Section 10 in The Uttar Banga Krishi Viswavidyalaya Act, 2000
10. 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 Faculties,(iii)the Director of Research,(iv)the Director of Extension Education,(v)the Director of Farms,(vi)the Registrar,(vii)the Secretary, Department of Agriculture, Government of West Bengal, or his nominee not below the rank of Deputy Secretary to the Government of West Bengal, and(viii)the Secretary, Department of Finance, Government of West Bengal, or his nominee not below the rank of Deputy Secretary to the Government of West Bengal:Provided that if any of the members referred to in clauses (vii) and (viii) is, for any reason, unable to attend any meeting of the Executive Council, he may depute an officer under his control, not below the rank of Joint Secretary to the Government of West Bengal;(b)nominated members(ix)one eminent scientist having special knowledge and practical experience in agricultural research, teaching and extension education, to be nominated by the Chancellor,(x)one representative of agro-industries, to be nominated by the Chancellor,(xi)one progressive farmer from the area under the jurisdiction of the University to be nominated by the State Government,(xii)one woman social worker, to be nominated by the State Government, and(xiii)one representative of the Indian Council for Agricultural Research, to be nominated by that Council;(c)elected members(xiv)three regularly appointed full-time Teachers, not below the rank of Reader, to be elected by all the Teachers of the University,(xv)one member of the non-teaching staff, to be elected by all the members of the non-teaching staff of the University, and(xvi)one regular post-graduate students to be elected by all the regular students of the University.(2)The Vice-Chancellor shall be the ex officio Chairman, and the Registrar shall be the ex officio Member-Secretary, of the Executive Council.(3)The term of office of the members of the Executive Council, other than ex officio members, shall be four years, and a member shall be eligible to be a member of the Executive Council for more than one term :Provided that a member of the Executive Council, who is elected or nominated in his capacity as a member of a particular electorate or body, or as a holder of a particular appointment, shall cease to be a member of the Executive Council from the date on which he ceases to be a member of that electorate or body or holder of that appointment, as the case may be:Provided further that the member elected under clause (xvi) of sub-section (1) shall hold office for four years or till he ceases to be a student, whichever is earlier.(4)All elections to the Executive Council shall be held in the manner prescribed by Statutes.(5)One-third of the total number of members of the Executive Council plus one shall be a quorum for a meeting of the Executive Council :Provided that no such quorum shall be required at the Convocation.
