(1)The Executive Council shall consist of the following :-(a)ex officio members:(i)the Vice-Chancellor;(ii)the Secretary, Higher Education Department, Government of West Bengal or his nominee not below the rank of Joint Secretary, Higher Education Department, Government of West Bengal;(iii)the Secretary, Finance Department, Government of West Bengal or his nominee not below the rank of Joint Secretary, Finance Department, Government of West Bengal;(iv)the Deans of the Faculty Councils for Post-Graduate and Undergraduate Studies ;(v)the Member Secretary, West Bengal State Council of Higher Education;(vi)the President, West Bengal Council of Higher Secondary Education;(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.(2)The Registrar will act as the Secretary of the Council.(3)All elections to the Executive Council shall be held in the manner prescribed by Statutes.(4)One-third of the total number of members shall be a quorum for a meeting of the Executive Council.
