Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Punjab - Subsection

Section 21(2) in The Punjab Agricultural University Act, 1961

(2)[ There shall be a Board of studies for each constituent College of the University and where there is more than one College in a branch of learning there shall be one board of studies for all the constituent Colleges in that branch. The Deans of various Colleges shall be the Chairman of respective board and the heads of Departments of the colleges shall be members. Where there is board of studies for more than one College in a branch, the Deans shall act as Chairman of the board of studies by rotation according to seniority for a period of one year each. The Vice-Chancellor may nominate to the board of studies such other teachers of related subjects or sciences from the same or other Colleges, as he may deem fit. The duties of such board shall be to prescribe syllabii to ensure integrated and well balanced course of study.] [Substituted by Punjab Act 12 of 1965, section 8 (2).]