Section 3 in The Bidhan Chandra Krishi (Viswavidyalaya) Act, 1974.
3. Incorporation of the University. -
[(1) The Chancellor and the Vice-Chancellor of the University and the members of the Court and the Executive Council, for the time being, shall constitute a body corporate by the name of the Bidhan Chandra Krishi Viswavidyalaya] [Sub-sections (1) and (1A) substituted by W. B. Act 31 of 1981.].(1A)[ The University shall have perpetual succession and a common seal and shall sue and be sued by the name of the Bidhan Chandra Krishi Viswavidyalaya] [Sub-sections (1) and (1A) substituted by W. B. Act 31 of 1981].(2)[ The Court shall consist of the following members] [Sub-section (2) substituted by W. B. Act 31 of 1981]: -(i)ex officio members(a)the Chancellor;(b)the Vice-Chancellor;(c)the Secretary, Department of Education, Government of West Bengal;(d)the Secretary, Department of Agriculture, Government of West Bengal;[* * * * * *] [Clause (e) omitted and clause (h) substituted by W.B. Act 21 of 1996](f)the Secretary, Department of Finance, Government of West Bengal;(g)the Secretary, Department of Forest, Government of West Bengal;(h)[ the Secretary, Department of Fisheries, Government of West Bengal] [Clause (e) omitted and clause (h) substituted by W.B. Act 21 of 1996];(i)the Deans of Faculties;(j)the Dean of Post-Graduate Studies;(j1)[ the Campus Director] [Clauses (j1), (91), (92) and (93) inserted by W.B. Act 21 of 1996];(k)the President, West Bengal Council of Higher Secondary Education;(l)the Director of Agriculture, Government of West Bengal;(m)[ the Director of Animal Husbandry, Government of West Bengal] [Clauses (m) and (n) substituted by W.B. Act 21 of 1996];(n)[ the Director of Veterinary Services, Government of West Bengal] [Clauses (m) and (n) substituted by W.B. Act 21 of 1996];[* * * * * *] [Clauses (o) and (s) omitted by W.B. Act 21 of 1996](p)the Director of Research;(q)the Director of Extension, Words inserted by W.B. Act 21 of 1996 [Education] :(q1)[ the Director of Farms] [Clauses (j1), (91), (92) and (93) inserted by W.B. Act 21 of 1996];(q2)[ the Librarian] [Clauses (j1), (91), (92) and (93) inserted by W.B. Act 21 of 1996];(q3)[ the Registrar] [Clauses (j1), (91), (92) and (93) inserted by W.B. Act 21 of 1996];Provided that if any of the members referred to [in clauses (c), (d), (f), (g), (h), (m) and (n)] [Words, letters and brackets Substituted by W.B. Act 21 of 1996] is for any reason unable to attend any meeting of the Court, he may depute an officer under his control, not below the rank of Joint Secretary to the Government of West Bengal or Additional Director [or Joint Director] [Words inserted by W. B. Act 21 of 1996], Government of West Bengal, as the case may be, to attend the meeting on his behalf;(ii)nominated members(r)a representative of the Indian Council of Agricultural Research to be nominated by the Council;[* * * * * *] [Clauses (o) and (s) omitted by W.B. Act 21 of 1996](t)two persons to be nominated by the State Government from amongst the progressive farmers of the State;(u)two persons to be nominated by the Chancellor from amongst the educationists, agricultural scientists or persons with special knowledge or interest in agriculture;(iii)elected members(v)five teachers, of whom one shall be in the rank of Professor, two shall be in the rank of Reader and two shall be in the rank of Lecturer, from each Faculty elected jointly by the teachers, of the Faculties;(w)two students elected by the Executive Committee of the StudentsÂ’ Union pertaining to each Faculty from amongst the [regular students at undergraduate, post-graduate and doctoral levels of the Faculty of whom one shall be from the post-graduate or doctoral level.] [Words substituted by W. B. Act 21 of 1996.]Explanation. - "Regular student" shall mean a student 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;(x)[two persons] [Words substituted by W. B. Act 21 of 1996] elected by the members of non-teaching staff of the University from amongst themselves ;(y)one person elected by the field-workers of the University from amongst themselves;(z)one person elected by the officers of the University from amongst themselves;(aa)not less than one and not more than three persons elected by registered graduates from amongst themselves, the number of such persons to be elected being calculated as far as practicable on the basis of one person for every two hundred registered graduates;(bb)three members of the West Bengal Legislative Assembly elected by the members of the West Bengal Legislative Assembly from amongst themselves.(3)[The members referred to in clauses (a) to (j) and (l) to (o) of subsection (2) shall be the first members of the Court] [Subs-section (3) substituted by W. B. Act 31 of 1981].(3a)[ The term of office of the members of the] [Sub-section (3a) inserted by W. B. Act 4 of 1977] [Court] [Word substituted by W. B. Act 31 of 1981], other than the ex-officio members, shall be [Four years,] [Words substituted by W.B. Act 21 of 1996] and a member shall be eligible to serve more than one term:[Provided that a member elected under clause (w) of sub-section (2) shall hold office for three years or till he ceases to be a student, whichever is earlier] [Proviso added by W. B. Act 31 of 1981.].(3b)[ All elections to the Court shall be held in the manner prescribed by Statutes] [Sub-sections (3b) and (3c) inserted by W. B. Act 31 of 1981].(3c)[ Subject to the supervision, direction and general control of the Vice-Chancellor, the Registrar shall act as the Secretary of the Court] [Sub-sections (3b) and (3c) inserted by W. B. Act 31 of 1981].(4)The University shall be competent to acquire and hold property, both movable and immovable, to lease, sell or otherwise transfer such property, to borrow money, to enter into contract and to do all things necessary for carrying out the purposes of this Act.(5)The principal seat of the University shall be at Haringhata, police-station Haringhata, in the district of Nadia.
