Section 21(1)(a) in The Calcutta University Act, 1979.

[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

(a)Ex officio Members-

(i)the Vice-Chancellor;

(ii)the Pro-Vice Chancellor (Academic Affairs);

(iii)the Pro-Vice Chancellor (Business Affairs and Finance);

(iv)Secretary of Higher Education Department or his nominee not below the rank of Joint Secretary;

(v)Secretary of Finance Department or his nominee not below the rank of Joint Secretary:

(vi)Chairman of West Bengal State Council of Higher Education or his nominee;

(vii)Director of Public Instruction or his nominee not below the rank of Additional Director of Public Instruction;

(viii)the Deans of Faculty Councils for Post-Graduate Studies;

(ix)Principals of affiliated Colleges, not more than seven, to be nominated by the Vice Chancellor of whom-

(I)one shall be from a Teacher's Training College;

(II)one shall be from a Law College;

(III)one shall be from other Professional College;

(IV)one shall be from Women's College;

(V)one shall be from Government College;

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