14. Powers and functions of Academic Council.-

Subject to the provisions of 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:-

(a) to report on any matter referred or delegated to it by the Court or the Executive Council;

(b) to make arrangements through Ordinances for the instruction and examination of persons other than those enrolled in the University;

(c) to promote research within the University and to require from time to time, reports on such research;

(d) to consider proposals submitted by the Faculties;

(e) to appoint committees for admission to the University;

(f) to recognise diplomas or degrees and other Universities and Institutions and to determine their equivalence in relation to the diplomas and degrees of the University;

(g) to fix, subject to any conditions accepted by the Executive Council, the time mode and conditions of competition for fellowship, scholarships and other prizes, and to award the same;

(h) to make recommendations to the Executive Council in regard to the appointment of examiners and if necessary, their removal and the fixation of their fees, emoluments and travelling and other expenses;

(i) to make arrangements for the conduct of examinations and to fix dates for holding them;

(j) to declare result of the various examinations, or to appoint committees or officers to do so and to make recommendations regarding the conferment or grant of degrees, honours, diplomas, titles and marks of honour;

(k) to award stipends, scholarships, medals and prizes and to make other awards in accordance with the Regulations and such other conditions as may be attached to the awards;

(l) to publish lists of prescribed or recommended text books and to publish syllabus or the prescribed courses of study;

(m) to prepare such forms and registers as are, from time to time, prescribed by Regulations; and

(n) to perform, in relation to academic matters, all such duties and to do all such acts as may be necessary, for proper carrying out of the provisions of this Act and the Regulations.

Back

Index

Next