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State of Rajasthan - Section

Section 24D in The University of Rajputana (Second Amendment) Act, 1950

24D. Functions of the Faculties. - Each Faculty shall exercise the following functions, namely,-

(a)to recommend to the Academic Council courses of study and curricula and schemes of examinations, after consulting the Boards of Studies;
(b)to recommend to the Syndicate through the Academic Council what Board of Studies should be instituted and the strength of such Boards, and to constitute them as provided in section 24-E;
(c)to recommend to the Academic Council conditions for the award of degrees and other academic distinctions;
(d)to co-ordinate work in the subjects assigned to the Faculty;
(e)to organise research, or to secure co-condition therein when desirable;
(f)to deal with any matter referred to it by the Academic Council or the Syndicate;
(g)to remit matters to Boards of Studies;
(h)to consider any matter within its purview referred to it by a Board of Studies;
(i)to hold meetings with the sanction of the Vice-Chancellor jointly with any other Faculty or Faculties, such joint meetings to be convened by the Vice-Chancellor and to be presided over by him or by a Dean nominated by him; and
(j)to discharge such other functions as may be prescribed by the Statutes.