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State of Uttar Pradesh - Section

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

21. Academic Council.

(1)The Academic Council shall consist of,-
(i) the Director - Chairperson
(ii) the Dean of the Institute - Member-Secretary
(iii) all Heads of teaching departments - Members
(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.
(3)The Academic Council shall meet as often as necessary but not less than two times during a calendar year.
(4)Meeting of the Academic Council shall be convened by the Member-Secretary of the Council either on his own imitative or on the direction of the Director or on a requisition signed by not less than five members of the Academic Council.
(5)Half of the total number of the members of the Academic Council shall form the quorum.
(6)A written notice of every meeting together with the agenda shall be circulated by the Member-Secretary to the members of the Academic Council at least one week before the meeting. The Chairperson of the Academic Council may permit inclusion of any item on the agenda for which due notice could not be given.
(7)Notwithstanding anything contained in sub-section (6), the Chairperson may call an emergent meeting of the Academic Council at short notice to consider urgent or special issues.
(8)The decision of the Chairperson of the Academic Council in regard to all matters shall be final.
(9)The minutes of the Academic Council shall be drawn up by the Member-Secretary and circulated amongst all members present in meeting.