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State of Bihar - Section

Section 7 in Patna University Act, 1976

7. Teaching of the University.

(1)All recognised teaching in connection with the University courses shall be conducted through the colleges and through departments maintained by the University, subject to general control of the Vice-Chancellor and shall include lecturing, work in laboratories or workshops, and other teaching work conducted in the University and the colleges by the university professors, professors, readers, lecturers and the teachers in accordance with any syllabus prescribed by the Regulations.
(2)The authorities responsible for organising such teaching shall be prescribed by the statutes.
(3)The Courses and curricula shall be prescribed by the regulations.
(4)In addition to recognised teaching, tutorial and other supplementary instructions shall be given in the colleges subject to the control of the University, or in the department maintained by the University.
(5)
(i)It shall not be lawful for the University or for any college to maintain classes for the purposes of preparing students for admission to the University.
(ii)[ In the Faculties of Arts, Science and Commerce, the University shall prescribe the Syllabus, conduct teaching, hold examinations and publish results of Graduate and above standards: [Substituted by Act 18 of 1993.]
Provided that until separate arrangement for Intermediate Education is made, the College shall, under the general direction of the Bihar Intermediate Education Council continue the teaching work etc, of this standard.
(iii)The graduate course shall be of three years duration.]