Section 20B in The Gujarat Ayurved University Act, 1965
20B. Powers and duties of Board of Post-Graduate Teaching and Research.
- Subject to such conditions as may be prescribed by or under the provisions of this Act, the Board of Post-Graduate Teaching and Research shall exercise the following powers and perform the following duties, namely,-(i)to manage the Institute of Post-Graduate Teaching and Research Departments, other institutes of research or specialized studies and laboratories and hostels of Post-Graduate Teaching and Research,(ii)subject to the supervision of the Senate, to administer the fund in the form of grant given by the Government of India for the purpose of Post-Graduate teaching and research,(iii)to supervise and control the admission, conduct and discipline of the students of post-graduate studies and to supervise and control their residence and to make arrangements for promoting their health and general welfare,(iv)to appoint Heads of the Departments of Post-Graduate Teaching and Research,(v)save as otherwise provided by this Act or the Statutes, to appoint on the recommendation of a committee of selection, if any, as required by this Act or Statutes, teachers for post-graduate teaching, visiting professors, employees of paramedical services, and technical staff of the laboratories managed by the Board, to define their duties and conditions of service and to provide for the filling up of temporary vacancies in their posts,(vi)to recognize a member of the staff of recognized institution as a teacher and to withdraw such recognition,(vii)to lay down courses of post-graduate studies,(viii)to arrange for co-ordination of studies and teaching in the Institute of the Post-Graduate Teaching and Research and in recognized institutions,(ix)to hold and conduct post-graduate examinations,(x)to lay down conditions on which students shall be admitted to post-Graduate examinations,(xi)to grant exemption to students from approved courses of studies in the recognized institutions for qualifying for post-graduate degrees, postgraduate diplomas and other academic distinctions,(xii)to appoint examiners, to fix their remuneration and to arrange for the conduct of and for publishing the results of post-graduate examinations and tests,(xiii)to make, amend and cancel Regulations,(xiv)to exercise such other powers and perform such other duties as may be conferred or imposed on it by or under this Act,(xv)to delegate such of its powers to the Director of Board of Post-Graduate Teaching and Research, the Dean or a Committee appointed by it as it may deem fit.]
