Section 20 in The Punjab Agricultural University Act, 1961
20. Academic Council.
(1)The Academic Council shall be incharge of the academic affairs of the University and shall, subject to the provisions of this Act and the Statutes, superintend, direct and control, and be responsible for, the maintenance of standard of instruction, education and examinations, and other matter connected with the obtaining of degrees and shall exercise such other powers and perform such other duties as may be prescribed.(2)Without prejudice to the generality of the foregoing power, the Academic Council shall have power :-(a)to advise the Vice-Chancellor on all academic matters, including the control and management of the libraries;(aa)[ to co-opt at its meeting such Heads of Departments as it may consider necessary;] [Inserted by Punjab Act 12 of 1965, section 7(1).](b)to make recommendations to the Vice-Chancellor for the institution of the Professorships, Associate Professorships, Assistant Professorships and teacherships and other teaching posts and in regard to the duties and emoluments thereof;(c)to formulate, modify or revise schemes for the constitution or re-constitution of departments of teaching, research and extension;(d)to make regulations regarding the admission of students to the University;(e)to make regulations regarding examinations conducted by the University and the conditions on which students shall be admitted to such examinations;(f)to make regulations relating to courses of study leading to degrees, diplomas and certificates;(g)to make recommendations regarding post-graduate teaching, research and extension;(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.(3)The constitution of the Academic Council shall be as follows :-(a)Vice-Chancellor;(b)Deans of the Colleges of the University;(c)Director of Extension Education;(d)Director of Research;(e)[ Omitted.] [Omitted by Punjab Act 12 of 1965.](f)the Head of one [Department] [Substituted for the word 'section' by Punjab Act 12 of 1965, Section 10.] from each college (selected) by the respective colleges);(4)The term of office of the members specified in clause (f) of sub- section (3) shall be two years.
