Section 18 in The Rabindra Mukta Vidyalaya Act, 2001
18. Academic Advisory Committee of [Council] [Word substituted for the word 'Chairman' by W.B. Act 13 of 2006.].
- [(1) The Council shall constitute an Academic Advisory Committee of the Council (hereinafter referred to as the Academic Advisory Committee) for advising the Council -(a)on matters relating to the syllabus to be followed and the books to be studied for examinations conducted by the Council;(b)on such other matters as may be referred to it by the Council.](2)The advice given by the Academic Advisory Committee shall not be binding on the [Council] [Word 'Vidyalaya' first substituted for the words 'Governing Body' by W.B. Act 7 of 2002, then the word within third brackets' substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.], but the [Council] [Word 'Vidyalaya' first substituted for the words 'Governing Body' by W.B. Act 7 of 2002, then the word within third brackets' substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.] shall record the reasons at its meeting for not accepting the advice given by the Academic Advisory Committee.(3)[ The Academic Advisory Committee shall consist of the following members:-(a)the President;(b)the Head of the Academic Department of the Council;(c)three members to be nominated by the Council from amongst the members of the Council;(d)four members to be nominated by the Council from amongst the eminent academicians in different branches of knowledge.][* * * * * * * * * * * * * * *] [[Sub-Section (4) omitted by W.B. Act 13 of 2006, which was as under :-'(4) The Head of the Academic Department of the Vidyalaya (hereinafter referred to in this Act as the Academic Department) shall be member of the Academic Advisory Committee and not more than four members of the Governing Body including the Chairman and the Director shall be included in the Academic Advisory Committee.'.]](5)[The (President)] [Words 'The Chairman' first substituted for the words 'The Director' by W.B. Act 7 of 2002, then again the word 'President' substituted for the word 'Chairman' by W.B. Act 13 of 2006.] shall be the [President] [Word substituted for the word 'Chairman' by W.B. Act 13 of 2006.] of the Academic Advisory Committee, and [the Secretary of the Council] [Words substituted for the words 'the Head of the Academic Department' by W.B. Act 13 of 2006.] shall be the Secretary of the Academic Advisory Committee.(6)[ The President, or in his absence, one member of the Academic Advisory Committee elected from amongst those present shall preside over the meetings of the Academic Advisory Committee.] [[Sub-Section (6) first substituted by W.B. Act 7 of 2002, then again substituted by W.B. Act 13 of 2006, which was earlier as under :-'(6) The Chairman, and in his absence the Director, shall preside over the meeting of the Academic Advisory Committee.'.]](7)A member of the Academic Advisory Committee, who is also a member of the [Council] [Word 'Vidyalaya' first substituted for the words 'Governing Body' by W.B. Act 7 of 2002, then the word within third brackets' substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.], shall continue to hold office as a member of the Academic Advisory Committee till he ceases to be a member of the [Council] [Word 'Vidyalaya' first substituted for the words 'Governing Body' by W.B. Act 7 of 2002, then the word within third brackets' substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.].(8)Any member of the Academic Advisory Committee may resign after giving fifteen days' notice to [the President] [Words substituted for the words 'The Director' by W.B. Act 13 of 2006.] and the [Council] [Word 'Vidyalaya' first substituted for the words 'Governing Body' by W.B. Act 7 of 2002, then the word within third brackets' substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.] shall have the power to remove any member of the Academic Advisory Committee after recording reasons thereof at a meeting.
