Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of West Bengal - Subsection

Section 19(1) in The West Bengal University of Health Sciences Act, 2002

(1)The Executive Council shall consist of the following members:-
(a)the Vice-Chancellor;
(b)three Pro-Vice-Chancellors;
(c)the Director of Medical Education, West Bengal;
(d)the Director of Health Services, West Bengal;
(e)the Director of Homoeopathy, West Bengal;
(f)the Director of Ayurveda, West Bengal;
(g)a distinguished teacher from the West Bengal Nursing Services, nominated by the Government of West Bengal;
(h)a distinguished teacher from the West Bengal Dental Services, nominated by the Government of West Bengal;
(i)a Principal of any Institute of Pharmacy under the Government of West Bengal nominated by the Government of West Bengal;
(j)the President of, the West Bengal Medical Council, the State Homoeopathic Council, the State Ayurvedic Council, the State Unani Council, in the State of West Bengal;
(k)the Secretary, Department of Health and Family Welfare, Government of West Bengal or his nominee not below the rank of Deputy Secretary;
(l)the Secretary, Department of Finance, Government of West Bengal, or his nominee not below the rank of Deputy Secretary;
(m)two distinguished Professors of the West Bengal Medical Education Service nominated by the Department of Health and Family Welfare, Government of West Bengal;
(n)an officer of the Department of Health and Family Welfare nominated by the Government of West Bengal;
(o)two distinguished educationists nominated by the Chancellor of the University;
(p)one member elected by the Members of the West Bengal Legislative Assembly, in the manner as may be prescribed, from amongst such Members of the West Bengal Legislative Assembly as are Members of the General Council;
(q)a Dean of any Faculty nominated by the General Council.