THE NORTH BENGAL UNIVERSITY ACT, 1961[1] [Act No. 27 of 1961] An Act to establish and incorporate a teaching and affiliating University for the Northern Districts of West Bengal. It is hereby enacted in the Twelfth Year of the Republic of India, by the Legislature of West Bengal, as follows:-- (1) This Act may be called the North Bengal University Act, 1961. (2) It shall come into [2]force on such date as the State Government may, by notification in the Official Gazette, appoint. In this Act, unless the context otherwise requires,- (a) "college" means a college established, maintained, affiliated or recognised by the University and includes a college referred to in sub-section (2) of section 5; (b) "constituent college" means a college recognised as such by the University; (c) "district" means any of the districts of Darjeeling, Jalpaiguri, Cooch Behar, Malda, West Dinajpur or any district which may be created in future out of any part or parts of one or more of the aforementioned districts; (d) "Minister" means the Minister-in-charge of the Department of Education of the Government of West Bengal; (e) "prescribed" means prescribed by Statutes, Ordinances, Regulations or Rules made under this Act; (f) "Principal" of a college means the head of the college by whatsoever designation he may be described or called; (g) "Statutes", "Ordinances", "Regulations" and "Rules" mean respectively the Statutes, Ordinances, Regulations and Rules of the University made under this Act; (h) "Teacher" means a Professor, Assistant Professor, Reader, Lecturer, Demonstrator, Instructor, or any other person holding a teaching post in a college; (i) "Teacher of the University" means a person appointed or recognised as such by the University, either whole time or part-time, for the purpose of imparting instruction in the University; (j) "University" means the University of North Bengal constituted under this Act; and (k) "Year" means a period of twelve months beginning on the first day of June. (1) The first members of the University referred to in sub-section (2) of section 8 and all persons who may hereafter become members of the University shall, so long as they continue to be members, constitute a body corporate by the name of the University of North Bengal. (2) The University shall have perpetual succession and a common seal and shall sue and be sued in the name of the University of North Bengal. Subject to the provisions of this Act, the University shall have the following powers, namely:-- (1) to provide for instruction and training in such branches of learning as it may think fit and to make provisions for research and for the advancement and dissemination of knowledge; (2) to establish, maintain, manage or recognise colleges, libraries, museums and such other institutions as it may consider fit; (3) to recognise any college as a constituent college and to withdraw such recognition; (4) to affiliate to itself any college and to withdraw affiliation from any affiliated college; (5) to institute degrees, titles, diplomas, certificates and other academic distinctions; (6) to hold examinations and to confer degrees, titles, diplomas, certificates and other academic distinctions on persons who- (a) shall, unless exempted therefrom in such manner as may be prescribed by Statutes, have pursued in an affiliated or constituent college or in the University such courses of study and shall have passed such examinations of the University as may be prescribed by Ordinances, or (b) shall have carried on research under such conditions as may be prescribed by Ordinances; (7) to confer honorary degrees or other academic distinctions under such conditions as may be prescribed; (8) to co-operate with other Universities and other authorities in such manner and for such purposes as the University may determine; (9) to institute and make appointments to professorships, assistant professorships, readerships, teacher ships of the University, lecturer ships or any other teaching posts; (10) to institute and award fellowships, scholarships, exhibitions, prizes, medals and other honours and distinctions; (11) to prescribe, demand and receive fees, fines and other charges; (12) to establish, maintain and manage hostels and other places of residence for the students of the University, to recognise such hostels and other places and to withdraw recognition therefrom; (13) to provide for the supervision and control of the residence and discipline of the students of the University, constituent colleges, affiliated colleges, recognised colleges and other institutions recognised by the University and to make arrangements for promotion of their health and general welfare; (14) to conduct, co-ordinate, regulate and control postgraduate research work and teaching in the University, constituent colleges, affiliated colleges, recognised colleges and other institutions recognised by the University; (15) to define the powers and duties of the officers of the University other than the Chancellor and the Vice-Chancellor; (16) to provide for the inspection, or investigation into the affairs, of a college or of any other institution referred to in clause (2); (17) to create such administrative, ministerial or other posts under the University as it may deem fit and to make appointments thereto; (18) to receive grants, donations, endowments and bequests and to raise loans; (19) to make grants and advances; (20) to enter into contracts; (21) to acquire, hold and dispose of property, movable or immovable, for furthering any of the objects of the University; (22) to make grants for