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State of West Bengal - Section

Section 20 in The Rabindra Bharati Act, 1981

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

(1)the Executive Council shall consist of the following members:—
(a)Ex officio Members—
(i)the Vice Chancellor;
(ii)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;
(iii)the Secretary, Finance Department, Government of West Bengal or his nominee not below the rank of Joint Secretary to the Government of West Bengal;
(iv)the Chairman, West Bengal State Council of Higher Education or his nominee;
(v)the Deans of the Faculty Councils;
(vi)the Principal, Indian College of Arts and Draftsmanship, Kolkata;
(vii)the Director, Indian Museum, Kolkata;
(b)Other Members—
(viii)twelve Heads of Departments, by rotation for one year in alphabetical order of the Department;
(ix)three teachers, of whom at least one shall be Professor, elected by the teachers of the Departments under the Faculty Council for Post-Graduate and Undergraduate Studies in Fine Arts from amongst themselves as may be prescribed by Statutes;
(x)three teachers, of whom at least one shall be Professor, elected by the teachers of the Departments under the Faculty Council for Post-Graduate and Undergraduate Studies in Visual Arts from amongst themselves as may be prescribed by Statutes;
(xi)three teachers, of whom at least one shall be Professor, elected by the teachers of the Departments under the Faculty Council for Post-Graduate Studies in Arts from amongst themselves as may be prescribed by Statutes;
(xii)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 recognized by it shall be eligible to be a member.
(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.
(4)One-third of the total number of members shall be a quorum for a meeting of the Executive Council.]
20. The Executive Council.- (1) The Executive Council shall consist of the following members :-(a)ex officio members(i) the Vice-Chancellor;(ii) the Deans of the Faculty Councils;(iii) the Secretary, Education Department, Government of West Bengal[or his nominee not below the rank of Deputy Secretary to the Government of West Bengal] [Words inserted by W.B. Act 20 of 1986.];(iv) the Secretary, Finance Department, Government of West Bengal or his nominee not below the rank of Deputy Secretary to the Government of West Bengal;(v) the President, West Bengal Council of Higher Secondary Education;(vi) the Principal, Indian College of Arts and Draftsmanship, Calcutta;(vii) the Director, Indian Museum, Calcutta;(b)other members(viii) three Professors not belonging to the same Faculty Council elected jointly by the Professors of the Faculty Councils from amongst themselves;(ix) five post-graduate Teachers of the University, other than Professors, of whom at least one shall be from each of the Faculty Councils elected jointly, by such Teachers as are members of the Faculty Councils from amongst themselves;(x) one Teacher of the University, other than Professor elected by such Teachers other than Professors as are members of the Court from amongst themselves;(xi) one person other than a Teacher or a student or a member of the non-teaching staff or an officer, elected by the members of the Court from amongst themselves;(xii) (a) one post-graduate student elected by such students as are members of the Court from amongst themselves;(b) one non-teaching staff of the University elected jointly by such non-teaching staff of the University and the affiliated college as are members of the Court from amongst themselves;(c) one registered graduate of the University elected by such registered graduates as are members of the Court from amongst themselves;(d) [ the member elected under clause (xxv) of sub-section (1) of section 17;] [Sub-clause (d) inserted by W.B. Act 21 of 1983.](xiii) two persons nominated by the Chancellor of whom one shall be a representative of the Rabindra Bharati Society.(2) All elections to the Executive Council shall be held in the manner prescribed by Statutes.(3) One-third of the total number of members of the Executive Councilplusone shall be a quorum for a meeting of the Executive Council.