Section 25(3) in The Calcutta University Act, 1979.
(3)(a)The Council for Undergraduate Studies in Medicine, Dental Science, Homoeopathy [,Veterinary Science, Nursing] [Words inserted by W.B. Act 44 of 1980.] and Ayurved shall consist of the following members:(i)the Pro-Vice-Chancellor for Academic Affairs-Chairman;(ii)[ eleven Teachers, other than Principals, of affiliated colleges participating in undergraduate teaching in Medical Science, of whom-] [Sub-clauses (ii), (iii) and (iv) substituted by W.B. Act 44 of 1980.](a)six shall be the Teachers of affiliated Medical Colleges elected by the Teachers of such colleges from amongst themselves,(b)one shall be a Teacher of an affiliated Dental Science College elected by the Teachers of such colleges from amongst themselves,(c)one shall be a Teacher of an affiliated Veterinary Science College elected by the Teachers of such colleges from amongst themselves,(d)one shall be a Teacher of an affiliated Homoeopathic College elected by the Teachers of such colleges from amongst themselves,(e)one shall be a Teacher of an affiliated Nursing College elected by the Teachers of such colleges from amongst themselves, and(f)one shall be a Teacher of an affiliated Ayurvedic College elected by the Teachers of such colleges from amongst themselves, the election being held in the manner provided in the Statutes;(iii)[ seven Principals of affiliated colleges participating in undergraduate teaching, of whom two shall be from Medical Colleges, one shall be from Homoeopathic Colleges, one shall be from Ayurvedic Colleges, one shall be from Dental Science Colleges, one shall be from Colleges of Veterinary Science and one shall be from Colleges of Nursing, nominated by the Vice-Chancellor;] [Sub-clauses (iii) & (iv) substituted by W.B. Act 44 of 1980.](iv)[ three members of the Faculty Councils for Post-Graduate Studies in Medicine, Nursing, Homoeopathy, Ayurved and Dental Science, and Agriculture and Veterinary Science, of whom one shall be Dean, elected from amongst themselves in the manner provided in the Statutes.] [Sub-clauses (iii) & (iv) substituted by W.B. Act 44 of 1980.](b)The Council shall have a Secretary. The Secretary shall be a member of the Council.
