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[Section 20]
[Entire Act]
State of West Bengal - Subsection
Section 20(4) in The North Bengal University Act, 1981
| 20. The Executive Council.- (1) The Executive Council shall consist of the following:-(a) ex officio members(i) the Vice-Chancellor;(ii) the Deans of the Faculty Councils for post-graduate studies;(iii) the Secretary, Education 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 20 of 1986.];(iv) the Secretary, Finance Department, Government of West Bengal or his nominee not below the rank of Deputy Secretary to the Government of West Bengal;(v) the President, West Bengal Council of Higher Secondary Education;(vi) the Principal, Darjeeling Government College;(vii) the Principal, Jalpaiguri Government Engineering College;(viii) the Principal, North Bengal Medical College;(viiia) [ the Principal, North Bengal Dental College;] [Clause (viiia) inserted by W.B. Act 8 of 1993.](b) elected members(ix) two Professors elected jointly by the Professors of the Faculty Councils for post-graduate studies[in Arts, Commerce, Law and Science] [Words inserted by W.B. Act 8 of 1993.]from amongst themselves of whom not more than one shall belong to the same Faculty Council;(x) two post-graduate Teachers, other than Professors elected jointly by the Teachers (other than Professors), of the Faculty Councils for post-graduate studies[in Arts, Commerce, Law and Science] [Words inserted by W.B. Act 8 of 1993.]from amongst themselves of whom not more than one shall belong to the same Faculty Council;(xi)(a) one Professor of the University elected by such Professors of the University as are members of the Court from amongst themselves,(b) one post-graduate Teacher of the University other than a Professor elected by such Teachers as are members of the Court from amongst themselves,(c) one Teacher of an undergraduate college elected by such Teachers of undergraduate colleges as are members of the Court from amongst themselves;(xii) one person, other than a Teacher or a student or a member of the non-teaching staff or an officer, elected by such persons as are members of the Court (other than Teachers, students, members of the non-teaching staff or officers) from amongst themselves;(xiii)[(a) one non-teaching staff of the University elected jointly by such non-teaching staff of the University and the affiliated colleges as are members of the Court from amongst themselves,] [[Sub-clauses(a) and (b) substituted by W.B. Act 20 of 1983, which were earlier as under:-'(a) one non-teaching employee of the University elected by such non-teaching employees of the University as are members of the Court.(b) one student elected by such students as are members of the Court from amongst themselves,'.]](b) [ one post-graduate students elected jointly by such post graduate students of the University and students of the affiliated colleges as are members of the Court from amongst themselves;] [[Sub-clauses(a) and (b) substituted by W.B. Act 20 of 1983, which were earlier as under:-'(a) one non-teaching employee of the University elected by such non-teaching employees of the University as are members of the Court.(b) one student elected by such students as are members of the Court from amongst themselves.'.]](c) one member of the West Bengal Legislative Assembly elected such members of the West Bengal Legislative Assembly as are members of the Court from amongst themselves;(xiv) the member elected under clause (xxvii) of sub-section (1) of section 17;(xv) four persons elected by the members of the Councils for undergraduate studies from amongst themselves of whom-(a) two shall be Teachers other than Principals, from the Council for Undergraduate Studies in Arts, Science, Commerce and Law,(b) one shall be a Teacher, other than a Principal, from the Council for Undergraduate Studies in Engineering and Technology. and(c) one shall be a Teacher, other than a Principal, from the Council for Undergraduate Studies in Medicine[and Dentistry] [Words inserted by W. B. Act 8 of 1993.];(xvi) one Principal elected by such Principals of colleges imparting instruction in Arts, Science, Commerce and Law as are members of the Council for Undergraduate Studies in Arts, Science, Commerce and Law from amongst themselves;(c) nominated member(xvii) one person nominated by the Chancellor.(2) All elections to the Executive Council shall be held in the manner prescribed by Statutes.(3) One-third of the total number of members of the Executive Council plus one shall be a quorum for a meeting of the Executive Council. |