[West
Bengal Act 2 of 1966] [1st
February, 1966] An
Act to provide for the reorganization of the University of Calcutta and for
certain matters incidental thereto and connected therewith. Whereas it is expedient to reconstitute
the University of Calcutta to enable it to function more efficiently as a
University encouraging, extending, co-ordinating controlling, regulating and
imparting higher education and promoting research; It is hereby enacted in the
Sixteenth Year of the Republic of India, by the Legislature of West Bengal, as
follows. Chapter I PRELIMINARY (1) This Act may be called
the Calcutta University Act, 1966. (2) This section shall come
into force at once; and the remaining provisions of this Act shall come into
force on such date or dates as the State Government may, by notification in
the Official Gazette,
appoint, and different dates may be appointed for different provisions of this
Act. In this Act, unless there
is anything repugnant in the subject or context, (1) “Affiliated” in relation to
a College or an Institution means affiliated to the University of Calcutta as
constituted prior to the appointed day and continuing as such immediately before
such day or affiliated to the University under this Act; (2) “appointed day” means the
date referred to in sub-section (4) of Section 58; (3) “Calcutta” means Calcutta
as defined in the Calcutta Municipal Act, 1951 (West Ben. Act XVIII of 1951.),
excluding the uvea referred to in clause (2) of Section 5 of the Jadavpur
University Act, 1955 (West Ben. Act XXXIII of 1955); (4) “Constituent College” means
an Affiliated College in which instruction is provided, under prescribed
conditions, for honours as well as for postgraduate courses of study, and which
is recognized under this Act as a Constituent College: Provided that, if in any
professional subject no honours courses of study have been prescribed, a
Professional College may be a Constituent College although no instruction is
provided in that Collate for honours courses of study in that subject; (5) “convocation” means a
meeting of the Senate for the purpose of conferring degrees, titles, diplomas,
certificates or other academic distinctions; (6) “employee” in relation to
the University means a person, other than a teacher or an officer, employed by
the University; (7) “financial year” means the
year ending on the 31st day of March; (8) “Government College” means
a College maintained and managed by the State Government; (9) “Government Sponsored
College” means a College declared by the State Government as such; (10) “Hall” means a unit of
residence for students, maintained by the University; (11) “Hostel” means a unit of
residence for students, not maintained by the University but recognized under
this Act as a Hostel; (12) “Minister” means the
Minister-in-charge of the Department of Education of the Government of West
Bengal; (13) “prescribed” means
prescribed by Statutes, Ordinances or Regulations; (14) “Principal” means the head
of a College or of an Institution, by whatever name called; (15) “Professional College”
means a University College or an Affiliated College in which instruction is
provided primarily for courses of study leading to any degree, diploma or
certificate of the University in any professional subject and which is
recognized under this Act as a Professional College; Explanation. In this Act,
“professional subject” means any of the following subjects, namely, law,
medicine, engineering, education, technology, agriculture, veterinary science,
journalism, commerce or any other subject prescribed by Regulations; (16) “registered graduate” means
a graduate registered under this Act and includes a graduate registered under
the Indian Universities Act, 1904 (8
of 1904), or under the Calcutta University Act, 1951 (West Ben. Act XVIII of 1951.), who
compounded for all payments of the annual fee for retention of his name in the
register by paying the sums prescribed in that behalf; (17) “Statutes”, “Ordinances”
and “Regulations” mean, respectively, the Statutes, Ordinances and Regulations
of the University made under this Act, and they shall be deemed to be rules
within the meaning of clause (36) of Section 3 of the Bengal General Clauses
Act, 1899 (Ben. Act I of 1899.); (18) “Teacher” means a
Professor, Reader, Lecturer or any other person, holding a teaching post,
appointed or recognized by the University or appointed by an affiliated college
or institution: (19) “Teacher of the University”
means a Professor, Reader, Lecturer or any other person, holding a teaching
post, appointed or recognized as such by the University; (20) “the University” means the
University of Calcutta as constituted under this Act; (21) “University College” means
a College, or an institute, or a College combined with an institute, maintained
by the University, whether established by it or not; (22) “University Laboratory”,
“University Library”, “University Museum” or “University Institution” means a
laboratory, a library, a museum or an institution, as the case may be,
maintained by the University, whether established by it or not; (23) “University Professor”,
“University Reader” or “University Lecturer” means a Professor, Reader or
Lecturer appointed or recoguized as such by the University. Chapter II THE
UNIVERSITY AND ITS POWERS (1) The first Chancellor and
the first Vice-Chancellor of the University and the first members of the
Senate, the Syndicate and the Academic Council, and all persons who may
hereafter become such officers or members, so long as they continue to hold
such office or membership, shall constitute a body corporate by the name of the
University of Calcutta. (2) The University shall have
perpetual succession and a common seal and shall sue and be sued by the name of
the University of Calcutta. The University shall have
the following powers, namely. (1) to encourage and provide
for instruction, teaching, training and research in such branches of learning
and courses of study as it may think fit, and generally to promote the advancement
and dissemination of knowledge and learning, and the extension of education of
University standard; (2) to establish, maintain and
manage colleges, libraries, laboratories, museums and such other institutions
for study and research as it may deem necessary; (3) to provide for
specialization of studies in colleges and for organization by colleges of
common, laboratories, libraries, museums and other institutions for research
work; (4) to affiliate to itself or
to recognize colleges or institutions; (5) to recognize affiliated
colleges as Constituent Colleges or Professional Colleges and to withdraw such
recognition from any such college; (6) to prescribe for Colleges,
other than Government Colleges and Government Sponsored Colleges, (a) the constitution, powers
and functions of their Governing Bodies, (b) the terms and conditions of
service and emoluments for posts of Principals, Teachers and such other
employees as it may deem fit, and (c) the rules for Teachers'
Councils and Provident Funds; (7) to allow Colleges affiliated
to the University of Calcutta as constituted prior to the appointed day and
continuing as Colleges affiliated to the University to exercise the rights and
privileges previously conferred on them and any further or other privileges
conferred by or under this Act; (8) to provide for the
inspection, or investigation into the affairs, of Colleges or institutions
recognised by it or affiliated to it and to exercise general supervision and
control over them; (9) to disaffiliate a College
or an institution in any subject or subjects, or to withdraw affiliation or
recognition from Colleges or institutions, if necessary; (10) to take over temporarily
the management of any College or institution, affiliated to, or recognised by,
the University, other than a Government College or a Government Sponsored
College or institution, in order to ensure that proper standards of teaching,
training or instruction are maintained therein; (11) to dissolve the Governing
Body of any Affiliated Constituent or Professional College or Institution other
than a Government College or a Government Sponsored College, and, pending the
reconstitution of the Governing Body thereof in such manner as may be
prescribed, to appoint an Administrator or an ad hoc Governing Body; (12) to institute
Professorships, Readerships, Lectureships and other teaching posts required by
the University and to appoint persons to such Professorships, Readerships,
Lectureships or other teaching posts, or to recognize persons as Professors,
Readers or Lecturers of the University, or as holders of other teaching posts
of the University; (13) to create posts, as and
when required, of officers and employees of the University besides those
provided for in this Act; (14) to prescribe, subject to
the provisions of this Act, the constitution, powers and duties of Councils,
Committees, Faculties, Boards, and other bodies, and also the time and manner
of holding elections to these bodies and making nominations thereto; (15) to prescribe the powers and
duties of officers of the University other than the Chancellor; (16) to prescribe, subject to
the provisions of this Act, the terms and conditions of service, including
rules of conduct and discipline, and the emoluments for all posts of Teachers
and employees of the University and for all posts of officers other than the
Chancellor; (17) to make provisions for
provident and other funds for the Teachers and for officers and employees of
