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[Section 20]
[Entire Act]
State of West Bengal - Subsection
Section 20(4) in The Sidho-Kanho-Birsha University Act, 2010
| Section 20 substituted by W.B. Act 12 of 2011, which was earlier as under :"20. The Executive Council.- (1) The Executive Council shall consist of the following members:-(a)Ex-officioMembers -(i) the Vice-Chancellor;(ii) the Secretary, Department of Higher Education, Government of West Bengal or his nominee not below the rank of Joint Secretary, Department of Higher Education, Government of West Bengal;(iii) the Deans of the Faculty Councils for Post-graduate Studies;(iv) the Member-Secretary, West Bengal State Council of Higher Education;(v) the President, West Bengal Council of Higher Secondary Education;(b) Other Members -(vi) one Professor of the University elected by such Professors of the University as are members of the Faculty Councils for Post-graduate Studies from amongst themselves;(vii) one Reader or Lecturer of the University elected by such Readers and Lecturers of the University as are members of the Faculty Councils for Post-graduate Studies from amongst themselves;(viii) one Professor of the University elected by such Professors of the University as are members of the Court from amongst themselves;(ix) one Reader or Lecturer of the University elected by such Readers and Lecturers of the University as are members of the Court from amongst themselves;(x) one non-teaching employee of the University elected by such nonteaching employees of the University as are members of the Court from amongst themselves;(xi) one student elected by such students as are members of the Court from amongst themselves;(xii) one member of the West Bengal Legislative Assembly elected by such members of the West Bengal Legislative Assembly as are members of the Court from amongst themselves;(xiii) two persons elected by the members of the Councils for Undergraduate Studies from amongst themselves of whom both shall not be from one Council for Undergraduate Studies;(xiv) one shall be a Principal, of an affiliated college elected by such Principals as are members of the Court;(xv) two persons elected by such teachers of affiliated colleges not being Principals, as are members of the Court from amongst themselves;(xvi) one person elected by the Officers of the University from amongst themselves;(xvii) one person nominated by the Chancellor.The Registrar shall act as the Secretary of the Executive Council.(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 shall be a quorum for a meeting of the Executive Council." |