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State of West Bengal - Section

Section 22 in The Kalyani University Act, 1981

22. The Faculty Councils for post-graduate studies.

(1)There shall be the following Faculty Councils for post-graduate studies :-
(a)the Faculty Council for Post-Graduate Studies in Arts and Commerce;
(b)the Faculty Council for Post-Graduate Studies in Science;
(c)the Faculty Council for Post-Graduate Studies in Education;
(d)the Faculty Council for Post-Graduate Studies in Engineering, Technology and Management;
(e)the Faculty Council for Post-Graduate Studies in Law; and
(f)the Faculty Council for Post-Graduate Studies in Music and Fine Arts.
(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.]
(3)A Faculty Council for Post-Graduate Studies in-
(a)Education, or
(b)Engineering, Technology and Management, or
(c)Law, or
(d)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 :
Provided that if there is no Department under the Faculty Council for post-graduate studies concerned, the Professor or Professors of such Department or Departments of constituent colleges or professional colleges, as the case may be, shall be the member or members of the Faculty Council for postgraduate studies concerned, and shall cease to be such member or members on the establishment of any such Department or Departments of the University, and any vacancy caused by such cessation of membership shall be a casual vacancy;
(v)two Teachers, not being Professors, participating in postgraduate teaching in the subject or subjects concerned, if any, in constituent colleges or professional colleges, as the case may be, nominated by the Vice-Chancellor;
(vi)[ two 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) three 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 :Provided that if there is no Department under the Faculty Council for post-graduate studies concerned, the election of a Teacher of a Department from the said Faculty Council for post-graduate studies shall be held after the establishment of such Department, and there shall be deemed to be a vacancy in the office of the member to be filled up by such Teacher until such election takes place;'.]]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.]
(4)Each Faculty Council for post-graduate studies shall have a Secretary to be appointed by the Executive Council.
(5)One-third of the total number of members of a Faculty Council for post-graduate studies shall be a quorum for a meeting of the Faculty Council.
Section 22, first substituted by W.B. Act 9 of 1998, then again substituted by W.B. Act 17 of 1999,(a) original Section 22 containing amendments by W.B. Act 12 of 1995 was as under:-22. The Faculty Councils for post-graduate and undergraduate studies.- (1) There shall be the following Faculty Councils for post-graduate and undergraduate studies :-(a) the Faculty Council for Post-Graduate and Undergraduate Studies in Arts and Commerce;(b) the Faculty Council for Post-Graduate and Undergraduate Studies in Science;(c) the Faculty Council for Post-Graduate and Undergraduate Studies in Education;(d) the Faculty Council for Post-Graduate and Undergraduate Studies in Engineering and Technology.(2) The Faculty Council for Post-Graduate and Undergraduate Studies in Arts and Commerce and the Faculty Council for Post-Graduate and Undergraduate Studies in Science shall each consist of the following members :-(i) the Vice-Chancellor-Chairman;(ii) the Head or Heads of the Department or Departments concerned;(iii) the Professors of the Departments concerned;(iv) one Teacher of the University other than Professor from each Department of the Faculty Council concerned elected by such Teachers jointly from amongst themselves;(v) the Principals of affiliated colleges concerned;(vi) two Teachers participating in undergraduate teaching in the affiliated colleges in the subject concerned elected by such Teachers from amongst themselves;(vii) three persons having special knowledge in the subject or subjects concerned nominated by the Vice-Chancellor.(3) The Faculty Council for Post-Graduate and Undergraduate Studies in Education shall consist of the following members :-(i) the Vice-Chancellor-Chairman;(ii) the Heads of the Department concerned;(iii) the Professor or Professors of the Department or Departments concerned;(iv) the Principals of affiliated colleges concerned;(v) one Teacher of the University other than Professor from each Department of the Faculty Council elected jointly by such Teachers;(vi) one Teacher from affiliated colleges participating in teaching in the subject concerned elected by teachers of such colleges from amongst themselves;(vii) three persons having special knowledge in the subject concerned nominated by the Vice-Chancellor.(3A) The Faculty Council for Post-Graduate and Undergraduate Studies in Engineering and Technology shall consist of the following members :-(i) the Vice-Chancellor-Chairman;(ii) the Heads of the Department concerned;(iii) the Professor or Professors of the Department or Departments concerned;(iv) the Principals of affiliated colleges concerned;(v) one Teacher of the University other than Professor from each Department of the Faculty Council elected jointly by such Teachers;(vi) three Teachers from affiliated colleges participating in teaching in the subject concerned elected by Teachers of such colleges from amongst themselves;(vii) three persons having special knowledge in the subject concerned nominated by the Vice-Chancellor.(4) Each Faculty Council for post-graduate and undergraduate studies shall have a Secretary to be appointed by the Executive Council.(5) One-third of the total number of members or a Faculty Council for post-graduate and undergraduate studies plus one shall be a quorum for a meeting of the Faculty Council.(b) Previous Section 22 as substituted by W.B. Act 9 of 1998 was as under: -'22. The Faculty Councils for post-graduate studies.- (1) There shall be the following Faculty Councils for post-graduate studies :(a) the Faculty Council for Post-Graduate Studies in Arts, Commerce and Education;(b) the Faculty Council for Post-Graduate Studies in Science;(c) the Faculty Council for Post-Graduate Studies in Engineering, Technology and Management.(2) Each Faculty Council for post-graduate studies shall consist of the following members :-(i) the Vice-Chancellor-Chairman;(ii) the Dean of the Faculty Council 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;(v) two Teachers (participating in post-graduate teaching in the subject or subjects concerned) for constituent colleges or professional colleges, nominated by the Vice-Chancellor;(vi) four Teachers of the University, other than Professors, at least one of whom shall be from any Department under the Faculty Council for post-graduate studies concerned, elected jointly by such Teachers;(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 Councils for under graduate studies for amongst themselves :Provided that in the case of the Faculty Council for post-graduate studies in -(a) Engineering, Technology and Management, and(b) Arts, Commerce and Education,the Principal or Principals of the college or colleges in which instruction is provided for undergraduate courses of study in engineering, technology and education as well as for post-graduate courses of study in management, shall also be the members of the Faculty Council concerned.(3) Each Faculty Council for post-graduate studies shall have a Secretary to be appointed by the Executive Council.(4) One-third of the total number of members of a Faculty Council for postgraduate studies shall be a quorum for a meeting of the Faculty Council.'.