Section 41 in West Bengal Green University Act, 2017
41. Part-time Teachers or part time non-teaching staff not to be entitled to be enrolled as voters or to be nominated.
- Notwithstanding anything contained elsewhere in this Act, no person shall,-(a)if he is a teacher, not holding any whole-time teaching post, or appointed for a specified period, or(b)if he is a member of the non-teaching staff, not appointed on a regular scale of pay, or not holding any whole-time non-teaching post, be entitled to be enrolled as a voter for, or to cast his vote at, an election to any authority or body of the University.Explanation. - "regular scale of pay" shall mean pay which, subject to any condition prescribed by the University, rises by periodical increment from a minimum to a maximum.
