Section 20 in Gujarat University (Amendment) Act, 1972
20. Insertion of new section 24A in Bom. 50 of 1949.- In the principal Act, after section 24, the following new section shall be inserted, namely:-
"24A. Boards of University Teaching and ???.- (1) For the purpose of organizing and co-ordinating the post-graduate instruction, teaching and training in the University area there shall be such number of Boards of University Teaching and Research, and dealing with such subjects as may be prescribed by the Statutes.(2)The constitution of each of these Boards and the term of office of its members shall be such as may be prescribed by the Statutes.(3)Subject to such conditions as may be prescribed by or under the provisions of this Act, a Board of University teaching and Research shall exercise the following powers and perform the following duties, namely:-(i)to maintain standards of Post-graduate teaching and Research;(ii)to advise the Boards of Studies regarding any trends in post-graduate syllabi, instructions and any other developments;(iii)to make recommendations regarding the admission to, and evaluation of Research Degrees;(iv)to make recommendations regarding the regulations of Ph.D. Degrees;(v)to make recommendations regarding the qualifications and number of the post-graduate teachers and Research Guides or Supervisors;(vi)to approve the subjects of research and to suggest panels of names of examiners for research thesis;(vii)to make any other recommendation regarding organisation, co-ordination and improvement of post-graduate teaching and Research in the University as a whole".
