Section 5 in Assam State Higher Education Council Act, 2017
5. Functions of the Council.
- The Council shall perform the following functions, namely:-(1)Review and coordinate the implementation of policies in all Higher Education Institutions in the State of Assam including Universities, Research Institutions and Colleges;(2)Network various programmes in Higher Education undertaken and promoted by National and International Institutions including Central and State Governments and by National level regulatory bodies like University Grants Commission, All India Council for Technical Education, National Council for Teacher Education, Medical Council of India, Bar Council of India and other similar statutory bodies;(3)Undertake independent work for the generation and dissemination of new ideas in Higher Education including innovative teaching and learning methodologies with the use of State-of-the-Art Technology;(4)Provide common facilities for all Universities, Research Institutions, Colleges and other centers of Higher Education;(5)Facilitate scientific survey, evaluation and monitoring process and to provide for the generation and optimum utilization of funds for the expansion and development of Higher Education;(6)Undertake such other programmes for promoting the objectives of social justice and excellence in education;(7)Formulate and evolve State Higher Education Plan (SHEP) for the development of higher education, suo moto or on the suggestion from Government or request from State Universities or other Institutions;(8)Provide support to State Institutions and affiliated institutions for formulation production of their plans and implementing them;(9)Monitor the implementation of State Higher Education Plan;(10)Compile and maintain periodic statistics at state and institutional level and assist in All India Survey on Higher Education (AISHE);(11)Evaluate Institutions on the basis of norms developed by national level higher education agencies;(12)Suggest improvements in curriculum and syllabus in accordance with the changing societies and academic requirements and also maintain quality of curriculum;(13)To ensure quality of examinations and suggest reforms in examination;(14)Undertake necessary steps for establishing inter-linkage between research and learning process;(15)Protect the autonomy of State Institutions and review periodically the statutes, ordinances and regulations of the Universities in the State and suggest appropriate improvement for the realization of the objects of social justice and academic excellence in education, and advise the universities or other institute of higher education on formulation of statute, ordinance or regulations;(16)Provide approval to setting up new institutions of higher education;(17)Suggest accreditation reform measures in consultation with National Assessment and Accreditation Council (NAAC);(18)Advise State Government on strategic investments in higher education;(19)Evolve guidelines for linkages of an academic nature between higher education institutions in the State and institutions within and outside the country;(20)Make proposals for the generation and utilization of funds with the objective of this Act;(21)Evolve general guidelines for the release of grants by the Government or any agency authorized by the Government and disburse funds to the Universities and Colleges on the basis of State Higher Education Plan (SHEP);(22)Evolve methodology for timely transfer of the funds earmarked for the State Universities and other institution of higher education;(23)Hold discussions, conduct workshops, seminars with the objective of facilitating the widest possible consultancies with experts and stakeholders for formulating the polices and on higher education and facilitating proper implementation;(24)Provide a forum for the interaction among the academia, industries, agriculture and science sectors;(25)Co-ordinate various programmes being promoted and undertaken by Central and State Government and national level apex regulatory bodies in the territory of India.
