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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 Bankura University Act, 2013

(a)Ex-officio Members:
(i)the Vice-Chancellor;
(A)One shall be from a Teachers' Training College;
(B)One shall be from a Law College;
(C)One shall be from other Professional Colleges;
(D)One shall be from Women's College;
(ii)the Secretary, Higher Education Department, Government of West Bengal or his nominee not below the rank of Joint Secretary, Higher Education Department, to the Government of West Bengal;
(iii)the Secretary, Finance Department, Government of West Bengal or his nominee not below the rank of Joint Secretary to the Government of West Bengal;
(iv)the Chairman, West Bengal State Council of Higher Education or his nominee;
(v)the Director of Public Instruction, West Bengal 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-