Section 25(2) in The Shree Somnath Sanskrit University Act, 2005
(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 Faculty shall consider and refer the following matters to the Academic Council for recommending the Executive Council to make regulations on those matters, namely.-(i)laying down courses of study in the Faculty;(ii)the special courses of study in the Faculty;(iii)the standards of passing the relevant examinations in the Faculty and for awarding classes at such examinations;(iv)for promoting research in the subjects assigned to the Faculty;(v)allocation of subjects to the Faculty;(vi)the establishment of departments, institutions of research and specialised studies, libraries; laboratories and museums concerned with the Faculty;(vii)the institutions of professorships, readership, lectureships and any other posts of teachers in the Faculty and for prescribing the duties of persons occupying such posts;(viii)the institution of fellowships, travelling fellowships, scholarships, studentships, medals, prizes and other awards and to make Regulations for their grant;(ix)the maximum work load of teachers, the minimum teaching work for every subject and the minimum laboratory work and any other prescribed work to be done by students for any subject in the Faculty;(x)the equivalence of examinations;(xi)the manner for granting exemption from approved courses of study in the University or in affiliated colleges for qualifying for degrees, diplomas and certificates in the Faculty;(xii)to refer such other matters for the furtherance of the objects of the University.
