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State of West Bengal - Section

Section 4 in The West Bengal State Council Of Higher Education Act, 1994.

4. Composition of State Council.

(1)The State Council shall consist of the following members, namely:-
(a)
(i)Chairman; and
(ii)a Vice-Chairman,
to be appointed by the Government from amongst the eminent educationists;
(b)ex officio members
(i)Secretary, University Grants Commission, or his nominee, not below the rank of a Joint Secretary, University Grants Commission;
(ii)Secretary, Higher Education Department of the Government;
(iii)Secretary, Finance Department of the Government;
(iv)Director of Public Instruction of the Government;
(v)Director of Technical Education of the Government;
(vi)Secretary, Department of Science and Technology of the Government;
(vii)Vice-Chancellors of all Government-aided Universities offering education in humanities, basic sciences, engineering and technical subjects through conventional as well as distance modes; and
(viii)Chairman, West Bengal College Service Commission;
(c)Other members
(i)two Vice-Chancellors of the Government-aided Universities not covered under sub-clause (vii) of clause (b) of this sub-section, to be nominated by the Government;
(ii)one member from amongst the Principals of the affiliated colleges to be nominated by the Government;
(iii)two Teachers from amongst the Teachers of the Universities conducting post-graduate courses to be nominated by the Government;
(iv)two Teachers from amongst the Teachers of the affiliated Colleges conducting undergraduate courses to be nominated by the Government;
(v)one eminent educationist to be nominated by the Government;
(vi)one member nominated by the Government from amongst the eminent scientists;
(vii)one member, who shall represent the industry, to be nominated by the Government;
(viii)one technical expert to be nominated by the Government;
(ix)one Member-Secretary to be appointed by the Government.
(2)Every appointment or nomination under this section shall, except in the case of ex officio members, take effect from the date on which such appointment or nomination is made by the Government.
Section 4 substituted by W.B. Act 25 of 2007, which was earlier as under:"4. Composition of the State Council.- (1) The State Council shall consist of the following members, namely:-(a)Chairman and Vice-Chairman(i) Minister-in-charge, Higher Education, who shall be theex officioChairman of the State Council;(ii) a Vice-Chairman to be appointed by the Government;(b)ex officiomembers(i) Secretary, University Grants Commission, or his nominee not below the rank of a Joint Secretary, University Grants Commission;(ii) Secretary, Higher Education, Department of Education of the Government;(iii) Secretary, Finance Department of the Government;(iv) Director of Public Instruction of the Government;(v) Director of Technical Education of the Government;(vi) Director of Agriculture of the Government;(c)other members(i) eight Vice-Chancellors of the Universities in West Bengal to be nominated by the Government;(ii) one member from amongst the Principals of the affiliated colleges to be nominated by the Government;(iii) three teachers from amongst the Teachers of the Universities conducting post-graduate courses to be nominated by the Government;(iv) two teachers from amongst the Teachers of the affiliated colleges conducting undergraduate courses to be nominated by the Government;(v) one eminent educationist to be nominated by the Government;(vi) one member nominated by the Government from amongst the eminent scientists;(vii) one member, who shall represent the industry, to be nominated by the Government;(viii)one technical expert to be nominated by the Government;(ix) one Member-Secretary to be appointed by the Government.(2) Every appointment or nomination under this section shall, except in the case ofex officiomembers, take effect from the date on which such appointment or nomination is made by the Government.".