Section 20(1)(a) in The West Bengal State University (Barasat, North 24-Parganas) Act, 2007.

[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

(a)Ex officio Members -

(i)the Vice-Chancellor;

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

(iii)Secretary of Finance Department or his nominee not below the rank of Joint Secretary;

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

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

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

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

(I)one shall be from a Teachers' 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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