the maintenance of the National Cadet Corps; and (23) to do all other acts and things, whether incidental to the powers aforesaid or not, as may be necessary for furthering the objects of the University and for promoting arts, science and other branches of learning. (1) Save as otherwise provided in this Act, the powers of the University conferred by or under this Act shall not extend beyond the limits of any district referred to in clause (c) of section 2. (2) Notwithstanding anything contained in any other law for the time being in force, with effect from such date as the State Government may, by [3]Notification in the Official Gazette, appoint in this behalf (hereafter in this section referred to as the appointed day),- (a) such colleges existing on the appointed day within the limits of the districts referred to in clause (c) of section 2 as may be specified in the notification shall- (i) be deemed to be affiliated to the University and continue to be so affiliated until the University otherwise directs, and (ii) cease to be affiliated to the University of Calcutta to which they may have been affiliated before the appointed day; (b) any Teacher, Principal or member of the Governing Body of any such college holding or having been elected to, by virtue of his being such Teacher, Principal or member, any office in or under the University of Calcutta or any of the authorities of the said University shall cease to hold such office and the vacancy so caused shall be deemed to be a casual vacancy for the purpose of the Calcutta University Act, 1951 (West Ben. Act XVIII of 1951). (1) The University shall not discriminate against any person on grounds only of religion, race, caste, sex, place of birth, language or any of them with regard to- (a) admission as a student or employment as a teacher; or (b) the holding of any office; or (c) the acquisition of any degree, title, diploma, certificate or other academic distinction; or (d) the exercise or enjoyment of any power or privilege. (2) Nothing in this section shall prevent the University from accepting any benefaction the terms whereof are contrary to the provisions of this section or from acting in accordance with such terms or the terms of any other similar benefaction which has been or may be accepted by any college or other educational institution affiliated to or recognised by the University. (1) The University may constitute an Executive Council, an Academic Council, and such Faculties, ' Departments, Committees, Boards, Councils and other authority or authorities as it may deem fit and shall prescribe the powers and duties of every such subordinate authority when it is constituted. (2) The University may delegate such of its powers as it may deem expedient to any of the subordinate authorities constituted by it under sub-section (1) or to any of its officers, and, may, at any time, withdraw, at its discretion, any power so delegated. (1) The following persons shall be the members of the University, namely:- (i) the Chancellor, ex-officio; (ii) the Vice-Chancellor, ex-officio; (iii) the Secretary, Department of Education, Government of West Bengal, ex-officio; (iv) the Secretary, Department of Finance, Government of West Bengal, ex-officio; (v) the Deans of the Faculties of the University, if any, ex-officio; (vi) three Principals of constituent colleges, if any, not being Deans of Faculties of the University, to be appointed by the Chancellor in accordance with the provisions of sub-section (1) of section 9; (vii) former Vice-Chancellors of the University except those who may have expressed their unwillingness in writing to serve as members, ex-officio; (viii) three Principals of affiliated colleges, not being Deans of Faculties of the University, to be appointed by the Chancellor in accordance with the provisions of sub-section (2) of section 9; (ix) three persons to be elected in accordance with the provisions made in this behalf by Statutes, of whom- (a) one shall be a Teacher of the University, not being a Dean of a Faculty of the University, and shall be elected by the Teachers of the University, and (b) two shall be Teachers of Colleges not being Principals, and shall be elected by Teachers of Colleges; (x) two persons to be elected in accordance with the provisions made in this behalf by Statutes by members of Governing Bodies of Colleges, not being Principals or Teachers of Colleges, from amongst themselves; (xi) the President, Board of Secondary Education, West Bengal, ex-officio; and (xii) five persons having special interest in the promotion of University education to be appointed by the Chancellor. (2) The persons referred to in clauses (i) to (iv) and (xi) of sub-section (7) shall be the first members of the University. (3) As soon as may be after the University has been first established, it shall take all necessary steps to enable the persons referred to in clauses (v), (vi) and (viii) to (x) of sub-section (7) to join as members of the University. (4) The members of the University other than ex-officio members shall hold office for a term of two years from the date on which they are appointed or elected: Provided that the members referred to in clauses (vi), (viii), (ix) and (x) of sub-section (1) shall cease to hold office as such as soon as they cease to hold office as Principals of constituent colleges, or as Teachers of the University, or colleges, or as members of Governing Bodies of colleges, as the case may be. (5) Of the three members to be appointed under clause (viii) of sub-section (1), one shall be the Principal of a Government College, one shall be the Principal of a sponsored college while the third shall be the Principal of one of the other affiliated colleges The State Government shall supply to the University lists of Government Colleges and sponsored colleges within the jurisdiction of the University and shall forthwith intimate to the University any changes that may occur in any such list from time to time. Explanation.