Section 18 in Kerala Agricultural University Act, 1971
18. Powers, functions and duties of the Academic Council.
(1)The Academic Council shall, subject to the provisions of this Act and the Statutes, have the control and general regulation, and be responsible for the maintenance of standards of instruction, education and examinations within the University and shall exercise such other powers and perform such other functions as may be conferred or imposed upon it by the Statues.(2)Subject to the provisions of this Act and the Statutes the Academic Council shall have the following powers, duties and functions, namely:-(a)To advise the General Council and the Executive Committee on all academic matters;(b)To make regulations and to amend or repeal the same;(c)To prescribe the courses of studies in the institutions maintained by the University;(d)To prescribe the qualifications of teachers -(i)In colleges; and(ii)In the institutions maintained by the University;(e)To prescribe the qualifications for admission of students to the various courses of studies and to the examinations and the conditions under which exemptions may be granted;(f)To make proposal for the instruction and training in such branches of learning as it may think fit;(g)To make proposals for research and advancement and dissemination of knowledge;(h)To make proposals for the institution of professorships readerships, lectureships and other teaching and research posts required by the University;(i)To make proposals for the institution of fellowships, travelling fellowships, scholarships, studentships, medals and prizes;(j)To make proposals for determining what degrees, diplomas and other academic distinctions shall be granted by the University;(k)To decide what examinations of other Universities may be accepted as equivalent to those of the University and to negotiate with other Universities for the recognition of the examinations of the University;(l)To formulate, modify or revise schemes for the constitution or re-constitution of departments of teaching, research and extension education;(m)To make recommendations regarding post-graduate teaching, research and extension education;(n)To exercise such other powers and perform such other functions as may be conferred or imposed on it by this Act, the Statutes, the Ordinances and the Regulations.
