(1)There shall be a Board of Studies for every subject or group of subjects as may be prescribed by the Statutes.(2)Each Board shall consist of the following members:-I-Ex-Officio Members(i)Such members of the Faculty under which the Board is constituted as may be assigned to it by the Syndicate after ascertaining the wishes of the members concerned:Provided that-(a)no member of the Faculty shall be assigned to more than two Boards under the Faculty, and(b)no assignment of a member so made shall be changed during the term of his office except when one or both Boards are reconstituted, in which case he shall have the option to choose one of the Boards so reconstituted and be assigned accordingly.II-Co-opted Members(ii)Three persons to be, co-opted by the.Board from among recognised post-graduate teachers of the subject or group of subjects for which the Board is constituted:Provided that in the event of there being no recognised post-graduate teacher in the University Area, it shall be competent for the Board to co-opt such teacher or teachers in the affiliated colleges as hold the status of at least professor of any subject for which the Board is constituted.(3)The Chairman shall be elected by the members of the Board from amongst themselves."(2)Insertion of section 38A in Bom.L. of 1949.- sub-section (1) shall taken effect from such date as the State Government may by order specify.(5)[ Subject to such conditions as may be prescribed by or under the provisions of this Act and Statutes, the Boards of Studies shall exercise the following powers and perform the following duties, namely.-(i)to recommend courses of studies in the subject or subjects, with which the Board is concerned (hereinafter in this sub-section referred to as "the subject");(ii)to recommend and prescribe, where necessary, books for study in the subject;(iii)to recommend programmes for extension service and research in the subject;(iv)to recommend the organisation of seminars, refresher courses and workshops to the Dean of Faculty;(v)to recommend programmes for experiments and research in the courses of study prescribed in the subject;(vi)to recommend schemes for preparation and translation of books in the subject and suggest bibliographies of books for study;(vii)to propose Regulations pertaining to the courses of study and examinations in the subject;(viii)to review periodically the terminology current in the subject;(ix)to prepare panels of examiners for the subject at different examinations, including the panels of applicants who fulfil the qualifications laid down by the Academic Council for appointment as examiners, and to suggest from among the panels, persons particularly suited for any branch or any paper of a subject;(x)to bring to the notice of the relevant University authority important matters connected with examinations in the subject and also to address the Faculty concerned on any matters connected with the improvement of courses in the subject;(xi)to exercise such other powers and perform such other duties as may be prescribed by Statutes.(6)Any two or more Boards may and at the request of the Executive Council or the Academic Council or the Dean of the Faculty, shall meet and make a joint report upon any matter which lies within the purview of both. In such cases, the joint meeting shall elect its own Chairman and the quorum for such a joint meeting shall include the full quorum of each Board represented, no member present being counted more than once for the purpose of determining the quorum.] [Sub-section (5) was substituted by Gujarat 6 of 1973, section 21 (3).]
