Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 28(1)] [Section 28] [Entire Act]

State of West Bengal - Subsection

Section 28(1)(a) in Purba Medinipur University Act, 2017

(a)Ex officio Members:-
(i)the Vice-Chancellor.
(ii)the Pro-Vice-Chancellor:
(iii)the Secretary. Higher Education. Science and Technology and Biotechnology Department. Government of West Bengal or his nominee not below the rank of Joint Secretary to the Government of West Bengal;
(iv)the Secretary. Finance Department. Government of West Bengal or his nominee not below the rank of point Secretary to the Government of West Bengal:
(v)the ChairmanWest Bengal State Council of Higher Education or his nominee;
(vi)the Director of Public Instruction. West Bengal or his nominee not below the rank of Additional Director of Public Instruction:
(vii)the Deans of Faculty Councils (or Post-graduate Studies:
(viii)principals of affiliated Colleges, not more than seven.to be nominated by the Vice-Chancellor-