Section 8 in The West Bengal State Council Of Higher Education Act, 1994.
8. [ Temporary association of person with the State Council for particular purpose. [[Section 8 substituted by W.B. Act 25 of 2007, which was earlier as under:
'8. Temporary association of persons with the State Council for particular purpose. - The State Council may associate with it in such manner and for such purpose as may be prescribed any person whose assistance or advice is required for carrying out its work. A person associated with the State Council for such purpose shall have the right to take part in the discussions relevant to such purpose but shall not have the right to vote at a meeting of the State Council and shall not be a member for any other purpose. The State Council may associate with it members of Medical, Engineering and Agricultural Universities and such other expert bodies as the Government may, by order, specify with a view to developing co-ordination among the Universities.']]- The State Council may associate with it in such manner and for such purpose as may be prescribed any person whose assistance or advice is required for carrying out its work. A person associate with the State Council for such purpose shall have the right to take part in the discussions relevant to such purpose but shall not have the right to vote at a meeting of the State Council and shall not be a member for any other purpose. The State Council may associate with its members from the Universities offering Medical or any other professional courses and such other expert bodies as the Government may, by order, specify with a view to developing coordination among the Universities.]
