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State of West Bengal - Section

Section 28 in West Bengal Green University Act, 2017

28. The Schools of Post-graduate and Undergraduate Studies.

(1)There shall be the following Schools of Post-graduate and Undergraduate Studies :-
(a)the Schools of Post-graduate and Undergraduate Studies in Environment Studies, Environmental Ethics and Environmental Economics;
(b)the Schools of Post-graduate and Undergraduate Studies in Climate Studies, Environmental informatics and Water Resources Management;
(c)the Schools of Post-graduate and Undergraduate Studies in Science and Technology;
(d)the Schools of Post-graduate and Undergraduate Studies in Humanities, Social Sciences, Law and Legal Studies;
(e)the Schools of Post-graduate and Undergraduate Studies in Professional and Vocational Studies;
(f)the Schools of Post-graduate and Undergraduate Studies in Information Sciences and Media Studies;
(g)any other Schools which may be established by the competent authority in this regard in the manner as provided in the Statutes.
(2)Each School of Post-graduate and Undergraduate Studies shall consist of the following members:-
(i)the Vice-Chancellor-Chairman;
(ii)the Pro-Vice-Chancellor,
(iii)the Dean of the School concerned;
(iv)the Head or Heads of the Department or Departments concerned, if any;
(v)the Professor or Professors of the Department or Departments concerned, if any;
(vi)five teachers of the University, other than Professors belonging to the School concerned, to be elected by such teachers from amongst themselves;
(vii)not more than three persons having special knowledge in the subject or subjects concerned nominated by the Vice-Chancellor from a panel of six persons recommended by the Governing Board;
(viii)the School concerned may co-opt such Dean or Deans from any other School as it may considered necessary.
(3)Each School for Post-graduate and Undergraduate Studies shall have a Secretary. The Secretary shall be a member of the School:Provided that in the absence of the Secretary, the Registrar or a Deputy Registrar or an Assistant Registrar, as may be nominated by him, shall act as the Secretary of the School.
(4)One-third of the total number of members of a School for Post-graduate and Undergraduate studies shall be a quorum for a meeting of the School.