Section 4(9) in Mahatma Jyoti Rao Phoole University, Jaipur, 2012
(9)In addition to the powers and functions prescribed in Section 23 of the Act, the Academic Council shall have the following powders and functions, namely: -(a)to report on any matter referred to or delegated to it by the Board;(b)to issue directions regarding methods of instructions, coordination of teaching, evaluation of research and maintenance and improvement of academic standards;(c)to promote coordination between various Faculties; Departments, University institutes and centers established as per the provisions of the Act, collaboration between the University and other institutions of higher learning and establish such committees or boards as may deemed necessary for the purpose;(d)to consider matter of general academic interest either on its own initiative, or on a reference by a Faculty, Department and to take appropriate action thereon;(e)to move proposals to the Board for approval regarding creation, abolition, amalgamation, sub division etc. of Faculties Departments, Boards of Studies and the like of the University;(f)to consider and recommend to the Board proposals submitted by any Faculty-or Research Board in respect of courses of study and research programmes respectively;(g)to recommend to the Board the appointment of visiting professors, emeritus professors, consultants and scholars;(h)to approve rules and regulations for the award of the degree of Doctor of Philosophy recommended by the Research Board;(i)to approve or reject any thesis submitted by a candidate for the degree of Doctor of Philosophy in any Faculty of the University:(j)to make recommendation to the Board with regard to, -(i)the Degrees, Diplomas and certificates to h- awarded by the University and the conditions for their award;(ii)the creation or abolition of posts required for teaching in the University;(iii)the classification of the posts referred to in sub-clause (ii); above and the duties attached thereto as per University Grants Commission norms;(iv)fixation of remuneration and TA and DA payable to the examiners;(v)any amount payable for any service or assistance rendered to the University by person other than persons covered under sub-clause (iv) above.(k)to recognize Degrees, Diplomas or Certificates of other Universities or Institutions and to determine their corresponding value in relation to the Diplomas and Degrees of the University in accordance with the provisions of Association of Indian Universities, University Grants Commission and any other like national body or authority and policies of Government;(l)to recommend institution of stipends, scholarships, medals and Prizes;(m)to suggest the conduct of the examinations and to propose dates for holding them, and(n)to suggest such forms and registers as are, from time to time, prescribed by the Act, Statutes, Ordinances, Rules or Regulations.Part-III Faculties
