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[Cites 0, Cited by 2] [Entire Act]

State of West Bengal - Section

Section 18 in The Calcutta University Act, 1979.

18. [ The Senate. [Substituted by Act No. 12 of 2011, dated 25.1.2012.]

(1)The Senate shall consist of the following members:-
(a)Ex officio members-
(i)the Chancellor;
(ii)the Vice-Chancellor;
(iii)the Pro-Vice Chancellor (Academic Affairs);
(iv)the Pro-Vice Chancellor (Business Affairs and Finance);
(v)the Deans of Faculty Councils for Post Graduate Studies;
(vi)the Secretary, Higher Education Department, Government of West Bengal or his nominee not below the rank of Joint Secretary to the Government of West Bengal;
(vii)the Secretary, Finance Department, Government of West Bengal or his nominee not below the rank of Joint Secretary to the Government of West Bengal;
(viii)the Chairman, West Bengal State Council of Higher Education or his nominee;
(ix)the President, West Bengal Council of Higher Secondary Education;
(x)the President, West Bengal Madrasah Education Board;
(xi)the President, West Bengal Board of Secondary Education;
(xii)the Director of Public Instruction, West Bengal or his nominee not below the rank of Additional Director of Public Instruction;
(xiii)a nominee of the Chairman of University Grants Commission;
(xiv)a nominee of the Chairman of National Council for Teachers' Education;
(xv)the Chairman of the College Service Commissioners or a member of the Commission as his nominee;
(b)Representatives of Departments and Colleges-
(xvi)Heads of Departments of the University;
(i)one from non-teaching employees of the University,
(ii)one from non-teaching employees of the affiliated colleges of the University,
(xvii)five senior most Professors of Departments of the University to be selected by the Vice-Chancellor in alphabetical order of the Department, of whom not more than one Professor shall be from the same Department;
(xviii)Principals of affiliated Colleges, not more than ten, to be nominated by the Vice-Chancellor of whom -
(I)one shall be from a Teacher's 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:
(v)one shall be from Government College;
(xix)five teachers from the Council for Undergraduate studies, of whom at least two shall belong the rank of Associate Professor and others shall be not below the rank of Assistant Professor, to be elected by the members of the Council from amongst themselves in the manner as may be prescribed by the Statutes;
(xx)one representative of officers of the University, to be elected from amongst themselves in the manner as may be prescribed by the Statutes;
(xxi)two representatives of non-teaching employees of whom-
to be elected from amongst themselves in the manner as may be prescribed by the Statutes;
(c)Nominated Members-
(xxii)not more than five persons to be nominated by the Chancellor from amongst the persons 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;
(d)Special Invitee-
(xxiii)any official or expert in any field or eminent educationist, whom the Vice-Chancellor may require for advice, consultation or assistance, may be invited to attend the meeting:
Provided that not more than one official or expert or eminent educationist may be invited in a meeting at a time.
(2)A member of the Senate 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 Senate shall be filled up immediately by the concerned authority.
(3)No act or proceedings of the Senate or of any body constituted by the Senate shall be invalid or called in question by reason of the existence of any vacancy, initial or subsequent, in the Senate or in any body constituted by the Senate, as the case may be.]
18. The Senate.- (1) The Senate shall consist of the following:-(a) ex officio members(i) the Chancellor;(ii) the Vice-Chancellor;(iii) the immediately preceding Vice-Chancellor;(iv) the Pro- Vice-Chancellor for Academic Affairs;(v) the Pro-Vice-Chancellor for Business Affairs and Finances;(vi) [ the Secretary, Department of Education, Government of West Bengal or his nominee not below the rank of Deputy Secretary to the Government of West Bengal;] [Clause (vi) substituted by W.B. Act 10 of 1987.](vii) the Secretary, Finance Department, Government of West Bengal;[or his nominee not below the rank of Deputy Secretary to the Government of West Bengal] [Words inserted by W.B. Act 44 of 1980.];(viii) the President, West Bengal Council of Higher Secondary Education;(ix) the President, West Bengal Board of Secondary Education;(x) the Deans of the Faculty Councils for post-graduate studies;(xi) the President, West Bengal Branch of the Indian Medical Association;(xii) the Director, Indian Institute of Management, Calcutta;(xiii) the President, Indian Association for the Cultivation of Science;(xiv) the President, Bangiya Sahitya Parishad;(xv) the Director, Bose Institute, Calcutta;(xvi) the President, Asiatic Society, Calcutta;(xvii) the Director, Saha Institute of Nuclear Physics;(xviii) the President, Bangiya Bijnan Parishad;(xix) the President, Bangiya Sanskrita Siksha Parishad;(xx) the President, West Bengal Madrassa Education Board;(xxi) the Director, Indian Statistical Institute;(xxii) [ the Chairman, West Bengal Urdu Academy;] [Clause (xxii) inserted by W.B. Act 10 of 1987.](b) other members(xxii) fifteen Professors of University, not more than one from any department elected by the Professors of the University;(xxiii) fifteen Teachers, other than Professors, of the post-graduate department of the University of whom not more than six shall be the Readers, elected by such