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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of West Bengal - Subsection

Section 19(1)(b) in Presidency University Act, 2010

(b)other members:
(vii)one Professor of the University elected by such Professors of the University as are members of the Faculty Councils for Post- Graduate and Undergraduate Studies from amongst themselves;
(viii)one teacher other than the Professors of the University elected by such teachers of the University as are members of the Faculty Councils for Post-Graduate and Undergraduate Studies from amongst themselves;
(ix)one Professor of the University elected by such Professors of the University as are members of the Court from amongst themselves;
(x)one teacher other than the Professors of the University elected by such teachers of the University as are members of the Court from amongst themselves;
(xi)one non-teaching employee of the University elected by such non-teaching employees of the University as are members of the Court from amongst themselves;
(xii)one student either from Postgraduate or Undergraduate courses elected by all students as are members of the Court from amongst themselves;
(xiii)one member of the West Bengal Legislative Assembly, who is also a member of the Court;
(xiv)one person elected by the Officers and Supervisory staff of the University from amongst themselves;
(xv)one person nominated by the Chancellor.
(xvi)two persons to be nominated by the State Government from amongst the scientists, engineers or technologists, professionals or members of the learned societies.