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State of Odisha - Section

Section 18 in Utkal University of Culture Act, 1999

18. Powers and functions of the Academic Council.

- Subject to the provisions of this Act and of the Statutes, the Academic Council shall have the following powers and functions namely:"
(i)to advise the Board on all academic matters.
(ii)to make regulations and to amend or repeal the same on the following matters:-
(a)prescribing courses of studies and schemes of examinations;
(b)conducting annual review of courses offered, contents of curriculum and prescribing new courses to be introduced keeping in view the needs of the society and prescribing modifications in curriculum;
(c)prescribing qualifications for admission of students to various coursesh of studies, to research degrees and the examinations and the conditions under which exemptions may be granted;
(d)prescribing the standards of evaluation of the performance of students and classification of students on the basis of their performance in the examination; -
(e)prescribing the conditions for admission of candidates for research degrees and the requirements for the award of such degrees;
(f)prescribing the qualifications for recognition of teachers and scholars as supervisors for research;
(g)prescribing the equivalence of examinations, degrees, diplomas and certificates of other Universities or institutions of the Country;
(h)prescribing the qualifications of teachers; and
(i)prescribing the norms for the upgradation of teaching posts.
(iii)to examine and act upon the recommendations of the various faculties in making regulations;
(iv)to determine the degrees, diplomas and other academic distinctions which shall be granted by the University and to award the same;
(v)to institute scholarships and fellowships;
(vi)to recommend to the Board the conferment of honorary degree and other distinctions;
(vii)to consider the annual reports and to make suggestions thereon to the Board; and
(viii)to exercise such of her powers and perform. such other functions as may be prescribed by the Statutes.