the University, other than the Chancellor; (18) to institute degrees,
titles, diplomas, certificates, and other academic distinctions; (19) to hold examinations and to
confer degrees, titles, diplomas, certificates and other academic distinctions
on persons who (a) shall have pursued an
approved coarse of study in an Affiliated, Constituent, Professional or
University College or a University Laboratory, unless exempted therefrom in the
manner prescribed, and shall have passed; the prescribed examinations of the
University, or (b) shall have carried on
research under conditions prescribed; (20) to confer honorary degrees
or other academic distinctions under conditions prescribed; (21) to prescribe fees or other
charges, for examinations and other purposes, and to demand and recede the fees
or other charges so prescribed; (22) to establish, maintain and
manage Halls, to recognize Hostels, and to withdraw such recognition; (23) to provide for the
promotion of the health and welfare of students and of discipline among them; (24) to co-ordinate the
activities of, and give financial aid to, affiliated or recognized colleges and
institutions; (25) to mate grants to the
National Cadet Corps from the University Fund; (26) to enter into an agreement
with the Government or with any person, body or authority for the taking over
by the University of the management of any college or institution, including
its assets and liabilities, or for any other purpose not repugnant to the
provisions of this Act; (27) to acquire, hold and
dispose of property, movable and immovable and to make grants and advances for
furthering any of its objects; (28) to accept and administer
gifts, endowments and benefactions, for the furtherance of any of its objects
for the University or for or on behalf of any college or institution
established by, affiliated to, or recognized by, the University, and to
institute awards, fellowships, travelling fellowships, scholarships, studentships,
stipends, bursaries, exhibitions, medals and prizes; (29) to accept grants and to
raise loans or to accept loans from the Central or any State Government or the
University Grants Commission, and with the approval of the State Government
also from other sources; (30) to co-operate with other
Universities, Institutions and educational authorities in matters that relate
to and further the educational objectives of the University; (31) generally to do all such
acts and things as may be necessary or desirable for, or incidental to the
advancement of the objects or purposes of the University. (1) Save as hereinafter
otherwise provided, the local limits of jurisdiction of the University
(hereinafter referred to as the territorial limits of the University) shall
extend to the whole of West Bengal, but nothing in this Act shall afreet the
powers exercised or exercisable by the University known as Rabindra Bharati
under the Rabindra Bharati Act, 1961 (West Ben. Act XXIX of 1961.). (2) Notwithstanding anything in
sub-section (1), the territorial limits of the University shall not include any
area which, for the time being, is included within the local limits of
jurisdiction of any other University, not being the University known as
Rabindra Bharati referred to in sub-section (1), established by law within West
Bengal. (3) The University shall, in
respect of every College or Institution already affiliated to the University on
the appointed day but situated outside the territorial limits of the
University, continue to exercise the powers conferred by or under this Act
until such College or, Institution is disaffiliated in accordance with the
provisions of this Act. (4) Any College or Institution
situated outside the territorial limits of the University may, with the
sanction of the State Government, apply to the University for admission to the
privileges of the University, and such College or Institution may, subject to
such conditions and restrictions as the University may, with the approval of
the Stater Government, think fit to impose, be admitted to the privileges, of
the University. Chapter III OFFICERS OF THE UNIVERSITY The following shall be the
officers of the University. (1) the Chancellor; (2) the Vice-Chancellor; (3) the Pro-Vice-Chancellor for
Academic Affairs; (4) the Pro-Vice-Chancellor for
Business Affairs and Finance; (5) the Registrar; (6) persons holding such other
posts as may be declared by Statutes to be posts of officers of the University. (1) The Governor of West Bengal
shall, by virtue of his office, be the Chancellor of the University. He shall
be the head of the University and the President of the Senate and shall, when
present, preside at meetings of the Senate. (2) The Chancellor shall
exercise such powers as may be conferred on him by or under the provisions of
this Act. (3) Where power is conferred
upon the Chancellor to make nominations to any authority or body of the
University, the Chancellor shall, to the extent necessary, nominate persons to
represent interests not otherwise adequately represented. (4) Every proposal to confer
any honorary degree shall be subject to confirmation by the Chancellor. (1) The Vice-Chancellor shall
be appointed by the Chancellor, in consultation with the Minister, from among
three persons recommended by the Syndicate, of whom not more than one shall be
a member of the Syndicate. He shall hold office for a term of four years and
shall be eligible for re-appointment. (2) The Vice-Chancellor shall
he a whole-time officer of the University and shall he paid from the University
Fund a salary of three thousand rupees per month inclusive of all allowances. (3) The Vice-Chancellor may
resign his office by writing under his hand addressed to the Chancellor. (4) If (a) the Vice-Chancellor is, by
reason of leave, illness or other cause, temporarily unable to exercise the
powers and perform the duties of his office, or (b) a vacancy occurs in the
office of the Vice-Chancellor by reason of death, resignation or expiry of his
term of office, then, during the period of such temporary inability or pending
the appointment of a Vice-Chancellor in accordance with the provisions of
sub-section (1) to fill such vacancy, as the case may be, the senior
Pro-Vice-Chancellor shall exercise the powers and perform the duties of the
Vice-Chancellor, seniority in such a case being determined by the date and
order of first substantive appointment. (1) The Vice-Chancellor shall
be the principal executive and academic officer of the University and shall, in
the absence of the Chancellor, preside at meetings of the Senate. He shall, by
virtue of his office, be a member and the Chairman of the Syndicate and of the
Academic Council, and also the Chairman of any other authority or body of the
University of which he may be a member. He shall also be entitled to be present
at and to address any meeting of any other authority or body of the University
of which he may not be a member, but shall not be entitled to vote thereat. (2) The Vice-Chancellor shall
have the power to convene meetings of the Senate, the Syndicate, the Academic
Council, and of any other authority or body of the University. (3) It shall be the duty of the
Vice-Chancellor to ensure that the provisions of this Act, and the Statutes,
the Ordinances and the Regulations, are faithfully observed, and to take such
action as may be necessary for this purpose. (4) The Vice-Chancellor shall
have the power to exercise general control and supervision over all other
officers of the University except the Chancellor and over all Teachers and
employees of the University and generally over all the affairs of the
University and shall decide and dispose of all appeals in disciplinary matters,
not provided for in Section 35. (5) The Vice-Chancellor shall
exercise such other powers and discharge such other duties as may be delegated
to him by any authority or body of the University or as may be prescribed by
Statutes, Ordinances or Regulations. (6) The Vice-Chancellor may
take on behalf of the University such action as he may deem expedient in any
matter which, in his opinion, is either urgent or of an emergent nature, and
such action shall at the earliest opportunity be reported to the appropriate
authority or body. The Pro-Vice-Chancellor for
Business Affairs and Finance shall be appointed by the Chancellor in
consultation with the Minister. He shall hold office for a term of four years
and shall be eligible for re-appointment. He shall be a whole-time officer of
the University and shall be paid from the University Fund a salary of two
thousand two hundred and fifty rupees per month inclusive of all allowances. (1) Subject to the supervision,
direction and general control of the Vice-Chancellor, the Pro-Vice-chancellor
for Business Affairs and Finance shall be in charge of the administration of
the funds, the finances and the properties and assets of the University and of
all trusts and endowments; and he shall take special interest in activities
that aim at raising funds for the purposes of the University and augmenting the
resources of the University. (2) The Pro-Vice-Chancellor for
Business Affairs and Finance shall be in charge of the work of the Accounts
Department of the University, including collection of funds, and shall, subject
to the provisions of Section 9, be responsible for ensuring that all monies are
expended for the purpose for which they are, sanctioned within the limits of
budget allotments. (3) The Pro-Vice-Chancellor for
Business Affairs and Finance shall, in consultation with the relevant
