Legal Document View

Unlock Advanced Research with PRISMAI

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

State of West Bengal - Section

Section 4 in The West Bengal State Council Of Technical Education Act, 1995.

4. Composition of Council.

- The Council shall consist of the following members :-(a)Chairman and Vice-Chairman(i)the Minister-in-charge of Department of technical Education and Training, Government of West Bengal, who shall be the ex officio Chairman;(ii)a Vice-Chairman to be appointed by the State Government,(b)ex officio members(i)the Regional Officer, Ministry of Human Resource Development, Government of India;(ii)the Secretary, Department of Technical Education and Training, 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 Secretary, Department of Science and Technology and Non-conventional Energy Sources, Government of West Bengal, or his nominee not below the rank of Joint Secretary to the Government of West Bengal;(v)the Director, Bengal Engineering College (Deemed University), Shibpur, Howrah;(vi)the Director of Technical Education, Government of West Bengal;(vii)the Director of School Education, Government of West Bengal;(viii)the Principal, Technical Teachers' Training Institute;(ix)the Secretary of the Council, who shall be the Member-Secretary;(c)other members(i)two members of whom -
(1)one shall be a Professor of the Faculty Council for Postgraduate Studies in Engineering and Technology of University of Calcutta, nominated by the Vice-Chancellor of that University, and
(2)one shall be a Professor of the Faculty Council for Postgraduate and Undergraduate Studies in Engineering and Technology of the Jadavpur University, nominated by the Vice-Chancellor of that University;
(ii)two persons to be nominated by the State Government from amongst the technical experts connected with any industry;
(iii)six whole-time permanent members of the staff of polytechnics of whom -
(1)one shall be a Principal,
(2)three shall be lecturers in Engineering,
(3)one shall be from the Lecturers in Science and Humanities, and
(4)one shall be teaching staff other than Lecturer in Engineering and Lecturer in Science and Humanities as mentioned in items (2) and (3), to be nominated in such manner as the State Government may determine;
(iv)one representative of the All India Council of Technical Education to be nominated by that Council;
(iva)two representatives of the students of polytechnics, to be nominated by the State Government;
(v)one representative of the Institute of Engineers, India;
(vi)one representative of the Indian Society for Technical Education;
(vii)one representative of the Pharmacy Council of India;
(viii)one representative of the Confederation of Indian Industries (Eastern Region);
(ix)two members of the West Bengal Legislative Assembly nominated by the State Government.