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[Cites 0, Cited by 3] [Section 31] [Entire Act]

Bombay Presidency - Subsection

Section 31(2) in The Bombay University Act, 1974

(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.