Section 19(2) in Rajasthan Sanskrit University Act, 1998
(2)Without prejudice of the generality of the aforesaid provisions and subject to the provisions of this Act, the Academic Council shall exercise and discharge following powers and functions:-(i)to make, amend and repeal the regulations and to determine courses of study and other activities, subject to the approval of Executive Council;(ii)to submit proposals for ordinances relating to admission, teaching, other activities, examinations and attendance in the University for the approval of the Executive Council;(iii)to prepare proposals regarding the determination of standard of teaching and examinations;(iv)to advise the Executive Council in regard to the academic posts of any of the subjects of any institution of the University;(v)to advise the Executive Council in regard to the constitution of the Board of Studies and its strength, after considering the recommendations of the Faculty concerned;(vi)to advise the Executive Council in regard to the fees of the University;(vii)to advise the Executive Council with regard to the equivalence of examinations and recognition of the examinations of other institution;(viii)to advise the Executive Council with regard to the Library of the University and the appointment of a Library Committee of the University;(ix)to advise the Executive Council with regard to the granting of Scholarships of the University and their tenure;(x)to refer any subject or matter for consideration to the Faculties and the Board of Studies;(xi)to promote research; and(xii)to advise the Executive Council with regard to all other academic subjects and matters.
