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[Cites 0, Cited by 5] [Entire Act]

State of West Bengal - Section

Section 21 in The Calcutta University Act, 1979.

21. [ The Syndicate. [Substituted by Act No. 12 of 2011, dated 25.1.2012.]

(1)The Syndicate shall consist of the following members:-
(a)Ex officio Members-
(i)the Vice-Chancellor;
(ii)the Pro-Vice Chancellor (Academic Affairs);
(iii)the Pro-Vice Chancellor (Business Affairs and Finance);
(iv)Secretary of Higher Education Department or his nominee not below the rank of Joint Secretary;
(v)Secretary of Finance Department or his nominee not below the rank of Joint Secretary:
(vi)Chairman of West Bengal State Council of Higher Education or his nominee;
(vii)Director of Public Instruction or his nominee not below the rank of Additional Director of Public Instruction;
(viii)the Deans of Faculty Councils for Post-Graduate Studies;
(ix)Principals of affiliated Colleges, not more than seven, to be nominated by the Vice Chancellor of whom-
(I)one shall be from a Teacher's Training College;
(II)one shall be from a Law College;
(III)one shall be from other Professional College;
(IV)one shall be from Women's College;
(V)one shall be from Government College;
(b)Other Members-
(x)three Heads of Departments, by rotation for one year in alphabetical order of the Department, to be selected by the Vice-Chancellor;
(xi)seven teachers from the faculty council for Post-Graduate studies of whom four shall be Professors, two shall be Associate Professors and one shall be Assistant Professor and they shall be elected by the members of the faculty council from amongst themselves in the manner as may be prescribed by statutes;
(xii)five Teachers of whom at least two shall belong to the rank of Associate Professor and Others shall be not below the rank of Assistant Professor from the Council for Undergraduate studies, to be elected by the members of the Council from amongst themselves in the manner as may be prescribed by Statutes;
(xiii)two persons nominated by the Chancellor interested in University education:
Provided that no employee of the University or of a College or Institution affiliated with the University or recognized by it shall be eligible to be a member.
(2)A member of the Syndicate shall hold office for a period of four years, if not expressly provided otherwise in sub-section (1). Any vacancy among the members of the Syndicate shall be filled up immediately by the concerned authority.
(3)No act or proceedings of the Syndicate or of any body constituted by the Syndicate shall be invalid or called in question by reason of the existence of any vacancy, initial or subsequent, in the Syndicate or in anybody constituted by the Syndicate, as the case may be.
(4)One-third of the total number of members shall be a quorum for a meeting of the Syndicate.]
21. The Syndicate.- (1) The Syndicate shall consist of the following:-(a)ex officiomembers(i) the Vice-Chancellor;(ii) the Pro-Vice-Chancellor for Academic Affairs;(iii) the Pro- Vice-Chancellor for Business Affairs and Finance;(iv) [ the Secretary, Department of Education, Government of West Bengal or his nominee not below the rank of Deputy Secretary to the Government of West Bengal;] [Clause (iv) substituted by W.B. Act 10 of 1987.](v) the Deans of the Faculty Councils for post-graduate studies in Arts, Science, Law, Medicine and Dental Science, and Engineering and Technology;(vi) the President, West Bengal Council of Higher Secondary Education;(vii) the President West Bengal Board of Secondary Education;(viii) the President, West Bengal Madrassa Education Board;(b) other members(ix) [ (a) (i) one Professor of the University elected by such Professors of the University as are members of the Faculty Councils for post-graduate studies from amongst themselves,] [Clause (ix) substituted by W.B. Act 44 of 1980.](ii) two Readers or Lecturers (one or both of whom may either be Readers or Lecturers) of the University elected by such Readers and Lecturers of the University as are members of the Faculty Councils for post-graduate studies from amongst themselves,(b) (i) one Professor of the University elected by such Professors of the University as are members of the Senate from amongst themselves,(ii) two Readers or Lecturers (one or both of whom may either be Readers or Lecturers) of the University elected by such Readers and Lecturers of the University' as are members of the Senate from amongst themselves;(x) three persons, other than Teachers, students and non-teaching employees, elected by the members of the Senate from amongst themselves of whom at least one shall be a registered graduate;(xi) [ (a) one non-teaching employee of the University elected by such non-teaching employees of the University as are members of the Senate from amongst themselves,] [Clauses (xi) and (xii) substituted by W.B. Act 44 of 1980.](b) one student elected by such students as are members of the Senate from amongst themselves,(c) one member of the West Bengal Legislative Assembly elected by such members of the West Bengal Legislative Assembly as are members of the Senate from amongst themselves;(d) [ the member elected under clause (xxxii) of sub-section (1) of section 18;] [Sub-clause (d) inserted by W.B. Act 25 of 1983.](xii) [ nine persons elected by the members of the Councils for undergraduate studies from amongst themselves of whom-] [Clauses (xi) and (xii) substituted by W.B. Act 44 of 1980.](a) five shall be Teachers - three from the Council for Undergraduate Studies in Arts, Science, Commerce, Home Science, Fine Arts and Music, one from the Council for Undergraduate Studies in Medicine, Dental Science, Homoeopathy, Veterinary Science, Nursing and Ayurved and one from the Council for Undergraduate Studies in Engineering and Technology, and(b) four shall be Principals, one from each Council for undergraduate studies and one, a Principal of a constituent college.(xiia) [ three members elected by such Teachers of affiliated colleges (including constituent colleges and professional colleges), not being Principals as are members of the Senate from amongst themselves;] [Clause (xiia) inserted by W.B. Act 44 of 1980.](xiii) one Dean of any of the Faculty Councils for post-graduate studies, other than those mentioned in clause (v), appointed by rotation;(xiv) two persons nominated by the Chancellor.(2) All elections to the Syndicate shall be held in the manner prescribed by Statutes.(3)[One-third] [Word substituted by W.B. Act 44 of 1980.]of the total number of members shall be a quorum for a meeting of the Syndicate.