departments of the University, prepare the Annual Financial Estimates and the
Annual Statement of Accounts. (4) Save as may be otherwise
prescribed, all contracts and agreements, relating to matters of which he is in
charge, shall, on approval by the Syndicate, be signed and executed by the
Pro-Vice-Chancellor for Business Affairs and Finance on behalf of the
University. (5) The Pro-Vice-Chancellor for
Business Affairs and Finance shall exercise such other powers and perform such
other duties as may be prescribed or delegated to him by or under the
provisions of this Act. The Pro-Vice-Chancellor for
Academic Affairs shall he appointed by the Chancellor in consultation with the
Minister. He shall hold office for a term of four years and shall be eligible
for re-appointment. He shall be a whole-time officer of the University and
shall be paid from the University Fund a salary of two thousand, two hundred
and fifty rupees per month inclusive of all allowances. (1) Subject to the supervision,
direction and general control of the Vice-Chancellor, the Pro-Vice-Chancellor
for Academic Affairs shall be the chief academic and administrative officer in
matters concerning post-graduate studies and research, and also undergraduate
studies. (2) The Pro-Vice-Chancellor for
Academic Affairs shall exercise such other powers and perform such other duties
as may be prescribed or delegated to him by or under the provisions of this
Act. (1) A Pro-Vice-Chancellor may
resign his office by writing under his hand addressed to the Chancellor through
the Vice-Chancellor. (2) If a Pro-Vice-Chancellor is
by reason of leave, illness or other cause temporarily unable to exercise the
powers and perform the duties of his office, the Chancellor may appoint a
person temporarily to exercise the powers and perform the duties of such
Pro-Vice-Chancellor. (1) The Registrar shall be a
whole-time officer of the University and shall be appointed by the Syndicate
with the approval of the Chancellor, for such period and on such terms and
conditions as may be prescribed. (2) The Registrar may resign
his office by writing under his hand addressed to the Vice-Chancellor. (3) If the Registrar is for any
reason temporarily unable to exercise the powers or perform the duties of his
office, the Vice-Chancellor may appoint a person, temporarily for a period not
exceeding six months, to exercise the powers an perform the duties of the
Registrar. Subject to the supervision,
direction and general control of the Vice-Chancellor, the Registrar shall act
as the Secretary of the Senate, of the Syndicate and of the Academic Council
and shall exercise such powers and perform such duties as may be prescribed, or
delegated to him by or under the provisions of this Act. In their respective spheres
of duties, the Pro-Vice-Chancellors and the Registrar shall, subject to the
provisions of sub-section (4) of Section 9, have the power of supervision and
control over all officers and employees serving in departments under their
charge and shall exercise such disciplinary power is may be conferred on them
by or under this Act. Chapter IV AUTHORITIES
OF THE UNIVERSITY The following shall be the
authorities of the University: (1) the Senate; (2) the Syndicate; (3) the Academic Council; (4) the Faculties; (5) the Councils for
Post-Graduate Studies; (6) the Councils for
Under-Graduate Studies; (7) the Boards of Studies; (8) the Finance Committee; (9) such other authorities as
may be established under the Statutes. (1) The Senate shall consist of
the following members, namely. (a) Ex-officio
members. (i) the Chancellor; (ii) the Vice-Chancellor; (iii) former Vice-Chancellors of
the University; (iv) the Pro-Vice-Chancellor for
Business Affairs and Finance; (v) the Pro-Vice-Chancellor for
Academic Affairs; (vi) the Director of Public
Instruction, West Bengal; (vii) the President, West Bengal
Board of Secondary Education; (viii) all University Professors; (ix) University Readers and
Lecturers who are Heads of Departments of Teaching; (x) Emeritus Professors of the
University; (xi) National Professors
associated with the University; (xii) the Director, Bose
Institute, Calcutta; (xiii) the President, Indian Association
for the Cultivation of Science, Calcutta; (xiv) the President, National
Council of Education; (xv) the President, Asiatic
Society; (xvi) the President, Bangiya
Sahitya Parishad; (xvii) the President, Bangiya
Bijnan Parishad; (xviii) the President, Vangiya
Sanskrita Sitsha Parishat; (xix) the Chairman, West. Bengal
Board of Madrassa Education; (b) Other
members (i) three persons elected by
the Principals of Constituent Colleges, not being Professional Colleges, from
among themselves; (ii) ten persons of whom at
least two shall be women, elected by the Principals of Affiliated Colleges, not
being Constituent Colleges or Professional, Colleges, from among themselves; (iii) seven persons elected by
the Principals of Professional Colleges, not being Constituent Colleges, from
among themselves; (iv) fifteen persons, not being
Heads of Departments of teaching, of whom at least five shall be University
Readers, elected by the University Readers and University Lecturers from among
themselves; (v) three persona elected by
the Teachers of the Constituent Colleges, not being Professional Colleges, from
among themselves; (vi) twelve persons, of whom at
least two shall be women, elected by the Teachers of Affiliated Colleges, not
being Constituent Colleges or Professional Colleges, from among themselves; (vii) ten persons, of whom at
least two shall be teachers of Medical Colleges, one shall be a teacher of a
Law College and two shall be teachers of Engineering Colleges, elected by the
Teachers of Professional Colleges, not being Constituent Colleges, from among
themselves; (viii) six persons, not being
Principals or Teachers, elected by the members of the Governing Bodies of
Affiliated Colleges from among themselves, of whom three shall be from colleges
situated within Calcutta and three from colleges situated outside Calcutta, not
more than one being elected from any one college; (ix) two persons elected by the
members of the Legislative Assembly of West Bengal from among themselves; (x) one person elected by the
members of the Legislative Council of West Bengal from among themselves; (xi) twenty-five persons elected
from among themselves by-registered graduates whose names have been borne on
the register for not less than two consecutive years including the year in
which the election is held; (xii) twenty persons nominated by
the Chancellor to secure the representation of the professions, industry,
agriculture, banking, commerce, scientific or technical societies, including
persons eminent in literature, science, fine arts and music, and persons who have
rendered eminent service to the cause of education. (2) All elections of the Senate
shall be held in the manner prescribed by Statutes. (1) Subject to such conditions
as may be provided by or under the provisions of this Act, the Senate shall
exercise the following powers and perform the following duties, namely. (i) to establish colleges,
institutions, libraries, laboratories and museums for study and research; (ii) to create and institute
Professorships, leaderships, Lectureships, and other posts necessary for the
establishment of the colleges, institutions, libraries, laboratories and
museums referred to in clause (i); (iii) to institute degrees,
titles, diplomas; certificates and other academic distinctions; (iv) to institute fellowships,
travelling fellowships, scholarships, studentships, stipends, bursaries,
exhibitions, medals and prizes to be awarded out of the University Fund; (v) to confer degrees, titles,
diplomas, certificates and other academic distinctions on persons who. (a) have pursued prescribed
courses of studies or have been exempted therefrom in the manner prescribed,
and have passed such examinations as may be prescribed, or (b) have carried on research in
accordance with such conditions as may be prescribed; (vi) to confer honorary degrees
or other academic distinctions; (vii) to consider the Annual
Statement of Accounts and the Annual Financial Estimates approved by the
Syndicate and to pass such resolutions relating thereto as may be considered
necessary: Provided that for the
purpose of passing a resolution modifying or rejecting any such Annual
Financial Estimates it shall be necessary for a majority of the total number of
members of the Senate existing at the time to vote in favour of the resolution; (viii) to consider the Annual
Report as prepared by the Syndicate and to pass such resolutions relating
thereto as may be considered necessary; (ix) to consider and advise on
such other reports from the Syndicate or any other body as may be made to it; (x) to consider, and advise on,
proposals from the Syndicate for entering into an agreement with the Government
or with any person, body or authority for the taking over by the University of
the management of any college or institution, including its assets and
liabilities, or for any other purpose not repugnant to the provisions of this
Act; (xi) to consider, and advise on,
proposals from the Syndicate for co-operation with other Universities,
Institutions and educational authorities in matters that relate to or further
the educational objectives of the University; (xii) to consider and suggest
measures for the improvement of the administration and finances of the
University, and generally for the furtherance of its objectives; (xiii) to make rules for the
