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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(c) in The West Bengal State Council Of Vocational Education And Training Act, 2005.

(c)other members
(i)one person to be nominated by the State Government from amongst the vocational or technical experts connected with any industry;
(A)two shall be Heads of Institutions;
(B)two shall be teachers of Institutions;
(iii)one representative from West Bengal University of Technology to be nominated by the Vice-Chancellor of that University;
(iv)one representative from Bidhan Chandra Krishi Viswavidyalaya to be nominated by the Vice-Chancellor of that Viswavidyalaya;
(v)one representative from West Bengal University of Animal and Fishery Sciences to be nominated by the Vice-Chancellor of that University;
(vi)one representative from a professional institute;
(vii)one representative from the National Council of Educational Research and Training, New Delhi;
(viii)one representative of the State Planning Board;
(ix)one representative of the Pandit Sundar Lal Sharma Central Institute of Vocational Education, Bhopal;
(x)one representative of the State Council of Educational Research and Training, West Bengal;
(xi)one representative of the State Medical Faculty;
(xii)one representative of the Federation of Small and Medium Industries (FOSMI);
(xiii)two members of the West Bengal Legislative Assembly to be nominated by the Speaker, West Bengal Legislative Assembly.
(ii)four whole-time permanent members of the staff of institutions, to be nominated in such manner as the State Government may specify, of whom -