Section 6 in The West Bengal Joint Entrance Examinations Board Act, 2014
6. Co-position of the Board.
(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.(2)Notwithstanding anything contained in sub-section (1), the State Government may, by order, appoint more members from amongst the academics or educationists of repute.(3)The terms and conditions of service of the Chairman, the Vice-Chairman, the Registrar and the Controller of Examination, including their salaries and allowances shall be such as may be prescribed by rules made under this Act.(4)The members of the Board representing a particular institution or interest shall cease to be a member as soon the said representation in the institution or interest has ceased.(5)Every meeting of the Board shall be convened in the name of the Chairman and in his absence the Vice-Chairman, who shall have no right to cast vote, unless there is a tie.(6)The Board shall meet for such time as may be required and in such place as the Chairman or the Vice-Chairman, as the case may be, may fix.(7)The procedures of meeting and transaction of business of the Board including its quorum shall be provided for by the regulations.(8)No action or proceedings of the Board shall be deemed to be invalid by reason of any vacancy in the Board, provided the quorum is formed.
