Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Gujarat - Section

Section 12 in First Statutes of Team Lease Skills University

12. Constitution, Powers and Functions of the Academic Council.

(a)Constitution:The Academic Council shall be the principal academic body of the University.(i)The Academic Council of the University shall consist of the following members -
(1)The Provost;
(2)All Deans of the University;
(3)Four persons from among the Teaching Staff other than the Deans to be nominated by Provost;
(4)Two eminent educationists from outside the University to be nominated by President; and
(5)Two persons from Industry to be nominated by Provost;
(ii)The Provost shall be the Chairperson of the Academic Council;
(iii)The term of nominated members shall be three years from the date of nomination;
(iv)A member may be re-nominated for the subsequent terms;
(v)A member may resign his/her office by writing under his/her hand, addressed to the Chairperson, but he/she shall continue in office until his/her resignation has been accepted by the Chairperson;
(vi)The casual vacancies among the members (other than ex-officio members) shall be filled applying the provisions suggested in the Statutes for the constitution of the Academic Council.
Provided that a person nominated to a casual vacancy shall be a member for the residual term;
(vii)The Registrar is the Member-Secretary of the Academic Council without voting rights;
(viii)The Academic Council shall meet at least two times in an academic year;
(ix)Minimum four members shall form a quorum for a meeting of the Academic Council; the members may participate in person or through teleconferencing or video conferencing or any other form of distance participation;
(b)Powers and Functions:
(i)Subject to the Provisions of the Act, Statutes, the Ordinances, and the Rules made thereunder, the Academic Council will administer and execute the following powers and functions:
(1)To coordinate and exercise general supervision over the academic policies and to give directions to the University in relation to methods of Instruction, Training, Assessment, Research and improvement in academic standards;
(2)To initiate measures to offer programs and courses to fulfill the objects of the University;
(3)To facilitate offer of academic programs in which employers are at the heart of curriculum design, implementation, internship, assessment, and job placements;
(4)To deliver education via multiple modes - face-to-face teaching, hands on work, distance learning, e-learning and on-job-training as per program requirement;
(5)To facilitate offer of learner-centric programs using modular approach with multiple entry exit routes;
(6)To report and act on any matter referred or delegated to it by the Governing Body or the Board of Management;
(7)To lay down the curriculum and frame syllabus for the programs and courses offered by the University;
(8)To publish books, journals, reports and electronic, media material for instructional and research purposes;
(9)To make recommendations to the Board of Management, with regard to the creation, abolition or classification of posts of teaching staff in the University and the emoluments and the duties attached thereto;
(10)To promote research activities and programs and to direct for submission of reports on such issues from time to time;
(11)To consider proposals submitted by the faculties relating to instructional strategies, teaching facilities, faculty training, etc.;
(12)To appoint committees and consider their reports on aspects related to admission, examination and such other activities;
(13)To recognise certificates, diplomas, degrees, courses and periods of study completed from other universities and statutorily recognised institutions and to award the status of equivalence in relation to certificates, diplomas, degrees or any part thereof of the University;
(14)To recognise the programs, courses and periods of study in academic, technical, vocational and professional streams conducted under statutorily established boards, statutorily established councils, sector skill councils and other statutory bodies and to award the status of equivalence in relation to the certificates, diplomas, degrees or any part thereof of the University;
(15)To approve conferment of certificates, diplomas, degrees and other academic distinctions on the basis of examination or any other method of evaluation;
(16)To prepare guidelines for the award of fellowships, stipends, scholarships, medals and prizes, etc., and empower the Provost or any other officer of the University to approve the eligible candidates for such awards;
(17)To prepare such forms and registers as are, from time to time, prescribed by the Rules and to perform, in relation to academic matters, all such duties and to do all such acts as may be necessary for the proper carrying out the provisions of the Act, Statutes, Ordinances, Regulations and the Rules;
(18)to make recommendations to the Board of Management on-
(a)Measures for improving standard of teaching, training, research and examinations;
(b)Institution of Fellowships, Studentships, Exchange Programs, Scholarships, Medals, Prizes, etc.;
(c)Ordinances and Regulations covering the academic functioning of the University;
(19)To suggest from time to time measures for organising and grouping basic and applied disciplines of study as Departments, Schools of Study, Faculties, Institutes and the like;
(20)To appoint Committees, consisting of such members as the Academic Council may deem fit to deal with any of the matters ordinarily dealt with by the Academic Council;
(ii)If urgent action by the Academic Council becomes necessary, the Chairperson may permit the business to be transacted by the circulation of papers to the members of the Academic Council. The action proposed to be taken shall not be taken unless agreed to by a majority of the members of the Academic Council. The resolution so circulated and approved shall be as effective and binding as if such resolution has been passed at the meeting of Academic Council;
(iii)The Academic Council will exercise such other powers and perform such other functions as may be conferred or imposed upon it by the Act, Statutes and Ordinances from time to time;