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[Section 20]
[Entire Act]
State of West Bengal - Subsection
Section 20(4) in The Rabindra Bharati Act, 1981
| 20. The Executive Council.- (1) The Executive Council shall consist of the following members :-(a)ex officio members(i) the Vice-Chancellor;(ii) the Deans of the Faculty Councils;(iii) the Secretary, Education Department, Government of West Bengal[or his nominee not below the rank of Deputy Secretary to the Government of West Bengal] [Words inserted by W.B. Act 20 of 1986.];(iv) the Secretary, Finance Department, Government of West Bengal or his nominee not below the rank of Deputy Secretary to the Government of West Bengal;(v) the President, West Bengal Council of Higher Secondary Education;(vi) the Principal, Indian College of Arts and Draftsmanship, Calcutta;(vii) the Director, Indian Museum, Calcutta;(b)other members(viii) three Professors not belonging to the same Faculty Council elected jointly by the Professors of the Faculty Councils from amongst themselves;(ix) five post-graduate Teachers of the University, other than Professors, of whom at least one shall be from each of the Faculty Councils elected jointly, by such Teachers as are members of the Faculty Councils from amongst themselves;(x) one Teacher of the University, other than Professor elected by such Teachers other than Professors as are members of the Court from amongst themselves;(xi) one person other than a Teacher or a student or a member of the non-teaching staff or an officer, elected by the members of the Court from amongst themselves;(xii) (a) one post-graduate student elected by such students as are members of the Court from amongst themselves;(b) one non-teaching staff of the University elected jointly by such non-teaching staff of the University and the affiliated college as are members of the Court from amongst themselves;(c) one registered graduate of the University elected by such registered graduates as are members of the Court from amongst themselves;(d) [ the member elected under clause (xxv) of sub-section (1) of section 17;] [Sub-clause (d) inserted by W.B. Act 21 of 1983.](xiii) two persons nominated by the Chancellor of whom one shall be a representative of the Rabindra Bharati Society.(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 of the Executive Councilplusone shall be a quorum for a meeting of the Executive Council. |