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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of West Bengal - Subsection

Section 18(1)(a) in The Calcutta University Act, 1979.

(a)Ex officio members-
(i)the Chancellor;
(ii)the Vice-Chancellor;
(iii)the Pro-Vice Chancellor (Academic Affairs);
(iv)the Pro-Vice Chancellor (Business Affairs and Finance);
(v)the Deans of Faculty Councils for Post Graduate Studies;
(vi)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;
(vii)the Secretary, Finance Department, Government of West Bengal or his nominee not below the rank of Joint Secretary to the Government of West Bengal;
(viii)the Chairman, West Bengal State Council of Higher Education or his nominee;
(ix)the President, West Bengal Council of Higher Secondary Education;
(x)the President, West Bengal Madrasah Education Board;
(xi)the President, West Bengal Board of Secondary Education;
(xii)the Director of Public Instruction, West Bengal or his nominee not below the rank of Additional Director of Public Instruction;
(xiii)a nominee of the Chairman of University Grants Commission;
(xiv)a nominee of the Chairman of National Council for Teachers' Education;
(xv)the Chairman of the College Service Commissioners or a member of the Commission as his nominee;