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State of Maharashtra - Section

Section 38 in The Maharashtra Universities Act, 1994

38. Powers and duties of Board of Studies.

- The Board of Studies shall have the following powers and duties namely:-
(a)to recommend, upon reference to it by the Management Council or Academic Council or the faculty concerned or otherwise the courses of study in the subject or group of subjects within its purview:
[Provided that, the Board may pass a special resolution, by a majority of not less than three-fourths of the members present, that the changes in the course or courses of studies be brought about expeditiously, in the light of advancement of knowledge in the subject or group of subjects. Such changes shall be so implemented, with the concurrence of the Dean of the Faculty or the Deans of the Faculties concerned, and the approval by the Vice-Chancellor. The action taken shall then be reported to the Faculty and Academic Council;] [This proviso was added by Maharashtra 55 of 2000, section 32(a).]
(b)to recommend books, including text-books, supplementary reading reference books, and other material for such courses of study;
(c)to recommend.to the Academic Council for its approval the preparation and publication of selections or anthologies or writing or work of authors and other masters as well as material consequent to curriculum development by the teachers of the university for its introduction in the syllabi of the courses of study under the purview of the Board in accordance with the Regulations made by the Academic Council in that respect;
(d)to advise the faculty or faculties concerned regarding improvements in the courses of study;
(e)to recommend names of suitable persons for inclusion in the panel for appointment of paper-setters, examiners and moderators at the university examinations in the subject by the Board of Examinations;
(f)to recommend to the Board of Examinations, names of persons suitable for appointment of referees for evaluation of these and dissertations and for conduct of viva voce examinations, wherever prescribed for awarding post-graduate, doctorate and higher degrees;
(g)to suggest organisation of orientation and refresher courses in the subject;
(h)to prepare requirements in respect of teaching of the subject at various levels in respect of teachers and their qualifications, library, laboratory equipment and consumables for the use of the Board of College and University Development for formulating the norms and requirements for granting affiliation or extension or continuation of affiliation to colleges and for granting recognition or extension or continuation of recognition to institutions by the university;
(i)[ to elect three members to the Faculty.] [This clause was added by Maharashtra 55 of 2000, section 32(b).]