Section 26 in The Maharaja Krishnakumarsinhji Bhavnagar University Act, 1978
26. The powers and duties of the Boards of Studies.
(1)The powers and duties of the Boards of Studies shall be as follows:-(i)to recommend courses of studies in the subject or subjects with which the Board is concerned (hereinafter in this section referred to as "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 organization of seminars, refresher courses and work-shops to the Dean of the Faculty concerned;(v)to recommend programmes for experiments and research in the courses of study prescribed in the subject ;(vi)to recommend schemes for preparation and translation of books in the subject and suggest bibliographies of books for study;(vii)to propose Regulations pertaining to the courses of study and examinations in the subject;(viii)to review periodically' the terminology current in the subject;(ix)to prepare panels of examiners for the subject at the different examinations including the panels of applicants who fulfil the qualifications laid down by the Academic Council for appointment as examiners and to suggest from among the panels, persons particularly suited for any branch or any paper of a subject;(x)to bring to the notice i^f the relevant University authority important matters connected with examinations in the subject and also to address the Faculty concerned on any matters connected with the improvement of courses in the subject;(xi)to exercise such other powers and perform such other duties as may be prescribed by the Statutes.(2)Any two or more Boards may, and at the request of the Executive Council or the Academic Council or the Dean of the Faculty shall hold a joint meeting and make a joint report upon any matter which lies within the purview of both. In such cases the joint meeting shall elect its own Chairman and the quorum for such a joint meeting shall include the full quorum of each Board represented, no member present being counted more than once for the purpose of determining the quorum.
