(1)The Court shall consist of the following :-(a)ex-officio members:(i)the Chancellor;(ii)the Vice-Chancellor;(iii)the Registrar;(iv)the immediately preceding Vice-Chancellor;(v)the Secretary, Higher Education Department, Government of West Bengal or his nominee not below the rank of Joint Secretary to the Government of West Bengal;(vi)the Secretary, Finance Department, Government of West Bengal or his nominee not below the rank of Joint Secretary to the Government of West Bengal;(vii)the President, West Bengal Council of Higher Secondary Education;(viii)the Chairman, West Bengal College Service Commission;(ix)the Deans of the Faculty Councils for Post-Graduate and Undergraduate Studies;(b)elected members:(x)not more than three Professors of the University Departments elected by such Professors of whom at least one shall belong to any Department under each Faculty Council for Post graduate and Undergraduate studies and preferably not more than one from any other department;(xi)not more than six teachers of University Departments other than Professors elected by such teachers from amongst themselves of whom at least one shall belong to any Department under each Faculty Council for Post graduate and Undergraduate studies and not more than one from any other department;(xii)one member of the West Bengal Legislative Assembly elected from amongst themselves, if they are not already members of the Court;(xiii)one person nominated by the Chancellor other than a person from the teaching profession;(xiv)two regular post-graduate students of the University, not more than one from any Faculty Council for Post-Graduate and Undergraduate Studies elected by an electoral college of such students constituted in the manner prescribed;Explanation I. - "regular post-graduate student" shall mean a student who has been prosecuting his studies in a Postgraduate Department of the University under any Faculty Council for Post-Graduate and Undergraduate Studies and who is not in default of payment of prescribed tuition fees and other dues of the University till such date as may be notified by the University in this behalf.Explanation II. - Notwithstanding anything contained elsewhere in this Act, a regular post-graduate student elected under this clause shall hold office from the date of his election and for a period of two years or till he ceases to be a regular post-graduate student, whichever is earlier;(xv)three regular students, of whom at least one shall be a lady student, prosecuting their studies in undergraduate degree classes of the University, elected by an electoral college of such students constituted in the manner prescribed;Explanation I. - "regular student" shall mean a student who has been prosecuting his studies in any stream in an undergraduate degree class of the University and who is not in default of payment of prescribed tuition fees and other dues of the University till such date as may be notified by the University in this behalf.Explanation II. - "Notwithstanding anything contained elsewhere in this Act, a regular student elected under this clause shall hold office from the date of his election and for a period of three years or till he ceases to be a regular student, whichever is earlier;(xvi)one Research Scholar or Research Fellow of the University elected by the Research Scholars and the Research Fellows of the University;Explanation I. - "Research Scholar or Research Fellow of the University" shall mean a whole-time Research Scholar or Research Fellow of the University who receives a stipend from the University or State Agencies or Central Agencies;Explanation II. - Notwithstanding anything contained elsewhere in this Act, a Research Scholar or Research Fellow of the University elected under this clause shall cease to hold office on the expiration of the term of Research Scholarship or Research Fellowship, as the case may be;(xvii)three members elected by the members of the nonteaching staff of the University from amongst themselves;(xviii)one member elected by the officers and the supervisory staff of the University from amongst themselves;(xix)one person to be elected by the Librarian or Deputy Librarian or Assistant Librarian of the University from amongst themselves;(xx)three persons one of whom must be a woman elected by the registered graduates from amongst themselves.(2)All elections to the Court shall be held in the manner prescribed by Statutes. The Registrar shall act as the Secretary of the Court.
