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State of West Bengal - Section

Section 17 in The Netaji Subhas Open University Act, 1997

17. [ The Executive Council. [Substituted by Act No. 12 of 2011, dated 25.1.2012.]

(1)The Executive Council shall be the principal executive body of the University and shall consist of the following members:—
(a)Ex officio members—
(i)the Chancellor;
(ii)the Vice-Chancellor;
(iii)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;
(iv)the Secretary, Finance Department, Government of West Bengal or his nominee not below the rank of Joint Secretary to the Government of West Bengal;
(v)the Chairman, West Bengal State Council of Higher Education or his nominee;
(vi)the President, West Bengal Council of Higher Secondary Education;
(vii)the President, West Bengal Madrasah Education Board;
(viii)the President, West Bengal Board of Secondary Education;
(ix)the Director of Public Instruction, West Bengal;
(x)a nominee of the Chairman of National Council for Teachers' Education;
(xi)a nominee of the Chairman of University Grants Commission;
(xii)a nominee of the Chairman of All India Distance Education Council;
(b)Representatives of Departments—
(xiii)Directors of the University;
(xiv)five teachers, of whom at least two shall be Professors, elected by the teachers of the Academic Council from amongst themselves as may be prescribed by Statutes;
(xv)five teachers, of whom at least two shall be Professors, elected by the teachers of the School of Studies from amongst themselves as may be prescribed by Statutes;
(xvi)one representative of officers of the University, elected from amonst themselves in the manner as may be prescribed by the Statutes;
(xvii)one representative of non-teaching employees elected from amongst themselves in the manner as may be prescribed by the Statutes;
(c)Nominated Members—
(xviii)not more than five persons to be nominated by the Chancellor from amongst the persons interested in University education:
Provided that no employee of the University or Institution affiliated with the University or recognized by it shall be eligible to be a member;
(d)Special Invitee—
(xix)any official or expert in any field or eminent educationist, whom the University may require for advice, consultation or assistance, may be invited to attend the meeting:
Provided that not more than one official or expert or eminent educationist may be invited in a meeting at a time.
(2)A member of the Executive Council shall hold office for a period of four years, if not expressly provided otherwise in sub-section (1). Any vacancy among the members of the Executive Council shall be filled up immediately by the concerned authority.
(3)No act or proceedings of the Executive Council or of anybody constituted by the Executive Council shall be invalid or called in question by reason of the existence of any vacancy, initial or subsequent, in the Executive Council or in any body constituted by the Executive Council, as the case may be.]
17. The Executive Council.- (1) The Executive Council shall be the principal executive body of the University.(2) The constitution of the Executive Council, the term of office of its members and its powers and functions shall be prescribed by Statutes.