(1)The Executive Council shall consist of the following members:-(a)Ex officio Members:-(i)the Vice-Chancellor;(ii)the Secretary, Higher Education, Science and Technology and Biotechnology Department, Government of West Bengal or his nominee not below the rank of Joint Secretary, Higher Education Department, 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 Director of Public Instruction, West Bengal 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-(a)One shall be from a Law College;(b)One shall be from other Professional Colleges;(c)One shall be from Women's 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 the Post-graduate 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 provided by the Statutes;(x)five teachers of whom at least two shall belong to the rank of Associate Professor and others shall be not below the rank of Assistant Professor from the Council of Undergraduate studies to be elected by the members of the Council from amongst themselves in the manner as may be provided by the Statutes;(xi)two persons interested in University education, nominated by the Chancellor in consultation with the Minister: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 any Body of authority 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.