transaction of its own business; (xiv) to exercise all other
powers and to perform all other duties conferred and imposed by or under this
Act on the Senate. (2) The Senate shall not
exercise the powers referred to in clauses (i) to (vi) of
sub-section (1) except on the recommendation of the Syndicate, but may send
proposals in respect thereof to the Syndicate for its recommendation. (3) The Senate shall have the
power to review the action of the Syndicate, save where the Syndicate has acted
in accordance with powers conferred on it by or under this Act: Provided that if any
question arises as to whether the Syndicate has acted in accordance with powers
conferred on it by or under this Act, the question shall be decided by
reference to the Chancellor whose decision shall be final. (1) The Senate shall meet at
least thrice a year on dates to be fixed by the Vice-Chancellor. One of such
meetings shall be held in March and shall be called the Annual Meeting. The
Senate may also meet at such other times as it may, from time to time, decide. (2) Forty members shall be a
quorum for a meeting of the Senate: Provided that such quorum
shall not be required at a Convocation of the University. (3) The Vice-Chancellor may,
whenever he thinks fit, and shall, upon a requisition in writing signed by not
less than forty members of the Senate, convene a meeting of the Senate. A
meeting on such requisition shall be held within fifteen days of the receipt of
the requisition by the Vice-Chancellor. (1) The Syndicate shall consist
of the following members, namely. (a) Ex-officio
members. (i) the Vice-Chancellor; (ii) the Pro-Vice-Chancellor for
Business Affairs and Finance; (iii) the Pro-Vice-Chancellor for
Academic Affairs; (iv) the Director of Public
Instruction, West Bengal; (v) the Deans of the Faculties
of Arts, Science, Law, Medicine and Engineering; (vi) the President of the West
Bengal Board of Secondary Education; (vii) five persons elected, in
the manner prescribed by Statutes, by the Academic Council from among its
members of whom at least one shall be the Principal of an Affiliated College,
not being a Constituent or a Professional College, one the Principal of a
Professional College not being a Constituent College and one the Principal of a
Constituent College, not being a Professional College; (viii) eight persons, of whom at
least six shall be persons other than Teachers, elected, in the manner
prescribed by Statutes, by the Senate from among its members; (ix) one Dean, other than those
mentioned in clause (v),
appointed by rotation in the manner prescribed by Statutes; (x) two persons nominated by
the Chancellor. (2) Fourteen members shall be a
quorum for a meeting of the Syndicate. (1) Subject to the provisions
of this Act, the Syndicate shall have the following powers and perform the
following duties, namely. (i) to initiate proposals for
the making of Statutes and Ordinances, including proposals for amendment or
repeal thereof, in the manner hereinafter provided; (ii) to recommend to the Senate,
after consulting the Academic Council, the establishment of colleges,
libraries, laboratories, museums or other institutions for study and research; (iii) to maintain University
Colleges, University institutions, University libraries, University
laboratories and University museums; (iv) to establish, maintain and
manage Halls and recognize Hostels; (v) to direct the inspection of
University libraries University laboratories, University, museums. Halls and
Hostels; (vi) to recommend to the Senate,
after consulting the Academic Council, the institution of fellowships,
travelling fellowships, scholarships, studentships, stipends, bursaries,
exhibitions, medals and prizes, the expenses of which are to be met from the
University Fund, and to award the same after institution thereof by the Senate; (vii) to recommend to the Senate,
after consulting the Academic Council, the institution and creation of
Professorships, Readerships, Lectureships and other teaching posts necessary
for the establishment of the colleges, institutions, libraries, laboratories
and museums referred to in clause (i)
of sub-section (2) of Section 20; (viii) to create posts of
officers. Teachers and employees of the University other than those provided
for in clause (ii) of
sub-section (1) of Section 20; (ix) to appoint Teachers,
officers and employees of the University, to fix their emoluments and define
their duties and other terms and conditions of service in accordance with the
Statutes and the Ordinances; Explanation. In this clause “officer”
means an officer referred to in clause (6) of Section 6; (x) to suspend, discharge or
otherwise punish in accordance with the Statutes and the Ordinances such among
the teachers, officers and employees, of the University as are appointed by the
Syndicate; (xi) to grant, after considering
the views of the State Government, affiliation or recognition, to a college or
an institution in accordance with the terms and conditions of such affiliation
or recognition prescribed by the Statutes; (xii) to allow colleges and
institutions affiliated to the University of Calcutta as constituted prior to
the appointed day and continuing as colleges or institutions affiliated to the
University to exercise the rights and privileges previously conferred on them
and any further or Other privileges conferred by or under this Act; (xiii) to disaffiliate a college
or institution in one subject or more subjects and withdraw affiliation or
recognition from colleges or institutions, if necessary: Provided that a decision of
the Syndicate under this clause may be modified or reversed by the Senate by a
resolution carried by a majority of the total number of members of the Senate
existing at the time; (xiv) to take over temporarily
the management of an Affiliated or a recognised college or institution, other
than a Government College or a Government Sponsored College, in order to ensure
that proper standards of teaching, training or instruction are maintained
therein; (xv) to co-ordinate the
activities of, and give financial aid to, affiliated or recognised colleges and
institutions; (xvi) to provide for the
inspection, or investigation into the affairs, of colleges or institutions
recognised by the University or affiliated to it and to exercise general
supervision and control over them; (xvii) to make, after considering the proposals of
the Academic Council, such provision as will enable Affiliated Colleges and
University Colleges to undertake specialisation of studies and to organize
common laboratories, libraries, and museums for research; (xviii) to provide, after
consulting the Academic Council for such lectures and instruction to students
of Affiliated, Professional, Constituent or University Colleges or University
laboratories as may be deemed necessary; (xix) to prescribe and collect
fees or charges for the registration of students and their admission to courses
of studies organized by the University, for hold in examinations, for the grant
of degrees, diplomas and certificates, and for other like purposes; (xx) to recommend to the Senate,
after consulting the Academic Council, the institution of degrees titles,
diplomas, certificates and other academic distinctions; (xxi) to recommend to the Senate,
on the advice of the appropriate body, the conferment of degrees, titles,
diplomas, certificates and other academic distinctions on persons who have
pursued prescribed courses of studies or have been exempted therefrom in the
prescribed manner, and have passed such examinations as may be prescribed or
have carried on research under such condition as may be prescribed; (xxii) to exercise general supervision over the
holding and conducting of University examinations and publication of the
results thereof in accordance with the Regulations; (xxiii) to recommend to the Senate
the conferment of honorary degrees and other academic distinctions; (xxiv) to give directions
regarding the form, custody and use of the common seal of the University; (xxv) to acquire, hold and
dispose of property, movable and immovable, and to administer all assets,
properties and funds of the University, and to undertake all measures necessary
or desirable for the conservation or augmentation of the resources of the
University: Provided that for the
purpose of disposing of any property valued at not less than one lakh, of
rupees previous approval of the Senate shall be necessary; (xxvi) to accept and administer
gifts, endowments and benefactions for the furtherance of the purposes of this
Act; (xxvii) to accept grants and to
raise or accept loans on behalf of the University and to make grants or
advances from the University Fund or other Special Funds maintained by the
University; (xxviii) to enter into an agreement with the Government
or with any person, body or authority for the taking over by the University of
the management of any college or institution, including its assets and
liabilities, or for any other purpose not repugnant to the provisions of this
Act; (xxix) to manage the Press
Establishment, the Publication Bureau and the Employment Bureau of the
University and to exercise general supervision over Students' Unions,
University Extension Boards, University Sports Board and other bodies
instituted by the University; (xxx)to approve the Annual
Statement of Accounts and the Annual Financial Estimates of the University and
to submit the same to the Senate for consideration; (xxxi) to prepare the Annual
