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[Section 16]
[Entire Act]
State of West Bengal - Subsection
Section 16(3) in The Jadavpur University Act, 1981
| 16. The Court.- (1) The Court shall consist of the following members:-(i) the Chancellor,ex-officio;(ii) the Vice-Chancellor,ex-officio;(iia) [ the Pro-Vice-Chancellor,ex-officio;] [Clause (iia) inserted by W.B. Act 16 of 2000.](iii) [ the Secretary, Education Department, Government of West Bengal,ex-officioor his nominee not below the rank of Deputy Secretary to the Government of West Bengal;] [Clause (iii) substituted by W.B. Act 20 of 1986, which was earlier as under:- '(iii) the Director of Public Instruction, West Bengal, ex-officio;'.](iv) the Secretary, Finance Department, Government of West Bengal,ex-officioor his nominee not below the rank of Deputy Secretary to the Government of West Bengal;(v) one representative of the Government of India in the Ministry of Education dealing with Technical Education;(vi) the Deans of the Faculty Councils for post-graduate and undergraduate studies,ex-officio;(vii) the Principals or the Heads of all Institutions established, managed or maintained by or affiliated to the University,ex-officio,(viii) the President, West Bengal Council of Higher Secondary Education,ex-officio;(ix) the President, West Bengal Board of Secondary Education,ex-officio;(x) the Chairman, West Bengal State Centre, Institution of Engineers (India),ex-officio;(xi) the President, National Council of Education,ex-officio;(xii) one nominee of the All India Council for Technical Education;(xiii) five Teachers, of whom[at least] [Words substituted for the words 'not more than' by W.B. Act 5 of 1983.]one shall be a Professor, elected by the Teachers of the Departments under the Faculty Council for post-graduate and undergraduate studies in Engineering and Technology from amongst themselves;(xiv) five Teachers, of whom[at least] [Words substituted for the words 'not more than' by W.B. Act 5 of 1983.]one shall be a Professor, elected by the Teachers of the Departments under the Faculty Council for post-graduate and undergraduate studies in Arts from amongst themselves;(xv) five Teachers, of whom[at least] [Words substituted for the words 'not more than' by W.B. Act 5 of 1983.]one shall be a Professor, elected by the Teachers of the Departments under the Faculty Council for post-graduate and undergraduate studies in Science from amongst themselves;(xvi) two Teachers, other than Principals, elected by the Teachers of affiliated institutions from amongst themselves;(xvii) not less than five and not more than ten persons elected by registered graduates from amongst themselves, the number of such persons to be elected being calculated as far as practicable on the basis of one person for every two hundred registered graduates;(xviii) one member of the West Bengal Legislative Assembly elected by the members of the West Bengal Legislative Assembly from amongst themselves;(xix) three persons, not being employees of the University or an Institution established, managed or maintained by or affiliated to the University, of whom-(a) one shall be nominated by the legal representatives of Shri Brajendra Kishore Roy Chowdhury of Gouripur, founder-donor,(b) one shall be nominated by the legal representatives of Maharaja Suryya Kanta Acharyya Chowdhury, founder-donor,(c) one shall be nominated by the legal representatives of Raja Subodh Mullick, founder-donor:Provided that if the legal representatives of any of the founder-donors fail to agree on the person to be nominated by them, they shall submit the names of persons proposed by them to the State Government and it shall be competent for the members of the Court to nominated one from amongst such persons;(xx) (a) six regular students of the University, of whom not more than two shall be from the Department or Departments under each of the Faculty Councils for post-graduate and undergraduate studies, elected by such students of the University from amongst themselves;(b) one regular student prosecuting his studies in undergraduate or post-graduate degree classes of affiliated colleges, elected by such under-graduate and post-graduate students from amongst themselves.Explanation I.- "Regular student" shall mean a student who has been prosecuting his studies in a post-graduate or undergraduate department of the University under any of the Faculty Councils for post-graduate and undergraduate studies or in undergraduate and post-graduate degree classes of affiliated colleges and who is not in default of payment of prescribed tuition fees and other dues of the University or affiliated colleges till such date as may be notified by the University or affiliated colleges in this behalf.Explanation II.- Notwithstanding anything contained elsewhere in this Act, a member elected under this clause shall hold office for a period of two years from the date of his election or till he ceases to be a regular student, whichever is earlier;(xxi) one Research Scholar or Research Fellow of the University elected by such Research Scholars and Research Fellows.Explanation I.- "Research Scholar" or "Research Fellow" means a whole-time Research Scholar or Research Fellow of the University who received a stipend from the University.Explanation II.- Notwithstanding anything contained elsewhere in this Act, a Research Scholar or a Research Fellow elected under this clause shall cease to hold office on the exploration of the term of Research Scholarship or Research Fellowship, as the case may be;(xxii) four persons, not being employees of the University or of an Institution established, managed or maintained by or affiliated to the University, elected by the National Council of Education, Bengal;(xxiii) one member elected by the officers of the University elected from amongst themselves;(xxiv) three members elected by the members of the non-teaching staff of the University from amongst themselves;(xxv) three persons to be nominated by the State Government of whom -(a) one shall be a member of a registered trade union within the territorial jurisdiction of the University,(b) one shall be member of a primary school teachers' association within the territorial jurisdiction of the University, and(c) one shall be a member of a secondary school teachers' association within the territorial jurisdiction of the University;(xxvi) two persons nominated by the Chancellor.(2) All election to the Court shall be held in the manner prescribed by Statutes. |