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Bombay Presidency - Section

Section 29 in The Bombay University Act, 1974

29. Boards of Studies.

(1)There shall be a Board of Studies for every subject or group of subjects, as prescribed by the Statutes.
(2)The Board shall consist of-
(i)the Heads of University Departments concerned;
(ii)[not more than ten Heads] [These words were substituted for the words 'ten Heads' by Maharashtra 58 of 1974, section 6.] of Departments in Colleges [and recognised Institutions] [These words were inserted by Maharashtra 32 of 1978, section 7.] teaching the subjects at the special, principal or major level, to be elected from amongst themselves as prescribed by the Statutes;
(iii)three persons [to be co-opted by the Board, who have with specialised knowledge in the subjects and who are not teachers] [These words were substituted for the words 'with specialised knowledge in the subjects, who are not teachers' by Maharashtra 42 of 1974, section 2.] in this University, or in any other University or in any college; and
(iv)two persons to be co-opted by the Board, from amongst the Teachers who are not Heads of Departments.
(3)The term of office of members under clauses (ii), (iii) and (iv) of sub-section (2) shall be three years.
(4)The Chairman shall be elected by the members of the Board from amongst themselves.
(5)The powers and duties of the Board of Studies shall be-
(i)to recommend, upon reference to it by the Executive or Academic Council, or the Board of University Teaching and Research, or the Faculty concerned, or otherwise, the courses of study in the subject or group of subjects within its purview;
(ii)to recommend books, including text books, for such courses of study;
(iii)to recommend to the Academic Council, for being forwarded to the Executive Council for its approval, the preparation and publication of selections or anthologies of the writings or works of authors and .other masters in any subject, or group of subjects, together with a synopsis of the selections or anthologies, and the names of the authors and masters and of the persons who may, in its opinion, be appointed to make the selections;
(iv)to address the Faculty or Faculties concerned regarding improvements in the courses of study; and
(v)to bring to the notice of the Academic or Executive Council, as the case may be, matters of importance relating to the examinations in such subject or group of subjects.