Section 35 in Dr. Babasaheb Ambedkar Technological University Act, 2014
35. Board of Studies.
(1)There may be a Board of Studies for every subject or group of subjects, as may be prescribed under the Statutes. The Board may consist of,-(a)the Head of the University school of studies concerned;(b)the Head of the University department or the departments in recognized and conducted institutions in the particular subject, if any;(c)one person who has specialized knowledge of the subject, to be nominated by the Vice-Chancellor; and(d)two technologists, to be co-opted by the Board from amongst the teachers who are not the Heads of University departments or departments in recognized and conducted institutions.(2)The term of the office of the members shall be three years.(3)The Head of the University school in the subjects shall be the Chairman of theProvided that, if there is no school of the University in that subject, the Chairman shall be nominated by the Vice-Chancellor.(4)The powers, functions and duties of the Board of Studies shall be,-(a)to recommend, upon reference to it by the Executive Council or the Academic Council, or otherwise, the courses of study in the subject or group of subjects within its purview;(b)to recommend books, including text books, for such courses of study;(c)to recommend to the Academic Council, for being forwarded to the Executive Council for its approval, the preparation and publications of selections or anthologies of the writings or works of authors and other masters in any subject or group of subjects, together with synopsis of the selections or anthologies, and the names of the authors and masters and of the persons who may, in its opinion, be appointed to make the selection; and(d)to bring to the notice of the Planning and Evaluation (Monitoring) Board, Academic Council or the Executive Council, as the case may be, matters of importance relating to the examinations in such subjects or group of subjects.
