Section 24E in The University of Rajputana (Second Amendment) Act, 1950
24E. Board of Studies-Number, composition and term of office. - (1) There shall be a Board of Studies for each subject or group of subjects. The number of the Boards of Studies in each Faculty as also the number of members of each Board shall be determined by the Syndicate of the recommendation of the Academic Council and the Faculty concerned.
(2)The Boards of Studies shall be constituted by the Faculty concerned for a period of three years.(3)In the Faculties of Arts, Science, Commerce and Law the members of a Board shall not exceed-(a)seven in the case of a Board dealing upto post-graduate studies; and(b)five in other cases.(4)The Faculties of Engineering and Technology and of Medicines and Pharmaceutics and Education shall have one Board each. The numbers of members in the Board of Studies relating to the Faculty of Education shall not exceed five and in each of the other two Boards, eleven.(5)A Board when dealing with a subject or subjects for High School education shall co-opt a member, who shall be Head Master of a High School of not less than ten years' teaching experience in the subject:Provided that in calculating the maximum number of members prescribed for a Board by sub-section (3), the number co-opted under this sub-section shall not be counted.(6)There shall be at least one and not more than two external members of each Board consisting of five or less than five members and at least two and not more than three external members on each Board consisting of more than five members.(7)In the case of a Board dealing upto post-graduate studies, there shall be at least three internal members who shall be heads of postgraduate department, or postgraduate teachers to the extent the number of such heads is less than three in the University or in affiliated Colleges or approved institutions.(8)Each Board shall have a convener appointed by itself in the following order of preference from among its internal members, namely:-(i)University Professors;(ii)Principals of post-graduate colleges, being heads of departments or Principals of degree colleges who have held the office of the Principal of a postgraduate college and head of a department for at least five years;(iii)University Readers in subject in which there is no University Professors;(iv)Principals of degree colleges being heads of departments;(v)Heads of post-graduate departments in colleges;(vi)Heads of degree departments in colleges;(vii)Other heads of departments for subjects taught only upto Intermediate standard.Explanation. - "Internal member" means a member who is a teacher in the University, in an affiliated college, a recognised high school or an approved institution; and "external member" means one who is not an internal member.
