Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of West Bengal - Subsection

Section 17(1)(a) in The Bankura University Act, 2013

(a)Ex-officio Members:
(i)the Chancellor;
(ii)the Vice-Chancellor;
(iii)the Dean of Faculty Councils for Post-Graduate Studies;
(iv)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;
(v)the Secretary, Finance Department, Government of West Bengal or his nominee not below the rank of Joint Secretary to the Government of West Bengal;
(vi)the Chairman, West Bengal State Council of Higher Education;
(vii)the President, West Bengal Council of Higher Secondary Education;
(viii)the President, West Bengal Madrasah Education Board;
(ix)the President, West Bengal Board of Secondary Education;
(x)the Director of Public Instruction, West Bengal or his nominee not below the rank of Additional Director of Public Instruction;
(xi)a nominee of the Chairman of University Grants Commission;
(xii)a nominee of the National Council of Teachers' Education;
(xiii)the Chairman of the College Service Commission or a Member of Commission as his nominee,