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State of Madhya Pradesh - Section

Section 27 in The M.P. Makhanlal Chaturvedi Rashtriya Patrakarita Vishwavidyalaya Sansthan Adhiniyam, 1990

27. Powers and duties of Academic Council.

- Subject to the provisions of this Act and the regulations, the Academic Council, shall, in addition to all other powers vested in it, have the following powers, namely :-
(i)to report on any matter referred or delegated to it by the General Council;
(ii)to make recommendations to the General Council with regard to the creation, abolition or classification of teaching posts and their duties and emoluments;
(iii)to formulate and modify or revise schemes for the organisation of the faculties, and to assign to such faculties their respective subject and also to report to the General Council as to the expediency of the abolition or sub-division of any faculty or the combination of one faculty with another;
(iv)to promote research within the Sansthan and to require from time to time, reports on such research;
(v)to consider proposals submitted by the faculties;
(vi)to make arrangements through regulations for the instruction and examination of persons other than those enrolled in the Sansthan;
(vii)to appoint committees for admission to the Sansthan;
(viii)to recognise diplomas and degrees of other university and institutions and to determine their equivalence in relation to the diplomas and degrees of the Sansthan;
(ix)to fix, subject to any conditions accepted by the General Council, the time, mode and conditions of the competition for fellowships, scholarships and other prizes, and to award the same;
(x)to make recommendations to the General Council in regard to the appointment of examiners and, if necessary, their removal and the fixation of their fees, emoluments and travelling and other expenses;
(xi)to make arrangements for the conduct of examinations and to fix dates for holding them;
(xii)to declare 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, titles and marks or honour;
(xiii)to award 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 publish lists of prescribed or recommended textbooks and to publish syllabus of the prescribed courses of study;
(xv)to prepare such forms and registers as are from time to time, prescribed by regulations; and
(xvi)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 regulations.