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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 30(2) in Kashmir and Jammu Universities Act, 1969

(2)Each Board of Studies except in the case of Boards assigned to the Faculties of Medicine, Engineering, Agriculture, Law, Ayurvedic Medicine and Unani Medicine shall consist of the following members, namely :-
(a)the professors of the University Department in the subject assigned to the Board, if there are any ;
(b)the Readers of the University Department in the subject assigned to the Board, if there are any ;
(c)the Head of the Department in the subject concerned from each constituent college, not lower in rank than that of a professor ;
(d)the Head of the Department in the subject concerned from each affiliated college, not lower in rank than that of a professor ;
(e)one person who is not a teacher in any affiliated or constituent college of the University or a Department of the University, nominated by the Faculty [x x x] [Words omitted by Act X of 1973, s. 5.] :
Provided that where in a particular subject there is no teacher of the status of a Professor, the teacher incharge of the department in the subject concerned from an affiliated or constituent college shall be the member of the Board :Provided further that where it is found that the Board of studies in any subject is not adequately represented, the Vice-Chancellor of the University concerned may authorise co-optation of teacher in the subject from colleges or the University Department to the extent of three members.