Section 32 in The Sardar Vallabhbhai Patel Cluster University, Mandi, Himachal Pradesh (Establishment and Regulation) Act, 2018
32. Board of Studies.
(1)In a Cluster University there shall be a Board of Studies for a subject or subjects comprised in a faculty in accordance with the provisions as may be prescribed by the Regulations.(2)Each Board of Studies shall consist of the following members namely:-(a)the Professors of the Department of the Cluster University in the subject assigned to the Board of Studies, if there are any;(b)the Associate Professors of the Department of the Cluster University, in the subject assigned to the Board of Studies, if there are any;(c)the senior most Associate Professor, in case there is no Professor from the Department in the subject concerned from each constituent college;(d)the senior most Associate Professor, in case there is no Professor from the Department in the subject concerned from each constituent Autonomous or Affiliated college;(e)one person who is not a teacher in any affiliated or constituent college of the Cluster University or a Department of the Cluster University, nominated by the faculty:Provided that where it is found that the Board of Studies in any subject is not adequately represented, the Vice-Chancellor may authorize co-option of teachers in the subject from colleges or the Cluster University Departments to the extent of three members.(3)Head of the Cluster University Department senior to all other Professors in the Department shall be the Convener and in case there is no Professor in Department of the Cluster University, in a subject, the senior most member of the Board of Studies shall be the Convener of the Board.(4)The terms and conditions of the office of the members of a Board of Studies shall be such, as may be prescribed by the Statutes, in this behalf.(5)Where a Board of Studies comprises more than one subject, the Vice-Chancellor may constitute the same on similar lines so as to ensure that each subject comprised in the Board is adequately represented on it :Provided that the total number of members of the Boards of Studies so constituted, does not exceed ten.(6)Notwithstanding anything contained in this section or any Statute or Regulation made thereunder, the Cluster University may have a Board of Post-graduate Studies for each subject in which Post-graduate instructions are imparted, and a Board of Under graduate Studies for the subject or subjects in which under-graduate instructions are imparted. The composition of these Boards shall be such, as may be determined by the Chancellor, in consultation with the Vice- Chancellor.
