 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
7. Teaching of the University.- (1) All recognized teaching in connection with the University courses shall be conducted under the control of the Academic Council by teachers of the University, and shall include lecturing, laboratory work and other teaching conducted in accordance with any syllabus prescribed by the Regulations. 8* * * * * (3) The authorities responsible for organizing such teaching shall be prescribed by the Statutes. (4) The courses and curricula shall be prescribed by the Ordinances and, subject thereto, by the Regulations. 9* * * * * 1. Subs. by Act 5 of 1952, s. 5, for "aforementioned limit". 2. Subs. by s. 5, ibid., for "that limit". 3. For notifications directing that the provisions of this sub-section shall not apply to certain institutions, see Gazette of India, 1922, Pt. I, p. 491; and, ibid., 1923, Pt. I, pp. 259, 459 and 498. 4. Ins. by Act 43 of 2002, s. 5 (w.e.f. 12-8-2002). 5. Subs. by Act 5 of 1952, s. 6, for "creed or class". 6. The words "where such test is specially prescribed by the Statutes, or," omitted by s. 6, ibid. 7. Subs. by s. 6, ibid., for "not unwilling to receive it by persons (whether teachers of the University or not) approved for that purpose by the Executive Council". 8. Sub-section (2) rep. by Act 24 of 1943, s. 4. 9. Sub-section (5) omitted by Act 5 of 1952, s. 7. 10. Ins. by s. 8, ibid.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back