Section 17(1) in The Burdwan University Act, 1981.
(1)The Court shall consist of the following members:-(a)Ex officio members-(i)the Chancellor;(ii)the Vice-Chancellor;(iii)the Pro-Vice-Chancellor (Administration and Academic);(iv)the Deans of Faculty Councils for Post-Graduate Studies;(v)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;(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 Chairman, West Bengal State Council of Higher Education or his nominee;(viii)the President, West Bengal Council of Higher Secondary Education;(ix)the President, West Bengal Madrasah Education Board;(x)the President, West Bengal Board of Secondary Education;(xi)the Director of Public Instruction, West Bengal or his nominee not below the rank of Additional Director;(xii)a nominee of the Chairman of University Grants Commission;(xiii)a nominee of the Chairman of National Council for Teachers' Education;(xiv)a nominee of the Chairman of All India Council for Technical Education;(xv)the Chairman, of the College Service Commission 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, to be elected from amongst themselves in the manner as may be prescribed by the Statutes.(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 Teachers' 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 atleast two shall belong to 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 maneer as may be prescribed by the Statutes;(xxi)two representatives of non-teaching employees of whom-(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.
