Section 7 in First Statutes of the Jai Narayan Vyas University Jodhpur
7. Powers of the Academic Council.
- Subject to the Act, the Statutes and the Ordinances, 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 to or delegated to it by the Senate or the Syndicate:(ii)to make recommendation to the Syndicate with regard to:-(a)the creation of teaching post in the University and Colleges and Institutions maintained by the University and the abolition thereof;(b)the Classification of the posts referred to in sub-item (a) and their duties attached thereto;(c)laying down qualifications for the recruitment of teachers in any subject and the emoluments to be paid to them;(iii)to formulate and modify or revise Schemes for the organisation of faculties and to assign to such faculties their respective subjects and also to report to the Syndicate as to the expediency of the abolition or sub-division of any Faculty or the combination of one Faculty with another;(iv)to make arrangements for the instruction and examination of persons not being members of the University as may be necessary;(v)to promote research and specialised studies within the University, through a Research Board whose composition and functions shall be prescribed in the Ordinances;(vi)to recognise diplomas and degrees of other University and Institutions and to determine their corresponding value in relation to the diplomas and degrees of the Jai Narayan Vyas University Jodhpur;(vii)to fix, subject to any conditions accepted by the Senate, the time, mode and conditions of awards of fellowship, scholarships, medals and other prizes and to award the same;(viii)to make recommendations to the Syndicate in regard to fixation of fees, emoluments and traveling and other expenses of the Examiners;(ix)to suggest the conduct of examination and to propose dates for holding them;(x)to recommend institution of stipends, scholarships; medal and prizes and to make other awards in accordance with the Ordinances and such other conditions as may be attached to the awards;(xi)to suggest such forms and registers as are from time to time, to be prescribed by the Act; and(xii)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 the Act, the Statutes and the Ordinances.
