Section 20(1) in The North Bengal University Act, 1981
(1)The Executive Council shall consist of the following members :(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 affiliated 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;(b)Other Members(viii)three Heads of Departments, by rotation for one year in alphabetical order of the Department, to be selected by the Vice-Chancellor;(ix)seven teachers from the faculty council for PostGraduate studies of whom four shall be Professors, two shall be Associate Professors and one shall be Assistant Professor and they shall be elected by the members of the faculty council from amongst themselves in the manner as may be prescribed by Statutes;(x)five Teachers of whom atleast two shall belong to the rank of Associate Professor and others shall be not below the rank of Assisstant Professor from the Council for under-graduate studies to be elected by the members of the Council from amongst themselves in the manner as may be prescribed by Statutes;(xi)two persons nominated by the Chancellor interested in University education:Provided that no employee of the University or of a College or Institution affiliated with the University or recognised by it shall be eligible to be a member.
