Section 25(1) in The Delhi Technological University Act, 2009
(1)Subject to the provisions of this Act, Statutes, Ordinances and Regulations and overall supervision of the Board of Management, the Academic Council shall manage the Academic affairs and matters in the University and in particular shall have the following powers and functions, namely :-(i)to report on any matter referred or delegated to it by the Board of Management;(ii)to make recommendations to the Board of Management with regard to the creation, abolition or classification of teaching posts in the University and the emoluments payable and the duties attached thereto;(iii)to formulate and modify or revise schemes for the organization of the faculties and to assign to such faculties their respective subjects and also to report to the Board of Management as to the expediency of the abolition or sub-division of any Faculty or the combination of one faculty with another;(iv)to recommend arrangements for the instruction and examination of persons other than those enrolled in the University;(v)to promote research within the University and to require from time to time, reports on such research;(vi)to consider proposals submitted by the faculties;(vii)to lay down policies for admissions to the University;(viii)to recognise diplomas and degrees of other Universities and Institutions and to determine their equivalence in relation to the certificates, diplomas and degrees of the Universities;(ix)to fix, subject to any conditions accepted by the Board, the time, mode and conditions of the competition for Fellowships, Scholarships and other prizes and to recommend for award of the same;(x)to make recommendations to the Board of Management with regard to the appointment of examiners and, if necessary, their removal and fixation of their fees, emoluments and travelling and other expenses;(xi)to recommend arrangements for the conduct of examinations and the dates for holding them;(xii)to declare or review the result of the various examinations or to appoint committees or officers to do so, and to make recommendations regarding the conferment or grant of degrees, honours, diplomas, licences, titles and marks of honour;(xiii)to recommend stipends, scholarships, medals and prizes and to make other awards in accordance with the regulations and such other conditions as may be attached to the awards;(xiv)to approve the syllabus for the prescribed courses of study and to approve or revise lists of prescribed or recommended text books and to publish the same;(xv)to approve such forms and registers as are, from time to time, required by the ordinances and regulations;(xvi)to formulate, from time to time, the desired standards of education to be adhered in drawing up the curriculum and syllabi for being taught in the University;(xvii)to perform, in relation to academic matters, all such duties and to do all such acts as may be necessary for the proper carrying out of the provisions of this Act and the ordinances and regulations made thereunder.
