Section 30 in The West Bengal State University (Barasat, North 24-Parganas) Act, 2007.
30. [ Procedure for holding meeting of Selection Committee. [[Section 30 substituted by W.B. Act 12 of 2011, which was earlier as under :
'30. Procedure for holding meetings of Selection Committee. - (1) Three members, of whom at least two shall be persons having special knowledge of the subject concerned, shall be quorum for a meeting of a Selection Committee.(2)If any member of a Selection Committee is unable to attend, he may send his opinion in writing to the Vice-Chancellor and such opinion shall be taken into consideration by the Committee.(3)If the Executive Council does not accept the recommendation of a Selection Committee, it shall refer the recommendation back to the Selection Committee with reasons for reconsideration and' if the Executive Council does not accept the reconsidered views of the Selection Committee, the matter shall be referred to the Chancellor with reasons and the decision of the Chancellor shall be final.]](1)At least four members, including two outside subject experts, shall constitute the quorum for a meeting of the Selection Committee.(2)If the Vice-Chancellor does not accept the recommendation of a Selection Committee, it shall refer the recommendation back to the Selection Committee with reasons for reconsideration and if the Vice-Chancellor does not accept the reconsidered views of the Selection Committee, the matter shall be referred to the Chancellor with reasons and the decision of the Chancellor shall be final.]
