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State of West Bengal - Section

Section 20 in The West Bengal State University (Barasat, North 24-Parganas) Act, 2007.

20. The Executive Council.

(1)The Executive Council shall consist of the following members:-
(a)Ex officio Members -
(i)the Vice-Chancellor;
(ii)Secretary of Higher Education Department or his nominee not below the rank of Joint Secretary;
(iii)Secretary of Finance Department or his nominee not below the rank of Joint Secretary;
(iv)Chairman of West Bengal State Council of Higher Education or his nominee;
(v)Director of Public Instruction or his nominee not below the rank of Additional Director of Public Instruction;
(vi)the Deans of Faculty Councils for Post-Graduate Studies;
(vii)Principals of affiliating Colleges, not more than seven, to be nominated by the Vice-Chancellor of whom -
(I)one shall be from a Teachers' Training College;
(II)one shall be from a Law College;
(III)one shall be from other Professional College;
(IV)one shall be from Women's College;
(V)one shall be from Government College;
(b)Other Members -
(viii)three Heads of Departments, by rotation for one year in alphabetical order of the Department, to be selected by the Vice-Chancellor;
(ix)seven teachers from the Faculty Council for Post-Graduate Studies of whom four shaft be Professors, two shall be Associate Professors and one shall be Assistant Professor and they shall be elected by the members of the faculty council from amongst themselves in the manner as may be prescribed by Statutes;
(x)five Teachers of whom at least two shall belong to the rank of Associate Professor and Others shall be not below the rank of Assistant Professor from the Council for Undergraduate Studies, to be elected by the members of the Council from amongst themselves in the manner as may be prescribed by Statutes;
(xi)two persons nominated by the Chancellor interested in University education :
Provided that no employee of the University or of a College or Institution affiliated with the University or recognised by it shall be eligible to be a member.
(2)A member of the Executive Council shall hold office for a period of four years, if not expressly provided otherwise in sub-section (1). Any vacancy among the Executive Council shall be filled up immediately by the concerned authority.
(3)No act or proceedings of the Executive Council or of any body constituted by the Executive Council shall be invalid or called in question by reason of the existence of any vacancy, initial or subsequent, in the Executive Council or in any body constituted by the Executive Council, as the case may be.
(4)One-third of the total number of members shall be a quorum for a meeting of Executive Council.
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;(b) other members :(v) 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;(vi) 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;(vii) one Professor of (the University elected by such Professors of the University as are members of the Court from amongst themselves;(viii) 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;(ix) one non-teaching employee of the University elected by such nonteaching employees of the University as are members of the Court from amongst themselves;(x) one student elected by such students as are members of the Court from amongst themselves;(xi) 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;(xii) 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;(xiii)one shall be a Principal, of an affiliated college elected by such Principals as are members of the Court;(xiv) two persons elected by such Teachers of affiliated colleges not being Principals, as are members of the Court from amongst themselves;(xv) one person nominated by the Chancellor;(xvi)one person elected by the officers of the University from amongst themselves.(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.".