Section 42 in The SreeNarayanaGuru Open University Act, 2021
42. The Board of School of Studies.—
(1)There shall be a Board of School of Studies for each School of Studies subject to the provisions of thisAct and Statutes and the Board of School of Studies shall hold supervision and control over all academic and administrative matters of such School of Studies.(2)The Board of School of Studies shall consist of the following members, namely:—Ex-officio Members(i)The Head of School of Studies—Chairman;(ii)The Head of each course of study in the Schools of Study.Nominated Members(i)One person each nominated by the Vice-Chancellor from teachers of each course of study in Schools of Study;(ii)Five experts co-opted by the Vice-Chancellor for the academic assistance of Board of School of Studies, related to various courses of study.