teachers;(xxiv) twenty-nine Teachers, other than Principals, of affiliated colleges including constituent and professional colleges, elected by the Teachers of such Colleges from amongst themselves of whom-(a) six shall be from the professional colleges of whom-(i) one shall be from a teachers' training college,(ii) one shall be from a law college,(iii) two shall be from an undergraduate college of medicine,(iv) one shall be from an ayurvedic college, and(v) one shall be from a homoeopathic college,(b) one shall be from a constituent college other than the Bengal Engineering College, Shibpur, Howrah,(c) one shall be from the Bengal Engineering College, Shibpur, Howrah,(d) twenty shall be from the affiliated colleges, other than professional and constituent colleges and colleges in Tripura affiliated to the University, of whom at least two shall be women and one shall be from a Government College, and(e) one shall be from the college in Tripura affiliated to the University;(xxv) eight Principals of affiliated colleges including constituent and professional colleges elected jointly by the Principals of such colleges from amongst themselves of whom-(a) one shall be the Principal of a professional college,(b) one shall be the Principal of a constituent college, and(c) six shall be the Principals of affiliated colleges of whom at least one shall be a woman;(xxvi) five members of the West Bengal Legislative Assembly elected from amongst themselves, if they are not already members of the Senate:(xxvii) five persons nominated by the Chancellor to secure the representation of the professions, banking industry, scientific and technical societies and persons eminent in literature of art or music or culture;(xxviii) [ nine regular post-graduate students of the University, not more than one from any Faculty Council for post-graduate studies, of whom one shall be a lady student, elected by an electoral college.] [Clause (xxviii) with the 'Explanations' substituted by W.B. Act 44 of 1980.]Explanation I.- "Regular post-graduate student" shall mean a student who has been prosecuting his studies in a post-graduate Department of the University under any Faculty Council for post-graduate studies and who is not in default of payment of prescribed tuition fees and other dues of the University till such date as may be notified by the University in this behalf.Explanation II.- Notwithstanding anything contained elsewhere in this Act, a regular post-graduate student elected under this clause shall hold office from the date of his election and for a period of two years or till he ceases to be a regular postgraduate student, whichever is earlier;(xxix) [ six regular students prosecuting their studies in undergraduate or post-graduate degree classes of affiliated colleges, of whom one shall be student of a Government College and one shall be a lady student, elected by an electoral college.] [Clause (xxix) with the 'Explanations' substituted by W.B. Act 44 of 1980.]Explanation I.- "Regular student" shall mean a student who has been prosecuting his studies in any stream in an undergraduate or post-graduate degree class of an affiliated college and who is not in default of payment of prescribed tuition fees and other dues of such college till such date as may be notified by the University in this behalf.Explanation II.- Notwithstanding anything contained elsewhere in this Act, a regular student elected under this clause shall hold office from the date of his election and for a period of three years or till he ceases to be a regular student, whichever is earlier;(xxixa) [ one Research Scholar or Research Fellow of the University elected by the Research Scholars and the Research Fellows of the University.] [Clause (xxixa) with the 'Explanations' inserted by W.B. Act 44 of 1980.]Explanation I.- "Research Scholar or Research Fellow of the University shall mean a whole-time Research Scholar or Research Fellow of the University who receives a stipend from the University.Explanation II.- Notwithstanding anything contained elsewhere in this Act, a Research Scholar or Research Fellow of the University elected under this clause shall cease to hold office on the expiration of the term of Research Scholarship or Research Fellowship, as the case may be;(xxx) three members elected by the members of the non-teaching staff of the University from amongst themselves;(xxxi) two members elected by the members of the non-teaching staff of affiliated colleges from amongst themselves:(xxxii) one member elected by the officers and the supervisory staff of the University from amongst themselves;(xxxiii) not less than five and not more than twenty five persons elected by registered graduates from amongst themselves, the number of such persons to be elected being calculated on the basis of one person for every three hundred registered graduates;(xxxiv) nine persons to be nominated by the State Government of whom-(a) two shall be from the members of the registered trade unions[* * * * *] [The words 'In such area of the University as may be designated by statutes' omitted by W.B. Act 44 of 1980.],(b) two shall be from the members of the peasants' organisation,(c) two shall be from the members of the primary school teachers' association, and(d) three shall be from the members of the secondary school teachers' associations;(xxxv) one person to be elected by the Librarians of the University and the colleges affiliated to the University from amongst themselves.(2) All elections to the Senate shall be held in the manner prescribed by Statutes.