Section 24 in Veer Narmad South Gujarat University Act, 1965
24. Powers and duties of the Faculty.
(1)The Faculty shall have the general control and power of regulation of, and be responsible for, the maintenance of standards of teaching and examinations of the University for the subjects assigned to the Faculty.(2)Without prejudice to the generality of the foregoing provision and subject to such conditions as may be prescribed by or under the provisions of this Act, the Faculty shall exercise the following powers and perform the following duties, namely:-(i)to make Regulations in consultation with the Boards of Studies concerned laying down courses of study;(ii)to make Regulations regarding the special courses of study;(iii)to make Regulations for the standards of passing the relevant examinations in the Faculty and for awarding classes at the examination;(iv)to make proposals for promoting research within the University;(v)to make proposals for allocating subjects to the Faculty;(vi)to make proposals for the establishment of departments, institutes of research and specialised studies, libraries, laboratories and museums;(vii)to make proposals for the institution of professorships, readerships, lectureships and any other posts of teachers required by the University and for prescribing the duties and fixing the emoluments of such posts;(viii)to make proposals for the institution of fellowships, travelling fellowships, scholarships, studentships, exhibitions, medals and prizes and to make Regulations for their award;(ix)to make Regulations for the maximum work-load of teachers, the minimum teaching work for every subject and the minimum laboratory work and any other prescribed work to be done by students for any subjects;(x)to make Regulations prescribing equivalence examinations;(xi)to make Regulations prescribing the manner for granting exemption from approved courses of studies in the University or in affiliated colleges for qualifying for degrees, diplomas and other conditions;(xii)to exercise such other powers and perform such other duties as may be conferred or imposed on it by this Act, Statutes, Ordinances and Regulations; and(xiii)generally to advise the University on all academic matters pertaining to the concerned courses of studies.
