Section 14 in Gujarat Organic Agricultural University Act, 2017
14. Powers and functions of Academic Council.
(1)The Academic Council shall, subject to provisions of this Act and the Statutes, have the powers by regulations to prescribe all courses of study and determining curricula, and shall have the control on teaching and other educational programmes within the University, and shall be responsible for the maintenance of standards thereof.(2)The Academic Council shall have the powers to make regulations consistent with this Act and the Statutes relating to all academic matters subject to its control and to amend or repeal such regulations.(3)In particular, and without prejudice to the generality of the foregoing powers, the Academic Council shall have the following powers, namely:-(i)to advise the Board and the Vice-Chancellor on all academic matters;(ii)to make recommendations for the institution of Professorships, Associate Professorships, Assistant Professorships and other teaching posts including posts in research and extension education and in regard to the duties thereof;(iii)to make recommendations for adjunct professorship;(iv)to make recommendations for the establishment, amalgamation or abolition of faculty, college, department of teaching, research and extension education;(v)to make regulations regarding the admission of students to the University, and determine the number of the students to be admitted;(vi)to make regulations relating to the courses of study leading to degrees, diplomas and certificates;(vii)to make regulations relating to the conduct of examinations and to maintain and improve standards of education;(viii)to arrange for co-ordination of studies and teaching in affiliated colleges and recognized institutions;(ix)to approve regulations prescribing the manner of granting exemption in approved courses of studies in the University or in the affiliated colleges for qualifying degrees, diploma and certificates;(x)to recommend to the Board, the affiliation of a college and recognition of the institution;(xi)to make proposals for allocating subjects to the faculty;(xii)to make proposal for diploma, vocational courses, post- graduate teaching, research and extension education;(xiii)to recommend qualifications to be prescribed for teaching, research and extension education staff in the University;(xiv)to make recommendations regarding the qualifications to be prescribed for teachers in the University;(xv)to exercise such other powers and perform such other functions as may be conferred or imposed on it under the provisions of this Act, by the Board or the Vice-Chancellor.
