Section 5 in The West Bengal Universities and Colleges (Administration and Regulation) Act, 2017
5. Constitution of the Governing Body.
(1)Notwithstanding anything contained in any other law for the time being in force or in any custom or usage to the contrary, the Governing Body of every Government-aided College shall consist of the following members, namely:-(i)the President shall be a person interested in education, and shall be nominated by the State Government from amongst the members of the Governing Body or from outside:Provided that the employees or the students of the concerned college shall not be eligible for nomination as President;(ii)the Principal or the Vice-Principal or the Teacher-in-Charge, as the case may be, of the concerned college, who shall act as the ex Officio Secretary to the Governing Body;(iii)three whole time regular teachers including librarians and Graduate Laboratory Instructors, to be elected from amongst them;(iv)one non-teaching employee to be elected from amongst them;(v)two persons to be nominated by the State Government and one person to be nominated by the West Bengal State Council of Higher Education constituted under the West Bengal State Council of Higher Education Act, 2015 respectively;(vi)one representative from amongst the donor of the college or from the sponsoring body promoting the establishment of the concerned college;(vii)two persons to be nominated by the affiliating University from amongst eminent educationists, of whom at least one shall be a woman;(viii)one student representative, who shall be the General Secretary of the duly-constituted Students' Body or Union, as the case may be, of the college.(2)All existing members of the Governing Bodies which were constituted immediately preceding the dite of coming into effect of this Act shall continue to be the member of such Governing Body until the normal tenure of the Governing Body expires by efflux of time or unless it is dissolved by the State Government, whichever is earlier.(3)The tenure of the Governing Body shall be such as may be determined by the State Government from time to time.(4)Every meeting of the Governing Body shall be convened in the name of the President:Provided that the President's absence in any meeting of the Governing Body shall not invalidate the proceedings of the Governing Body if any one of the nominees of the State Government is present in such meeting and the quorum has been duly formed:Provided further that one third of the members shall form a quorum in every meeting of the Governing Body.(5)Powers and functions of the Governing Body shall be such as may be provided in the statutes of the affiliating University.
