AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
  
  
    

Board of Studies:

16. (1) Each Faculty shall have a Board of Studies.

(2) The Board of Studies of each Faculty shall be constituted as under:-

(i) Dean of Faculty-Chairperson;

(ii) Director of Research-Member;

(iii) Director of Extension Education-Member;

(iv) All Heads of Departments of the Faculty not below the rank of Associate Professor-Member;

(v) One representative of the Academic Council not belonging to the particular Faculty to be nominated by the Vice-Chancellor;

(vi) Two eminent scientists from agricultural education system not belonging to the University to be nominated by the Vice-Chancellor;

(vii) One final year Post-Graduate student with highest Overall Grade Point Average (OGPA) -Member;

(viii) Assistant Registrar (Academic) of the Faculty-Member;

(ix) Director of Education-Member.

(3) The functions of the Board of Studies shall be to recommend to the Academic Council, the course curriculum to be prescribed for various degrees to be offered by the concerned faculty and to make suitable recommendations for the teaching of the prescribed approved course, namely:-

(a) courses of studies and appointment of examiners for courses, but excluding research degrees;

(b) appointment of supervisors of research; and

(c) measures for the improvement of the standard of teaching and research.









  

Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement