11C. [ Executive Committee.] [Sections 11A, 11B and 11C inserted by West Bengal Act 16 of 1954.] - (1) The members of the Council shall constitute among themselves the Executive Committee to perform such functions as may be delegated to it by the Council.
(2)The Executive Committee shall consist of the President and the Vice-President, ex-officio, and five other members elected by the Council.(3)The President and the Vice-President of the Council shall be the President and the Vice-President, respectively, of the Executive Committee.(4)The term of office of an elected member of the Executive Committee shall be two years from the date of his election but, subject to his being a member of the Council, he shall be eligible for re-election to the Executive Committee.(5)No business shall be transacted at any meeting of the Executive Committee unless a quorum of three members be present.(6)The Council may make regulations under sub-section (3) of section 33 for the conduct of business of the Executive Committee.
