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State of Gujarat - Section

Section 24 in Kamdhenu University Act, 2009

24. Powers and functions of Academic Council.

(1)The Academic Council shall, have general control on teaching, examination and other educational programmes within the University, and shall be responsible for the maintenance of standards thereof.
(2)In particular and without prejudice to the generality of the foregoing power, the Academic Council shall exercise the powers and perform the functions as follows, namely
(i)to advise the Board on all academic matters including the control and management of libraries;
(ii)to make recommendations for the institution of professorships oi any other post of teaching including posts in research and extension education and in regard to the duties thereof;
(iii)to formulate, modify or revise schemes for the constitution or reconstitution of departments of teaching, research and extension education;
(iv)to make regulations regarding the admission of students to the University and to determine the number of students to be admitted;
(v)to arrange for co-ordination of studies and teaching in affiliated colleges and recognised institutions;
(vi)to approve regulations related to the courses or study leading to degrees, diplomas, certificates and other academic distinctions in the University or in affiliated colleges and in recognised institutions;
(vii)to recommend to the Board the affiliation of a college and recognition of an institution;
(viii)to make regulations relating to the conduct of examinations and to maintain and promote their standards;
(ix)to make recommendations regarding post-graduate teaching, research and extension education ;
(x)to make recommendations regarding the qualifications to be prescribed for teaching, research and extension education staff in the University;
(xi)to make regulations to determine curriculum;
(xii)to make regulations relating to academic matters subject to the provisions of this Act and the Statutes;
(xiii)generally to advise the Board on all academic matters; and
(xiv)10 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.