Section 26 in Veer Narmad South Gujarat University Act, 1965
26. Boards of studies.
(1)There shall be a Board of Studies for every subject or group of subjects as may be prescribed by the Statutes.(2)Subject to the provisions of sub-section (3) each Board shall consist of:-(i)the head of the University department, if any, in the subject;(ii)heads of the departments in the special subjects taught at degree level in the colleges and recognised institutions;(iii)not more than three experts in the subject co-opted by the members of the Board;(3)Each Board shall consist of at least four members.Provided that where the number of members is less than four, the Vice-Chancellor shall nominate such number of members as may be necessary to make up the deficiency, subject, however to the condition that the total number of co-opted and nominated members shall not exceed three.(4)The Chairman of the Board shall be elected by the members of the Board, from amongst the members specified in clauses (i) and (ii) of sub-section (2). The person to be elected as Chairman shall, as far as possible, be a person qualified to teach Post-graduate courses.(5)The powers and duties of a Board of Studies shall be as follows:-(i)to recommend courses of studies in the subject;(ii)to recommend and prescribe where necessary, books for study in the subject;(iii)to recommend programmes for extension services and research in the subject;(iv)to recommend organisation of seminars, refresher courses and work-shops to the Dean of the Faculty;(v)to recommend programmes for experiments and research in the courses of studies prescribed in the subject;(vi)to recommend schemes for preparation and translation of books in the subject and suggest bibliography of books of study;(vii)to frame and propose Regulations pertaining to the courses of studies and examinations in the subject;(viii)to review periodically the terminology current in the subject; and(ix)such other powers and duties as may be prescribed by the Statutes.(6)A Board of Studies shall meet at least twice during an academic term as determined by Ordinances.(7)The term of office of a Board of Studies shall be three years.
