(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
