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Union of India - Section

Section 23 in Delhi University Act, 1922

23. The Academic Council.-

The Academic Council shall be the academic body of the University, and shall, subject to the provisions of this Act, the Statutes and the Ordinances, have the control and general regulation, and be responsible for the maintenance, of standards of instruction, education and examination within the University, and shall exercise such other powers and perform such other duties as may be conferred or imposed upon it by the Statutes.It shall have the right to advise the Executive Council on all academic matters.The constitution of the Academic Council and the term of office of its members, other than ex-officio members, shall be prescribed by the Statutes.