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State of Assam - Section

Section 25 in Assam Science & Technology University Act, 2009

25. Powers and duties of the Under-Graduate Board.

(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, readerships, lectureships or other posts of teachers required for the Under-Graduate courses in the colleges and for the recognition of person as teachers 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;
(e)to review the work of the Under-Graduate departments in 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;
(f)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;
(g)to approve the panels of examiners for Under-Graduate examinations, and to modify the same at any time;
(h)to make Regulations in regard to the residence, health and discipline of the students in Under-Graduate courses;
(i)to consider the measures suggested by the Academic Council on any matter affecting We 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
(j)to appoint Committees, and to fix their terms of reference, in regard to any matter within the jurisdiction of the Under-Graduate Board.