Report and submit the same to the Senate for consideration; (xxxii) to make due provision for
the health, welfare, residence and discipline of students and their
relationship with the University and to provide for such other training of
students, as may be considered desirable; (xxxiii) to co-operate with other
Universities, Institutions, Associations, Societies or Bodies on such terms and
for such purposes, not inconsistent with the purposes of this Act, as it may
determine; (xxxiv) to make rules for the
transaction of its own business; (xxxv) to exercise all other
powers and perform all other functions conferred and imposed on the Syndicate
by, or under this Act. (2) The Syndicate shall
exercise all powers of the University not otherwise specifically provided for
and all other powers which may be necessary to give effect to the provisions of
this Act. (3) The Syndicate shall, on
being satisfied as a result of enquiries initiated by it, or otherwise, that
the affairs of any Affiliated, Constituent or Professional College or
Institution are being mismanaged to the detriment of the College or Institution
as an effective educational institution, have the power to dissolve the
Governing Body of such College or Institution and, pending the reconstitution
of the Governing Body thereof in such manner as the Syndicate may prescribe, to
appoint an Administrator or an ad
hoc Governing Body consisting of such members as it may deem fit: Provided that the
provisions of this sub-section shall not apply to any Government College or a
Government Sponsored College. (1) The Academic Council shall
consist of the following members, namely. (a) Ex-officio
members (i) the Vice-Chancellor; (ii) the two
Pro-Vice-Chancellors; (iii) the Director of Public
Instruction, West Bengal; (iv) the President, West Bengal
Board of Secondary Education; (v) the Deans of the Faculties; (vi) all University Professors; (vii) Readers and Lecturers of
the University who are Heads of Departments of Teaching; (viii) all Principals of
Constituent Colleges; (ix) Emeritus Professors of the
University; (x) National Professors
associated with the University; (b) Other
members. (i) four persons elected by the
Principals of Affiliated Colleges, not being Constituent or Professional
Colleges, from among themselves, of whom two shall be graduates in Humanities
and two shall be graduates in Science; (ii) two persons elected by the
Principals of Professional Colleges, not being Constituent Colleges, from among
themselves; (iii) ten persons, not being
Principals, elected by the Teachers of Affiliated Colleges, not being
Constituent or Professional Colleges, from among themselves, of whom at least
two shall be teachers of Humanities and two teachers of Science and at least
one shall be a woman; (iv) three persons, net being
Principals, elected by the Teachers of Professional Colleges, not being
Constituent Colleges, from among themselves; (v) three persons, not being
Principals, elected by the Teachers of Constituent Colleges, not being
Professional Colleges, from among themselves; (vi) eight persons, of whom at
least four shall be persons other than Principals or Teachers, elected by the
Senate from among its members. (2) Thirty-five members shall
be a quorum for a meeting of the Academic Council. (1) Subject to the provisions
of this Act, and the Statutes, the Ordinances and the Regulations, the Academic
Council shall be responsible for all academic affairs of the University and it
shall be the duty of the Academic Council continuously to study and appraise
the educational needs and problems of the University and advise the Syndicate
with respect to them including the co-ordination of the activities of the
Affiliated, Professional, Constituent and University Colleges. (2) Subject to the provisions
of this Act and the Statutes and the Ordinances, the Academic Council shall
have the following powers and perform the following duties, namely. (i) to make proposals to the
Syndicate for the establishment of colleges, libraries, laboratories, museums
to and other institutions for study and research be maintained by the
University; (ii) to make proposals to the
Syndicate for the institution of Professorships, Readerships, Lectureships and
other teaching posts and for the laying down of the duties and emoluments
thereof; (iii) to make proposals to fire
Syndicate for the promotion of research and, through special committees
constituted for the purpose, to call for reports on such research work from
persons engaged therein, and to make recommendations to the Syndicate thereon; (iv) to prescribe, after
consulting the Syndicate, the minimum qualifications for Principals, Teachers
and Teachers of the University; (v) to make proposals to the
Syndicate regarding provisions to be made for enabling the University and
Colleges to undertake specialization of studies and for organization of common
laboratories, libraries, museums, institutes of research and other institutions
maintained by the University; (vi) to recommend to the
Syndicate after considering the proposals of the Councils for Post-Graduate
Studies, measures for the constitution or re-constitution of Departments of
Teaching; (vii) to advise the Syndicate
provisions to be made for lectures and instructions for students of Affiliated,
Constituent, Professional and University Colleges and the University
laboratories, and also for other persons who are not such students; (viii) to advise the Syndicate on
the institution of Agrees, titles, diplomas, certificates and other academic
distinctions; (ix) to make Regulations
regarding the courses of study and the division of subjects after obtaining and
considering the recommendations of the Councils for Post-Graduate and
Under-Graduate Studies in this regard; (x) to make Regulations
prescribing examinations which are to be recognized as equivalent to
examinations held by the University; (xi) to make Regulations
regarding the conduct of examinations held by the University and the conditions
under which students may be admitted to the different courses of studies and
examinations held by the University; (xii) to make Regulations in
respect of all other matters required by or under this Act fo be prescribed or
provided for by Regulations; (xiii) to provide for co-operation
and reciprocity among colleges, institutions and laboratories and the
University so as to foster the development of academic life and to ensure the
fullest utilization, of the teaching resources available; (xiv) to mallet for the
transaction of its own business; (xv) to exercise and perform all
other powers and functions conferred and imposed on the Academic Council by or
under this Act. The University shall
include Faculties of Art, Science, Law, Medicine, Engineering Technology,
Education, Fine Arts and Music, Agriculture, Commerce, Veterinary Science, and
such other Faculties as may be prescribed. Each Faculty may comprise such
subject or subjects as may be prescribed by the Regulations. The constitution
of the Faculties shall be prescribed by Statutes and the powers and the
functions of the Faculties shall be prescribed by Regulations. (1) There shall be a Dean of
each Faculty who shall be elected by the Faculty in such manner and subject to
such conditions as may be prescribed by Statutes. (2) The Dean shall hold office
as a Dean for such term as may be prescribed by Statutes. (1) There shall be such Councils
for Post-Graduate studies as may be prescribed by Regulations. The
Vice-Chancellor shall be the Chairman and the Pro-Vice-Chancellor for Academic
Affairs shall be the Vice-Chairman of every such Council. The Councils shall be
constituted in the manner prescribed by Statutes. (2) Every Council for
Post-Graduate Studies shall have general responsibility for such academic
affairs of the departments concerned as entrance requirements, curricula,
instructions, examinations, discipline, student activities, athletics, college
libraries, and similar other matters which affect only the Council. (3) Every Council for
Post-Graduate Studies shall report to the Academic Council on academic matters
relating to the departments concerned and shall also have the following powers
and perform the following duties, namely. (i) to delegate to teaching
departments, separate research units, and Post-Graduate Boards of Studies,
responsibility for such academic matters as respectively concern such
departments, units and Boards; (ii) to consider and approve
results of examinations leading to Post-Graduate degrees, diplomas and
certificates; (iii) to recommend to the
Syndicate the granting of Post-Graduate degrees, diplomas and certificates; and (iv) to exercise and perform all
other powers and functions conferred and imposed on it by or under this Act. (4) Academic matters involving
more than one Council for Post-Graduate Studies which cannot otherwise be
resolved shall be referred to the Academic Council for resolution. There shall be Councils for
Under-Graduate studies in Arts, Science, Commerce, Medicine, Engineering,
Technology and in such other branches of learning as may be prescribed by
Regulations. The Vice-Chancellor shall be the Chairman and the
Pro-Vice-Chancellor for Academic Affairs shall be the Vice-Chairman of each of
such Council. The constitution of such Councils shall, in all other respects,
be prescribed by Statutes and the powers and functions thereof shall be
prescribed by Regulations. There shall be Boards of
Studies attached to every Council for Post-Graduate or Under-Graduate Studies.
