Section 4 in The West Bengal Council Of Higher Secondary Education Act, 1975
4. Composition of the Council. -
(1)The Council shall consist of the following members, namely:-(a)the President who shall be appointed by the State Government;(b)the President of the West Bengal Board of Secondary Education established under the West Bengal Board of Secondary Education Act, 1963, ex officio;(c)[ the Director of School Education, West Bengal, ex-officio] [Clause (c) substituted by West Bengal Act 9 of 1984.];(d)the Director of Technical Education, West Bengal, ex-officio;(e)the Director of Industries, West Bengal, ex-officio;(f)the Director of Agriculture, West Bengal, ex-officio;(ff)[ the Director, State Council of Educational Research and Training, West Bengal, ex-officio;] [Clause (ff) inserted by West Bengal Act 19 of 1990.](g)[ persons not exceeding eight in number to be nominated by the State Government, of whom- [Clauses (g) and (h) substituted by West Bengal Act 35 of 1994.](1)one shall be a woman interested in education,(2)one shall be a Principal of a college imparting instruction in Higher Secondary Education,(3)one shall be a Dean on any of the Faculties of the Bidhan Chandra Krishi Viswavidyalaya, and(4)one shall be the Head of a Higher Secondary School imparting instruction in Higher Secondary Education (hereinafter referred to in this sub-section as Higher Secondary School);](h)[ six teachers of Higher Secondary Schools having qualifications for imparting instruction in Higher Secondary Education to be elected by the teachers of such schools in the manner prescribed; [Clauses (g) and (h) substituted by West Bengal Act 35 of 1994.](i)two representatives of the West Bengal Legislative Assembly to be elected by the members of such Assembly from amongst themselves in the manner prescribed;](i1)[ one representative of the Court of the Vidyasagar University of Midnapore to be elected by the members of such Court from amongst themselves in the manner prescribed;] [Clauses (i1) to (i4) inserted by West Bengal Act 35 of 1994.](i2)[ one representative of the Court of the Jadavpur University to be elected by the members of such Court from amongst themselves in the manner prescribed;] [Clauses (i1) to (i4) inserted by West Bengal Act 35 of 1994.](i3)[ one representative of the Court of the University known as Rabindra Bharati to be elected by the members of such Court from amongst themselves in the manner prescribed;] [Clauses (i1) to (i4) inserted by West Bengal Act 35 of 1994.](i4)[ one representative of the Court of the University of Kalyani to be elected by the members of such Court from amongst themselves in the manner prescribed;] [Clauses (i1) to (i4) inserted by West Bengal Act 35 of 1994.](j)one representative of the Senate of the University of Calcutta to be elected by the members of the Senate from amongst themselves in the manner prescribed;(k)one representative of [the Court of the University of Burdwan] [Words substituted by West Bengal Act 9 of 1984.] to be elected by the members of [such Court] [Words substituted by West Bengal Act 9 of 1984.] from amongst themselves in the manner prescribed; and(l)one representative of [the Court of the University of North Bengal] [Words substituted by West Bengal Act 9 of 1984.] to be elected by the members of [such Court] [Words substituted by West Bengal Act 9 of 1984.] from amongst themselves in the manner prescribed.(m)one person elected by the employees of the Council from amongst themselves] [Clause (m) inserted by West Bengal Act 16 of 1989.][in the manner provided by regulations.] [Words substituted by West Bengal Act 35 of 1994.](2)The President shall be a whole-time officer of the Council.(3)The members referred to in clauses (a) to (g) of sub-section (1) and the following persons to be nominated by the State Government shall be the first members of the Council, namely:-(i)two members of the West Bengal Legislative Assembly;(ii)one member of the Senate of the University of Calcutta;(iii)one member of [the Court of University of Burdwan] [Words substituted by West Bengal Act 13 of 1987.];(iv)one member of [the Court of the University of North Bengal] [Words substituted by West Bengal Act 9 of 1984 and West Bengal Act 13 of 1987, respectively.],(4)The first members of the Council other than the President shall hold office for such period not exceeding two years as the State Government may specify.
