31. Boards of University Teaching and Research constitution.
(1)There shall be a Board of University Teaching and Research for each Faculty.(2)The Board shall consist of the following members, namely :-(i)the Vice-Chancellor - ex officio Chairman;(ii)the Dean of the Faculty;(iii)the Heads of University Departments in the Faculty;(iv)the Directors of recognised post-graduate institutions in the Faculty;(v)two Principals from the Faculty elected by the Academic Council from amongst the Principals who are members of that Council;(vi)two Teachers from the Faculty elected by the Academic Council, from amongst the teachers who are members of that Council;(vii)one representative of the Post-Graduate Teachers of each subject, from the Post-Graduate Centres outside the University Campus, to be elected from amongst such Teachers, as prescribed by the Statutes;(viii)two persons nominated by the Vice-Chancellor, who are not connected with the University, and of whom one shall have research qualifications; and(ix)two Post-Graduate Students nominated by the Vice-Chancellor. one of whom shall be a research student.(3)The Registrar shall act as Secretary of the Board.(4)The term of office of elected and nominated members, except the student members, shall be three years. [The term of office of the student members shall be co-terminus with the term of office of the student members of the Students'] [These words were substituted for the words 'the term of office of the student members shall be one year' by Maharashtra 60 of 1975, section 5.] Council.
