Section 32(2) in Shri Govind Guru University Act, 2015
(2)Without prejudice to the generality of the foregoing provision and subject to such conditions as may be prescribed by or under the provisions of this Act, the Faculty shall exercise the following powers and perform the following duties, namely:-(i)to make regulations in consultation with the concerned Board of Studies laying down courses of studies;(ii)to make regulations regarding the special courses of studies;(iii)to make regulations for the standards of passing the relevant examinations in the Faculty and for awarding classes at the examinations;(iv)to make proposals for promoting research within the University; and suggest measures to develop research in University, affiliated colleges and recognised institutions ;(v)to make proposals for allocating subjects to the Faculty;(vi)to make proposals for the establishment of departments, institution of research and specialised studies, libraries, laboratories;(vii)to make proposals for the institution of Professorships, Associate Professorships and Assistant Professorships and any other post of teachers as may be required by the University and for prescribing the duties and fixing the emoluments of such posts;(viii)to make proposals for the institution of fellowships, travelling fellowships, scholarships, studentships, exhibitions, medals and prizes and other awards and to make regulations for their grant;(ix)to make regulations for the maximum workload of teacher, the minimum teaching work for every subject, minimum laboratory work, research library work, counselling, project work to be done by students for any subject;(x)to make regulations prescribing equivalence of examinations;(xi)to make regulations prescribing the manner for granting exemption from courses of studies in the University, affiliated colleges or recognised institutions for qualifying for degree, diploma and other distinctions:(xii)generally to advise the University on all academic matters pertaining to the concerned courses of studies;(xiii)to exercise such other powers and perform such other duties as may be conferred by or imposed upon it, by or under this Act.
