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 Rajasthan - Section

Section 20 in Agriculture University, Kota Act, 2013

20. Faculties and their Board of Studies.

(1)The University shall have the Faculties of Agriculture, Agricultural Engineering, Home Science and Basic Science and such other Faculties as may be prescribed.
(2)These Faculties shall comprise of such departments, divisions or centres as may be prescribed, however, depending on the nature of the subject and functions, one department or centre may cater to the needs of more than one Faculty.
(3)Each Faculty shall consist of such members as may be prescribed and Dean of the concerned Faculty shall be the Chairman of the Faculty.
(4)Functions of each Faculty shall be as follows:-
(i)to review teaching programme and suggest improvement thereof;
(ii)to consider the recommendations of the respective Board of Studies and to place the same before the Academic Council for consideration and approval;
(iii)the Faculties shall be responsible for Bachelor and Post-graduate degree programme; and
(iv)to perform such other functions as may be assigned to it by the Academic Council or Vice- Chancellor.
(5)There shall be a Board of Studies for each Faculty, the constitution of which shall be such as may be prescribed and Dean of the Faculty concerned shall be the Chairman of the Board of Studies.
(6)The Board of Studies shall have the following functions, namely:-
(i)to propose to the Faculty concerned, the courses of study and curricula for various programmes of instructions offered by that Faculty; and
(ii)to perform such other functions as may be directed by the Dean of the Faculty concerned, other authorities and Vice-Chancellor.