(2)Each Faculty Council for Post-Graduate Studies, other than -(a)the Faculty Council for Post-Graduate Studies in Education,(b)the Faculty Council for Post-Graduate Studies in Engineering Technology and Management,(c)the Faculty Council for Post-Graduate Studies in Law, and(d)the Faculty Council for Post-Graduate Studies in Music and Fine Arts, shall consist of the following members :-(i)the Vice-Chancellor-Chairman;(ii)the Dean of the Faculty Council for post-graduate studies concerned;(iii)the Head or Heads of the Department or Departments concerned, if any;(iv)the Professor or Professors of the Department or Departments concerned, if any;(iva)[ the Librarian of the University, if the post is vacant then the person acting as Librarian of the University in case of Faculty Council for Post-Graduate studies in Arts and Commerce;] [Inserted by Act No. 12 of 2011, dated 25.1.2012.](v)one Teacher participating in the post-graduate teaching in the subject or subjects concerned, if any, from constituent colleges or professional colleges, nominated by the Vice-Chancellor;(vi)[ five Teachers of the University, not being Professors, from the Departments of the University under the Faculty Council for postgraduate studies concerned, elected jointly by such Teachers from amongst themselves :] [[Sub-clause (vi) substituted by W.B. Act 12 of 2001, which was earlier as under:-'(vi) one Teacher of the University, not being a Professor, from the Departments of the University under the Faculty Council for postgraduate studies concerned, elected jointly by such Teachers from amongst themselves:'.]]Provided that not more than one such Teacher shall be elected from any such Department;(vii)one person having special knowledge in the subject or subjects concerned, nominated by the Vice-Chancellor;(viii)three Teachers participating in undergraduate teaching in the subject or subjects concerned, elected by the members of the Council for undergraduate studies concerned.(ix)[ one student representative pursuing Post-Graduate studies in the University and one research scholar pursuing research in the University to be elected by Post-Graduate students and research scholars, respectively, from amongst themselves in the manner as may be prescribed by the Statutes;] [Inserted by Act No. 12 of 2011, dated 25.1.2012.]
