Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Bengal Presidency - Section

Section 2 in Serampore College Act, 1918

2. Constitution of the Council. - (1) The Council of the Sarampore College as constituted by the Royal Charter of the 23rd day of February, 1827, shall be enlarged so as to consist of not less than five nor more than sixteen ordinary members, including the Master, as the Council may from time to time determine. The first Council constituted under this section shall include the present Master and President and the other present members.

(2)At least one-third of the members of the Council shall be members of the Baptist denomination.
(3)The Master shall be the President of the Council.
(4)The Principal of the College, if not an ordinary member, shall be an additional member of the Council ex officio during his term of office as Principal of the college.
(5)Until otherwise determined by by-law made under section 14, three members of the Council shall form quorum.