Section 23(5) in The Calcutta University Act, 1979.
(5)[ Agriculture and Veterinary Science,] [Sub-clauses (4) and (5) substituted by W.B. Act 44 of 1980.]the Principal or Principals of the college or colleges concerned,(b)Commerce, Social Welfare and Business Management, the Principal or Principals of the college or colleges concerned and the Head of the Department of Economics, and(c)Education, Journalism and Library Science, the Heads of the Departments of Economics, History and Political Science and the Centenary Professor of International Relations,shall be the additional members of such Council:Provided further that [in the case of the Faculty Council for Post-Graduate Studies in Medicine, Nursing, Homoeopathy, Ayurved and Dental Science, the Director of Medical Education,] [Words substituted by W.B. Act 16 of 1992.] Government of West Bengal, shall be an additional member of such Council; and in the case of the Faculty Council for post-graduate studies in Engineering and Technology, such Council shall be entitled to co-opt a representative each of the Government of West Bengal and the Government of India as additional members of such Council:Provided also that the Faculty Council concerned may co-opt such Dean or Deans of any other Faculty Council for post-graduate studies as it may consider necessary.
