Section 22 in Rajasthan Sanskrit University Act, 1998
22. Boards of Studies.
(1)The Constitution, the number of members and the mode of working of the Board of Studies shall be as under.(a)There shall be a Board of Studies for each subject or group of subjects. The number of Boards of Studies in each faculty and the number of internal and external members for the faculty concerned, shall be fixed by the Executive Council on the recommendations of the Academic Council;(b)The Board of Studies shall be constituted by the faculty concerned for a period of three years;(c)The number of members of the Boards of Studies shall not exceed:-(i)seven in the case of a Board related to post-graduate studies; and(ii)five in other cases.(d)Each Board shall appoint a convener, from amongst its internal members in the following order:-(i)Professors of the University;(ii)Principals of post-graduate colleges;(iii)Principals of degree colleges having atleast 5 years experience of teaching post-graduate classes:(iv)Associate Professor of the department in which there is not University Professor;(v)Principals of degree colleges (by virtue of being Heads of Departments);(vi)Heads of the departments of post-graduate department in the colleges; and(vii)Heads of the departments of graduate level departments in the colleges.Explanation. - "internal member" means a member, who is a teacher in the University or in an affiliated college or in an approved institution and "external member" means a member who is not an internal member.(2)The Board of Studies shall have the following functions:-(a)the Board of Studies shall recommend curricular and other educational activities in the subject concerned and shall advice on all matters referred by the Executive Council, Academic Council or the faculty concerned;(b)the Board of Studies shall bring to the notice of the Academic Council and Executive Council, the matters relating to examinations pertaining to the subject or the subjects and may refer the matters relating to improvement of curriculum to the faculty concerned;(c)any of the two Boards of Studies may, as and when required by the Academic Council or Executive Council, hold a joint meeting, with the prior approval of the Vice-Chancellor, and both shall submit a joint report on the matter concerned. In such cases they shall elect one of the two conveners as the Chairman of the Joint meeting; and(d)the Board of Studies shall prepare a panel of examiners in the subjects concerned in accordance with the statutes.
