32. Boards of University Teaching and Research -Powers and duties.
(1)Subject to this Act, the Statutes, Ordinances and Regulations, the Board of University Teaching and Research shall have the power to control, regulate and co-ordinate instruction, teaching and training at the post graduate degree and research levels.(2)In particular, and without prejudice to the generality of the foregoing provisions, the Board shall exercise the following powers and perform the following duties -(i)consider the reports of inspection committees and make recommendations thereon to the Executive Council;(ii)make recommendations to the Executive Council regarding the conduct of post-graduate instruction, teaching, training and research in colleges and recognised institutions;(iii)recommend to the Executive Council the requirements regarding Teachers in the respective subjects for teaching on behalf of the University;(iv)determine programmes of instruction, teaching, training and research, and indicate the nature and extent of the work that recognised teachers may be called upon to undertake on behalf of the University;(v)co-ordinate and regulate the facilities provided, and make recommendations to the Executive Council regarding the expenditure to be incurred, by degree colleges and recognised institutions, in respect of lectures, seminars, tutorials, libraries, laboratories and equipment for teaching and research;(vi)recommend to the Executive Council the amount of assessed grant, if any, which may be made to each degree college and recognised institution by the University;(vii)recommend to the Executive Council the deputation of Teachers from a pool of teachers of the University to supplement teaching in colleges for improving their standards;(viii)approve subjects for research for various degrees and other requirements for research degrees;(ix)appoint supervisors of research; and(x)exercise such other powers and perform such other duties as are prescribed by or under this Act, the Statutes, Ordinances and Regulations.
