Section 19 in THE NATIONAL FORENSIC SCIENCES UNIVERSITY ACT, 2020
19. Powers of Academic Council.—
Subject to the provisions of this Act and the Statutes made thereunder, the Academic Council of the University shall exercise the following powers and perform following functions, namely:—(i)to specify the academic policies of the University and be responsible for the maintenance and improvement of standards of instruction, education and evaluation in the University;(ii)to consider matters of general academic interest either on its own initiative or on a reference from the faculty of the University or the Board of Governors and to take appropriate action thereof;(iii)to review and recommend to the Board of Governors regarding proposals received from the Board for Affiliation and Recognition;(iv)to make Ordinances;(v)to recommend to the Board of Governors, to make such Statutes as are consistent with this Act regarding the academic functioning of the Institute including discipline of students; and(vi)to exercise such other powers and perform such other functions as may be conferred or imposed upon it by the Statutes or Ordinances.
