Section 5(2) in The Karnataka State Higher Education Council Act, 2010
(2)It shall perform any other functions necessary for the furtherance of higher Education in the State.(D)Powers of the Council. - (i) It shall prepare a perspective plan for implementation of the policies, evolve various programmes and determine the priorities of such programmes for implementation;(ii)It shall propose general guidelines for the release of grants by the Government to Universities and other institutions of higher education and advise the Government about the release of such grants to each University and other institutions of higher education;(iii)It shall give such directions as may be necessary for effective functioning of the Executive Committee in accordance with its objectives;(iv)It shall frame regulations in accordance with this Act and the rules made there under;(v)It shall have such other powers as may be prescribed for the effective implementation of the programmes for the furtherance of the objectives of this Act.
