Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Kerala - Section

Section 33 in Kerala Veterinary and Animal Sciences University Act, 2010

33. Powers and functions of the Board of Studies.

- The Board of Studies shall have the following powers and functions, namely:-(a)to recommend, upon reference to it by the Board of Management, Academic Council or the Faculty concerned or otherwise, the, Courses of studies, the subject or group of subjects with in its purview;(b)to recommend books, including text-books, supplementary reading and reference books and other material for such courses of study;(c)to advice the Faculty or Faculties concerned regarding improvements in the courses of study;(d)to recommend names of suitable persons to the Board of Examinations for inclusion in the panels for appointment of paper-setters and examiners at the University examination in the subject;-(e)to recommend to the Board of Examinations, names of persons suitable for appointment as examiners or evaluators for evaluation of thesis and dissertations and for conduct of viva-voice examination, wherever prescribed, for awarding post-graduate doctorate and higher degrees;(f)to suggest organization of orientation and refresher courses in the subject;(g)to prepare requirements in respect of teaching of the subject at various levels in respect of teachers and their qualifications, library, laboratory and hospital equipment and consumables for use in the laboratory and recommend the same to the planning committee for formulating the norms and requirements for granting affiliations to colleges and for granting recognition to institutions by the University.
(2)The term of Board of Studies shall be three years or as may be prescribed in the Statutes.