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State of West Bengal - Section

Section 23A in The Kalyani University Act, 1981

23A. The Councils for undergraduate studies.

(1)There shall be the following Councils for undergraduate studies :-
(a)the Council for Undergraduate Studies in Arts, Science, Commerce Education, Law, Music and Fine Arts;
(b)the Council for Undergraduate Studies in Engineering and Technology.
(2)The Council for Undergraduate Studies in Arts, Science, Commerce, Education, Law, Music and Fine Arts shall consist of the following members:-
(a)the Vice-Chancellor-Chairman;
(b)the Deans of the Faculty Councils for Post-Graduate Studies in Arts and Commerce, Science, Education, Law, and Music and Fine Arts;
(c)ten Teachers of affiliated colleges imparting teaching in Arts, Science, Commerce, Education, Law, and Music and Fine Arts, of whom one shall be from a Teachers' training college, one shall be from a Law college and one shall be from a college, if any, teaching Music and Fine Arts, elected by the Teachers of such colleges;
(d)five Teachers participating in post-graduate teaching in the subject or subjects concerned, one each from each Faculty Council for postgraduate studies concerned, elected by the members of the Faculty Councils for post-graduate studies concerned from amongst themselves;
(e)five Principals, of whom three shall be from the undergraduate colleges of Arts, Science, and Commerce, one shall be from a Teachers' training college, and one shall be from a Law college or from any college teaching Fine Arts or Music or both, elected jointly by the Principals of such colleges;
(f)two persons having special knowledge in the subject or subjects concerned, nominated by the Vice-Chancellor.
(3)The Council for Undergraduate Studies in Engineering and Technology shall consist of the following members :-
(a)the Vice-Chancellor-Chairman;
(b)the Deans of the Faculty Councils for Post-Graduate Studies in Science, and Engineering, Technology and Management;
(c)six Teachers, not belonging to the same Department, participating in teaching in the subject or subjects concerned, elected by the Teachers of engineering and technological colleges from amongst themselves;
(d)two Principals of engineering and technological colleges, elected jointly by the Principals of such colleges;
(e)the Head or Heads of the Department or Departments concerned, if any;
(f)two persons having special knowledge in the subject concerned, nominated by the Vice-Chancellor.
(g)[ three student representatives pursuing Undergraduate studies in different streams of education in the affiliated colleges of the University to be elected by such students from amongst themselves in the manner as may be prescribed by the Statutes: [Inserted by Act No. 12 of 2011, dated 25.1.2012.]
Provided that no two student representatives shall be elected from the same stream of education.]
(4)Each Council for undergraduate studies shall have a Secretary to be appointed by the University.
(5)All elections to the Councils for undergraduate studies shall be held in the manner prescribed by the Statutes.
(6)One-third of the total number of members of a Council for undergraduate studies shall be a quorum for a meeting of the Council.