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State of West Bengal - Section

Section 20 in The Kalyani University Act, 1981

20. [ 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)Secretary of Higher Education Department or his nominee not below the rank of Joint Secretary;
(iii)Secretary of Finance Department or his nominee not below the rank of Joint Secretary;
(iv)Chairman of West Bengal State Council of Higher Education or his nominee;
(v)Director of Public Instruction or his nominee not below the rank of Additional Director of Public Instruction;
(vi)the Deans of Faculty Councils for Post-Graduate Studies;
(vii)Principals of affiliated Colleges, not more than seven, to be nominated by the Vice-Chancellor of whom—
(I)one shall be from a Teachers’ Training College;
(II)one shall be from a Law College;
(III)one shall be from other Professional College;
(IV)one shall be from Women's College;
(b)Other Members—
(viii)three Heads of Departments, by rotation for one year in alphabetical order of the Department, to be selected by the Vice-Chancellor;
(ix)seven teachers from the faculty council for Post-Graduate studies of whom four shall be Professors, two shall be Associate Professors and one shall be Assistant Professor and they shall be elected by the members of the faculty council from amongst themselves in the manner as may be prescribed by Statutes;
(x)five Teachers of whom atleast two shall belong to the rank of Associate Professor and Others shall be not below the rank of Assisstant Professor from the council for under-graduate studies to be elected by the members of the Council from amongst themselves in the manner 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.]
20. The Executive Council.- (1) The Executive Council shall consist of the following members :-(a)ex officio members(i) the Vice-Chancellor;(ii) the Deans of the[Faculty Councils for post-graduate studies;] [Words substituted for the words 'Faculty Councils for post-graduate and undergraduate studies;' by W.B. Act 17 of 1999.](iii) [ the Secretary, Department of Higher Education, Government of West Bengal, or his nominee not below the rank of Deputy Secretary to the Government of West Bengal;] [[Clause (iii) substituted by W.B. Act 9 of 1998. Previous clause (iii) was as under:-'(iii) the Secretary, Education Department, Government of West Bengal or his nominee not below the rank of Deputy Secretary to the Government of West Bengal;'.]](iv) the Secretary, Finance Department, Government of West Bengal or his nominee not below the rank of Deputy Secretary to the Government of West Bengal;(v) the President, West Bengal Council of Higher Secondary Education;(b)other members(vi) [ six Professors of the University not belonging to the same Faculty Council for post-graduate studies elected jointly by the Professors of the University : [[Clause (vi) substituted by W.B. Act 17 of 1999, which was earlier as under :-'(vi) four Professors of the University not belonging to the same Faculty Council for post-graduate and undergraduate studies elected jointly by the Professors of the University :Provided that if there is no Professor of the University belonging to any Faculty Council for post-graduate and undergraduate studies, the election of a Professor of the University belonging to such Faculty Council for post graduate and undergraduate studies shall be held after the appointment of such Professor, and there shall be deemed to be a vacancy in the office of member to be filled up by such Professor until such election takes place;'.]]Provided that if there is no Department under the Faculty Council for post-graduate studies concerned, the election of a Professor of a Department under such Faculty Council for postgraduate studies shall be held after the establishment of such Department or Departments, and there shall be deemed to be a vacancy in the office of the member to be filled up by such Professor until such election takes place;](vii)[six Teachers of the University] [ Words substituted for the words 'five post-graduate Teachers' by W.B. Act 12 of 1995.]other than Professors of whom at least one shall be from each of the[Faculty Councils for post-graduate studies] [Words substituted in two places, for the words 'Faculty Councils for post-graduate and undergraduate studies' by W.B. Act 17 of 1999.]elected jointly by such Teachers of the University as are members of the[Faculty Councils for postgraduate studies] [Words substituted in two places, for the words 'Faculty Councils for post-graduate and undergraduate studies' by W.B. Act 17 of 1999.]from amongst themselves:[Provided that if there is no Department under Faculty Council for post-graduate studies concerned, the election of a Teacher of a Department under such Faculty Council for post-graduate studies shall be held after the establishment of such Department or Departments, and there shall be deemed to be a vacancy in the office of the member to be filled up by such Teacher until such election takes place;] [[Proviso first inserted by W.B. Act 12 of 1995, then substituted by W.B. Act 17 of 1999. Previous proviso was as under :-'Provided that if there is no Teacher of the University, other than a Professor, belonging to any Faculty Council for post-graduate and undergraduate studies, the election of a Teacher of the University, other than a Professor, belonging to such Faculty Council for post-graduate and undergraduate studies shall be held after the appointment of such Teacher of the University, other than a Professor, and there shall be deemed to be a vacancy in the office of member to be filled up by such Teacher until such election takes place;'.]](viii) [ two Teachers of the University, other than Professors, not belonging to the same[Faculty Council for post-graduate studies] [[Clause (viii) substituted by W.B. Act 12 of 1995, which was earlier as under:-'(viii) one post-graduate Teacher elected by such Teachers of the University as are members of the Court from amongst themselves;'.]]elected by such Teachers as are members of the Court from amongst themselves;](ix) one person, other than a Teacher or a student or a member of the non-teaching staff or an officer, elected by the members of the Court from amongst themselves;(x) the member elected under clause (xv) of sub-section (1) of section 17;(xi) the member elected under clause (xx) of sub-section (1) of section 17;(xii) one non-teaching staff of the University elected jointly by such non-teaching staff of the University and the affiliated colleges as are members of the Court from amongst themselves;(xiii)(a) two Teachers, other than Principals, of affiliated colleges, elected by such Teachers, other than Principals, of affiliated colleges as are members of the Court from amongst themselves, [[Sub-clause (a) first substituted by W.B. Act 12 of 1995, then again substituted by W.B. Act 17 of 1999. Previous sub-clause (a) was as under :-'(a)(i) two Teachers, other than Principals, of affiliated colleges, elected by such Teachers, other than Principals, of affiliated colleges as are members of the Court from amongst themselves, and(ii) one Principal of an affiliated college elected by such Principals of affiliated colleges as are members of the Court from amongst themselves;'.]](ii) two Principals of affiliated colleges elected by such Principals of affiliated colleges as are members of the Court from amongst themselves, and](iii) five Teachers, other than Principals, of whom -(A) four shall be the members of the Council for Undergraduate Studies in Arts, Science, Commerce, Education, Law, Music and Fine Arts, and(B) one shall be the member of the Council for Undergraduate Studies in Engineering and Technology,elected by such Teachers as are members of the Councils for under graduate studies :Provided that if there is no Teacher who is a member of the Council for undergraduate studies concerned, the election of a Teacher shall be held after the office of the member of such Council for undergraduate studies is filled up, and there shall be deemed to be a vacancy in the office of the member of the Executive Council to be filled up by such Teacher until such election takes place;(b) one post-graduate student elected by such students as are members of the Court from amongst themselves;(xiv) 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.