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Union of India - Section

Section 24 in The Visva-Bharati Act, 1951

24. The Shiksha Samiti (Academic Council).

The Shiksha Samiti (Academic Council) shall be [the principal academic body] [Substituted for the word "the acadmic body" by Act 31 of 1984, Section 15 (w.e.f. 8.8.1984) ] of the University, and shall, subject to the provisions of this Act, the Statutes and the Ordinances, have the control and general regulation, and be responsible for the maintenance of standards of [learning, education, instruction, evaluation and examination] [Substituted dor the words "instructions, education and examination" by Act 31 of 1984, Section 15 (w.e.f. 8-8-1984) ] within the University, and shall exercise such other powers and perform such other duties as may be conferred or imposed upon it by the Statutes and shall have the right to advise the Karma Samiti (Executive Council) on all academic matters.
(2)The constitution of the Shiksha Samiti (Academic Council) and the terms of office of its members shall be prescribed by the Statutes.