Section 64 in A.P.J. Abdul Kalam Technological University Act, 2015
64. Granting of academic autonomy.
(1)A University department or institution affiliated as Regular college may apply to the University for grant of Academic Autonomy. The institution or college with Academic Autonomy may constitute its authorities or bodies and exercise the powers and perform the functions and carry out the academic activities of the institution independently. The department or institution or college with Academic Autonomy may prescribe its own courses of study, evolve its own teaching methods and hold examinations and tests for students receiving instruction in it with the objectives of promoting academic freedom on the part of teachers and students which are. essential to the fostering and development of an intellectual climate conducive to the pursuit of scholarship and excellence. The degrees and distinctions to students of such institutions will be awarded by the University.(2)For the purpose of granting academic autonomy to any of the colleges affiliated to the University, the provisions contained in Chapter VIII B of the Kerala University Act, 1974 (17 of 1974) shall, mutatis mutandis, be applicable and the Vice-Chancellor of the University shall also include in the Autonomy Approval Committee relating to the grant ot autonomy under the said Chapter and the words and expressions used in the said Chapter shall have the same meaning as defined in the said Act.
