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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Madhya Pradesh - Subsection

Section 26(1) in The M.P. Vishwavidyalaya Adhiniyam, 1973

(1)The Academic Council shall in addition to all other powers vested in it by this Act, the Statutes and the Ordinances have the following powers and perform the following duties, namely :-
(i)to exercise general supervision over the academic policies of the University and to give directions regarding methods of instruction, operative teaching among colleges and institutions maintained by or admitted to the privileges of the University, valuation of research or improvements in academic standards;
(ii)to consider matter of general academic interest either on its own initiative or on a reference by a faculty or the Executive Council and to take appropriate action thereon;
(iii)to make proposals for allocating departments to the Faculties and to assign Fellows and its own members to the Faculties;
(iv)to make proposals for the institution of fellowships, scholarships, studentships, exhibitions, medals and prizes and to make rules for their award;
(v)to consider the application for admission of an educational institution to the privileges of the University :
[Provided that no such application shall be considered unless it is accompanied by certificate from the Commissioner, Higher Education to the effect that the establishment of the institution or the expansion of the faculties sought by the Institution has heen permitted by him;] [Substituted by M.P. Act No. 19 of 1994.]
(vi)to prescribe qualifications for recognition of persons as teachers of the University and to accord such recognition;
(vii)to make arrangements for the conduct of examinations and to appoint result committees consisting of its own member or other persons or both, as it thinks fit, to prepare the result of examinations and report such results to the Executive Council for publication;
(viii)to recognize persons eminent in any subject to guide research in that subject.