Section 15 in University of Horticultural Sciences Act, 2009
15. Powers and functions of the Academic Council.
(1)The Academic Council shall subject to the provisions of this Act and the Statutes have power to make regulations for specifying all courses of Study and determining curricula, and shall have general control on teaching and other educational programmes within the University, and shall be responsible for the maintenance of standards thereof.(2)The Academic Council shall have power to make regulations consistent with this Act and the Statutes relating to all academic matters subject to its control and to amend or repeal such regulations. Without prejudice to the generality of the provisions of sub-section (1), the Academic Council shall exercise the following powers and function namely:-(i)to advise the Board and Vice-Chancellor on all academic matters including the control and management of libraries;(ii)to make recommendations for the institution of Professorships, Associate Professorships, Assistant Professorships and other posts including posts in research and extension education and in regard to the duties thereof;(iii)to make recommendations for the establishment/amalgamation/abolition of faculty, college, departments of teaching, research and extension education;(iv)to make regulation regarding admission of students to the university and determine the number of students to be admitted;(v)to make regulations relating to courses of study leading to degrees, diplomas and certificate courses;(vi)to make regulations relating to the conduct of examinations and to maintain and improve standard of education;(vii)to make recommendations to the Board regarding conferment of honorary degree;(viii)to make recommendations regarding the qualifications to be prescribed for teachers and service personnel in the University;(ix)to consider and approve Memorandum of Understanding and Memorandum of Agreement with educational, research, corporate and other institutions;(x)to exercise such other powers and perform such other functions as may be conferred or imposed on it under the provisions of this Act, by the Board or the Vice-Chancellor.