-For the purposes of this Act "sponsored college" means a college recognised as such by the State Government and included in a list furnished to the University by the State Government. (1) The University shall maintain and keep up-to-date in such manner as may be prescribed by Statutes a register of the names of the Principals of constituent colleges and the names of all such Principals shall be entered therein in order of their seniority. The persons entered in the register, shall, except where they are Deans of Faculties, be entitled, in order of their seniority, to be appointed, by rotation, as members of the University as provided for in clause (vi) of sub-section (1) of section 8. (2) The University shall in like manner maintain and keep up-to-date separate registers of the names of the Principals of all Government Colleges, sponsored colleges, and other colleges affiliated to it; and the names of all such Principals shall be respectively entered therein in order of their seniority. The persons entered in each of these registers shall, except where they are Deans of Faculties, be entitled, in order of their seniority, to be appointed, by rotation, as members of the University as provided for in clause (viii) of sub-section (1) read with sub-section (5) of section 8. (3) For the purposes of sub-section (1) or sub-section (2), the seniority of a person shall be calculated in consideration of the total period during which such person has served as a Principal in any institution teaching for a degree or post-graduate course of any University incorporated by law in India. (4) If any question arises relating to the seniority of any person whose name is entered in a register referred to in sub-section (1) or sub-section (2), the question shall be decided by the University and an appeal from such decision shall, if preferred within thirty days from the date of such decision, lie to the Chancellor and the decision of the Chancellor shall be final. The University shall maintain and keep up-to-date in such manner as may be prescribed by Statutes separate registers of the names of Teachers of the University, Teachers of colleges and Members of Governing Bodies of colleges not being Principals or Teachers of colleges. (1) No person shall be qualified for appointment or election as a member of the University if, at the time of his appointment or election, he- (a) has been declared by a competent court to be of unsound mind; or (b) is an un-discharged insolvent; or (c) has been convicted by a court of law for an offence which involves moral turpitude. (2) If any member incurs any of the disqualifications enumerated in sub-section (1) after the date of his appointment or election, or if the Chancellor is satisfied that any member had been suffering from any such disqualification at the time of his appointment or election as such member, he shall be removed from his office as a member of the University by the Chancellor. (1) If a casual vacancy arises by reason of any member appointed under clause (vi), clause (viii) or clause (xii) of sub-section (1) of section 8 having,- (a) refused to serve as a member, or (b) died, or (c) resigned his office as a member, or (d) ceased to be a member under the proviso to sub-section (4) of section 8, or (e) been removed from his office as a member under sub-section (2) of section 11, the Chancellor shall appoint a person with the requisite qualifications to fill the vacancy. (2) A person appointed under sub-section (1) to fill a casual vacancy shall, subject to the provisions of the proviso to sub-section (4) of section 8, hold office as a member for a period of two years from the date of his appointment as a member. (3) If a causal vacancy arises in the seat of any member elected under clause (ix) or clause (x) of sub-section (1) of section 8 for any of the reasons referred to in clauses (a), (b), (c), (d) or (e) of sub-section (1), such vacancy shall be filled by a person having the requisite qualifications to be elected by the body and in the manner referred to in clause (ix) or clause (x) as the case may be. (4) Any person elected under sub-section (3) to fill a casual vacancy shall, subject to the provisions of the proviso to sub-section (4) of section 8, hold office as a member for the unexpired period of the term of office of the member in whose place he is so elected. No act or proceedings of the University or any subordinate authority of the University shall be called in question or invalidated merely by reason of the existence of a vacancy or vacancies among its members or of any member not having been duly appointed or elected or having become disqualified. The Offices of the University shall be located at Siliguri but the University may maintain such offices as it deems fit at any other place. (1) The Executive Council of the University may, after it has been constituted, hold its meetings at Darjeeling, Cooch Behar or in any other district. (2) Any other subordinate authority may hold its meetings at Darjeeling, Cooch Behar or in any other district as the University may require. The following shall be the officers of the University:-- (i) The Chancellor, (ii) The Vice-Chancellor, (iii) The