Section 25(6) in The West Bengal University of Technology Act, 2000
(6)(a)There shall be an Advisory Committee to be constituted by the State Government of which the first Vice-Chancellor shall be the Chairman.(b)The Advisory Committee shall consist of the following members :-(i)the first Vice-Chancellor-Chairman;(A)one shall be from an institute undertaking research in Science, Engineering and Technology,(B)one shall be from an institute undertaking research in Management, and(C)one shall be from an institute undertaking research in basic and applied sciences, to be nominated by the Chancellor in consultation with the Minister;(v)one Principal of an engineering college or college of technology, to be elected by such Principals of affiliated institutions from amongst themselves;(vi)three Teachers of Engineering, Technology and Management of whom two shall be professor and one shall be a Teacher of the University, other than a Professor, elected by such Professors or Teachers other than the Professors, as the case may be, from amongst themselves';(vii)one person conversant with the administration of the University, nominated by the Chancellor in consultation with the Minister;(viii)the Registrar :(ii)the Secretary, Higher Education Department, Government of West Bengal or his nominee, not below the rank of a Joint Secretary to the Government of West Bengal;(iii)the Secretary, Finance Department, Government of West Bengal or his nominee, not below the rank of a Joint Secretary to the Government of West Bengal;(iv)three heads of institutes of whom-Provided that where a Pro-Vice-Chancellor has been appointed under the provisions of this Act, he shall be a member of the Advisory Committee.(c)The Registrar shall Act as the Secretary of Advisory Committee.(d)All matters of the Advisory Committee shall be decided by a majority vote :Provided that if there is a tie of votes, the Chairman shall have a casting vote.(e)The functions of the Advisory Committee shall be to advise the Chairman of the Committee-(i)in drafting a plan for implementation of the programme of the University for the purpose of this Act;(A)the introduction of degree and post-graduate courses,(B)the preparation of syllabi of different courses of study,(C)introduction of post-doctoral courses and undertaking of research activities,(D)the preparation for granting affiliation to new colleges or institutions,(E)the preparation for conducting examinations,(F)the prescribing of the equivalence of examinations, degrees and diplomas of other universities and institutions and other allied and ancillary matters.(ii)in selecting sites of the University and making necessary arrangements for securing the accommodation, furniture and equipment and such other things as are deemed necessary;(iii)in formulating the staff pattern (both teaching and non-teaching) of the University and in prescribing the qualifications for recruitment of such staff;(iv)in preparing the programme of teaching and other activities of the University consisting of-(f)Notwithstanding anything contained in this Act or the regulations, the first Vice-Chancellor shall, in consultation with the Advisory Committee and with the previous approval of the Chancellor and subject to the availability of funds, discharge all or any of the functions of the University for the purpose of carrying out the provisions of this Act and the regulations, and for that purpose, may exercise any powers or perform any duties, which by this Act or the regulations, are to be exercised or performed by any authority of the University until such authority comes into existence in accordance with the provisions of this Act or the regulations.
