Section 19 in The Delhi Pharmaceutical Sciences and Research University Act, 2008
19. The Academic Council.
(1)The Academic Council shall be the principal academic body of the University and shall, subject to the provisions of this Act, the Statutes and the Ordinances, have the control and regulation of, and be responsible for(a)interacting with the Board of Governors through the Vice-Chancellor for formulation of academic policies and programmes to realize the strategic plan of the University;(b)maintenance of standards of instruction, education and examination within the University; and(c)exercise such other powers and perform such other duties as may be conferred or imposed upon it by the Statutes.(2)The constitution of the Academic Council and the terms of office of its members shall be as prescribed.(3)The Academic Council shall have the right to advise the Board of Governors on all academic matters.
