Section 15 in Himachal Pradesh Universities of Agriculture, Horticulture and Forestry Act, 1986
15. Powers and functions of the Academic Council.
(1)The academic council shall, subject to the provisions of this Act and the Statutes, have the power to regulate and prescribe all courses of study and determine curricula and shall have general control of teaching and other educational programmes within the University and shall be responsible for the maintenance of standards thereof.(2)It shall have power to make Regulations consistent with this Act and the Statutes relating to all academic matters subject to its control and to amend or repeal such Regulations.(3)In particular, and without prejudice to the generality of the foregoing powers, the Academic Council shall have power to -(i)advise the Board on all academic matters including the control and management of libraries;(ii)make recommendations for the establishment of new colleges, departments, experimental stations, sub-stations, professorships, associate professorships and other teaching posts including posts in research and extension education and in regard to the duties thereof;(iii)formulate, modify or revise schemes for the constitution or reconstitution of departments of teaching, research and extension education;(iv)make Regulations regarding the admission of students to the University, and determine the number of students to be admitted;(v)make Regulations relating to the courses of study leading to degrees, diplomas and certificates;(vi)make Regulations relating to the conduct of examinations and maintain and promote standards;(vii)make recommendations regarding post-graduate teaching, research and extension education;(viii)make recommendations regarding the qualifications to be prescribed for teachers in the University;(ix)recommend to the Board the conferment of honorary degrees; and(x)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.
