Section 22 in The Himachal Pradesh National Law University Act, 2016
22. Powers and functions of the Academic Council.
- Subject to the provisions of this Act and the regulations, the Academic Council shall have the following powers and functions, namely:-(a)to report on any matter referred to or delegated to it by the Governing Council or the Executive Council;(b)to make recommendations to the Executive Council with regard to the creation, abolition or classification of teaching posts in the University and qualifications, emoluments and the duties attached thereto;(c)to formulate, modify or revise schemes for the organization of the faculties, schools, centers or specialized institutes, and to assign to them their respective subjects and also to report to the Executive Council as to the expediency of the abolition or sub-division of any faculty, school, center or specialized institute, or the combination of one with another;(d)to make arrangements by regulations for the instruction and examination of persons other than those enrolled in the University;(e)to promote research and to require reports on such research;(f)to consider proposal submitted by faculties;(g)to lay down policies for admission to the University.(h)to recognize diplomas and degrees of other Universities and institutions and to determine their equivalence in relation to the diplomas and degrees of the University;(i)to fix, subject to any conditions laid by the Governing Council, the time, mode and conditions of competition for fellowships, scholarships and other prizes, and to award the same;(j)to make recommendations to the Executive Council in regard to the appointment of examiners and fixation of their fees, emoluments and travelling and other expenses;(k)to make arrangements for the conduct of examinations and to fix dates for holding such examinations;(l)to declare the result of examinations, or to appoint committees or officers for declaration of such result, and to make recommendations regarding the conferment or grant of degrees, honours, diplomas, certificates, titles and marks of honour;(m)to award stipends, scholarships, medals and prizes and to make other awards in accordance with the regulations and on such conditions as may be attached to the awards;(n)to perform, in relation to academic matters, all such duties and to do all such acts as may be necessary for carrying out the provisions of this Act and the regulations.(o)to recommend stipends, scholarships, medals and prizes and to make other awards in accordance with the regulations and such other conditions as may be attached to the awards;(p)to approve or revise lists of prescribed or recommended text books and to publish the same and syllabus and the prescribed courses of study;(q)to approve such forms and registers as are, from time to time, required by the regulations;(r)to formulate, from time to time, the desired standards of legal education to be adhered to drawing up the curriculum /syllabi for being taught in the University; and(s)to perform, in relation to academic matters, all such duties and to do all such acts as may be necessary for the proper carrying out of the provisions of this Act and the regulations made thereunder.
