Section 23 in Assam Science & Technology University Act, 2009
23. Powers and duties of the Post-Graduate Board.
- Subject to the provisions of this Act, the Statutes and the Post-Graduate Board - Ordinances, the Post-Graduate Board shall have the following powers and duties, namely :-(a)to recommend to the Academic Council, the patterns of post-graduate courses, the examinations to be held for such courses, and for their revision;(b)to approve the curricula and syllabi for the Post-Graduate courses and to modify them when necessary;(c)to recommend to the Executive Council for the institution and award of fellowships, scholarships, prizes, honorary degree and other awards or other academic distinctions and for the institution and conferring of degrees, diplomas, titles, certificates and other academic distinctions in the Post-Graduate courses on the basis of examinations and for the withdrawal thereof;(d)to make recommendations to the Executive Council for the institution of posts of teachers required for the Post-Graduate courses under the University and for the recognition of persons as teachers for any other course, and regarding their emoluments duties, and terms and conditions of their services;(e)to recommend to the Academic Council the conditions for the admission of students to Post-graduate courses, and to make regulations for their attendance and progress;(f)to make Regulations in regard to the residence, discipline of students in the colleges, and institutions imparting Post-graduate courses and for the promotion of their health and welfare;(g)to review the works of the Post-graduate Departments in colleges and institutions engaged in instruction in Post-graduate courses and research and to call for report thereon, and to take all steps necessary for the improvement of standard of research and teaching and other affairs therein;(h)to consider the measures suggested by 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 reports thereon to the Executive Council or the Academic Council, as the case may be;(i)to approve the panels of the examiners for Post-Graduate Examinations, and to modify the same at any time;(j)to promote research within the University and to make regulations governing research degrees; and(k)to appoint committees, and to fix their terms of reference, in regard to any matter within the jurisdiction on the Post-Graduate Board.
