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State of Maharashtra - Section

Section 37 in The Maharashtra Universities Act, 1994

37. Board of Studies.

(1)There shall be a Board of Studies for every subject or group of subjects, as prescribed by the Statutes.
(2)The Board of Studies shall consist of,-
(a)the Head of the university department or institution in the relevant subject:
Provided that, where there is no university department in the subject the Board shall at its first meeting co-opt the Head of the Department from an affiliated college having post-graduate teaching in that subject;
(b)six Heads of Departments in [* *] [This word was deleted by Maharashtra 55 of 2000, section 31(a)(i).] colleges, [* *] [These words were deleted by Maharashtra 55 of 2000, section 31(a)(ii).] having not less than ten years teaching experience, elected by the Heads of Departments [* * *] [These words were deleted by Maharashtra 55 of 2000, section 31(a)(iii).] from amongst themselves.
(3)The Board, at its first meeting, shall co-opt,-
(a)one post-graduate teacher having not less than ten years' teaching experience, from amongst the teachers of affiliated colleges having post-graduate teaching in the subject;
(b)one teacher having not less than ten years teaching experience, from amongst affiliated college teachers in the subject who is not head of the department in the university or affiliated college or principal;
(c)two eminent persons who are,-
(i)either professors or readers in other universities; or
(ii)persons holding rank not lower than that of Assistant Director in national laboratories or institutions or recognised Institutions; or
(iii)experts in related field having published,-
(a)at least one [reference book in the subject] [These words were substituted for the word 'book' by Maharashtra 55 of 2000, section 31(b)(A)(i).]; or
(b)[at least three research papers] [These words were substituted for the word 'paper' by Maharashtra 55 of 2000, section 31(b)(A)(ii).] in recognised national or international journals.
[Provided that, at least one of them shall be from the category under clause (i).]
(d)[ a person holding a rank not lower than that of Research and Development or Production Officer or Quality Control Officer in an industry with significant presence with respect to research and development in the relevant subject.] [This clause was added by Maharashtra 55 of 2000, section 3l(b)(C).]
(4)The Chairman shall be elected by the members of the Board from amongst themselves;
(5)[ The Chairman of the Board of Studies shall not be eligible for second consecutive term.] [This sub-section was added by Maharashtra 55 of 2000, section 31(c).]