Section 26(1) in Kashmir and Jammu Universities Act, 1969
(1)The Academic Council of a University shall have the following powers and functions :-(a)to control and regulate the standards of teaching and examinations in the University ;(b)to prescribe the syllabi and the courses of studies for all the examinations held by the University except such text books as may be got edited, printed and published by the Syndicate direct in accordance with the procedure laid down in the regulations ;(c)to make proposals to the Syndicate and the University Council for the institution of Professorships, Readerships, Lecturerships, or other teaching posts and in regard to the duties and emoluments thereof in accordance with the provisions of this Act ;(d)to formulate, modify or revise, subject to control of the Syndicate and the University Council schemes for the constitution of faculties and for the assignment of subjects to the faculties ;(e)to nominate teachers or specialists to the facilities ;(f)to promote research within the University and to require reports of such research from persons engaged therein ;(g)to advise the Syndicate and the University Council on academic matters ; and(h)to make proposals to the higher authorities of the University for supplementing the teaching provided in the constituent and affiliated colleges.
