Section 9 in Assam State Higher Education Council Act, 2017
9. Functions of the General Council.
- The functions of the General Council shall be as follows:-(1)General Functions:- The Council shall,-(a)The Council shall render advice to the Government, Universities and other institutions of higher education in the State;(b)co-ordinate the roles of the Government, Universities and apex regulatory agencies in higher education within the State;(c)evolve new concepts, programmes and perspective plans for development of Higher Education as required or on the suggestion by the Government or requests from Universities or other institutions of the State;(d)monitor the progress of implementation of the Developmental Programmes of the Universities and Colleges taken up in the State with the assistance of Regulatory Agencies/ Expert Bodies;(e)promote co-operation and co-ordination among the educational institutions and explore the scope for interaction with industry and other related establishments;(f)prepare an annual report making self-appraisal and showing details of its performance;(g)suggest measures for the academic and financial accountability of the Universities and other institutions of higher education in the State;(h)examine and approve the annual budget and' the audited statement of receipt and expenditure in such manner as may be prescribed;(2)Academic Functions:- The Council shall,-(a)encourage and promote innovation in curricular development, restructuring of courses and updating of syllabi in the Universities and the colleges;(b)co-ordinate the programmes of autonomous colleges and monitor their implementation;(c)devise steps to improve the standard of examinations conducted by the universities, autonomous bodies and suggest necessary reforms;(d)facilitate training of teachers of the universities and colleges(e)promote and monitor publication of quality text books, monographs and reference books, etc.(f)develop programmes for greater academic co-operation and interaction between university and college teachers and facilitate mobility of students and teachers within and outside the State;(g)advice on regulation of admission in universities, colleges and institutions of Higher Education in the State;(h)encourage and devise programmes for sports, games, physical education and socio-cultural activities in the universities and colleges;(i)review periodically the existing guidelines and furnish recommendations for regulating admissions to various courses and for appointments to the posts of teachers and teacher administrators in the universities, colleges and other institutions of higher education;(j)prepare an overview report on the working of the universities and colleges in the State and furnish a copy thereof to the Government and such other authorities as the Government may specify;(k)perform such other functions for the realization of the objectives of access, equity and quality in higher education of the State;(3)Advisory Functions: - The Council shall advise the Government,-(a)regarding the norms, if any, relating to the establishment of new universities and colleges besides introduction of additional subjects and departments in the existing universities and colleges;(b)regarding the Statutes, Ordinances and Regulations of universities in the State and to suggest modification wherever required to maintain uniformity in the administration without prejudice to the autonomy for the academic pursuits;(c)on any university, college or institutions of Higher Education or any other matter relating to higher education and research activity which may be referred to the Council;(d)In determining the infrastructure maintenance grants and to lay down the basis for such grants;(4)Any other Functions:- The Council shall perform any other functions necessary for the furtherance of Higher Education in the State.
