Section 4 in Assam State Higher Education Council Act, 2017
4. Responsibilities of the Council.
- The following shall be the responsibilities of the Council, namely:-(1)Strategic intervention for the improvement of access, equity and quality in higher education in the State;(2)Ensuring the autonomy and accountability of all Institutions of Higher Education in the State;(3)Promoting academic excellence and social justice by providing academic input to the State Government for policy formulation and perspective planning;(4)Guiding the growth of Higher Education in accordance with the socio-economic requirements of the State;(5)To render advice to the Government, State Universities, Private Universities and other institution of Higher Education in the State;(6)To coordinate the roles of the Government, State Universities, Private Universities and apex level regulatory agencies in Higher Education within the State;(7)To provide common facilities in Higher Education without impairing upon the autonomy of other institutions of Higher Education.
