(1)The Academic Senate shall have the authority to provide instruction and training in such branches of learning as it think fit. It shall exercise general supervision over the academic policies of the University and provide leadership for raising the standard and quality of education and research.(2)In particular the Academic Senate shall have power,-(a)to consider the annual report and budget estimates prepared by the Board of Studies;(b)to advise the Board of Studies on all academic matters including the control and management of the libraries;(c)to constitute the several faculties as may be prescribed;(d)to formulate, modify or revise schemes for the constitution or reconstitution of departments of teaching;(e)to make recommendations to the [Executive Council] [Throughout the Act for the words 'Board of Management' the words 'Executive Council' substituted by Act No.13 of 1995.] for the creation of posts of professors, [Associate Professors] [Substituted by Telangana Act No.18 of 2001.], [Assistant Professors] [Substituted by Telangana Act No.18 of 2001.] and other teaching posts and in regard to the duties and emoluments thereof;(f)to make recommendation to the [Executive Council] [Throughout the Act for the words 'Board of Management' the words 'Executive Council' substituted by Act No.13 of 1995.] for the recognition of teachers qualified to give instruction in affiliated and oriental colleges;(g)to make recommendation to the [Executive Council] [Throughout the Act for the words 'Board of Management' the words 'Executive Council' substituted by Act No.13 of 1995.] for the selection of a college in the University area on a reference made thereof by the [Executive Council] [Throughout the Act for the words 'Board of Management' the words 'Executive Council' substituted by Act No.13 of 1995.] for the conferment of autonomy on such college or for withdrawal of autonomy already conferred;(h)to make regulations for the encouragement of co-operation and reciprocity among colleges with a view to promoting academic life;(i)to make regulations regarding the admission of students to the University;(j)to make regulations relating to courses, examinations and the conditions on which students shall be admitted to examinations for the degrees of the University;(k)to decide the conditions under which exemptions relating to the admission of students to examinations may be given;(l)to appoint, Standing Committees and to delegate to them or the Vice-Chancellor, powers to execute any of the functions assigned by this Act;(m)to make regulations for the use of Telugu as medium of instruction and examination.The Faculties and Boards of Studies
