Section 18 in The West Bengal Council Of Higher Secondary Education Act, 1975
18. Boards. -
(1)The Council may constitute [Boards of Studies for one or more subjects in one or more] [Words substituted by West Bengal Act 28 of 1975.] of the following branches, namely:-(a)Humanities,(b)Sciences,(c)Commerce,(d)Agriculture,(e)Technical courses, and(f)Other courses, vocational or otherwise.(2)Each such Board of Studies shall consist of-(i)the President,(ii)one member to be nominated by the State Government,(iii)one member to be elected by the members of the Council from amongst themselves,(iv)two members to be elected by the members of the Council from amongst the members of the teaching staff of the Institutions imparting instruction [in any of the subjects in the branch of education] in respect of which the Board of Studies is to be constituted, and] [Words substituted by West Bengal Act 28 of 1975.](v)not more than two members to be nominated by the President from amongst the experts [in any of the subjects in the branch] [Words substituted by West Bengal Act 28 of 1975.] of education in respect of which the Board of Studies is to be constituted.(3)The term of office of the members of each of Boards of Studies shall be two years, but the Council may extend the period from time to time so, however, that the total period does not exceed three years.(3A)[ Notwithstanding anything contained in clause (iv) of sub-section (2), the members referred to therein shall, for the purpose of first constitution of any Board of Studies, be nominated by the State Government and the members so nominated shall hold office for the term specified in subsection (3).] [Sub-section (3A) inserted by West Bengal Act 28 of 1975.](4)The President shall be the Chairman of each of the Boards of Studies and the Secretary to the Council shall be the Secretary thereto.(5)Each Board of Studies shall perform such functions as may be assigned to it by the Council.(6)The Chairman shall preside over the meetings of each such Board of Studies and in his absence, the members present shall elect one from amongst themselves to preside.(7)A member of any such Board who is a member of the Council shall continue to hold office until he ceases to be a member of the Council.