Finance Officer, (iv) The Registrar, and (v) such other persons in the service of the University as the University may declare to be officers of the University. The Governor of the State of West Bengal shall be the ex-officio Chancellor of the University and shall, when present, preside at meetings of the University including any convocation of the University. (1) The Vice-Chancellor of the University shall be appointed by the Chancellor in consultation with the Minister. He shall be paid from the University Fund such salary and emoluments as the Chancellor may decide and shall hold office for four years. (2) If 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, the University may, subject to the approval of the Chancellor, appoint one of its members to exercise the powers and perform the duties of the Vice-Chancellor. (3) If a vacancy occurs in the office of the Vice-Chancellor by reason of his resignation or death or the expiration of his term of office, the Chancellor shall appoint a new Vice-Chancellor and pending such appointment the University shall, subject to the approval of the Chancellor, authorise one of its members to exercise the powers and perform the duties of the Vice-Chancellor. (1) The Vice-Chancellor shall be a whole-time officer of the University and shall be the administrative and academic head of the University. He shall, in the absence of the Chancellor, preside at meetings of the University including any convocation of the University. He shall be an ex-officio member and Chairman of such subordinate authorities constituted by the University as may be prescribed and shall be entitled to be present at, and to address, any meeting of any other subordinate authority of the University but shall not be entitled to vote thereat unless he is a member of that authority. (2) It shall be the duty of the Vice-Chancellor to ensure that the provisions of this Act and the Statutes, Ordinances, Regulations and Rules made thereunder are duly observed and he shall exercise general control over the affairs of the University and exercise all such powers as may be necessary for this purpose. (3) In any emergency which in the opinion of the Vice-Chancellor requires that immediate action should be taken, he may take such action as he may deem necessary and shall at the earliest opportunity report his action to the authority which would have ordinarily dealt with the matter: Provided that where any such action taken by the Vice-Chancellor prejudicially affects any person in the service of the University, such person shall be entitled to prefer, within thirty days from the date on which he receives notice of such action, an appeal to the University. (1) The Finance Officer shall be appointed by the University. He shall be a whole-time officer of the University and shall be paid such salary from the University Fund and hold office for such period as the University may decide, (2) If the Finance Officer is by reason of leave, illness or' other cause, unable to exercise the powers and perform the duties of his office, the University may appoint a person temporarily to exercise his powers and perform his duties. (1) The Finance Officer shall exercise general supervision over the University Fund and advise the University in regard to all financial matters concerning the; University. (2) The Finance Officer shall, subject to the control of the University, manage the property and investments of the University. He shall be responsible for the preparation of the annual budget and the annual accounts. (3) Subject to the control of the University, the Finance Officer shall be responsible for seeing that all monies are expended for the purpose for which they have been granted or allotted. (4) Save as may be otherwise prescribed, all contracts shall be signed be the Finance Officer on behalf of the University. (5) The Finance Officer shall exercise such other powers as may be prescribed. (1) The Registrar shall be appointed by the University. He shall be a whole-time officer of the University and shall be paid such salary from the University Fund and shall hold office for such period as the University may decide. (2) The Registrar shall exercise such powers and perform such duties as may be prescribed. (3) If the Registrar is, by reason of leave, illness or other cause, unable to exercise the powers and perform the duties of his office, the University may appoint a person temporarily to exercise his powers and perform his duties. (1) The University may make Statutes, Ordinances, Regulations and Rules for the purpose of duly carrying out the provisions of, or exercising the powers conferred on it by, this Act. (2) The University may delegate to a subordinate authority constituted by it the power to make Ordinances, Regulations or Rules to such extent as it may consider necessary and may, at any time, withdraw the power so delegated, or modify or cancel, any such Ordinance, Regulation or Rule made by a subordinate authority. (3) Every Statute or Ordinance made under this Act shall, before it is given effect to, be submitted to the Chancellor and shall be modified or amended in such manner as may be suggested by the Chancellor. (4) The Chancellor may, at any time after an Ordinance has been made, signify to the University his disallowance of such Ordinance, and from the date of receipt by the University of intimation of such disallowance such Ordinance shall cease to have effect. (5) Subject to the provisions of this Act, the Statutes may provide for all or any of the following matters, namely:-- (a) the constitutions, duties