(3)A Faculty Council for Post-Graduate Studies in-(a)Education, or(b)Engineering, Technology and Management, or(c)Law, or(d)Music and Fine Arts,shall consist of the following members :-(i)the Vice-Chancellor-Chairman;(ii)the Dean of the Faculty Council for post-graduate studies concerned;(iii)the Head or Heads of the Department or Departments concerned, if any;(iv)the Professor or Professors of the Department or Departments concerned, if any :Provided that if there is no Department under the Faculty Council for post-graduate studies concerned, the Professor or Professors of such Department or Departments of constituent colleges or professional colleges, as the case may be, shall be the member or members of the Faculty Council for postgraduate studies concerned, and shall cease to be such member or members on the establishment of any such Department or Departments of the University, and any vacancy caused by such cessation of membership shall be a casual vacancy;(v)two Teachers, not being Professors, participating in postgraduate teaching in the subject or subjects concerned, if any, in constituent colleges or professional colleges, as the case may be, nominated by the Vice-Chancellor;(vi)[ two Teachers of the University, not being Professors, from the Departments of the University under the Faculty Council for postgraduate studies concerned, elected jointly by such Teachers from amongst themselves : [[Sub-clause (vi) Substituted by W.B. Act 12 of 2001, which was earlier as under:'(vi) three Teachers of the University, not being Professors, from the Departments of the University under the Faculty Council for postgraduate studies concerned, elected jointly by such Teachers from amongst themselves :Provided that if there is no Department under the Faculty Council for post-graduate studies concerned, the election of a Teacher of a Department from the said Faculty Council for post-graduate studies shall be held after the establishment of such Department, and there shall be deemed to be a vacancy in the office of the member to be filled up by such Teacher until such election takes place;'.]]Provided that not more than one such Teacher shall be elected from any such Department;](vii)one person having special knowledge in the subject or subjects concerned, nominated by the Vice-Chancellor;(viii)three Teachers participating in undergraduate teaching in the subject or subjects concerned, elected by the members of the Council for undergraduate studies concerned.(ix)[ one student representative pursuing Post-Graduate studies in the University and one research scholar pursuing research in the University to be elected by Post-Graduate students and research scholars, respectively, from amongst themselves in the manner as may be prescribed by the Statutes;] [Inserted by Act No. 12 of 2011, dated 25.1.2012.]
