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[Section 17]
[Entire Act]
State of West Bengal - Subsection
Section 17(3) in The West Bengal State University (Barasat, North 24-Parganas) Act, 2007.
| Section 17 substituted by W.B. Act 12 of 2011, which was earlier as under :17. The Court.- (1) The Court shall consist of the following:-(a)ex officiomembers(i) the Chancellor;(ii) the Vice-Chancellor;(iii) the Registrar;(iv) the immediately preceding Vice-Chancellor;(v) the Secretary, Department of Higher Education, 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 Deputy Secretary to the Government of West Bengal;(vii) the President, West Bengal Council of Higher Secondary Education;(viii) the President, West Bengal Board of Madrasah Education;(ix) the Chairman, West Bengal College Service Commission;(x) the Chairman, West Bengal Board of Vocational Education and Training;(xi) the Deans of the Faculty Councils for Post-Graduate Studies;(xii) one Principal of me autonomous colleges by rotation and nominated by the Vice-Chancellor:(xiii)not more than three Professors of the University Departments elected by such Professors of whom at least one shall belong to any Department under each Faculty Council for Post-graduate studies;(xiv) not more than six teachers of University Departments other than Professors elected by such teachers from amongst themselves of whom at least one shall belong to any Department under each Faculty Council for Post-graduate studies;(xv) seven teachers, other than Principals, of affiliated colleges including private colleges, professional colleges and autonomous colleges, elected by Teachers of such Colleges from amongst themselves of whom -(A) one shall be from the professional colleges;(B) one shall be from a teachers' training college;(C) one shall be from an engineering college;(xvi)three Principals of affiliated colleges elected jointly by the Principals of such colleges from amongst themselves;(xvii) three members of the West Bengal Legislative Assembly elected from amongst themselves, if they are not already members of the Court of whom at least one shall be from the territorial jurisdiction of the University;(xviii) one person nominated by the Chancellor other than a person from the teaching profession;(xix) three regular post-graduate students of the University, not more than one from any Faculty Council for Post-Graduate Studies, of whom one shall be a lady student, elected by an electoral college of such students constituted in the manner prescribed.Explanation I.- "Regular post-graduate student" shall mean a student who has been prosecuting his studies in a Post-graduate Department of the University under any Faculty Council for Post-Graduate Studies and who is not in default of payment of prescribed tuition fees and other dues of the University till such date as may be notified by the University in this behalf.Explanation II.- Notwithstanding anything contained elsewhere in this Act, a regular post-graduate student elected under this clause shall hold office from the date of his election and for a period of two years or till he ceases to be a regular post-graduate student, whichever is earlier;(xx) two regular students prosecuting their studies in undergraduate or post-graduate degree classes of affiliated colleges elected by an electoral college of such students constituted in the manner prescribed.Explanation I.- "regular student" shall mean a student who has been prosecuting his studies in any stream in an undergraduate or post-graduate degree class of an affiliated college and who is not in default of payment of prescribed tuition fees and other dues of such college till such date as may be notified by the University in this behalf.Explanation II.- Notwithstanding anything contained elsewhere in this Act, a regular student elected under this clause shall hold office from the date of his election and for a period of three years or till he ceases to be a regular student, whichever is earlier;(xxi) one Research Scholar or Research Fellow of the University elected by the Research Scholars and the Research Fellows of the University.Explanation I.- Research Scholar or Research Fellow of the University" shall mean a whole-time Research Scholar or Research Fellow of the University who receives a stipend from the University.Explanation II.- Notwithstanding anything contained elsewhere in this Act, a Research Scholar or Research Fellow of the University elected under this clause shall cease to hold office on the expiration of the term of Research Scholarship or Research Fellowship, as the case may be;(xxii) three members at least one of whom must be a woman elected by the registered graduates from amongst themselves;(xxiii) two members elected by the members of the non-teaching staff of the University from amongst themselves;(xxiv) one member elected by the members of the non-teaching staff of affiliated colleges from amongst themselves;(xxv) one member elected by the officers and the supervisory staff of the University from amongst themselves;(xxvi) four persons to be nominated by the State Government of whom -(A) one shall be from the members of the registered trade unions,(B) one shall be from the members of the peasants' organization,(C) one shall be from the members of the primary school teachers' associations, and(D) one shall be from the members of the secondary school teachers' associations;(xxvii) one person to be elected by the Librarians of the University and of the colleges affiliated to the University from amongst themselves.(2) All elections to the Court shall be held in the manner prescribed by Statutes.". |