Section 33 in The Institutes of Technology Act, 1961
33. Functions of Council.
(1)It shall be the general duty of the Council to co-ordinate the activities of all the Institutes.(2)Without prejudice to the provisions of sub-section (1), the Council shall perform the following functions, namely:-(a)to advise on matters relating to the duration of the courses, the degrees and other academic distinctions to be conferred by the Institutes, admission standards and other academic matters;(b)to lay down policy regarding cadres, methods of recruitment and conditions of service of employees, institution of scholarships and free ships, levying of fees and other matters of common interest;(c)to examine the development plans of each Institute and to approve such of them as are considered necessary and also to indicate broadly the financial implications of such approved plans;(d)to examine the annual budget estimates of each Institute and to recommend to the Central Government the allocation of funds for that purpose;(e)to advise the Visitor, if so required, in respect of any function to be performed by him under this Act; and(f)to perform such other functions as are assigned to it by or under this Act.
