Section 4(4) in The West Bengal Council Of Higher Secondary Education Act, 1975
(4)one shall be the Head of a Higher Secondary School imparting instruction in Higher Secondary Education (hereinafter referred to in this sub-section as Higher Secondary School);](h)[ six teachers of Higher Secondary Schools having qualifications for imparting instruction in Higher Secondary Education to be elected by the teachers of such schools in the manner prescribed; [Clauses (g) and (h) substituted by West Bengal Act 35 of 1994.](i)two representatives of the West Bengal Legislative Assembly to be elected by the members of such Assembly from amongst themselves in the manner prescribed;](i1)[ one representative of the Court of the Vidyasagar University of Midnapore to be elected by the members of such Court from amongst themselves in the manner prescribed;] [Clauses (i1) to (i4) inserted by West Bengal Act 35 of 1994.](i2)[ one representative of the Court of the Jadavpur University to be elected by the members of such Court from amongst themselves in the manner prescribed;] [Clauses (i1) to (i4) inserted by West Bengal Act 35 of 1994.](i3)[ one representative of the Court of the University known as Rabindra Bharati to be elected by the members of such Court from amongst themselves in the manner prescribed;] [Clauses (i1) to (i4) inserted by West Bengal Act 35 of 1994.](i4)[ one representative of the Court of the University of Kalyani to be elected by the members of such Court from amongst themselves in the manner prescribed;] [Clauses (i1) to (i4) inserted by West Bengal Act 35 of 1994.](j)one representative of the Senate of the University of Calcutta to be elected by the members of the Senate from amongst themselves in the manner prescribed;(k)one representative of [the Court of the University of Burdwan] [Words substituted by West Bengal Act 9 of 1984.] to be elected by the members of [such Court] [Words substituted by West Bengal Act 9 of 1984.] from amongst themselves in the manner prescribed; and(l)one representative of [the Court of the University of North Bengal] [Words substituted by West Bengal Act 9 of 1984.] to be elected by the members of [such Court] [Words substituted by West Bengal Act 9 of 1984.] from amongst themselves in the manner prescribed.(m)one person elected by the employees of the Council from amongst themselves] [Clause (m) inserted by West Bengal Act 16 of 1989.][in the manner provided by regulations.] [Words substituted by West Bengal Act 35 of 1994.]
