Section 22(2) in Ayush and Health Sciences University of Chhattisgarh Act, 2008
(2)Without prejudice to the generality of the foregoing provisions, the Academic Council shall exercise the following powers and perform the functions namely :-(a)to recommend to the Board of Management regarding institution of degrees, diplomas, certificates and other academic distinctions;(b)to recommend to the Board of Management to make, amend or repeal Ordinances on issues related to academic matters ;(c)to make, amend or repeal regulations on academic matters;(d)to allocate subjects to the faculties;(e)to make proposals for the establishment of colleges, departments, institutions, libraries, laboratories and museums in the university;(f)to consider and make recommendations regarding new proposals for creation of posts of teachers and other academic staff required by the university ;(g)to make proposals to the Boards of Management for the institution of all kinds of fellowships, scholarships, studentship, medals and prises and make regulations for their award;(h)to prescribe qualifications and norms for appointment of paper setters, examiners, moderators and others, concerned with the conduct of examinations;(i)to appoint committees to review periodically the utility and practicability of the existing courses of study and the desirability or necessity of reviewing or modifying them in the light of new knowledge or changing social requirements ;(j)to generally, advise the university on all academic matters and submit to the Board of Management feasibility reports on academic programmes;(k)to exercise such other power and discharge such other duties as may be conferred or imposed on it by or under this Act statutes and ordinances.
