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State of Chattisgarh - Section

Section 26 in Chhattisgarh Swami Vivekanand Technical University Adhiniyam, 2004

26. Powers and duties of Academic Council.

(1)The Academic Council shall in addition to all other powers vested in it by this Act, the Statute and the Ordinance have the following powers and perform the following duties, namely : -
(I)to exercise general supervision over the academic policies of the University and to give direction regarding methods of instruction, co-operative teaching among colleges and polytechnics maintained by or admitted to the privileges of the University, valuation of research or improvements in academic standards;
(II)to consider matters of general academic interest either on its own initiative or on a reference by a faculty or the Executive Council and to take appropriate action thereon;
(III)
(a)to make proposals for allocation of departments to the Board of studies;
(b)to assign fellows and its own members to the faculty;
(IV)to make proposals to institute fellowships, scholarships, studentships, exhibitions, medals and prizes and to make rules for their award.
[((v) To admit Colleges and Polytechnics having approval from the All India Council for Technical Education to the privileges of the University, to withdraw any of these privileges, and to takeover the management of any College or Polytechnic, subject to the provisions of this Act and Statutes : [Substituted by C.G. Act No. 17 of 2014, dated 21.8.2014.]Provided that no such admission to the privileges or withdrawal thereof or taking over shall be considered for establishment of a new College or Polytechnic or addition in any programme or course at the diploma or under graduate or postgraduate level or increase in the intake thereof, unless the State Government in its discretion has permitted such admission to the privileges, withdrawal thereof, takeover, addition, intake etc.]
(VI)to prescribe qualifications for recognition of persons as teachers of the University and to accord such recognition;
(VII)to make arrangement for the conduct of examinations and to appoint result committees or other persons or both, as it thinks fit, to prepare the result of examinations and report such result to the Executive Council for publication;
(VIII)to recognise persons eminent in any subject to guide research in that subject.
(2)The Academic Council may appoint a standing committee from amongst its members. The constitution, powers and functions of the said standing committee shall be determined by the Statute.