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 27 in Raiganj University Act, 2014

27. Councils for Undergraduate studies.

(1)There shall be the following Councils for Undergraduate Studies:-
(i)the Council for Undergraduate Studies in Arts, Fine Arts, Performing Arts and Traditional Art Forms;
(ii)the Council for Undergraduate Studies in Science, Technology, Home Science, and Vocational Studies;
(iii)the Council for Undergraduate Studies in Commerce and Management;
(iv)the Council for Undergraduate Studies in Law, Education, Journalism and Mass Communication, Library Science and Physical Education; and
(v)such other Council for Undergraduate Studies as the Executive Council may decide from time to time.
(2)The Council for Undergraduate Studies in Arts, Fine Arts, Performing Arts and Traditional Art Forms shall consist of the following members:-
(i)the Vice-Chancellor-Chairman,
(ii)the Dean of the Faculty Councils for Post-graduate Studies in Arts, Fine Arts, Performing Arts and Traditional Art Forms;
(iii)ten teachers of affiliated colleges of whom one shall be from a college imparting instruction in Fine Arts, Performing Arts or Traditional Art Forms, if any, elected by the teachers of such colleges in such manner as may be provided by the Statutes;
(iv)two teachers participating in Post-graduate teaching in the subject or subjects concerned elected jointly by the members of the concerned Faculty Councils for Post-graduate Studies from amongst themselves in such manner as may be provided by the Statutes;
(v)four Principals of whom three shall be from affiliated undergraduate colleges of Arts, and one shall be from affiliated Fine Arts or Performing Arts or Traditional Art Forms colleges, elected jointly by the Principals of such colleges in such manner as may be provided by the Statutes;
(vi)two persons having special knowledge in the subject or subjects concerned nominated by the Vice-Chancellor;
(vii)two 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 such manner as may be provided by the Statutes:
Provided that no two student representative shall be elected from the same stream of education:Provided further that the student representatives referred to under this clause shall not be permitted to take part in any meeting of the Faculty Council in which, in the opinion of the Executive Council, any of the minutes of any such meeting may prejudicially affect the general interest of the students.
(3)The Council for Undergraduate Studies in Commerce and Management shall consist of the following members:-
(i)the Vice-Chancellor-Chairman;
(ii)the Dean of the Faculty Council for Post-graduate Studies in Commerce and Management;
(iii)the Principal or Principals of the concerned affiliated colleges;
(iv)not more than four teachers, not belonging to the same Department, elected jointly by the teachers of such affiliated colleges in such manner as may be provided by the Statutes;
(v)two persons having special knowledge in the subjects nominated by the Vice-Chancellor; and
(vi)one student representative 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 such manner as may be provided by the Statutes:
Provided that the student representatives referred to under this clause shall not be permitted to take part in any meeting of the Faculty Council in which, in the opinion of the Executive Council, any of the minutes of any such meeting may prejudicially affect the general interest of the students.
(4)The Council for Undergraduate Studies in Law, Education, Journalism and Mass Communication, Library Science and Physical Education shall consist of the following members:-
(i)the Vice-Chancellor--Chairman;
(ii)the Dean of the Faculty Council for Post-graduate Studies in Law, Education, Journalism and Mass Communication, Library Science and Physical Education;
(iii)the Principal or Principals of the concerned affiliated colleges;
(iv)not more than four teachers, not belonging to the same Department, participating in the subjects concerned elected by such teachers from amongst themselves in such manner as may be provided by the Statutes;
(v)two persons having special knowledge in the subject concerned nominated by the Vice-Chancellor; and
(vi)two student representatives pursuing Undergraduate studies in the affiliated colleges of the University to be elected by such students from amongst themselves in such manner as may be provided by the Statutes:
Provided that no two student representative shall be elected from the same stream of education:Provided further that the student representatives referred to under this clause shall not be permitted to take part in any meeting of the Faculty Council in which, in the opinion of the Executive Council, any of the minutes of any such meeting may prejudicially affect the general interest of the students.
(5)The Council for Undergraduate Studies in Science, Technology, Home Science and Vocational Studies shall consist of the following members: -
(i)the Vice-Chancellor-Chairman;
(ii)the Dean of the Faculty Council for Post-graduate Studies in Science, Technology, Home Science and Vocational Studies;
(iii)the Principal or Principals of the concerned affiliated colleges;
(iv)not more than four teachers, not belonging to the same Department, elected jointly by the teachers of such affiliated colleges in such manner as may be provided by the Statutes;
(v)two persons having special knowledge in the subjects nominated by the Vice-Chancellor; and
(vi)two 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 such manner as may be provided by the Statutes:
Provided that no two student representative shall be elected from the same stream of education:Provided further that the student representatives referred to under this clause shall not be permitted to take part in any meeting of the Faculty Council in which, in the opinion of the Executive Council, any of the minutes of any such meeting may prejudicially affect the general interest of the students.
(6)The Councils for other Undergraduate Studies shall be constituted in the same manner provided in sub-section (5) taking the Vice-Chancellor as Chairman and the Dean of concerned Faculty Council for Post-graduate Studies and other relevant representatives of the concerned Faculty councils for Undergraduate Studies.
(7)Each Council for Undergraduate Studies shall have a Secretary. The Secretary shall be a member of the Council.
(8)One-third of the total number of members of a Council for Undergraduate Studies shall be a quorum for a meeting of the Council.