Section 23A(2) in University of Rajasthan Act, 1946
(2)Without prejudice to the generality of the foregoing provision and subject to such conditions as may be prescribed by or under the provisions of this Act, the Academic Council shall exercise the following powers and perform the following functions, namely :-(i)subject to the approval of the Syndicate, to make, amend and cancel Regulations laying down courses of study and curricula;(ii)to propose to the Syndicate, Ordinances concerning admission to the University or to its examinations, courses of study curricula, schemes of examination and attendance; provided that proposals regarding courses of study and curricula and schemes of examination shall be made after considering the reports, when necessary, of the Faculty or of Faculties concerned;(iii)to make proposals regarding the maintenance of standards of teaching and examination;(iv)to advise the Syndicate regarding the institution of University teaching posts in particular subject;(v)after considering the recommendations of the Faculty concerned, to advise the Syndicate regarding the institution of Boards of Studies and their strength;(vi)to advise the Syndicate regarding University fees;(vii)to advise the Syndicate regarding equivalence of examinations and recognition of the examinations of other bodies;(viii)to advise the Syndicate regarding the University Library and the appointment of a University Library Committee;(ix)to advise the Syndicate regarding the conditions of award and tenure of University scholarships and other benefits;(x)to refer matters to Faculties and Boards of Studies;(xi)to promote research; and(xii)to advise the Syndicate regarding all other academic matters.]
