Section 6(1) in The West Bengal Joint Entrance Examinations Board Act, 2014
(1)The Board shall consist of not more than twenty members, namely:-(i)the Chairman;(ii)the Vice-Chairman;(iii)Ex officio members, to be nominated by the State Government by order as follows:-(a)Secretaries or their nominees, not below the rank of a Joint Secretary to the Government of West Bengal from amongst the Higher Education Department, Department of Health and Family Welfare. Agriculture Department. Animal Resource Development Department;(b)three Vice-chancellors of the State aided Universities providing professional and vocational courses or their nominees on rotation in alphabetical order of the name of the University, of every two years;(c)the Director of Technical Education;(d)the Director of Medical Education;(iv)the Registrar shall be the Secretary of the Board;(v)two Principals of the Medical Colleges in West Bengal on rotation in alphabetical order of the name of the college, every two years;(vi)two Principals of the Government Engineering Colleges on rotation in alphabetical order of the name of the college, every two years;(vii)one Principal from the Pharmacy Colleges of West Bengal, on rotation in alphabetical order of the name of the college, for every two years;(viii)one Principal or Director from all colleges of Agriculture. Fisheries, Veterinary and Animal Husbandry, Agricultural Engineering and Forestry taken together on rotation in alphabetical order of the name of the college, for every two years;(ix)two Principals from private professional colleges of West Bengal on rotation in alphabetical order of the name of the college, for every two years of whom one shall be from Minority-administered institution.
