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State of Chattisgarh - Section

Section 27 in The Chhattisgarh Kushabhau Thakre Patrakarita Avam Jansanchar University Act, 2004

27. Board of Studies.

(1)There shall be a Board of Studies for every subject or group of subjects as may be presented by Statute.
(2)Each Board shall consist of-
(i)Professors of University Teaching Departments and Schools of Studies in subjects for which the Board is constituted;
(ii)one Reader from the University Teaching Departments and Schools Studies teaching the said subjects, to be nominated by Kulpati, by rotation according to seniority;
(iii)one Professor from the University Teaching Department, teaching the said subjects, to be nominated by Kulpati by rotation according to seniority;
(iv)Heads of Department of the subjects;
(v)one student to be nominated by Kulpati possessing the qualifications laid down in Statute for one year;
(vi)two members to be co-opted by the Board, one of whom shall be an expert from outside the University.
(3)The Chairman of the Board of Studies shall be nominated by Kulpati "from amongst the members of the Board referred to in clause (1) of sub-section (2) :Provided that if there is no member under clause (1), Chairman shall be nominated by Kulpati from amongst the members of the Board under clause (two) and (four) of sub-section (2).
(4)The term of the Board of Studies shall be three years.
(5)The Board of Studies shall have such powers and perform such functions as may be prescribed by Statute.Chapter-V Finance