Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of West Bengal - Subsection

Section 20(1)(a) in The Rabindra Bharati Act, 1981

(a)Ex officio Members—
(i)the Vice Chancellor;
(ii)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;
(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 Deans of the Faculty Councils;
(vi)the Principal, Indian College of Arts and Draftsmanship, Kolkata;
(vii)the Director, Indian Museum, Kolkata;