Section 10 in The Bidhan Chandra Krishi (Viswavidyalaya) Act, 1974.
10. [The Executive Council] [Words substituted by W. B. Act 31 of 1981] -
[* * * * * * * *] [Sub-section (1) omitted by W. B. Act 31 of 1981](2)[ The Executive Council shall consist of the following members] [Sub-section (2) substituted by W. B. Act 31 of 1981.]: -(a)ex officio members(i)the Vice-Chancellor;(ii)the Pro-Vice-Chancellor, if any;(iii)the Deans of Faculties;(iiia)[ the Director of Research] [Clauses (iiia), (iiib), (iiic), (xv) inserted and clauses (v), (va), (vii), (viia), (viib), (xiv) substituted by W. B. Act 21 of 1996.];(iiib)[ the Director of Extension Education] [Clauses (iiia), (iiib), (iiic), (xv) inserted and clauses (v), (va), (vii), (viia), (viib), (xiv) substituted by W. B. Act 21 of 1996.];(iiic)[ The Registrar] [Clauses (iiia), (iiib), (iiic), (xv) inserted and clauses (v), (va), (vii), (viia), (viib), (xiv) substituted by W. B. Act 21 of 1996.];(iv)the Secretary, Department of Agriculture, Government of West Bengal;(v)[ the Secretary, Department of Food Processing Industries, Government of West Bengal] [Clauses (iiia), (iiib), (iiic), (xv) inserted and clauses (v), (va), (vii), (viia), (viib), (xiv) substituted by W. B. Act 21 of 1996.];(va)[ the Campus Director] [Clauses (iiia), (iiib), (iiic), (xv) inserted and clauses (v), (va), (vii), (viia), (viib), (xiv) substituted by W. B. Act 21 of 1996.];";(vi)the Secretary, Department of Finance, Government of West Bengal;(vii)[ the Secretary, Department of Education, Government of West Bengal] [Clauses (iiia), (iiib), (iiic), (xv) inserted and clauses (v), (va), (vii), (viia), (viib), (xiv) substituted by W. B. Act 21 of 1996.];(viia)[ the field-worker elected to the Court] [Clauses (iiia), (iiib), (iiic), (xv) inserted and clauses (v), (va), (vii), (viia), (viib), (xiv) substituted by W. B. Act 21 of 1996.];(viib)[ the officer elected to the Court] [Clauses (iiia), (iiib), (iiic), (xv) inserted and clauses (v), (va), (vii), (viia), (viib), (xiv) substituted by W. B. Act 21 of 1996.]:Provided that if any of the members referred to in clauses (iv) to (vii) is for any reason unable to attend any meeting of the Executive Council, he may depute an officer under his control, not below the rank of [Deputy Secretary] [Words substituted by W.B. Act 21 of 1986.] to the Government of West Bengal;(b)nominated members(viii)the representative referred to in clause (r) of sub-section (2) of section 3;(ix)two progressive farmers to be nominated by the State Government;(x)two eminent scientists with a background of agricultural research or education to be nominated by the Chancellor;(c)elected members(xi)one teacher to be elected by such teachers as are members of the Court from amongst themselves;(xii)two Teachers, of whom one shall be in the rank of Professor, from each Faculty [having not more than one hundred Teachers,] [Words inserted by W.B. Act 21 of 1996] elected jointly by the Teachers of the Faculties:[Provided that in the case of a Faculty having additional one hundred Teachers, one more Teacher in any rank from such Faculty shall be elected jointly by the Teachers of the Faculty] [Proviso inserted by W.B. Act 21 of 1996.];(xiii)[ one post-graduate student] [Sub-item (xiii) substituted by W.B. Act 9 of 1982.] [or student at doctoral level (Doctor of philosophy)] [Words inserted by W.B. Act 21 of 1996] elected jointly by such students as are members of the Court from amongst themselves;(xiv)[ one member of the non-teaching staff to be elected jointly by such officers, non-teaching staff and field workers as are members of the Court] [Clauses (iiia), (iiib), (iiic), (xv) inserted and clauses (v), (va), (vii), (viia), (viib), (xiv) substituted by W. B. Act 21 of 1996.].(xv)[ one member of the West Bengal Legislative Assembly from amongst the members elected under clause (66) under the heading "(iii) elected members" of sub-section (2) of section 3, to be elected by the members of the West Bengal Legislative Assembly] [Clauses (iiia), (iiib), (iiic), (xv) inserted and clauses (v), (va), (vii), (viia), (viib), (xiv) substituted by W.B. Act 21 of 1996.].(2A)[ The members referred to in clauses (i) and (iii) to (vii) of subsection (2) shall be the first members of the Executive Council] [Sub-section (2A) substituted by W. B. Act 31 of 1981.].(3)The Vice-Chancellor shall be the ex officio Chairman and the Registrar [Member Secretary] [Words substituted for the word 'non-member Secretary' by W.B. Act 21 of 1996.] of the [Executive Council] [Words substituted for the word 'Board' by W. B. Act 31 of 1981.].(4)The term of office of the members of the [Executive Council] [Words substituted for the word 'Board' by W. B. Act 31 of 1981], other than the ex officio members, shall be [four years] [Words substituted for the word 'three years' by W.B. Act 21 of 1996.] and a member shall be eligible to serve more than one term :[Provided that the member elected under clause (xiii) of sub-section (2) shall hold office for three years or till he ceases to be a student, whichever is earlier] [Proviso added by W. B. Act 31 of 1981.].(5)[ All elections to the Executive Council shall be held in the manner prescribed by Statutes] [Sub-sections (5) and (6) inserted by W. B. Act 31 of 1981.].(6)[ One-third of the total number of members of the Executive Council plus one shall be a quorum for a meeting of the Executive Council] [Sub-sections (5) and (6) inserted by W. B. Act 31 of 1981.].
