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Bombay Presidency - Section

Section 30 in The Bombay University Act, 1974

30. Consultative Committee for Board of Studies.

(1)There shall be a Consultative Committee for each Board of Studies, which shall consist of -
(i)the Chairman and four other members of the Board of Studies, to be nominated by the Vice-Chancellor, and
(ii)four students, two on the basis of their academic merit at the pre-Degree or Intermediate Examination, as the case may be, of the year, from among the students who have offered the subject as one of the subjects at the pre-Degree or Intermediate Examination, and two others on the basis of their academic merit at the Degree Examination of the year in their principal special or major subjects for the Degree Examination or as laid down by the Statutes and who continue their post-graduate studies in that subject, to be appointed as prescribed by the Statutes.
(2)The term of office of the nominated members shall be three years [the term of office of the student members shall be co-terminus with the term of office of the student members of the Students' Council] [These words were substituted for the words 'and that of the student members shall be one year' by Maharashtra 60 of 1975. section 4.],
(3)The function of the Committee shall be to advise the Board of Studies on any matter related to the Board and referred by it to the Committee.