Section 16 in Gujarat University (Amendment) Act, 1972
16. Amendment of section 23 of Bom. 50 of 1949.- For sub-section (2) of section 22 of the principal Act, the following sub-section shall be substituted, namely.-
"(2) Without prejudice to the generality of the foregoing provisions and subject to such conditions as may be prescribed by or under the provisions of this Act, the Academic Council shall exercise the following powers and perform the following duties, namely:-(i)to approve Regulations made by the Faculty concerned laying down courses of study;(ii)to approve Regulations made by the Faculty concerned laying down special courses of study;(iii)to arrange for co-ordination of studies and teaching in affiliated colleges and recognised and approved institutions;(iv)to promote research within the University;(v)to approve proposals for allocating subjects to the Faculties;(vi)to make proposals for the establishment of University Departments, Institutions of Research and specialized studies, libraries, laboratories and museums;(vii)to approve and to recommend proposals for the institution of professorships, readerships, lecturerships and any other posts of teachers required by the University and for prescribing the duties of such posts;(viii)to approve and to recommend proposals for the institution of fellowships, travelling fellowships, scholarships, studentships and medals and other awards and to make Regulations for their award;(ix)to make Regulations regarding the examinations of the University and the conditions on which students shall be admitted to them;(x)to make and approve Regulations prescribing the equivalance of examinations;(xi)to approve Regulations prescribing the manner of granting exemption from approved courses of study in the University or in affiliated colleges for qualifying for degrees, diplomas and certificates;(xii)to recommend to the Executive Council, the institution, conferment and grant of degrees, diplomas and certificates in the manner prescribed by Statutes;(xiii)to recommend to the Executive Council, the conferment of honorary degrees and other academic distinctions, in the manner prescribed by Statutes;(xiv)to recommend to the Executive Council, the institution of Departments and Faculties;(xv)to recommend to the Executive Council the affiliation of colleges and recognition or approval of an institution;(xvi)to refer any academic matter to the relevant University authority or body for consideration;(xvii)generally to advise the University on all academic matters; and(xviii)to exercise such powers and perform such other duties as may be conferred or imposed on it by or under this Act, Statutes and Ordinances".
