Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of West Bengal - Subsection

Section 23(1)(a) in Raiganj University Act, 2014

(a)Ex officio Members:
(i)the Vice-Chancellor;
(ii)the Law Officer;
(iii)the Secretary, Higher Education Department, Government of West Bengal or his nominee not below the rank of Joint Secretary, Higher Education Department 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 nominee not below the rank of Additional Director of Public Instruction;
(vii)the Deans of Faculty Councils for Post-graduate Studies;
(viii)Principals of affiliated Colleges, not more than seven, to be nominated by the Vice-Chancellor of whom-