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State of Maharashtra - Section

Section 34 in The Maharashtra Universities Act, 1994

34. Powers and duties of faculty.

- The faculty shall have the following powers and duties, namely:-
(a)to consider and report on any matter referred to it by the Management Council, Academic Council or Board of College and University Development [or the Board of University Teaching and Research;] [These words were added by Maharashtra 55 of 2000, section 27(a).]
(b)to consider and approve recommendations of the Boards of Studies in the faculty, and matters related to more than one Board of Studies not affecting any other faculty; and recommend to the Academic Council for action as it thinks fit;
(c)to consider and recommend to the Academic Council, the [academic matters which affect] [These word were substituted for the words 'academe matter within its purview with effect' by Maharashtra 55 of 2000, section 27(b)(i).] any other faculty or faculties or which involve administrative or financial implications [and approve the academic matters, within its purview, such as approval of publication, improvement of courses, organisation of orientation or refreshers courses, etc., and not involving administrative or financial implications;] [These words were added by Maharashtra 55 of 2000, section 27(b)(ii).]
(d)to consider and recommend to the Academic Council establishment of new courses, interdisciplinary courses and short-term training programmes, referred to it by [the Board of University Teaching and Research], [These words were inserted by Maharashtra 55 of 2000, section 27(c).] the Boards of Studies or Board of Interdisciplinary Studies, if any, constituted by the Statutes;
(e)to make recommendations to the Board of College and University Development in respect of the requirements regarding the conduct of postgraduate or under-graduate instruction, teaching, research and training in university institutions or departments, affiliated colleges and recognised institutions [with reference to the manpower development] [These words were added by Maharashtra 55 of 2000, section 27(d).];
(f)to ensure that guidelines and rules framed for the following matters by the Academic Council are implemented:-
(i)long-term curriculum development;
(ii)faculty development;
(iii)teaching or learning material development;
(iv)research in educational matters with particular reference to colleges;
(g)to plan and organise inter-departmental and inter-faculty programmes in consultation with [the Board of University Teaching and Research,] [These words were inserted by Maharashtra 55 of 2000, Section 27(e).] the Boards of Studies, other faculties, Board of College and University Development;
(h)to recommend to the academic staff college and the Academic Council regarding organisation of refresher and orientation courses for teachers of affiliated colleges and university departments especially for the revised or newly introduced or inter-disciplinary courses of study;
(i)to elect the Deans of the faculties;
(j)to prepare and submit the annual report of the functioning of the faculty to the Vice-Chancellor;
(k)to consider any other academic matter which may be referred to it.