The constitution of the Boards of Studies shall be prescribed by Statutes and
the powers and functions of the Boards shall be prescribed by Regulations. There shall be a Finance
Committee with the Vice-Chancellor as the Chairman and the Pro-Vice-Chancellor
for Business Affairs and Finance as the Vice-Chairman. The constitution, powers
and functions of the Finance Committee shall be prescribed by Statutes and its
procedure in financial matters, including the delegation of its powers, shall
be prescribed by Ordinances. (1) (a) A University Professor shall be appointed by the Syndicate on
the recommendation of a Selection Committee consisting of. (i) the Vice-Chancellor as
Chairman; (ii) the Pro-Vice-Chancellor for
Academic Affairs; (iii) the Dean of the Faculty
concerned; (iv) a person, not holding a
post of profit under the University and having special knowledge of the subject
which the Professor will teach, nominated, by the Chancellor; (v) two persons, not holding
posts of profit under the University and having special knowledge of the
subject which the Professor will teach, of whom, one shall be nominated by the
Syndicate and another shall be nominated by the appropriate Council for
Post-Graduate Studies. (b) A University Reader or a University Lecturer be appointed by
the Syndicate on the recommendation shall Selection Committee consisting of (i) the Vice-Chancellor as
Chairman; (ii) the Pro-Vice-Chancellor for
Academic Affairs; (iii) the Head of the Department
concerned or, if such Head of the Department is himself a candidate for the
post, a person nominated by the Council for Post-Graduate Studies concerned in
the manner prescribed; (iv) a person, not holding a
post of profit under the University and having special knowledge of the subject
which the Reader or Lecturer will teach, nominated by the Chancellor; (v) two persons, not holding
posts of profit under the University and having special knowledge of the
subject which the Reader or Lecturer will teach, of whom one shall be nominated
by the Syndicate and another shall be nominated by the appropriate Council for
Post-Graduate Studies. (2) The provisions of
sub-section (1) shall not apply in the case of any temporary, part-time or
honorary appointment tenable for a period of not more than one year. (3) Four members shall be a
quorum for a meeting of a Selection Committee. (4) If any member of a
Selection Committee is unable to attend, he may send his opinion in writing to
the Vice-Chancellor and such opinion shall be taken into consideration by the
Committee. (5) If the Syndicate does not
accept the recommendation of a Selection Committee, it shall refer the
recommendation back to the Selection Committee for reconsideration and if the
Syndicate does not accept the reconsidered views of the Selection Committee the
matter shall be referred to the Chancellor whose decision shall be final. Save as otherwise provided
by or under this Act, every salaried officer other than those mentioned in
clauses (2) to (5) of Section 6, every Teacher of the University and every
employee of the University holding a post carrying a salary not below one
hundred rupees per month, shall be appointed under a written contract
containing such terms and conditions as the Syndicate may determine. One copy
of the contract shall be lodged with the University and a second copy thereof
shall be furnished to the Officer, Teacher or employee concerned. The Syndicate may
constitute a Standing Committee or Standing Committees for selection of persons
for appointment to non-teaching posts and may prescribe by Ordinances for
procedure and method of such selection, subject to the provisions of this Act. (1) Any dispute between the
University and Teacher, Officer or employee of the University holding a post
carrying a salary not below one hundred rupees per month shall, on the request
of the Teacher, Officer or employee concerned, be referred to a Tribunal
consisting of one member appointed by the Syndicate, one member nominated by
the Teacher, Officer or employee concerned and a President appointed by the
Chancellor. The decision of the Tribunal shall be final, and no suit or
proceeding shall lie in any civil court in respect of the matters decided by
the Tribunal. Every such request shall be deemed to be a submission to
arbitration upon the of terms of this section, within the meaning of the
Arbitration Act, 1940 (10 of 1940), and all provisions of that Act, with the
exception of Section 2 thereof, shall apply accordingly. (2) Any dispute between a
Principal or Teacher of a College other than a Government College or a
Government Sponsored College, not being a Teacher of the University, and the
Governing Body of the College concerned shall, on the request of such Principal
or Teacher, be referred to a Tribunal consisting of one member nominated by the
Principal or Teacher concerned, one member nominated by the Governing Body of
the College concerned and a President appointed by the Vice-Chancellor. The
decision of the Tribunal shall be final and no suit or proceeding shall lie in
any civil court in respect of the matters decided by the Tribunal. Every such
request shall be deemed to be a submission to arbitration upon the terms of
this section, within the meaning of the Arbitration Act, 1940, and all
provisions of that Act, with the exception of Section 2 thereof, shall apply
accordingly. Chapter V GENERAL
PROVISIONS GOVERNING ALL AUTHORITIES OR OTHER BODIES OF THE UNIVERSITY (1) No person shall be
qualified for election or nomination as a member of any authority or body of
the University or continue as such member if he. (i) is of unsound mind or a
deaf-mute, or (ii) is an undischarged
insolvent, or (iii) has been convicted by a
court of law for an offence involving moral turpitude. (2) In case of any doubt or
dispute, the Chancellor's decision whether a person is disqualified under the
provisions of sub-section (1) shall be final. (3) No person shall be entitled
to stand as a candidate for election to any authority or body of the University
from more than one constituency. (4) No person shall be entitled
to be enrolled as a voter for, or to cast his vote at, an election to any
authority or body of the University from more than one constituency: Provided that this
sub-section shall not apply in the case of an election of members of the Senate
to the Syndicate and the Academic Council. (1) Save as otherwise provided
in sub-section (4), an elected or nominated member of any authority or body of
the University shall hold office for a period of four years from the date of
his election or nomination, as the case may be: Provided that in respect of
the first elections and nominations under this Act, the said period of four
years shall commence from the date of the first meeting of the authority or
body held after such elections and nominations. (2) The term of office of
members other than ex-officio members
of any authority or body of the University shall be held to include any period
which may elapse between the expiry of the said term and the date of election
of new members to such authority or body to fill vacancies arising by efflux of
time. (3) When elections are held on
more than one date, the last of such dates shall be taken to be the date of
election for the purposes of this section. (4) Any member elected or
nominated to fill a casual vacancy shall hold office for the unexpired portion
of the term of office of the member in whose seat he is so elected or
nominated. (1) When a person is qualified
to be a member of any authority or body of the University by virtue of his
membership of any other authority or body, he shall cease to be a member of the
former when he ceases to be a member of the latter. (2) When a person is elected or
nominated as a member of any authority or body of the University from any
constituency, he shall cease to be such a member when he ceases to belong to
that constituency. (1) Any casual vacancy among
the elected members of any authority or body of the University shall be filled,
within such time as the Vice-Chancellor may direct, by election by such
authority or body in the manner prescribed, of a person representing the
interest which the member, whose seat has become vacant, represented. (2) Any vacancy among nominated
members of any authority or body of the University shall be filled, within such
time as the Vice-Chancellor may specify, by nomination by the person or
authority that nominated the Member whose seat has become vacant. (3) Vacancies arising by efflux
of time in seats of elected members of any authority or body of the University
shall be filled by election to be held on such date or dates, not later than
six months or such extended period as the Chancellor may, by order made in this
behalf, specify, from the date on which the vacancies arise, as the
Vice-Chancellor may fix. No act or proceedings of
the University or of any authority or body of the University shall be deemed to
be invalid merely by reason of the existence of a vacancy or vacancies among
its members or the invalidity of the election of any of the members. Explanation. For the avoidance of
doubt it is hereby declared that where the office of any member of any
authority or body of the University cannot be filled up when such authority or
body is constituted for the first time, on account of any election or
appointment not being for any reason feasible, there shall be deemed to be a
vacancy in the office of such member until such election takes place or such
appointment is made. (1) If any question arises
whether any person is eligible for election or nomination or has been duly
elected or nominated as, or is entitled to be, a member of any authority or
body of the University, the question shall be referred to the Chancellor, whose
decision thereon shall be final. (2) If, during the progress of
any election of members to any authority or body of the University, the
Chancellor is satisfied that such election is vitiated by fraud or corrupt
practice, the Chancellor may make an order annulling the proceedings in respect
of such election or any part thereof and directing fresh proceedings to be
started, in accordance with the provisions of this Act and the Statutes,
Ordinances and Regulations, from such stage as may be specified in the order
and such order of the Chancellor shall be final. (3) No suit or proceeding shall
lie in any civil court against a decision or an order of the Chancellor under
sub-section (1) or sub-section (2), as the case may be. At a meeting of the Senate,
Syndicate, Academic Council or any other authority or body of the University,
the person presiding at the meeting shall, in the event of an equality of
votes, have a casting vote whether or not he otherwise has a vote. Chapter VI FUNDS
OF THE UNIVERSITY, ACCOUNTS, AUDIT AND INSPECTION The University shall have a
fund to be known as the University Fund to which shall be credited all its
income from fees, fines, contributions, donations, loans and advances and from
any other source whatsoever. The University may also create, by Ordinances made
