Section 24F in The University of Rajputana (Second Amendment) Act, 1950
24F. Boards of Studies-Functions. - (1) The Boards of Studies shall recommend courses of study & curricula in their respective subjects and shall advise on all matters relating there to referred to them by the Syndicate or the Academic Council or the Faculty concerned.
(2)A Board of Studies may bring to the notice of the Academic Council or the Syndicate matters connected with examinations in its subject or subjects and may also address the Faculty concerned on any matters connected with the improvement of the courses therein.(3)Any two Boards of Studies may, with the consent of the Vice-Chancellor, and shall at the request of the Academic Council or the Syndicate, jointly meet and act in concurrence and render a joint report upon any matter which lies within the province of both. In such cases the joint meeting shall elect its own chairman from among the two Conveners. The quorum of a joint meeting of the Board must include a full quorum of each Board represented, no member present being counted on more than one separate quorum.(4)The Boards of Studies shall prepare panels of examiners in their respective subjects in accordance with the Statutes.
