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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of West Bengal - Subsection

Section 20(1)(a) in The North Bengal University Act, 1981

(a)Ex officio Members—
(i)the Vice Chancellor;
(ii)Secretary of Higher Education Department or his nominee not below the rank of Joint Secretary;
(iii)Secretary of Finance Department or his nominee not below the rank of Joint Secretary;
(iv)Chairman of West Bengal State Council of Higher Education or his nominee;
(v)Director of Public Instruction or his nominee not below the rank of Additional Director of Public Instruction;
(vi)the Deans of Faculty Councils for Post Graduate Studies;
(vii)Principals of affiliated Colleges, not more than seven, to be nominated by the Vice-Chancellor of whom -
(I)one shall be from a Teachers’ Training College;
(II)one shall be from a Law College;
(III)one shall be from other Professional College;
(IV)one shall be from Women's College;
(V)one shall be from Government College;