Section 22 in Doctor Ram Manohar Lohiya National Law University Uttar Pradesh Act, 2005
22. Powers and duties of the Academic Council.
- Subject to the provisions of this Act or the regulations, the Academic Council shall in addition to all other powers vested in it, have the following powers, namely:-(i)to report on any matter referred to or delegated to it by the General Council or the Executive Council;(ii)to make recommendations to the Executive Council with regard to the creation, abolition or classification of teaching posts in the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] and the qualifications, emoluments and duties attached thereto;(iii)to formulate and modify or revise schemes for organization of the faculties and to assign to such faculties their respective subjects and also to report the Executive Council as to the expediency of the abolition or sub-division of any faculty or the combination of one faculty with another;(iv)to promote research within the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.] and to require, from time to time, report on such research;(v)to consider proposals submitted by the faculties;(vi)to lay norms and to appoint committees for admission to the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.];(vii)to recognize diplomas and degrees of other Universities and Institutions and to determine their equivalence in relation to the diplomas and degree of the [University] [Substituted for 'Sansthan' by U.P. Act 35 of 2006, Section 2.];(viii)to fix, subject to any conditions accepted by the General Council, the time, mode and conditions of competitions for fellowship, scholarship and other prizes and to award the same;(ix)to make recommendations to the Executive Council in regard to the appointment of examiners and if necessary their removal and the fixation of their fees, emoluments and travelling and other expenses;(x)to make arrangements for the conduct of examinations and to fix dates for holding them;(xi)to declare the results of the various examinations or to appoint committees or officers to do so, and to make recommendations regarding the conferment or grant of degrees, honours, diplomas, licences, titles and marks of honour;(xii)to award stipends, scholarship, medals and prizes and to make other awards in accordance with the regulations and such other conditions as may be attached to the awards;(xiii)to publish list of prescribed or recommended textbooks and to publish syllabus of the prescribed courses of study;(xiv)to prepare such forms and registers as are, from time to time, prescribed by regulations; and(xv)to perform, in relation to academic matters, all such duties and to do all such acts as may be necessary for the proper carrying out the provisions of this Act and the regulations.
