Section 20(3) in Himachal Pradesh Technical University Act, 2014
(3)In particular and without prejudice to the generality of the foregoing powers, the Academic Council shall have powers -(a)to make Ordinances and Regulations consistent with this Act and the Statutes relating to all academic matters and to amend and repeal such Ordinances and Regulations;(b)to make recommendations to the Board with regard to creation of posts of the Teachers and the abolition thereof;(c)to make recommendations to the Board for the institution of Visiting Professors and Chaired Professors, their duties and emoluments thereof;(d)to make recommendations to the Board regarding the institution of Post-Graduate teaching and research;(e)to recommend to the Board, the Faculty Development Programmes on the recommendation of the Faculty Development Committee or otherwise;(f)to assess and lay down standards of accommodation, equipment, apparatus, library maintenance and other physical facilities required for each School or Department or Centre and Affiliated College or Institution;(g)to consider the reports of various Committees constituted related to academic matters, inspection of Institutions for maintaining standards of education etc. and to advise the Board on the follow up action to be taken for the implementation of the reports;(h)to delegate to the Vice-Chancellor or any of the Committees of the Academic Council, any of its powers; and(i)to exercise such other powers and perform such other functions as may be conferred or entrusted to it by or under the provisions of this Act or referred to it by the Vice- Chancellor or the Board.
