Section 25(3) in West Bengal Green University Act, 2017
(3)four members to be nominated by the outgoing University Council or outgoing Governing Board, as the case may be, of whom at least two shall be eminent scholars:Provided that no such member shall be nominated for more than two terms in the Governing Board:Provided further that in all the cases no employee of the University or of a College or institution being managed by the University shall be eligible to be a member;(d)Special Invitee-(xiii)any official or expert in any field or eminent educationist; alumnus whom the Governing Board may require for advice, consultation or assistance, may be invited to attend the meeting without any power to cast vote;(xiv)one Student representative and one Research Scholar to be nominated by the Vice Chancellor from amongst the members of the Student Council of the University without any power to cast vote:Provided that the student representative or the research scholar referred under this clause shall not be permitted to take part in any meeting of the Governing Board in which, in the opinion of the Board, any of the minutes of any such meeting may prejudicially affect the general interest of the students or the research scholars, as the case may be.
