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State of Madhya Pradesh - Section

Section 28 in The M.P. Vishwavidyalaya Adhiniyam, 1973

28. Hoard 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)Each Board shall consist of-
(i)Professors of University Teaching Departments and Schools of Studies in subjects for which the Board is constituted;
(ii)Two Heads of College Departments in Colleges teaching the said subject up to the post-graduate level to be nominated by the Kulpati by rotation according to seniority;
(iii)One Reader from the University Teaching Departments and Schools of Studies leaching the said subjects to be nominated by the Kulpati by rotation according to seniority;
(iv)two Heads of Colleges Departments in college leaching the said subjects up to the degree level to he nominated by the Kulpati by rotation according to seniority;
(v)not more than two teachers in the said subjects to be nominated by the Kulpati;
(vi)one student to be appointed by the Kulpati possessing the qualifications laid down in the Statutes;
(vii)two members to be co-opted by the Board, one of whom shall be an expert from outside the University, and shall be from a recognised research institute, if any, in the subject or group of subjects for which the Board is constituted;
Explanation. - For purposes of clause (vi), student shall mean person who-
(a)is receiving instructions or carrying on research in any of the colleges of University Teaching Departments or Schools of Studies or any other institution of the University under the terms and conditions laid down in the Ordinances; and
(b)has passed his Higher Secondary Examination not earlier than seven years or his Intermediate Examination not earlier than six years before the date of his appointment.
[Proviso x x x] [Omitted by M.P. Act No. 23 of 1991.]
(3)The Chairman of the Board of Studies shall be nominated by the Kulpati from amongst the members of the Board referred to in clause (i) of sub-section (2) :Provided that if there is no member under clause (i), the Chairman shall be nominated by the Kulpati from amongst the members of the Board under clauses (ii) and (iii) of sub-section (2) :Provided also that if there is no member under clauses (i), (ii) and (iii), the Chairman shall be nominated from amongst the members of the Board under clause (iv).
(4)The term of the Board of Studies shall be three years :Provided that the term of office of the student member of the Board shall be one year.