Section 33 in Shri Govind Guru University Act, 2015
33. 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 of Studies shall consist of,-(i)not more than one Head of the University Department, if any, in the subject;(ii)not more than three Heads of the Departments, in the special subjects taught at degree level in the affiliated colleges and recognised institutions;(iii)not more than three experts in the subject co-opted by the members of the Board of Studies, with the prior approval of the Vice-Chancellor.(3)Each Board of Studies shall not consist more than seven members. Where the number of members is less than seven, the Vice-Chancellor shall nominate such number of members as may be necessary to make up the deficiency, subject, however, to the condition that the total number of coopted and nominated members shall not exceed seven.(4)The membership to the Board of Studies shall be assigned by seniority in the subject, by rotation, and for three years or maximum of two terms.(5)The Chairperson and members of the Board of Studies shall be nominated by the Vice-Chancellor.(6)The powers and duties of a Board of Studies shall be as follows, namely:-(i)to recommend courses of studies in 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 organization of seminars, refresher courses and workshops to the concerned Dean of the Faculty;(v)to recommend programmes for experiments and research in the courses of studies prescribed in the subject including skill based Education with Choice Based Credit System;(vi)to recommend schemes for preparation and translation of books in the subject and suggest bibliography of books of study;(vii)to frame and propose regulations pertaining to the course of studies and examinations in the subject;(viii)to review periodically the terminology current in the subject; and(ix)to exercise such other powers and perform such other duties as may be prescribed by the Statutes.(7)The Board of Studies shall meet at least twice during an academic term as may be determined by the Ordinances.
