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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Uttar Pradesh - Subsection

Section 21(2) in Dr. Ram Manohar Lohia Institute of Medical Sciences Act, 2015

(2)The Academic Council shall perform the following functions:-
(a)to prepare and to recommend changes in curricula and syllabi for the courses of study for the various departments;
(b)to make arrangement for the conduct of examinations;
(c)to appoint Advisory Committees or Expert Committees or both for the department to make recommendations on academic matters in connection with the working of the departments and the concerned Head of the Department shall act as the convener of such committee;
(d)to appoint sub-committees from amongst the members of the Academic Council, other teachers of the Institute and experts from outside on such specific matters as may be referred to such sub-committee by the Academic Council;
(e)to consider the recommendations of the advisory Committee, Expert Committee or other sub-committees and take such action as circumstances of each case may require including making of suitable recommendations to the Board;
(f)to make periodical review of the activities of the departments and if necessary, make suitable recommendations to the Board;
(g)to advise on the working of library, laboratories and the hospitals, etc.;
(h)to promote research within the Institute and require reports on such research from the persons engaged thereon;
(i)to advise on general policy to be followed in respect of consultation work to be done by academic staff;
(j)to provide for the inspection of classes, laboratories, library and disciplines therein and submit reports thereof to the Board;
(k)to award stipends, fellowships, scholarships freeships, medals and prizes, etc. according to the conditions attached to the awards.