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State of Bihar - Section

Section 10 in First Statutes of the Al-Karim University, Katihar, 2019

10. Number & Alteration of Seats and Revision of Syllabi.

- 10.1. Number & Allocation of seats: The number of seats in different courses and increase of seats in different courses shall be governed by these Statutes and shall be decided as per approval from respective apex technical Councils of the fields and the Central Government or by the University where no Council exist or where Council's and Central Government approval is not required the number of seats shall be increased by the University subject to availability of necessary infrastructures.
10.2On the recommendation of the Faculty the Academic Council shall consider the proposal in respect of number of seats or alternation/increase in seats in all the courses in the particular academic year. If the proposal is approved by Academic Council, the University will directly apply to the respective statutory Councils for the same wherever necessary.
10.3Revision of Syllabi: The syllabi of a course/programme of study shall be subject to revision periodically as per need and development in field of study or revised syllabi approved by respective Councils shall be adopted as such. The Academic Council shall approve the revised syllabi on the recommendation of Board of Studies and Faculty.Chapter - 11