- Subject to the provisions of this Act, the Statutes and the Ordinances, each Board studies shall have the following powers and duties, namely:-(a)to make recommendations to the Post-Graduate or the Under-Graduate Board, as the case may be, about the pattern of courses, curricula and syllabi to be laid down for different courses and the examinations to be held for such courses and to make recommendations for revision of courses, syllabi, curricula and examinations in so far as they relate to the field of the particular branch of study;(b)to prepare, and when necessary revise, the panels of examiners f 47 the different examinations, for submission to the Examination Committee; and(c)to consider any other matter referred to it by the Post-Graduate or Under-Graduate Board, the Academic Council or the Executive Council, as the case may be, and to submit a report to the authority concerned upon the matter so referred;
