Section 34 in Birsa Munda Tribal University Act, 2017
34. Board 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)Subject to the provisions of sub-section (3), each Board of Studies shall consist of,-(i)one Head of the University department who is concerned with the subject when the Board of Studies is only for one subject or is concerned with any subject or group of subjects;(ii)not more than three heads of the departments in the special subjects taught at degree level in the colleges and institutions;(iii)not more than three experts in the subject co-opted by the members of the Board of Studies, with the prior approval of the Vice-Chancellor.(3)Each Board of Studies shall not consist more than seven members. Where the number of members is less than seven, the Vice-Chancellor shall nominate such number of members as may be necessary to make up the deficiency.(4)The membership to the Board of Studies shall be assigned by seniority in the subject, by rotation, for a term of three years. However, such membership may be extended to one more term only.(5)The Chairperson and members of the Board of Studies shall be nominated by the Vice-Chancellor.(6)The powers and duties of the Board of Studies shall be as follows, namely(i)to recommend courses of studies in 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 organisation of seminars, refresher courses and workshops, etc., to the Dean of the Faculty concerned;(v)to recommend programmes for experiments and research in the courses of studies prescribed in the subject including skill based education with Choice Based Credit System;(vi)to recommend schemes for preparation and translation of books in the subject and suggest bibliography of books for study;(vii)to frame and propose regulations pertaining to the course of studies and examinations in the subject;(viii)to review periodically the current terminology in the subject; and(ix)to exercise such other powers and perform such other duties as may be prescribed by the Statutes.(7)The Board of Studies shall meet at least twice during an academic term as may be prescribed by the Statutes.
