Section 34 in A.P.J. Abdul Kalam Technological University Act, 2015
34. Powers, functions and duties of the Academic Committee.
- Subject to the provisions of this Act and the Statutes, the Academic Committee shall have the following powers, duties and functions, namely:-(i)to advise the Board of Governors and Executive Committee on all academic matters;(ii)to make regulations in conformity with this Act, Statutes and Ordinances made thereunder and to amend and repeal the same;(iii)to make proposals for research and advancement and dissemination of knowledge;(iv)to prescribe the courses of studies in the colleges, institutions maintained by or affiliated to the University;(v)to prescribe the qualifications for admission of students to the various branches of studies and to the examinations with the approval of Executive Committee;(vi)to submit to the Board of Governors and Executive Committee the proposals regarding institution of degrees, postgraduate degrees, diplomas, certificates and other academic distinctions;(vii)to decide what examinations of other Universities may be accepted as equivalent to those of the University and to negotiate with other Universities for the recognition of the examinations of the University;(viii)to recommend to the Board of Governors, conferment of autonomous status on University institutions, departments, affiliated colleges and institutions in accordance with the provisions of the Ordinances and policies of the State Government in this regard;(ix)to submit to the Board of Governors feasibility reports on academic programmes recommended by the Board of Governors at its last annual meeting;(x)to exercise such other powers and perform such other duties as may be conferred on it under this Act or the Statutes, Ordinances and Regulations made thereunder.
