Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 14 in The Mahatma Gandhi Chitrakoot Gramodaya Vishwavidhyalaya Adhiniyam, 1991

14. Powers, Functions and Duties 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 ordinances 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)It shall have power to make ordinances consistent with this Act relating to all academic matters subject to its control and to amend or repeal such ordinances.
(3)In particular, and without prejudice to the generality of the foregoing power, the Academic Council shall have power :-
(a)to advise the Board on all academic matters including the control and management of libraries;
(b)to make recommendation for the institution of professorship, associate professorships, readerships and teacherships and other teaching posts including posts in research and extension and in regard to the duties thereof;
(c)to formulate, modify or revise schemes for the constitution or reconstitution of departments of teaching, research and extension education;
(d)to make ordinances regarding the admission of students to the University, and determine the number of students to be admitted;
(e)to make ordinances relating to the courses of study leading to degrees, diplomas and certificates;
(f)to make ordinances relating to the conduct of examinations and to maintain and promote standards;
(g)to make recommendations regarding post-graduate teaching, research and extension education;
(h)to make recommendations regarding the qualifications to be prescribed for teachers in the University;
(i)to exercise such other powers and perform such other duties as may be conferred or imposed on it by or under the provisions of this Act.