Section 9(1) in The West Bengal State University (Barasat, North 24-Parganas) Act, 2007.
(1)(a)The Vice-Chancellor shall be appointed from the persons of the highest level of competence, integrity, morals and institutional commitment. The Vice-Chancellor shall be a distinguished academic with a minimum of ten years of experience in a University system of which at least 5 years shall be as professor or ten years of experience in a reputed research or academic administrative organisation of which at least 5 years shall be in an equivalent position of professor.(b)The Vice-Chancellor shall be appointed by the Chancellor out of the panel of three names recommended in order of preference by the Search Committee constituted by the State Government. While preparing the panel, the Search Committee must give proper weightage to academic excellence, exposure to the higher education system in the country and abroad and adequate experience in academic and administrative governance and reflect the same in writing while submitting the panel to the Chancellor.(c)[ The Search Committee shall be constituted in the following manner:- [Substituted by Notification Act No. 15 of 2014, dated 4.9.2014.](i)an academician, not below the rank of the Vice-Chancellor of a Central or State-aided University of the Director of a National institute of higher learning, to be nominated by the Chancellor in consultation with the Minister, and such nominee shall be the Chairperson of the Committee;(ii)an academician, not below the rank of a Professor of a Central or State-aided University or National institute of higher learning, to be nominated by the State Government;(iii)an academician, not below the rank of a Professor of a Central or State-aided University or National institute of higher learning, to be nominated by the Court:Provided that the nominees, as mentioned under sub-clauses (i), (ii) and (iii) shall not be persons associated with the concerned University for which the Search Committee is constituted.]
