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State of West Bengal - Section

Section 9 in West Bengal State Council of Technical and Vocational Education and Skill Development Act, 2013

9. Terms and conditions of service of members of Council.

(1)No person who has attained the age of sixty-five years shall be eligible to be appointed as Chief Administrative Officer (CAO) and Member-Secretary.
(2)The Chairperson, Chief Administrative Officer (CAO) or any other member (other than an ex officio member), who incur any disqualification under the rules prescribed for the purpose, shall cease to hold the office of the Chairperson or member.
(3)Any member (other than ex officio member) may resign his office by writing under his hand addressed to the State Government, and every such resignation shall take effect from the date on which it is accepted by the State Government.
(4)The Chairperson, the Chief Administrative Officer (CAO) and any other member (other than ex officio member) shall not be removed from his office except by an order of the State Government.
(5)When a person is qualified to be a member of the Council by virtue of his representing a particular institution or interest, he shall cease to be a member of the Council when he ceases to represent such institution or interest.
(6)The office of the Chairperson and the Chief Administrative Officer shall be whole-time and salaried, and the other terms and conditions of service of the Chairperson and other members shall, subject to the provisions of this sub-section, be such as may be prescribed by the State Government by notification in the Official Gazette.
(7)The Chairperson shall-
(a)run the Council in conformity with the Act, the rules and the regulations made thereunder;
(b)be responsible for implementing the decisions of the State Government from time to time for furtherance of the Council;
(c)be responsible for carrying out and giving effect to the decisions of the Council and of any committee or body constituted by it under the Act;
(d)be responsible for exercising general supervision over the functions of the Council and shall, through the Chief Administrative Officer, post and transfer the members of the staff and supervise the members of the staff appointed by the Council;
(e)be entitled to attend and speak at any meeting of the Council; and
(f)be entitled to vote.
(8)The Chairperson and Vice-Chairperson shall exercise such powers, and perform such functions, as may be prescribed.