Section 26 in The Krantiguru Shyamji Krishna Verma Kachchh University Act, 2003
26. 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 shall consist of the following members namely:-(i)the Head of the University Departments in the subject or each of subjects with which the Board is concerned (hereinafter in this section referred to as "the subject");(ii)not more than ten persons nominated by the Vice-Chancellor by rotation in the manner prescribed by the Statutes from amongst the Principals and the teachers of affiliated colleges;(iii)not more than such four persons to be co-opted by the Board who are-(a)experts in the subject or in subjects cognate or allied to the subject; and(b)experts in the profession or industry concerned with the subject.(3)Each Board shall consist of at least four members:Provided that where the number is less than four the Vice-Chancellor shall nominate such number or members as may be necessary to make up the deficiency subject, however to the conditions that the total number of co-opted and nominated members shall not exceed three.(4)The Head of the University Department shall be Chairperson of the Board:Provided that-(a)where there are on the Board more than one University departments represented by its Head the Head of such University department as may be determined by the Vice Chancellor shall be the Chairperson of the Board.(b)where there is no such Head of the University department on the Board the Chairperson shall be elected by such of its members as arc qualified to teach post-graduate courses.(5)The term of office of the members of the Board of Studies shall be three years.(6)The powers and duties of a Board of Studies shall be as follows, namely:-(i)to recommend courses of studies in the 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 organisation of seminars, refresher courses and workshops to the Dean of the Faculty concerned;(v)to recommend programmes for experiments and research in the courses of studies prescribed in the subject.(vi)to recommend schemes for preparation and translation for books in the subject and suggest bibliography of books for study;(vi)to frame and propose Regulations pertaining to the courses of study and examination in the subject.(vii)to review periodically the terminology current in the subject; and(ix)to exercise such other powers and duties as may be prescribed by the Statutes.(7)A Board of Studies shall meet at least twice during an academic term as determined by the Ordinances.
