(1) It shall be the general duty of the Council to co-ordinate the activities of all the Schools. (2) Without prejudice to the provisions of sub-section (1) , the Council shall perform the following functions, namely: (a) to advise on policy matters relating to the duration of the courses, the degrees and other academic distinctions to be conferred by the Schools, admission standards and other academic matters; (b) to recommend to the Central Government, proposals for establishment of new Schools of Planning and Architecture; (c) to deliberate on such matters of common interest to Schools as may be referred to it by any School; (d) to lay down policy regarding cadres, methods of recruitment and conditions of service of employees, institution of scholarships and freeships, levying of fees and other matters of common interest; (e) to examine the development plans of each School and to approve such of them as are considered necessary and also to indicate broadly the financial implications of such approved plans; (f) to advise the Visitor, if so required, in respect of any function to be performed by him under this Act; and (g) to perform such other functions as may be referred to it by the Central Government: Provided that nothing in this section shall derogate the powers and functions vested in the Board or Senate or other authorities of a School.Open in Lexace · Ask the AI about this section
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