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State of West Bengal - Section

Section 19 in The Jadavpur University Act, 1981

19. [ The Executive Council. [Substituted by Act No. 12 of 2011, dated 25.1.2012.]

(1)the Executive Council shall consist of the following members:-
(a)Ex officio Members-
(i)the Vice-Chancellor;
(ii)the Pro-Vice-Chancellor;
(iii)the Secretary, Higher Education Department, Government of West Bengal or his nominee not below the rank of Joint Secretary to the Government of West Bengal;
(iv)the Secretary, Finance Department, Government of West Bengal or his nominee not below the rank of Joint Secretary to the Government of West Bengal;
(v)the Chairman, West Bengal State Council of Higher Education or his nominee;
(vi)the Deans of Faculty Councils for Post-Graduate and Undergraduate Studies;
(b)Other Members-
(vii)twelve Heads of Departments, by rotation for one year in alphabetical order of the Department;
(viii)three teachers, of whom at least one shall be 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 as may be prescribed by Statutes;
(ix)three teachers, of whom at least one shall be Professor, elected by the teachers of the Departments under the Faculty Council for Post-Graduate and Undergraduate studies in Arts from amongst themselves as may be prescribed by Statutes;
(x)three teachers, of whom at least one shall be Professor, elected by the teachers of the Departments under the Faculty Council for Post-Graduate and Undergraduate Studies in Science from amongst themselves as may be prescribed by Statutes;
(xi)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 Executive Council 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 Executive Council shall be filled up immediately by the concerned authority.
(3)No act or proceedings of the Executive Council or of any body constituted by the Executive Council shall be invalid or called in question by reason of the existence of any vacancy, initial or subsequent, in the Executive Council or in any body constituted by the Executive Council, as the case may be.
(4)One-third of the total number of members shall be a quorum for a meeting of the Executive Council.]
19. The Executive Council.- (1) The Executive Council shall consist of the following members :-(a)ex officiomembers(i) the Vice-Chancellor;(ia) [ the Pro- Vice-Chancellor;] [Clause (ia) inserted by W.B. Act 16 of 2000.](ii) [ the Secretary, Education Department, Government of West Bengal or his nominee not below the rank of Deputy Secretary to the Government of West Bengal;] [Clause (ii) substituted by W.B. Act 20 of 1986, which was earlier as under :- '(ii) the Director of Public Instruction, West Bengal;'.](iii) the Secretary, Finance Department, Government of West Bengal or his nominee not below the rank or Deputy Secretary to the Government of West Bengal;(iv) the Deans of the Faculty Councils for post-graduate and undergraduate studies;(v) the President, West Bengal Council of Higher Secondary Education;(b)other members(vi) (a)[four Teachers] [Words substituted for the words 'three Teachers' by W.B. Act 5 of 1983.]of the University of whom not more than one shall be a Professor, elected by such Teachers of the University as are members of the Court from amongst themselves, and(b) [ three Professors of the University, one from each Faculty Council for post-graduate and undergraduate studies, elected Faculty-wise by such Professors of the University as are members of the respective Faculty Council for post-graduate and undergraduate studies from amongst themselves; [Sub-clauses (b) and (c) substituted by W.B. Act 5 of 1983, which were earlier as under :- '(b) three Professors of the University, one from each Faculty Council for post-graduate and undergraduate studies, elected by such Professors of the University as are members of the Faculty Councils from amongst themselves; (c) three Readers or Lecturers of the University, one from each Faculty Council for post-graduate and undergraduate studies, elected by such Readers or Lecturers of the University as are members of the Faculty Councils for post-graduate and undergraduate studies from amongst themselves;'.](c) three Readers or Lecturers of the University, one from each Faculty Council for post-graduate and undergraduate studies, elected Faculty wise by such Readers or Lecturers of the University as are members of the respective Faculty Council for post-graduate and undergraduate studies from amongst themselves;](vii) six persons, other than Teachers, students and non-teaching staff,[of whom three] [Words substituted for the words 'of whom two' by W.B. Act 5 of 1983.]shall be registered graduates, elected by the members of the Court from amongst themselves;(viii) five persons of whom -(a) one shall be from the Teachers of an affiliated college elected by such Teachers as are members of the Court from amongst themselves,(b) two shall be students of whom one shall be from the Department or Departments for post-graduate and undergraduate studies in Engineering and Technology elected by such students as are members of the Court from amongst themselves, and(c) two shall be non-teaching staff of the University elected by such non-teaching staff as are members of the Court from amongst themselves;(ix) the member elected under clause (xxiii) of sub-section (1) of section 16;(x) one person nominated by the Chancellor.(2) All elections to the Executive Council shall be held in the manner prescribed by Statutes.(3) One-third of the total number of members of the Executive Councilplusone shall be a quorum for a meeting of the Executive Council.