Section 25(1) in Kerala University of Health Sciences Act, 2010
(1)The powers and duties of the Academic Council shall be,(i)to advise the Governing Council on all academic matters;(ii)to make regulations;(iii)to make proposals for research and advancement and dissemination of knowledge;(iv)to prescribe the courses of studies in the institutions maintained by or affiliated to the University;(v)to prescribe the qualifications of teachers in affiliated colleges or institutions or centres cr schools;(vi)to prescribe the qualifications for admission of students to the various courses of studies and to the examinations;(vii)to make provisions for the admission of students to various courses of studies on the basis of merit and in order to maintain the standards of education;(viii)to co-ordinate the teaching and learning process in the affiliated colleges or institutions or centres or schools;(ix)to recommend to the Senate or Governing Council proposals regarding institution of degrees, diplomas, certificates and other academic distinctions;(x)to make proposals for the establishment of colleges, institutions, departments of higher learning, research and specialised studies, academic services units, libraries, laboratories and museums etc. in the University;(xi)to consider and make recommendations regarding new proposals for creation of the posts of Professors, Associate Professors, Assistant Professors, Lecturers, Tutors and Non-vocational academic staff required by the University;(xii)to make proposals to the Governing Council for the institution of fellowships, travelling fellowships, scholarships, studentships, medals and prizes and make regulations for their awards;(xiii)to prescribe qualifications and norms for appointment of paper-setters, examiners, moderators and others concerned with the conduct of examinations;(xiv)to appoint committees to review periodically the utility and practicability of the existing courses of study and the desirability or necessity of reviewing or modifying them in the light of new knowledge or challenging social requirements;(xv)to decide what examinations of other Universities may be accepted as equivalent to those of the University and to negotiate with other Universities for the recognition of the examinations of the University;(xvi)to make proposals for the conduct of interdisciplinary studies, common facilities, such as instrumentation centres, workshops, hobby centres, museums, etc.;(xvii)to prescribe norms for recognition of any member of the staff of an affiliated college or recognised institution as a teacher of the University;(xviii)to prescribe norms for granting affiliation, continuation of recognition, extension of recognition to institutions of higher learning and research for specialised studies;(xix)to grant affiliation to colleges or institutions in accordance with the provisions of the Statutes, Ordinances and Regulations;(xx)to accord recognition to institutions of higher learning, research of specialised studies on the recommendation of the committees appointed by the Council;(xxi)to recommend to the Governing Council, conferment of autonomous status on University institutions, departments, affiliated colleges and recognised institutions in accordance with the provisions of Ordinances and Policies of the State Government in this regard;(xxii)to make proposals to the Governing Council to prescribe fees and other charges;(xxiii)to advise the University generally on all academic matters and submit to the Governing Council feasibility reports on academic programmes recommended by the Senate at its last annual meeting;(xxiv)to exercise such other powers and perform such other duties as may be conferred on it by or under this Act, Statutes, Ordinances and Regulations.
