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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(1) in Rajasthan Sanskrit University Act, 1998

(1)The Constitution, the number of members and the mode of working of the Board of Studies shall be as under.
(a)There shall be a Board of Studies for each subject or group of subjects. The number of Boards of Studies in each faculty and the number of internal and external members for the faculty concerned, shall be fixed by the Executive Council on the recommendations of the Academic Council;
(b)The Board of Studies shall be constituted by the faculty concerned for a period of three years;
(c)The number of members of the Boards of Studies shall not exceed:-
(i)seven in the case of a Board related to post-graduate studies; and
(ii)five in other cases.
(d)Each Board shall appoint a convener, from amongst its internal members in the following order:-
(i)Professors of the University;
(ii)Principals of post-graduate colleges;
(iii)Principals of degree colleges having atleast 5 years experience of teaching post-graduate classes:
(iv)Associate Professor of the department in which there is not University Professor;
(v)Principals of degree colleges (by virtue of being Heads of Departments);
(vi)Heads of the departments of post-graduate department in the colleges; and
(vii)Heads of the departments of graduate level departments in the colleges.
Explanation. - "internal member" means a member, who is a teacher in the University or in an affiliated college or in an approved institution and "external member" means a member who is not an internal member.