(1)The Boards of Studies shall recommend courses of study and curricula in their respective subjects and shall advise on all matters relating thereto referred to them by the Syndicate or the Academic Council or the Faculty concerned;(2)A Board of Studies may bring to the notice of the Academic Council or the Syndicate matters connected with examination in its subject or subjects and may also address the Faculty concerned on any matter connected with the improvement of the courses therein;(3)Any two Boards of Studies may, with the consent of the Vice-Chancellor, and shall at the request of the Academic Council or the Syndicate, jointly meet and act in concurrence and render a joint report upon any matter which lies within the province of both. In such cases the joint meeting shall elect its own Chairman from among the two conveners. The quorum of a joint meeting of the Board must include a full quorum of each Board represented, no member present being counted on more than one separate quorum; and(4)The Boards of Studies shall prepare panels of examiners in their respective subjects in accordance with the Statutes.[24G [Omitted by the Rajasthan Secondary Education Act, 1957.]Omitted.][24H [Omitted by the Rajasthan Secondary Education Act, 1957.]Omitted.]
