Section 21 in Gujarat University (Amendment) Act, 1972
21. Amendment of section 25 of Bom. 50 of 1949.- In section 25 of the principal Act,-
(1)for sub-section (2), the following sub-section shall be substituted, namely:-"(2) The constitution of each Board and the term of office of its members shall be such as may be prescribed by the Statutes.";(2)sub-section (4) shall be deleted;(3)for sub-section (5), the following sub-sections shall be substituted, namely"(5) Subject to such conditions as may be prescribed by or under the provisions of this Act and Statutes, the Boards of Studies shall exercise the following powers and perform the following duties, namely:-(i)to recommend courses of studies in the subject or subjects, with which the Board is concerned (hereinafter in this sub-section referred to as "the subject");(ii)to recommend and prescribe, where necessary, books for study in the subject;(iii)to recommend programmes for extension service and research in the subject;(iv)to recommend the organisation of seminars, refresher courses and workshops to the Dean of Faculty;(v)to recommend programmes for experiments and research in the courses of study prescribed in the subject;(vi)to recommend schemes for preparation and translation of books in the subject and suggest bibliographies of books for study;(vii)to propose Regulations pertaining to the courses of study and examinations in the subject;(viii)to review periodically the terminology current in the subject;(ix)to prepare panels of examiners for the subject at different examinations, inducting the panels of applicants who fulfil the qualifications laid down by the Academic Council for appointment as examiners, and to suggest from among the panels, persons particularly suited for any branch or any paper of a subject;(x)to bring to the notice of the relevant University authority important matters connected with examinations in the subject and also to address the Faculty concerned on any matters connected with the improvement of courses in the subject;(xi)to exercise such other powers and perform such other duties as may be prescribed by Statutes.(6)Any two or more Boards may, and, at the request of the Executive Council or the Academic Council or the Dean of the Faculty, shall meet and make a joint report upon any matter which lies within the purview of both. In such cases, the joint meeting shall clect its own Chairman and the quorum for such a joint meeting shall include the full quorum of each Board represented, no member present being counted more than once for the purpose of determining the quorum".
