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State of Rajasthan - Section

Section 9 in Statutes of the Jodhpur National University, Jodhpur, 2010

9. Board of Advanced Studies and Research.

(1)There shall be a Board of Advanced Studies and Research, hereinafter referred to as the BASR, of the University which shall consist of the following members: -
(a)The President;
(b)The Pro-President;
(c)The Deans of Faculties; and
(d)Two senior teachers nominated by the Chairperson as members for a period of two years.
(2)The BASR shall meet at least once in each Semester. It may lay down its own rules of procedure for its meetings, including rules for participation of special invitees without a right to vote.
(3)The President shall preside over the meetings of the BASR. In the absence of the President, the Pro-President shall preside.
(4)The BASR shall regulate and oversee the formulation and conduct of all Post Graduate, Doctoral and Post-Doctoral instruction and all research programmes of the University, in accordance with the directions of the Academic Council.
(5)The BASR shall consider and may approve recommendations of the Boards of Studies of Schools on all academic matters within the scope of Clause (4) hereof.
(6)The BASR shall formulate procedure for consideration and approval of proposals for registration for M.Phil/Ph.D. and other doctoral degrees, and for all other matters concerning the supervision and evaluation of research work under such post-graduate and doctoral programmes, and recommend them to the Academic Council.
(7)The BASR may authorize the President to act on recommendations made by examiners on M.Phil dissertations and Ph.D. theses, in accordance with the procedure laid down in this behalf by relevant Ordinances or Regulations made under these Statutes.
(8)The BASR may recommend to the Academic Council criteria for formulation and execution of research proposals by teachers and/or scholars attached to the University.
(9)The BASR shall submit its periodic reports to the Academic Council.
(10)The BASR may make recommendations to the Academic Council on all matters within its scope of its functions.