Section 27 in St Xavier's University, Kolkata Act, 2016
27. The Governing Board.
(1)The Governing Board shall consist of the following persons, namely:-Ex-Officio Members:-(i)the Chancellor-Chairperson,(ii)the Vice-Chancellor,(iii)the Pro-Vice-Chancellor,(iv)the Secretary, Higher Education Department, or his nominee not below the rank of a Joint Secretary to the Government of West Bengal,(v)the Registrar,(vi)the Finance Officer,(vii)the Principal, St. Xavier's College (Autonomous), Kolkata,(viii)the Rector, St. Xavier's College (Autonomous), Kolkata,(ix)the Honorary Secretary, St. Xavier's College (Autonomous) Alumni Association and the University Alumni Association,Members from sponsoring trust:-(x)fifteen Persons, from the Jesuit nominated by the Calcutta Province of the Society of Jesus in consultation with the Chancellor,Representatives of Teachers:-(xi)two Professors according to seniority to be nominated by the Vice-Chancellor,(xii)One Associate Professor according to seniority to be nominated by the Vice-Chancellor,Representative of Non-teaching Staff:-(xiii)One representative from amongst the senior non-teaching staff to be nominated by the Vice-Chancellor.Nominated Members:-(xiv)One representative nominated by the University Grants Commission, not below the rank of a Joint Secretary to the Government of India or a Professor of a Central or State University,(xv)two eminent educationists to be nominated by the Chancellor,(xvi)One person, who shall be an eminent academician not below the rank of a Professor of a University, to be nominated by the Visitor, in consultation with the State Government.Co-opted Members:-(xvii)four persons representing learned professions and possessing special interests in education including representatives of industry and commerce, to be co-opted by the Governing Board.(2)All members of the Governing Board other than ex officio member shall hold the office for a period of four years.(3)An ex officio member shall cease to be member of the Governing Board as soon as he vacates the office by virtue of which he is a member.
