Section 33 in Rabindranath Tagore University Act, 2017
33. Powers and duties of the Under-graduate Board.
- Subject to the provisions of this Act, the statutes and the Ordinance, the Under-graduate Board shall have the following powers and duties, namely:(a)to recommend to the Academic Council the pattern of courses and examinations for the Under-graduate Courses and the revision thereof;(b)to make recommendations to the Executive Council for the institutions of professorships, or other posts of teachers required for tee Undergraduate Courses in the University and the constituent colleges and for the recognition of persons as teachers of the University for such courses and regarding their emoluments, duties and terms and conditions of services;(c)to make recommendation to the Executive Council for the award of scholarships, prizes and other awards and for the conferment of degrees, diplomas, titles, certificates and other academic distinction in the Under-graduate Courses;(d)to approve the curricula and syllabi for the Under-graduate Courses and to modify them when necessary after considering the recommendations of the Boards of Studies concerned;(e)to make recommendations to the Executive Council regarding the allocation of funds to the constituent colleges and institutions and to the departments imparting instructions in Under-graduate Courses;(f)to review the work of the Under-graduate departments and Colleges and institutions imparting instructions in Under-graduate Courses, to call for reports thereon and to take steps necessary for the improvement of the standard of teaching and other affairs therein;(g)to recommend to the Academic Council the conditions for the admission of students to Under-graduate Courses and to make regulations for their attendance and progress;(h)to approve the panels of examiners for Under-graduate Examinations, with or without modifications after considering the recommendations of the Board of Studies and to modify the same at any time after consultation with the Board of Studies;(i)to make regulations with regard to the residence, health and discipline of the students in Under-graduate Courses;(j)to consider the measures suggested by the Academic Council on any matter, affecting the academic work of the University and to express its views on them to consider any matter referred to it by the Executive Council or the Academic Council and to submit report thereon to the Executive Council or the Academic Council, as the case may be; and(k)to appoint committees, and to fix their terms of reference, in regard to any matter within the jurisdiction of the Under-graduate Board.
