Section 24 in The Sidho-Kanho-Birsha University Act, 2010
24. The Councils for Undergraduate Studies.
(1)There shall be the following Councils for Undergraduate Studies:-(i)the Council for Undergraduate Studies in Arts, Science, Commerce, Home Science, Fine Arts, Music, Physical Education, Library Science and Teacher Education;(ii)the Council for Undergraduate Studies in Law;(iii)the Council for Undergraduate Studies in Engineering, Technology and Management.(2)The Council for Undergraduate Studies in Arts, Commerce, Science, Home Science, Fine Arts, Music, Library Science, Teacher Education and Physical Education shall consist of the following members:-(i)the Vice-Chancellor-Chairman;(ii)the Deans of the Faculty Councils for Post-graduate Studies in Arts, Commerce and Science;(iii)ten teachers of affiliated colleges of whom one shall be from a college imparting instruction in Physical Education or Teacher Education, if any, elected by the teachers of such colleges;(iv)two teachers participating in post-graduate teaching in the subject or subjects concerned elected jointly by the members of the concerned Faculty Councils for Post-graduate Studies from amongst themselves;(v)four Principals of whom three shall be from Undergraduate colleges of Arts, Science, Commerce and one shall be from a Physical Education or Teacher Education College, elected jointly by the Principals of such colleges;(vi)two persons having special knowledge in the subject or subjects concerned nominated by the Vice-Chancellor.(vii)[ three student representatives pursuing Undergraduate studies in different streams of education in the affiliated colleges of the University to be elected by such students from amongst themselves in the manner as may be prescribed by the Statutes : [Clause (vii) in sub-section (2) and Clause (vi) in sub-sections (3) inserted by W.B. Act 12 of 2011.]Provided that no two student representatives shall be elected from the same stream of education.](3)The-Council for Undergraduate Studies in Law shall consist of the following members:-(i)the Vice-Chancellor-Chairman;(ii)the Dean of the Faculty Council for Post-graduate Studies in Law;(iii)the Principal or Principals of Law colleges;(iv)not more than four teachers participating in the subject concerned elected by such teachers from amongst themselves;(v)two persons having special knowledge in the subject concerned nominated by the Vice-Chancellor;(vi)[ one student representative pursuing Undergraduate studies in law in affiliated colleges of the University to be elected by such students from amongst themselves in the manner as may be prescribed by the Statutes.] [Clause (vii) in sub-section (2) and Clause (vi) in sub-sections (3) inserted by W.B. Act 12 of 2011.](4)The Council for Undergraduate Studies in Engineering, Technology and Management shall consist of the following members:-(i)the Vice-Chancellor-Chairman;(ii)the Dean of the Faculty Council for Post-graduate Studies in Engineering, Technology and Management;(iii)the Principal or Principals of the concerned affiliated colleges;(iv)not more than four teachers, not belonging to the same Department, elected jointly by the teachers of such affiliated colleges;(v)two persons having special knowledge in the subject nominated by the Vice-Chancellor.(5)Each Council for Undergraduate Studies shall have a Secretary. The Secretary shall be a member of the Council.(6)One-third of the total number of members of a Council for Undergraduate Studies shall be a quorum for a meeting of the Council.
