Section 29(2) in The Alipurduar University Act, 2018
(2)The Council for Undergraduate Studies in Arts, Fine Arts, Performing Arts and Traditional Art Forms shall consist of the following members:-(i)the Vice-Chancellor-Chairman;(ii)the Dean of the Faculty Councils for Post-graduate Studies in Arts, Fine Arts, Performing Arts and Traditional Art Forms;(iii)ten teachers of affiliated colleges of whom one shall be from a college imparting instruction in Fine Arts, Performing Arts or Traditional Art Forms, if any, elected by the teachers of such colleges in such manner as may be provided by the Statutes;(iv)two teachers participating in Post-graduate teaching in the subject or subjects concerned elected jointly by the members of the concerned Faculty Councils for Post-graduate Studies from amongst themselves in such manner as may be provided by the Statutes;(v)four Principals of whom three shall be from affiliated undergraduate colleges of Arts, and one shall be from affiliated Fine Arts or Performing Arts or Traditional Art Forms colleges, elected jointly by the Principals of such colleges in such manner as may be provided by the Statutes;(vi)two persons having special knowledge in the subject or subjects concerned nominated by the Vice-Chancellor;(vii)two student representatives pursuing Undergraduate studies in different streams of education in the affiliated colleges of the University to be elected by such students of the affiliated colleges from amongst themselves in such manner as may be provided by the Statutes:Provided that no two student representative shall be elected from the same stream of education:Provided further that the student representatives referred under this clause shall not be permitted to take part in any meeting of the Faculty Council in which, in the opinion of the Executive Council. any of the minutes of any such meeting may prejudicially affect the general interest of the students.
