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State of West Bengal - Section

Section 17 in The Sidho-Kanho-Birsha University Act, 2010

17. The Court.

(1)The Court shall consist of the following members:-
(a)Ex officio members-
(i)the Chancellor;
(ii)the Vice-Chancellor;
(iii)the Dean of Faculty Councils for Post-Graduate Studies;
(iv)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;
(v)the Secretary, Finance Department, Government of West Bengal or his nominee not below the rank of Joint Secretary to the Government of West Bengal;
(vi)the Chairman, West Bengal State Council of Higher Education or his nominee;
(vii)the President, West Bengal Council of Higher Secondary Education;
(viii)the President, West Bengal Madrasah Education Board;
(ix)the President, West Bengal Board of Secondary Education;
(x)the Director of Public Instruction, West Bengal or his nominee not below the rank of Additional Director of Public Instruction;
(xi)a nominee of the Chairman of University Grants Commission;
(xii)a nominee of the Chairman of National Council for Teachers' Education;
(xiii)the Chairman of the College Service Commission or a member of the Commission as his nominee;
(b)Representatives of Departments and Colleges-
(xiv)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,to be elected from amongst themselves in the manner as may be prescribed by the Statutes;
(xv)five seniormost 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;
(xvi)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;
(xvii)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;
(xviii)one representative of officers of the University, to be elected from amongst themselves in the manner as may be prescribed by the Statutes;
(xix)two representatives of non-teaching employees of whom-
(c)Nominated Members -
(xx)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 recognised by it shall be eligible to be a member.
(d)Special Invitee-
(xxi)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 Court 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 Court shall be filled up immediately by the concerned authority.
(3)No act or proceedings of the Court or of any body constituted by the Court shall be in valid or called in question by reason of the existence of any vacancy, initial or subsequent, in the Court or in any body constituted by the Court, as the case may be.
Section 17 substituted by W.B. Act 12 of 2011, which was earlier as under :"17. The Court.- (1) The Court shall consist of the following:-(a)Ex-officioMembers-(i) the Chancellor;(ii) the Vice-Chancellor;(iii) the Registrar;(iv) the immediately preceding Vice-Chancellor;(v) the Secretary, Department of Higher Education, Government of West Bengal or his nominee not below the rank of Joint Secretary to the Government of West Bengal;(vi) the Secretary, Finance Department, Government of West Bengal or his nominee not below the rank of Joint Secretary to the Government of West Bengal;(vii) the President, West Bengal Council of Higher Secondary Education;(viii)the President, West Bengal Board of Secondary Education;(ix) the President, West Bengal Board of Madrash Education;(x) the President, West Bengal State Council of Vocational Education and Training;(xi) the Chairman, West Bengal College Service Commission;(xii) the Deans of the Faculty Councils for Post-graduate Studies;(xiii)one Principal of the autonomous colleges by rotation nominated by the Vice-Chancellor;(b) Elected members-(xiv) not more than three professors of the University Departments elected by such Professors of whom at least one shall belong to any Department under each Faculty Council for Post-graduate Studies;(xv) not more than six teachers of University Departments other than Professors elected by such teachers from .amongst themselves of whom at least one shall belong to any Department under each Faculty Council for Post-graduate Studies;(xvi) seven teachers, other than Principals, of affiliated colleges including private colleges, professional colleges and autonomous colleges, elected by Teachers of such colleges from amongst themselves of whom-(a) one shall be from the professional college;(b) one shall be from a teachers' training college;(c) one shall be from an engineering college, if there be any;(xvii) three Principals of affiliated colleges elected jointly by the Principals of such colleges from amongst themselves;(xviii) three members of the West Bengal Legislative Assembly elected from amongst themselves, if they are not already members of the Court, of whom at least one shall be from the territorial jurisdiction of the University;(xix)one person nominated by the Chancellor other than a person from the teaching profession;(xx) three 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 colleges of such students constituted in the manner prescribed.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 tution 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 for a period of two years or till he ceases to be a regular post-graduate student, whichever is earlier;(xxi) two regular students prosecuting their studies in undergraduate or postgraduate degree classes of affiliated colleges elected by an electoral college of such students constituted in the manner prescribed.Explanation I. - 'Regular student' shall mean a student who has been prosecuting his studies in any stream in an undergraduate or a post-graduate degree class of an affiliated college and who is not in default of payment of prescribed tution 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 for a period of three years or till he ceases to be a regular student, whichever is earlier;(xxii) one Research Scholar or Research Fellow of the University elected by the Research Scholars and the Research Fellows of the University.Explanation I. - 'Research Scholar or Research Fellow of the University' shall mean a wholetime 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;(xxiii) two members elected by the members of the non-teaching staff of the University from amongst themselves;(xxiv) one member elected by the members of the non-teaching staff of affiliated colleges from amongst themselves;(xxv) one member elected by the officers and the supervisory staff of the University from amongst themselves;(xxvi) one person to be elected by the Librarians of the University and of the colleges affiliated to the University from amongst themselves;(xxvii) three persons one of whom must be a woman elected by the registered graduates from amongst themselves;(c) Nominated Members-(xxviii) six persons to be nominated by the State Government of whom-(a) one shall be from the members of the registered trade unions,(b) one shall be from the members of the peasants' organization,(c) one shall be from the members of the primary school teachers' associations, and(d) one shall be from the members of the secondary school teachers' associations.(2) All elections to the Court shall be held in the manner prescribed by Statutes".