in this behalf, separate special funds for the administration of endowments,
trusts or specific grants or grants for other special purposes. The State Government shall
in every financial year after considering the report submitted under sub-section
(3) of Section 47 relating to the year preceding the previous financial year,
contribute to the University Fund an amount which shall not be less than rupees
sixteen lakhs. Notwithstanding the repeal
of the West Bengal Secondary Education Act, 1950 (West Ben. Act XXXVII of 1950.), the State Government shall, in
addition to any sum that may be paid by it under any other provisions of this
Act, continue to pay to the University every financial year, the annual grant
determined by the Tribunal referred to in sub-section (2) of Section 43 of that
Act to meet the financial loss incurred by the University on account of its
ceasing to hold the Matriculation Examination and the sum paid as such annual
grant shall be credited to the University Fund. Any provident fund
instituted by the University for the benefit of its Teachers, officers or
employees shall be governed by the provisions of the Provident Funds Act, 1925
(19 of 1925), as if such fund were a Government Provident Fund and the
Syndicate shall have power to frame Ordinances, not inconsistent with the
provisions of that Act, for the administration of the fund. (1) The Annual Statement of
Accounts of the University shall, after examination by the Syndicate, be
subjected to such audit as the State Government may direct. (2) Such Annual Statement of
Accounts shall, together with copies of the audit report thereon, be submitted
to the Senate and to the State Government and thereupon, the State Government
may publish the same in the Official
Gazette. (3) The University shall have a
continuous internal audit and the report of such audit shall be submitted to
the State Government as soon as possible after the end of every financial year. (1) (i) The State Government shall have the right to cause inspection
to be made, by such person or persons assets and liabilities of the University. (ii) The State Government shall, in every such case of inspection
or enquiry, give previous notice to the University of its intention to cause
such inspection or enquiry. (2) The State Government shall
communicate to the Senate and the Syndicate its views on the results of such
inspection or enquiry may, after considering the opinion of the Senate and the
Syndicate thereon, advise the University regarding the action which the State
Government considers fit to be taken by the University in the matters concerned
and the University shall report to the State Government, within such time as
the State Government may direct the action which is proposed to be taken or has
been taken by the University to give effect to such advice of the State
Government. (3) The State Government may,
after considering the report referred to in sub-section (2), advise the
University to take such further action in the matters concerned, as may, in the
opinion of the State Government, be necessary, and the University shall take or
cause to be taken such further action within such time as may be specified in
that behalf by the State Government. Chapter VII STATUTES, ORDINANCES AND REGULATIONS Subject to the provisions
of this Act, Statutes may be made to provide for all or any of the following
matters, namely. (a) the declaration of posts as
posts of officers of the University referred to in clause (6) of Section 6; (b) the establishment of
authorities of the University referred to in clause (9) of Section 18; (c) the powers, duties, and
terms and conditions of service of the officers of the University, other than
the Chancellor, in so far as these have not been specifically provided for in
this Act; (d) the constitution, powers
and duties of the authorities of the University in so far as these have not
been specifically provided for in this Act; (e) the rules and procedure for
holding elections to the Senate, the Syndicate, the Academic Council and other
authorities and bodies of the University; (f) the terms and conditions of
affiliation or recognition of colleges or institutions, including terms and
conditions for continuance of such affiliation or recognition and rules for
disaffiliation of, or withdrawal of recognition from, such colleges or
institutions; (g) the terms and conditions of
recognition of colleges as Constituent Colleges or Professional Colleges; (h) the constitution, powers
and functions of the Governing Bodies of colleges, other than Government
Colleges and Government Sponsored Colleges; (i) the terms and conditions of
service and the minimum emoluments for posts of Principals, Teachers and such
other employees as the University may deem fit, of all Affiliated Colleges,
other than Government Colleges or Government Sponsored Colleges; (j) the rules for Provident
Funds for Teachers of colleges, other than Government Colleges and Government
Sponsored Colleges; (k) the holding of Convocations
to confer degrees titles diplomas, certificates and other academic
distinctions, including honorary degrees and distinctions; (l) the conditions for the
registration of graduates of the University and for the maintenance of a
Register for registered graduates; (m) all other matters which
under this Act are required to be or may be prescribed by Statutes. (1) The Syndicate may of its
own motion and shall When required by the Senate, make a draft of any Statute
and submit the same to the Senate. The draft so submitted shall be considered
by the Senate at a meeting or meetings to be held within a period of six weeks
from date of such submission (hereinafter referred to as the said period) and
the Senate before the expiry of the said period by a majority of the total
number of its members existing at the time, be deemed to have been passed by
the Senate. If the Senate so rejects or amends the draft of any Statute, it
shall be sent back to the Syndicate with the views of the Senate for reconsideration.
Thereupon, the Syndicate shall reconsider the draft and resubmit it to the
Senate with such changes as it may deem necessary. On such resubmission of the
draft, it shall again be considered by the Senate at a meeting or meetings to
be held within a period of six weeks from the date of such resubmission
(hereinafter referred to as the latter period) and the draft so resubmitted
shall, unless rejected by the Senate before the expiry of the latter period by
a majority of the total number of its members existing at the time, be deemed
to have been passed by the Senate without any amendment, or be passed by the
Senate with such amendments as it may deem fit to make therein within the
latter period and by the same majority as aforesaid. (2) A Statute, passed in the
manner provided in sub-section (1), shall be presented to the Chancellor for
assent and shall come into force on being assented to by the Chancellor in
consultation with the Minister. (3) A Statute shall remain in
force until repealed or amended by a new Statute similarly passed and assented
by the Chancellor. Subject to the provisions
of this Act and the Statutes, Ordinances may be made to provide for all or any
of the following matters, namely. (a) the admission of students
to the University and the colleges affiliated to or recognized by it and their
enrolement as such; (b) the levy of fees in
University Colleges and in University laboratories; (c) the conditions of residence
and rules of discipline of the students of the University, including students
of the colleges affiliated to or recognized by it, and the levy of fees for
residence in Halls; (d) the appointment of
Teachers, officers other than the Chancellor and employees of the University,
their emoluments, their duties and other terms and conditions of their service,
in so far as these have not been specifically provided for by this Act or by
the Statutes; (e) rules for the institution
of provident fund or other funds for the benefit of the Teachers, officers
other than the Chancellor and employees of the University; (f) rules for the
establishment, maintenance and management of University Colleges, University
libraries, University laboratories, University museums, Halls, and other
University Institutions for study, research and residence; (g) rules for the recognition
of libraries, laboratories, museums, Hostels and institutions for study,
research and residence, other than those established, maintained and managed by
the University; (h) rules for the taking over
of the management of an affiliated or a recognized college or institution,
other than a Government College or a Government Sponsored College or
Institution, in order to ensure that proper standards of teaching, training and
instruction are maintained therein; (i) rules for the exercise of
general supervision and control over affiliated or recognized colleges or
institutions and for the giving of financial aid to them; (j) rules for the inspection,
or investigation into the affairs, of colleges or other institutions,
affiliated to or recognized by the University, to ensure that proper standards
of teaching, training and research are maintained therein; (k) rules for the imposition
and collection of fees, fines and other dues payable to the University; (l) the duties and functions of
the Teachers of the University including the Heads of Departments; (m) rules for the registration
of students; (n) the appointment, duties and
remuneration of examiners; (o) rules for the
administration of gifts, endowments and benefactions, and for the institution
and award of fellowships, travelling fellowships scholarships, studentships,
stipends, bursaries exhibitions, medals and prizes; (p) rules and procedure for
accepting grants and for raising or accepting loans other than loans from
Central or any State Government or the University Grants Commission; (q) all other matters which
under this Act or the Statutes are required to be or may be prescribed by
Ordinances. (1) The Syndicate shall take
into consideration drafts of Ordinances proposed to be passed, after notice
thereof has been given to the members of the Syndicate at least three weeks in
advance of the date fixed for consideration of the same by the Syndicate,
provided that in a matter which, in the opinion of the Vice-Chancellor is of an
emergent nature, the Vice-Chancellor may direct a shorter notice. (2) An Ordinance shall be
deemed to be passed by the Syndicate if it is agreed to by a majority of the
total number of members of the Syndicate existing at the time and shall,
subject to any direction of the Chancellor hereinafter provided, come into
force from such date as the Syndicate may determine. (3) Every Ordinance shall be
submitted by the Syndicate as soon as may be after it is passed to the
Chancellor and the Senate and shall be considered by the Senate at its next
succeeding meeting. The Senate shall have the power, by a resolution passed by
a majority of its total number of members existing at the time, to cancel or
modify any such Ordinance. (4) The Chancellor may direct
