Legal Document View

Unlock Advanced Research with PRISMAI

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

State of West Bengal - Section

Section 22 in The West Bengal University of Health Sciences Act, 2002

22. Planning Board.

(1)The Planning Board shall be responsible for development plan of the University, both physical and academic, and it shall conduct academic audit of the Board, University Departments, institutions, colleges and recognised institutions. It shall also plan, monitor, guide and co-ordinate undergraduate and post-graduate academic programme and development of affiliated colleges.
(2)It shall consist of the following members, namely:-
(a)the Vice-Chancellor-Chairperson;
(b)three Pro-Vice-Chancellors;
(c)one Dean of any Faculty nominated by the Academic Council;
(d)one teacher, imparting post-graduate instruction having not less than sixteen years of teaching experience, nominated by the Vice-Chancellor;
(e)one teacher, imparting undergraduate instruction having not less than sixteen years of teaching experience, nominated by the Executive Council;
(f)one Principal of an affiliated college of Health Sciences, nominated by the Executive Council from amongst the Principals who are members of the Academic Council;
(g)one Principal of an affiliated professional college nominated by the Executive Council;
(h)two experts, co-opted by the Board, from amongst the Heads of National and State level research institutions;
(i)the Director of the Planning Board-Member-Secretary:
Provided that the members, nominated in clauses (c) to (i) of this sub-section, as far as practicable, shall be drawn from different faculties.
(3)The Board shall actively establish collaboration with National and International Health Science Institutions.
(4)The Board shall meet at least twice a year.