Section 22(2) in The North Bengal University Act, 1981
(2)Each [Faculty Council for post-graduate studies in Arts, Commerce, Law and Science shall consist of] [Words substituted for the words 'Faculty Council for post-graduate studies shall consist of' by W.B. Act 8 of 1993.] the following members:-(i)the Vice-Chancellor -Chairman;(ii)the Head or Heads of the Department or Departments concerned, if any;(iii)the Professor or Professors of the Department or Departments concerned, if any;(iiia)[ the Librarian of the University, if the post is vacant then the person acting as Librarian of the University in case of Faculty Council for Post-Graduate studies in Arts, Commerce and Law;] [Inserted by Act No. 12 of 2011, dated 25.1.2012.](iv)five Teachers participating in post-graduate teaching in the subject or subjects concerned of whom-(a)one shall be from constituent colleges or professional colleges, nominated by the Vice-Chancellor, and(b)four shall be Teachers of the University, other than Professors, from the Departments under the Faculty Council for postgraduate studies concerned elected jointly by such Teachers from amongst themselves of whom not more than one shall belong to one department;(v)one person having special knowledge in the subject or subjects concerned nominated by the Vice-Chancellor;(vi)three Teachers participating in undergraduate teaching elected by the Teacher members of the Council for undergraduate studies in the subject or subjects concerned from amongst themselves.(vii)[ one student representative pursuing Post-Graduate studies in the University and one research scholar pursuing research in the University to be elected by post graduate students and research scholars, respectively, from amongst themselves in the manner as may be prescribed by the Statutes; [Inserted by Act No. 12 of 2011, dated 25.1.2012.](viii)three student representatives pursuing Undergraduate studies in different streams of education in the affiliated colleges of the University to be elected by such students from amongst themselves in the manner as may be prescribed by the Statutes:Provided that no two student representatives shall be elected from the same stream of education.]
