Section 24 in The North Bengal University Act, 1981
24. The Councils for undergraduate studies.
(1)There shall be the following Councils for undergraduate studies:-(i)the Council for undergraduate studies in Arts, Science, Commerce and Law;(ii)the Council for undergraduate studies in Engineering and Technology;(iii)the Council for undergraduate studies in Medicine [and Dentistry] [Words inserted by W.B. Act 8 of 1993.],(2)(a)The Council for undergraduate studies in Arts, Science, Commerce and Law shall consist of the following members:-(i)the Vice-Chancellor-Chairman;(ii)the Deans of the Faculty Councils for post-graduate studies in Arts, Commerce and Science;(iii)the Principal, Darjeeling Government College;(iv)six Teachers of affiliated colleges other than medical and engineering colleges, of whom one shall be from a teachers training college, elected by such Teachers;(v)two Teachers who are members of the Faculty Council for post-graduate studies participating in post-graduate teaching in the subject or subjects concerned elected by the members of the concerned Faculty Council for post-graduate studies from amongst themselves;(vi)four Principals, of whom three shall be from undergraduate colleges of Arts, Science, Commerce and Law and one shall be from a teachers training college, elected jointly by the Principals of such colleges;(vii)two persons having special knowledge in the subject or subjects concerned nominated by the Vice-Chancellor.(b)The Council shall have a Secretary to be appointed by the Executive Council.(3)(a)The Council for undergraduate studies in Engineering and Technology shall consist of the following members:-(i)the Vice-Chancellor-Chairman;(ii)the Principal, Jalpaiguri Government Engineering College;(iii)the Heads of the Department of Teaching, Jalpaiguri Government Engineering College;(iv)three Teachers not belonging to the same Department elected jointly by the Teachers of colleges imparting instruction in Engineering or Technology affiliated to the University;(v)one person nominated by the Director of Technical Education, West Bengal;(vi)two persons having knowledge in the subject concerned nominated by the Vice-Chancellor.(b)The Council shall have a Secretary to be appointed by the Executive Council.(4)[(a) The Council for undergraduate studies in Medicine and Dentistry shall consist of the following members:-] [[Clause (a) substituted by W.B. Act 8 of 1993, which was earlier as under :-'(a) The Council for undergraduate studies in Medicine shall consist of the following members:-(i)the Vice-Chancellor-Chairman;(ii)the Principal, North Bengal Medical College;(iii)the Heads of the Departments of Teaching, North Bengal Medical College;(iv)five Teachers of North Bengal Medical College and colleges affiliated to the University, if any imparting instruction in Medicine, elected by such Teachers from amongst themselves;(v)one person nominated by the Director of Health Services, West Bengal;(vi)two persons having knowledge in the subject concerned nominated by the Vice-Chancellor.'.]](i)the Vice-Chancellor-Chairman;(ii)the Principal, North Bengal Medical College;(iii)the Principal, North Bengal Dental College;(iv)the Heads of the Departments of Teaching, North Bengal Medical College;(v)the Heads of the Departments of Teaching, North Bengal Dental College;(vi)five Teachers of North Bengal Medical College and Colleges affiliated to the University, if any, imparting instruction in Medicine, elected by such Teachers from amongst themselves;(vii)two Teachers of North Bengal Dental College imparting instruction in Dentistry, elected by such Teachers from amongst themselves;(viii)one person nominated by the Director of Medical Education, West Bengal;(ix)two persons having knowledge in the subject concerned nominated by the Vice-Chancellor.(b)The Council shall have a Secretary to be appointed by the Executive Council.(5)All elections to the Councils for undergraduate studies shall be held in the manner prescribed by Statutes.(6)One-third of the total number of members of a Council for undergraduate studies plus one shall be a quorum for a meeting of the Council.
