Section 17(1)(a) in The Kalyani University Act, 1981
(a)Ex officio members-(i)the Chancellor;(ii)the Vice-Chancellor;(iii)the Deans of Faculty Councils for Post-Graduate Studies;(iv)the Secretary, Higher Education Department, Government of West Bengal or his nominee not below the rank of Joint Secretary to the Government of West Bengal;(v)the Secretary, Finance Department, Government of West Bengal or his nominee not below the rank of Joint Secretary to the Government of West Bengal;(vi)the Chairman, West Bengal State Council of Higher Education or his nominee;(vii)the President, West Bengal Council of Higher Secondary Education;(viii)the President, West Bengal Madrasah Education Board;(ix)the President, West Bengal Board of Secondary Education;(x)the Director of Public Instruction, West Bengal or his nominee not below the rank of Additional Director of Public Instruction;(xi)a nominee of the Chairman of University Grants Commission;(xii)a nominee of the Chairman of National Council for Teachers' Education;(xiii)the Chairman of the College Service Commission or a member of the Commission as his nominee;