Section 20(2) in The Punjab Agricultural University Act, 1961
(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.
