Section 28 in Srinagar and Jammu Cluster Universities Act, 2016
28. Boards of Studies.
(1)In a Cluster University there shall be a Board of Studies for a subject or subjects comprised in a Faculty in accordance with the provisions of the Regulations.(2)Each Board of Studies shall consist of the following members, namely :-(a)the Professors of the Cluster University Department in the subject assigned to the Board, if there are any ;(b)the Associate Professors of the Cluster University Department in the subject assigned to the Board, if there are any ;(c)the senior most Professor or Associate Professor, in case there is no Professor, from the department in the subject concerned from each constituent College ;(d)the senior most Professor or Associate Professor, in case there is no Professor, from the department in the subject concerned from each Autonomous/Affiliated College, not lower in rank than that of a Professor or Associate Professor ;(e)one person who is not a teacher in any affiliated or constituent college of the Cluster University or a department of the Cluster University, nominated by the Faculty :Provided further that where it is found that the Board of Studies in any subject is not adequately represented, the Vice-Chancellor of the Cluster University concerned may authorize co-option of teachers in the subject from colleges or the Cluster University Departments to the extent of three members.(3)Head of the Cluster University Department senior to all other Professors in the department shall be the Convener and in case there is no Professor of the Cluster University Department in a subject the Board of Studies shall elect one of its members as the Convener of the Board.(4)The terms and conditions of the office of the members of a Board of Studies shall be such as may be prescribed by the Statutes in this behalf.(5)Where a Board of Studies comprises more than one subject, the Vice-Chancellor may constitute the Board on similar lines so as to ensure that each subject comprised in the Board is adequately represented on it ; provided that the total number of members of the Board so constituted does not exceed ten.(6)Notwithstanding anything contained in this section or any Statute or Regulation made thereunder, each Cluster University may have a Board of Postgraduate Studies for each subject in which Postgraduate instructions are imparted, and a Board of Undergraduate Studies for the subject or subjects in which Undergraduate instructions are imparted. The composition of these Boards shall be such as may be determined by the Chancellor in consultation with the Vice-Chancellor of the Cluster University concerned.
