Section 14 in Agriculture University, Kota Act, 2013
14. Powers and functions of the Academic Council.
(1)The Academic Council shall subject to the provisions of this Act and the Statutes have the power of prescribing by regulations 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 and also to amend or repeal them.(3)In particular, and without prejudice to the generality of the foregoing powers, the Academic Council shall have power-(i)to advise the Board and Vice-Chancellor on all academic matters including the control and management of libraries and affiliation of colleges to the privileges of the University;(ii)to make recommendation for the institute of Professorships, Associate Professorships, Assistant Professorships and other teaching posts including posts in research and extension education;(iii)to make recommendation for the constitution or reconstitution of departments or Faculties of teaching, research and extension education;(iv)to make regulations regarding the admission of students to the University and to determine the number of students to be admitted;(v)to make regulations relating to the courses of study leading to degrees, diplomas and certificates;(vi)to make regulations relating to the conduct of examinations and to maintain and improve standards of education;(vii)to make recommendation to the Board regarding conferment of honorary degree;(viii)to make recommendations regarding the qualifications to be prescribed for teachers in the University ; and(ix)to exercise such other powers and perform such other functions as may be conferred or imposed on it under the provisions of this Act or by the Board or by the Vice-Chancellor.
