(1)The Court shall be the supreme authority of the University.(2)The Court shall consist of the following members:-(a)Ex officio Members-(i)the Chancellor;(ii)the Vice-Chancellor;(iii)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;(iv)the Secretary, Finance Department, Government of West Bengal or his nominee not below the rank of Joint Secretary to the Government of West Bengal;(v)the Chairman, West Bengal State Council of Higher Education or his nominee;(vi)the Director of Public Instruction, West Bengal or his representative not below the rank of Additional Director of Public Instruction;(vii)the Chairperson of the College Service Commission or a member of the Commission as his nominee;(viii)a nominee of the Chairman, University Grants Commission;(b)Representatives of Departments of the University and affiliating Colleges-(ix)Heads of Departments of the University;(x)five senior most Professors of Departments of 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;(a)One shall be from a Teachers' Training College;(b)One shall be from a Law College;(c)One shall be from other Professional Colleges;(d)One shall be from Women's College;(xii)five teachers from the Council of Undergraduate studies, of whom at least two shall be Associate Professor and others shall not be below the rank of Assistant Professor, to be elected by the members of the Council from amongst themselves in the manner as may be provided by the Statutes;(xiii)one representative of officers of the University, to be elected from amongst themselves in the manner as may be provided by the Statutes;(a)One from non-teaching employees of the University;(b)One from non-teaching employees of the affiliated colleges of the University;to be elected from amongst themselves in the manner as may be provided by the Statutes;(c)Nominated Members-(xv)not more than five persons to be nominated by the Chancellor in consultation with the Minister 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-(xvi)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.(3)A member of the Court shall hold office for a period of four years, if not expressly provided otherwise in sub-section (1). Any vacancy among the members of the Court shall be filled up immediately by the concerned authority.(4)No act or proceedings of the Court or any Body or authority constituted by the Court shall be invalid or called in question by reason of the existence of any vacancy, initial or subsequent, in the Court or in any Body constituted by the Court, as the case may be.
