Section 14(1) in National Academy of Legal Studies and Research University Act, 1998
(1)Subject to the provisions of the Act, Statutes and Regulations and overall supervision of the Executive Council, the Academic Council shall manage the academic affairs and matters in the University and in particular shall have the following powers and functions, namely:(i)to report on any matter referred or delegated to it by the General Council or the Executive Council;(ii)to make recommendations to the Executive Council with regard to the creation, abolition or classification of teaching posts in the University and the emoluments payable and the duties attached thereto;(iii)to formulate and modify or revise schemes for the organisation of the faculties, and to assign to such faculties their respective subjects and also to report to the Executive Council as to the expediency of the abolition or sub-division of any faculty or the combination of one faculty with another;(iv)to recommend arrangements for the instruction and examination of persons other than those enrolled in the University;(v)to promote research within the University and to require from time to time, reports on such research;(vi)to consider proposals submitted by the faculties;(vii)to suggest policies for admissions to the University;(viii)to recommend recognise diplomas and degrees of other Universities and institutions and to determine their equivalance in relation to the certificates, diplomas and degrees of the University;(ix)to fix, subject to any conditions accepted by the General Council, the time, mode and conditions of competition for Fellowships, Scholarships and other prizes and to recommend for award the same;(x)to make recommendations to the Executive Council in regard to the appointment of examiners and if necessary their removal and fixation of their fees, emoluments and travelling and other expenses;(xi)to recommend arrangements for the conduct of examinations and the dates for holding them;(xii)to declare or review the result of the various examinations or to appoint committees or officers to do so, and to make recommendations regarding the conferment or grant of degrees, honours, diplomas, licences, titles and marks of honour;(xiii)to recommend stipends, scholarships, medals and prizes and to make other awards in accordance with the Regulations and such other conditions as may be attached to the awards;(xiv)to approve or revise lists of prescribed or recommended text books and to publish the same and syllabus at the prescribed courses of study;(xv)to approve such forms and registers as are, from time to time, required by the Regulations; and(xvi)to perform, in relation to academic matters, all such duties and to do all such acts as may be necessary for the proper carrying out of the provisions of this Act and the Regulations made thereunder.