that the operation of any Ordinance shall be suspended until such time as the
Senate has had an opportunity of considering the same. (5) An Ordinance shall unless
cancelled or modified by the Senate under sub-section (3) remain in force,
until repealed or amended by a new Ordinance similarly passed and brought into
force. Subject to the provisions
of this Act and the Statutes and the Ordinances, Regulations may be made to
provide for all or any of the following matters, namely. (a) the composition, functions
and duties of the Faculties Councils for Post-Graduate and Under-Graduate
Studies and the Boards of Studies; (b) the functions and duties of
Teachers' Councils in Colleges, and Institutions other than Government Colleges
or Government Sponsored Colleges and Institutions; (c) the conditions for
admission to the different courses of study and examinations of students; (d) the rules for the conduct
of University examinations; (e) the courses of study and
the division of subjects upon the recommendation of the Council for
Post-Graduate or Under-Graduate Studies concerned; (f) the minimum qualifications
for Principals, Teachers and Teachers of the University; (g) all other matters which
under this Act, or the Statutes or the Ordinances may be or are required to be
prescribed by Regulations. (1) The Academic Council shall
take into consideration drafts of Regulations, consistent with this Act and the
Statutes and the Ordinances to carry out the purposes thereof after notice of
the proposed Regulations has been given to the members of the Academic Council
at least three weeks in advance of the date fixed for consideration of the same
by the Academic Council, provided that in a matter which, in the opinion of the
Vice-Chancellor, is of an emergent nature, the Vice-Chancellor may direct a
shorter notice. (2) A Regulation shall be
deemed to be passed by the Academic Council if it is agreed to at a meeting of
the Council by a majority, of at least two-thirds of the members present or, of
the total number of members of the Academic Council existing at the time,
whichever is less. A Regulation shall come into force immediately on being
passed unless otherwise directed by the Academic Council. (3) The Senate shall have the
power, by a resolution passed by a majority of its total number of members
existing at the time, to cancel or modify any Regulation. (4) A Regulation shall, unless
cancelled or modified by the Senate under sub-section (3), remain in force
until repealed or amended by a new Regulation similarly passed and brought into
force. Chapter VIII MISCELLANEOUS AND TRANSITORY PROVISIONS (1) The Vice-Chancellor or,
with the approval of the Vice-Chancellor, a Pro-Vice-Chancellor or the
Registrar, may, subject to the provisions of this Act, delegate such of his
powers or duties conferred or imposed by or under this Act as may be prescribed
by the Statutes to an officer of the University under his direct administrative
control. (2) Subject to the provisions
of this Act, (a) the Senate may delegate any
of its powers or duties conferred or imposed by or under this Act, to. (i) the Vice-Chancellor, (ii) the Syndicate, (iii) a committee constituted from
among its own members, or (iv) a committee appointed in
accordance with the Statutes; (b) the Syndicate may delegate
any of its powers or duties conferred or imposed by or under this Act, to (i) the Vice-Chancellor, (ii) a Pro-Vice-Chancellor, (iii) a committee constituted
from among its own members, (iv) a committee constituted in
accordance with the Statutes or the Ordinances, (v) any of the Councils for
Post-Graduate or Under-Graduate Studies, or (vi) the Finance Committee; (c) the Academic Council may
delegate any of its powers or duties conferred or imposed by or under this Act,
to (i) the Vice-Chancellor, (ii) the Pro-Vice-Chancellor for
Academic Affairs, (iii) a committee constituted
from among its own members, (iv) a committee constituted in
accordance with the Regulations, (v) any of the Faculties, (vi) any of the Councils for
Post-Graduate or Under-Graduate Studies, or (vii) any of the Boards of
Studies; (d) the Finance Committee may
delegate any of its powers or duties conferred or imposed by or under this Act,
to (i) the Vice-Chancellor, or (ii) the Pro-Vice-Chancellor for
Business Affairs and Finance. All properties, all rights
of whatever kind used, enjoyed or possessed by and all interests of whatever
kind owned by, or vested in, or held in trust by or for the University of
Calcutta as constituted prior to the appointed day as well as all liabilities
legally subsisting, against said University shall pass to the University as
constituted under this Act. Notwithstanding anything
contained in this Act, the Statutes, the Ordinances and the Regulations any
student of a college affiliated to the University of Calcutta as constituted
prior to the appointed day, who was studying for any examination of the said
University shall be permitted to complete his course in preparation therefor
and the University shall hold for such students examinations in accordance with
the curricula of study in force in that University for such period as may be
prescribed. (1) The Chancellor shall within
three months from the date of the publication of this Act in the Official Gazette appoint, in consultation
with the Minister, on such terms and conditions as he thinks fit, a person to
be the Vice-Chancellor. Such Vice-Chancellor (in this Act referred to as “the
first Vice-Chancellor”) shall hold office for a period of two years and upon
his appointment, the person holding office as the Vice-Chancellor of the
University of Calcutta immediately before the date of such appointment, shall
vacate his office. (2) The first Vice-Chancellor
shall, with the approval of the Chancellor and with the assistance of a Committee
consisting of not less than six members nominated by the Chancellor, cause the
first Statutes, the first Ordinances and the first Regulations of the
University to be framed. (3) The first Vice-Chancellor
shall within six months from the date of his appointment or within such longer
period, not exceeding one year from the date of his appointment, as the State
Government may, by notification, direct, cause arrangements to be made for
constituting the Senate, the Syndicate, the Academic Council, the Faculties the
Councils for Post-Graduate and Under-Graduate Studies and the Boards of Studies
in accordance with the provisions of the first Statutes, the first Ordinances
and the first Regulations as framed under sub-section (2), as if they had
already come into force. (4) The State Government shall,
by notification in the Official
Gazette, appoint a date and on and from such date the Senate, the
Syndicate, the Academic Council, the Faculties the Councils for Post-Graduate
and Under-Graduate Studies and the Boards of Studies shall commence to exercise
their respective functions and the first Statutes, the first Ordinances and the
first Regulations as framed under sub-section (2) shall come into force and be
the first Statutes, the firs; Ordinances and the first Regulations of the
University. (5) The first Statutes, the
first Ordinances and the first Regulations of the University shall remain in
force until now Statutes, new Ordinances and new Regulations are made under the
provisions of this Act. (6) The first Vice-Chancellor
may, subject to the sanction of the Chancellor, appoint such administrative,
clerical and other staff as he deems necessary for giving effect to the
provisions of this section. (7) On and from the appointed
day the Calcutta University Act, 1951 (West Ben. Act XVIII of 1951.), shall
stand repealed and thereupon. (a) the Statutes, Ordinances
and Regulations of the University of Calcutta as constituted prior to the
appointed day (hereinafter referred to as the former University) shall stand
repealed and all authorities or bodies of the former University shall cease to
function; (b) all colleges and
institutions affiliated to or recognised by the former University and
continuing as such immediately before the appointed day shall be deemed, as the
case may be, to be affiliated to, or recognised by, the University; (c) all colleges or
institutions of whatever hind established, maintained or managed by the former
University prior to the appointed day shall be deemed to be colleges or
institutions established, maintained or managed by the University under this
Act; (d) all affairs, functions or
activities of the former University, including studies and examinations,
commenced and in progress before the appointed day shall be deemed to be in
progress as if they had been commenced by the University under this Act; (e) all things done or deemed
to have been done and all actions taken or deemed to have been taken by the
former University under the Calcutta University Act, 1951, shall, in so far as
they are not inconsistent with the provisions of this Act, be deemed to be
things done or actions taken by the University under this Act as if this Act
had been in force when such things were done or such actions were taken: Provided that until such
repeal references to the Vice-Chancellor under the said Act shall be deemed to
be references to the first Vice-Chancellor; Provided further that such
repeal shall not affect the affiliation of colleges or institutions situated
outside West Bengal which are already affiliated to the University of Calcutta
under the provisions of the Calcutta University Act, 1951. (8) In construing the
provisions of Section 19, Section 22 and Section 24, and in construing the
provisions of the first Statutes, the first Ordinances and the first Regulations
as framed under subjection (2) in relation to the constitution under this
section, of the Senate, the Syndicate, the Academic Council the Faculties, the
Councils for Post-Graduate and Under-Graduate Studies and the Boards of
Studies, references to the heads of departments of teaching of the University,
the University Professors, University Readers and University, Lecturers and
Teachers of the University state be deemed to be references to the persons
holding offices respectively as the heads of departments of teaching
Professors, Readers, Lecturers and Teachers of the University of Calcutta,
immediately before the date of the appointment of the first Vice-Chancellor. (9) The provisions of this
section shall have effect notwithstanding anything to the contrary contained
elsewhere in this Act or in any other law. If on account of any lacuna
or omission in the provisions of this Act, or for any other reason whatsoever,
any difficulty arises as to the first constitution of any authority of the
University under this Act, or otherwise in giving effect to the provisions of
this Act, the State Government, as occasion may require, may by order do
anything which appears to it to be necessary for the purpose of removing the
difficulty notwithstanding anything to the contrary contained elsewhere in this
Act or in any other law. [1]
Assent of the Governor was fast published in the Calcutta Gazette,
Extraordinary, of the 1st February, 1966.Calcutta University Act, 1966[1]