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State of West Bengal - Section

Section 27 in The Alipurduar University Act, 2018

27. The Faculty Councils of Postgraduate Studies.

(1)There shall be the following Faculty Councils for Post-graduate Studies:-
(a)the Faculty Council for Post-graduate Studies in Arts, Fine Arts, Performing Arts and Traditional Art Forms;
(b)the Faculty Council for Post-graduate Studies in Science, Technology and Vocational Studies;
(c)the Faculty Council for Post-graduate Studies in Law, Education, Journalism and Mass Communication, Library Science and Physical Education;
(d)the Faculty Council for Post-graduate Studies in Commerce and Management;
(e)such other Faculty Councils for Post-graduate Studies as may be determined by the Executive Council, from time to time.
(2)Each Faculty Councils for Post-graduate Studies shall consist of the following members:-
(i)the Vice-Chancellor-Chairman;
(ii)the Dean of the Faculty Council concerned;
(iii)the Head or Heads of the Department or Departments concerned, if any;
(iv)the Professor or Professors of the Department or Departments concerned. if any:
(v)the Librarian of the University, if the post is vacant then the person acting as Librarian of the University in case of Faculty Council for Post-graduate Studies in Arts;
(vi)five shall be Teachers of the University, other than Professors, to be elected by such Teachers of the concerned Faculty Council from amongst themselves, in such manner as may be provided for by the Statutes;
(vii)not more than three persons having special knowledge in the subject or subjects concerned nominated by the Vice-Chancellor;
(viii)three Teachers participating in undergraduate teaching in the subject or subjects concerned elected by the members of the concerned Council for undergraduate studies, in such manner as may be provided for by the Statutes;
(ix)one student representative pursuing Post-graduate Studies in the University and one Research Scholar pursuing research in the University to be elected by Post-graduate students and Research Scholars respectively of the concerned Faculty Council from amongst themselves in such manner as may be provided for by the Statutes:
Provided that the student representative or the research scholar referred to under this clause shall not be permitted to take part in any meeting of the Faculty Council in which, confidential matters relating to conduct of examination, checking of answer scripts, publication of results and matters of similar nature are to be discussed:Provided further that the Faculty Council concerned may co-opt such Dean or Deans of any other Faculty Council for Post-graduate Studies, as it may consider necessary.
(3)Each Faculty Council for Post-graduate Studies shall have a Secretary from amongst its members.
(4)One-third of the total number of members of a Faculty Council for Post-graduate Studies shall be a quorum for a meeting of the Faculty Council.