Section 28 in The Maharaja Sayajirao University of Baroda Act, 1949
28. 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)Each Board shall consist of-(i)Heads of the University Departments in the subjects for which the Board is constituted;(ii)Heads of departments in the said subjects in [* * *] [The words 'the University or' were deleted, by Bombay 52 of 1950, Section 22 (a) (i).] affiliated colleges and recognised institutions;(iii)such class of teachers of the University in the said subjects, in such numbers, and elected in such manner, as may be prescribed by the Statutes;(iv)[ such experts in the subjects concerned as may be appointed by the Syndicate in accordance with the Statutes.] [This clause was added, by Bombay 52 of 1950, Section 22 (a) (ii).](3)The Chairman shall be elected by the members of the Board of Studies.(4)[ The term of office of each Board of Studies shall be three years.(5)The powers, duties and functions of the Board of Studies shall be as prescribed by the Statutes.] [Sub-sections (4) and (5) were added, by Bombay 52 of 1950, Section 22 (b).]
