Section 25 in The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978
25. The Boards of Studies.
(1)There shall be a Board of Studies for every subject or group of the subjects as may be prescribed by the Statutes.(2)Each Board of Study shall consist of the following members, namely:-(i)Head of the University Departments, in the subject or each of the subjects with which the Board is concerned (hereinafter in this section referred to as "the subject") pertaining to the Board;(ii)Professors of the University Departments in the subject;(iii)One Reader and one Lecturer of the University Department in the subject to be nominated by the Vice-Chancellor in the manner specified by the Statutes;(iv)Head of the Department in the subject in the degree colleges, and recognized institutions;(v)One teacher in the subject from each of the degree colleges, teaching the subject, to be nominated by the Vice-Chancellor in the manner specified by the Statutes;(vi)A post-graduate student in the final year of the Master's Degree Course, who has obtained the highest number of marks in the subject at the previous examination held by the University;(vii)Not more than three experts in the subject to be co-opted by the Board from amongst those University teachers who do not belong to the class of teachers represented under any of the clauses (i) to (v) and who have teaching experience of at least five years in the subject, or from amongst persons who are qualified in the subject or who possess practical experience of the subject.(3)Each Board shall consist of at least four members:Provided that where the number of members is less than four the Vice-Chancellor shall nominate such number of members as may be necessary to make up the deficiency subject however, to the condition that the total number of co-opted and nominated members shall not exceed three.(4)The Head of the University Department shall be the Chairman of the Board:Provided that-(a)where there are on the Board more than one University Department represented by its Head, the Head of such University Department as may be determined by the Vice-Chancellor shall be the Chairman of the Board;(b)[ Where there is no such Head of the University Department on the Board, the Chairman shall be nominated by rotation by the Vice-Chancellor from amongst the other members of the Board in the manner specified in the Statutes.] [Clause (b) was substituted for the original by Gujarat 7 of 1987, Section 16.],(5)The term of office of the members of the Board of Studies other than the student specified in clause (vi) of sub- section (2) shall be three years and that of the student member specified in the said clause (vi) shall be period expiring on the expiry of the academic year in which he is appointed.
