Section 21 in The West Bengal University of Animal and Fishery Sciences Act, 1995
21. Constitution of Faculty.
(1)Subject to the general supervision and control of the Council, a Faculty shall be in charge of the academic affairs of the University and shall, subject to the provisions of this Act and the Statutes, superintend, direct and control, and be responsible for, the maintenance of standards of instruction, education and examination and other matters connected with the conferment of degrees or award of diplomas, and shall exercise such other powers and perform such other functions as may be conferred or imposed on it by Statutes.(2)Each Faculty shall consist of the following members :-(a)the Vice-Chancellor, Chairman;(b)the Dean of the Faculty;(c)the Registrar;(d)the Director of Research, Extension and Farms;(e)the Librarian;(f)the Heads of Departments under the concerned Faculty;(g)one Lecturer, one Reader and one Professor elected by the Teachers of the concerned Faculty from amongst themselves;(h)two representatives of regular students, one of whom shall be a regular post-graduate student, elected by the regular students in the manner prescribed.Explanation. - "Regular student" has the same meaning as in the Explanation to clause (j) of sub-section (1) of section 18;(i)the Secretary of the concerned Faculty, ex officio;(j)such other members as may be prescribed.(3)Each Faculty shall have a Secretary.(4)Each Faculty may co-opt not more than five persons as members for such period and in such manner as may be prescribed so as to ensure adequate representation from different fields of Veterinary Sciences, Animal Sciences, Fishery Sciences, and Dairy Technology.
