Section 25 in West Bengal Green University Act, 2017
25. The Governing Board.
(1)The Governing Board shall consist of the following members:-(a)Ex-officio members-(i)the Chancellor;(ii)the Vice-Chancellor;(iii)the Pro-Vice-Chancellor;(iv)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;(v)the Secretary, Finance Department, Government of West Bengal or his nominee not below the rank of Joint Secretary to the Government of West Bengal;(vi)the Chairman, West Bengal State Council of Higher Education or his nominee;(vii)a nominee of the Chairman of the University Grants Commission; and(viii)the Law Officer;(b)Representatives of Departments and Teachers-(ix)two Deans of the Schools of Post-graduate and Undergraduate Studies;(x)three Heads of Departments by rotation for one year in alphabetical order of the Department to be selected by the Vice-Chancellor,(xi)two teachers from each Faculty Council for Post-graduate and Undergraduate Studies of whom at least one shall be a Professor and they shall be elected by the teachers of concerned School from amongst themselves in the manner as may be provided by Statutes;(c)Nominated Members-(xii)(1) two members to be nominated by the Chancellor from amongst the persons interested in the University education;(2)three members to be nominated by the State Government from amongst the persons interested in the University education;(3)four members to be nominated by the outgoing University Council or outgoing Governing Board, as the case may be, of whom at least two shall be eminent scholars:Provided that no such member shall be nominated for more than two terms in the Governing Board:Provided further that in all the cases no employee of the University or of a College or institution being managed by the University shall be eligible to be a member;(d)Special Invitee-(xiii)any official or expert in any field or eminent educationist; alumnus whom the Governing Board may require for advice, consultation or assistance, may be invited to attend the meeting without any power to cast vote;(xiv)one Student representative and one Research Scholar to be nominated by the Vice Chancellor from amongst the members of the Student Council of the University without any power to cast vote:Provided that the student representative or the research scholar referred under this clause shall not be permitted to take part in any meeting of the Governing Board in which, in the opinion of the Board, any of the minutes of any such meeting may prejudicially affect the general interest of the students or the research scholars, as the case may be.(2)A member of the Governing Board shall hold office for a period of four years, if not expressly provided otherwise in this Act. Any vacancy among the members of the Governing Board shall be filled up immediately by the concerned authority.(3)The Registrar shall act as the Secretary of the Governing Board.(4)No act or proceedings of the Governing Board or of any body constituted by the Governing. Board shall be invalid or called in question by reason of the existence of any vacancy, initial or subsequent, in the Governing Board or in any body constituted by the Governing Board, as the case may be.
