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State of West Bengal - Section

Section 20 in The Burdwan University Act, 1981.

20. [ The Executive Council. [Substituted by Act No. 12 of 2011.]

(1)The Executive Council shall consist of the following members:-
(a)Ex officio Members-
(i)the Vice-Chancellor;
(ii)the Pro-Vice-Chancellor (Administration and Academic);
(iii)Secretary of Higher Education Department or his nominee not below the rank of Joint Secretary;
(iv)Secretary of Finance Department or his nominee not below the rank of Joint Secretary;
(v)Chairman of West Bengal State Council of Higher Education or his nominee;
(vi)Director of Public Instruction or his nominee not below the rank of Additional Director of Public Instruction;
(vii)the Deans of Faculty Councils for Post-Graduate Studies;
(viii)Principals of affiliated Colleges, not more than seven, to be nominated by the Vice-Chancellor of whom-
(I)one shall be from a Teachers' Training College;
(II)one shall be from a Law College;
(III)one shall be from other Professional College;
(IV)one shall be from Women's College;
(V)one shall be from Government College;
(b)Other Members-
(ix)three Heads of Departments, by rotation for one year in alphabetical order of the Department, to be selected by the Vice-Chancellor;
(x)three Heads of Departments, by rotation for one year in alphabetical order of the Department, to be selected by the Vice-Chancellor;
(xi)seven teachers from the faculty council for PostGraduate studies of whom four shall be Professors, two shall be Associate Professors and one shall be Assistant Professor and they shall be elected by the members of the faculty council from amongst themselves in the manner as may be prescribed by Statutes;
(xii)five Teachers of whom atleast two shall belong to the rank of Associate Professor and others shall be not below the rank of Assistant Professor from the Council for Undergraduate studies, to be elected by the members of the Council from amongst themselves in the manner as may be prescribed by Statutes;
(xiii)two persons nominated by the Chancellor interested in University education:
Provided that no employee of the University or of a College or Institution affiliated with the University or recognized by it shall be eligible to be a member.
(2)A member of the Executive Council shall hold office for a period of four years, if not expressly provided otherwise in subsection (1). Any vacancy among the members of the Executive Council shall be filled up immediately by the concerned authority.
(3)No act or proceedings of the Executive Council or of any body constituted by the Executive Council shall be invalid or called in question by reason of the existence of any vacancy, initial or subsequent, in the Executive Council or in any body constituted by the Executive Council, as the case may be.
(4)One-third of the total number of members shall be a quorum for a meeting of the Executive Council.]
20. The Executive Council.- (1) The Executive Council shall consist of the following members: -ex officiomembers(i) the Vice-Chancellor;(ii) the Deans of the Faculty Councils;(iii) the Secretary, Education Department, Government of West Bengal[or his nominee not below the rank of Deputy Secretary to the Government of West Bengal] [Words inserted by W.B. Act 17 of 1983.];(iv) the Secretary, Finance Department, Government of West Bengal or his nominee not below the rank of Deputy Secretary to the Government of West Bengal;(v) the President, West Bengal Council of Higher Secondary Education;(vi) the Principal, Regional Engineering College, Durgapur;(vii) the Principal, Burdwan Medical College;Elected Members(viii)(a) one Professor of the University elected by such Professors of the University as are members of the Faculty Councils for Post-Graduate studies from amongst themselves,(b) to Readers or Lecturers of the University elected by such Readers and Lecturers of the University as are members of the Faculty Councils for Post-Graduate studies from amongst themselves;(ix)(a) one Professor of the University University elected by such Professors of the University as are members of the Court from amongst themselves,(b) two Readers or Lecturers of the University elected by such Readers and Lecturers of the University as are members of the Court from amongst themselves;(x) one Teacher of undergraduate colleges elected by such Teachers of undergraduate colleges as are members of the Court from amongst themselves;(xi) one person other than teachers, students, non-teaching staff and officers elected by the members of the Court from amongst themselves;(xii)[(a) one member of non-teaching staff of the University elected jointly by such non-teaching staff of the University and the affiliated colleges as are members of the Court from amongst themselves] [Sub-clauses (a) and (b) substituted by W.B. Act 17 of 1983.],(b) [ one post-graduate student elected jointly by such postgraduate students of the University and students of the affiliated colleges as are members of the Court from amongst themselves] [Sub-clauses (a) and (b) substituted by W.B. Act 17 of 1983.],(c) one member of the West Bengal Legislative Assembly elected by such members of the West Bengal Legislative Assembly as are members of the Court from amongst themselves;(xiii) six persons elected by the Teacher members of the Councils for Under-Graduate Studies of whom -(a) four being Teachers other than Principals from the Under-Graduate Council of Arts, Science, Commerce, Law, Fine Arts and Music,(b) one being a Teacher other than Principal from the Under-Graduate Council of Engineering and Technology, and(c) one being a Teacher other than Principal from the Under-Graduate Council of Medicine;(xiv) one principal elected by the members of the under-Graduate Council of Arts, Science, Commerce, Law, Fine Arts and Music from amongst the Principals of such colleges;Nominated members(xv) one person nominated by the Chancellor;(xvi) the Principal, Hooghly Mohsin College and the Principal, Durgapur Government College, by rotation.[Other members] [The heading and sub-clause (xvii) inserted by W.B. Act 17 of 1983.](xvii) [ the member elected under clause (xxvi) of sub-section (1) of section 17] [The heading and sub-clause (xvii) inserted by W.B. Act 17 of 1983.].(2) All elections to the Executive Council shall be held in the manner prescribed by Statutes.(3) One-third of the total number of members of the Executive Councilplusone shall be a quorum for a meeting of the Executive Council.