Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Kerala - Section

Section 28 in Kerala Veterinary and Animal Sciences University Act, 2010

28. Powers and Functions of the Academic Council.

(1)The Academic Council shall, subject to the provisions of this Act and the Statutes have power, to make regulations for specifying all courses of study and determining curricula, and shall have general control on teaching and other educational programmes within the University, and be responsible for the maintenance of standards thereof.
(2)The Academic Council shall have power to make Regulations consistent with this Act and the Statutes relating to all academic matters subject to its control and to amend or repeal such regulations.
(3)Without prejudice to the generality of the provisions of sub-section (1), the Academic Council shall exercise and perform the following powers and functions, namely:-
(i)to advise the Board of Management and Vice-Chancellor on all academic matters including the control and management of libraries;
(ii)to make recommendations for the institution of Professorships, Associate Professorships, Assistant Professorships and other posts including posts in research and extension education and in regard to the duties thereof;
(iii)to make recommendations for the constitution or reconstitution of department or faculties of teaching, research and extension education;
(iv)to make regulations regarding admission of students to the Universities and determine the number of students to be admitted;
(v)to make "regulations relating to the courses of study leading to degrees, diplomas and certificates;
(vi)to make regulations relating to the conduct of examinations and to maintain and improve standard of education;
(vii)to make recommendations to the Board regarding conferment of honorary degree;
(viii)to make recommendations regarding the qualifications to be prescribed for teachers in the University;
(ix)to exercise such other powers and perform such other functions as may be conferred or assigned to it by or under the provisions of this Act, Statutes, Ordinances and Regulations;
(4)to advise the University on all academic matters including the control and management of libraries; and
(5)to make recommendations regarding post graduate teaching, research and extension education.