Section 46(2) in The Gujarat National Law University Act, 2003
(2)The Executive Council shall not make, amend or repeal any regulation affecting all or any of the following matters without the prior concurrence of the Academic Council,-(a)the determination of authorities for organising teaching relating to syllabus and academic programmes;(b)the withdrawal of degrees, diplomas, certificates and other academic distinctions;(c)the establishment and abolition of Faculties, Departments, and specialised schools centres of learning and research, and halls of residence;(d)the institution and award of fellowships, scholarships, studentships, exhibitions, medals and prizes;(e)conditions and modes of appointment of examiners, conduct or standard of examinations and course of study;(f)modes of enrolment or admission of students;(g)examinations of other University to be recognised as equivalent to University examinations.
