Section 18B in Uttar Pradesh State Universities Act, 1973
18B. Central Board of Studies
. - (1) There shall be Central Board of Studies for the foundation course or such other subjects or group of subjects as the Chancellor may, on the recommendation of the Co-ordination Council, by order, direct.(2)The Central Board of Studies for the foundation course shall consist of -(i)one teacher from each university not below the rank of a Reader or a Principal of an affiliated or associated college, nominated by the Vice-Chancellor; and(ii)five educationists who are or. the Eminent Professors' lists of the University Grants Commission nominated by the Chancellor on the recommendation of the Co-ordination Council.(3)The Central Board of Studies for other subjects or group of subjects shall consist of -(i)the Convenor, Board of Studies of each University in respect of the subject or group of subjects for which the Central Board of Studies is to be constituted :Provided that if a University does not have a Board of Studies in the subject or group of subjects, the Vice-Chancellor may nominate any teacher not below the rank of a Reader in the University or a Principal of an affiliated or associated college;(ii)one Head of the Department in an affiliated or associated college nominated by the Chancellor, teaching the subject up to the postgraduate level;(iii)one Head of Department in an affiliated or associated college nominated by the Chancellor, teaching the subject up to the degree level;(iv)three experts on the subject who are on the Eminent Professors' list of the University Grants Commission, nominated by the Chancellor on the recommendation of the Co-ordination Council ; and(v)two other experts on the subject from outside the State nominated by the Chancellor.(4)The Chancellor shall nominate the Chairman of the Central Board of Studies, -(i)for foundation course from amongst the members referred to in clause (i) of sub-section (2); and(ii)for other subject or group of subjects, from amongst the members referred to in clauses (i) and (ii) of sub-section (3).(5)The constitution of the Central Board of Studies and the nomination of the Chairman and the members thereon, other than ex officio members, shall be notified by the State Government.(6)The term of the Central Board of Studies shall be three years from the date of notification referred to in sub-section (5) and the term of the Chairman and the members shall be coterminous with it:Provided that the term of office of a member nominated to fill a casual vacancy shall be for the remainder of his predecessor's term.(7)Subject to the recommendations of, or guidelines issued by, the University Grants Commission, the functions of the Central Board of Studies shall be as follows, namely-(a)subject to the recommendations of the Co-ordination Council and the approval of the Chancellor, to prescribe the courses of study and examinations, and the academic calendar, and to recommend text-books and other books for under-graduate level;(b)to consider and report on any matter referred it by the Co-ordination Council, or the Chancellor; and(c)to perform such other functions consistent with this Act within such time as the Chancellor may, by an order in writing , require it to perform.(8)In carrying out its functions, the Central Board of Studies may consult such experts also who are not its members.(9)The recommendations of the Central Board of Studies approved by the Chancellor shall come into force in respect of all Universities in the State with effect from the date as may be specified by the Chancellor.(10)The Chancellor may at any time suspend, modify or amend any decision of the Central Board of Studies on the ground that it does not fulfil the objectives set out in this section and may direct such Board to consider the matter afresh.
