Section 22 in The West Bengal State University (Barasat, North 24-Parganas) Act, 2007.
22. The Faculty Councils for Post-Graduate Studies.
(1)There shall be the following Faculty Councils for Post-Graduate Studies:-(a)the Faculty Council for Post-Graduate Studies in Arts;(b)the Faculty Council for Post-Graduate Studies in Commerce;(c)the Faculty Council for Post-Graduate studies in autonomous colleges and such other colleges as may be decided by the Executive Council;(d)the Faculty Council for Post-Graduate Studies in Law, Education, Journalism, Library Science and Physical Education;(e)the Faculty Council for Post-Graduate Studies in Engineering, Technology and Management;(f)the Faculty Council for Post-Graduate Studies in Science.(2)Each Faculty Council for Post-Graduate Studies shall consist of the following members:-(i)the Vice-Chancellor-Chairman;(ii)the Dean of the Faculty Council concerned;(iii)the Head or Heads of the Department or Departments concerned, if any;(iv)the Professor or Professors of the Department or Departments concerned, if any;(iva)[ the Librarian of the University, if the post is vacant then the person acting as Librarian of the University in the case of the Faculty Council for Post-Graduate Studies in Arts;] [Clauses (iva) and (viii) inserted by W.B. Act 12 of 2011.](v)five shall be Teachers of the University, other than Professors, to be elected by such Teachers from amongst themselves;(vi)not more than three persons having special knowledge in the subject or subjects concerned nominated by the Vice-Chancellor;(vii)three Teachers participating in undergraduate teaching in the subject or subjects concerned elected by the members of the concerned Council for undergraduate studies:(viii)[ One student representative pursuing Post-Graduate studies in the University and one research scholar pursuing research in the University to be elected by Post-Graduate students and research scholars respectively from amongst themselves in the manner as may be prescribed in the Statutes.] [Clauses (iva) and (viii) inserted by W.B. Act 12 of 2011.]Provided also that the Faculty Council concerned may co-opt such Dean or Deans of any other Faculty Council for post-graduate studies, as it may consider necessary.(3)Each Faculty Council for Post-graduate Studies shall have a Secretary. The Secretary shall be a member of the Faculty Council.(4)One-third of the total number of members of a Faculty Council for Post-Graduate Studies shall be a quorum for a meeting of the Faculty Council.
