26. The Schools of Post-graduate and Undergraduate Studies.
(1)There shall be the following Schools of Post-graduate and Undergraduate Studies:-(a)the Schools of Post-graduate and Undergraduate Studies in Science and Technology;(b)the Schools of Post-graduate and Undergraduate Studies in Humanities, Social Sciences, Law and Legal Studies;(c)the Schools of Post-graduate and Undergraduate Studies in Professional and Vocational Studies;(d)the Schools of Post-graduate and Undergraduate Studies in Information Sciences and Media Studies;(e)any other Schools which may be established by the competent authority in this regard in the manner as provided in the Statutes.(2)Each Schools of Post-graduate and Undergraduate Studies shall consist of the following members :-(i)the Vice-Chancellor-Chairman;(ii)the Dean of the School concerned;(iii)the Head or Heads of the Department or Departments concerned, if any;(iv)the Professor or Professors of the Department or Departments concerned, if any;(v)five teachers of the University, other than Professors belonging to the School concerned, to be elected by such teachers from amongst themselves;(vi)not more than three persons having special knowledge in the subject or subjects concerned nominated by the Vice-Chancellor from a panel of six persons recommended by the Governing Board;(vii)the School concerned may co-opt such Dean or Deans from any other School as it may considered necessary.(3)Each School for Post-graduate and Undergraduate Studies shall have a Secretary. The Secretary shall be a member of the School:Provided that in the absence of the Secretary, the Registrar or such other officer, as may be nominated by him, shall act as the Secretary of the School.(4)One-third of the total number of members of a School for Post-graduate and Undergraduate studies shall be a quorum for a meeting of the School.