and powers of the subordinate authorities which may be constituted by the University; (b) the subordinate authorities of which the Vice-Chancellor shall be an ex-officio member and Chairman; (c) the filling of vacancies of members of the subordinate authorities and all other matters relating to those authorities; (d) the appointment, powers and duties of the officers of the University other than the Chancellor and the Vice-Chancellor; (e) the institution of, and making of appointments to, professorships, assistant professorships, readerships, teacherships of the University, lecturerships or any other teaching posts; (f) the constitution of a pension, insurance or provident fund for the benefit of the officers, Teachers and other employees of the University; (g) the conferment of honorary degrees; (h) the institution and conferment of degrees, diplomas, titles, certificates and other academic distinctions; (i) the establishment and abolition of Faculties, Departments of Studies, colleges, libraries, museums and other institutions; (j) the maintenance of registers of Government Colleges, sponsored colleges, constituent colleges and affiliated colleges and the names of the Principals thereof; (k) the maintenance of a register of Teachers of the University, not being Deans of Faculties of the University, and a register of Teachers of Colleges, not being Principals of Colleges, and the procedure to be followed for the election of the members of the University referred to in clause (ix) of sub-section (1) of section 8; (l) the maintenance of a register of Members of Governing Bodies of Colleges not being Principals or Teachers of Colleges and the procedure to be followed for the election of the members referred to in clause (x) of sub-section (1) of section 8; (m) the conditions under which colleges and other institutions may be recognised or affiliated by the University, and the withdrawal of such recognition or affiliation; (n) the conditions under which colleges may be recognised as constituent colleges; (o) the institution of fellowships, scholarships, studentships, exhibitions, medals and prizes; (p) the calling of meetings of the University and the giving of notice thereof to the members of the University and the quorum and procedure at such meetings; (q) contracts by the University and the execution thereof; (r) annual report of the University; (s) qualifications of Teachers including Teachers of the University; (t) the fees to be charged for courses of study in the University and in colleges and for admission to the examinations for degrees and diplomas of the University; (u) the manner of exemption from study referred to in sub-clause (a) of clause (6) of section 4; and (v) all other matters which by or under this Act are required to be or may be provided for by Statutes. (6) Subject to the provisions of this Act and the Statutes, the Ordinances may provide for all or any of the following matters, namely:-- (a) the admission of students to the University and their enrolment as such; (b) the courses of study to be laid down for all degrees, diplomas and certificates of the University; (c) the qualifications for the degrees, diplomas, certificates and other academic distinctions to be awarded by the University, and the examinations and papers, if any, to be passed and submitted relating to the granting and obtaining of the same; (d) the conditions of the award of fellowships, scholarships, studentships, exhibitions, medals and prizes; (e) the conduct of examinations, including the terms of office and manner of appointment and the duties of examining bodies, examiners and moderators; (f) the maintenance of discipline among the students of the University and the colleges; (g) the conditions of residence of students at the University and the colleges; (h) the special arrangements, if any, which may be made for the residence, discipline and teaching of women students, and the prescribing for them of special courses of study (i) the emoluments, and the terms and conditions of service of Teachers of the University; (j) the management of colleges and other institutions founded or maintained by the University; (k) the supervision and inspection of colleges and other institutions; and (l) all other matters which by this Act or the Statutes are to be or may be provided for by Ordinances. (7) Subject to the other provisions of this Act and the provisions of the Statutes and the Ordinances, Regulations may be made to provide for all or any of the following matters:-- (a) the procedure to be observed at the meetings of a subordinate authority and the number of members required to form a quorum; (b) the calling of meeting of such subordinate authority, and the giving of notice to its members of the dates of the meetings and of the business to be considered thereat and for the keeping of a record of the proceedings of such meetings; (c) matters which by this Act, the Statutes or the Ordinances are required to be prescribed by Regulations; and (d) all other matters solely concerning a subordinate authority or committees appointed by it and not provided for by this Act, the Statutes or the Ordinances. (8) Subject to the provisions of this Act and the provisions of the Statutes, the Ordinances and the Regulations, Rules may be made for the purpose of duly carrying out the provisions of, or exercising the powers conferred by, this Act or to provide for matters which, by the Statutes, the Ordinances or the Regulations, are required to be prescribed by Rules. (1) The University shall have a fund, elsewhere in this Act referred to as the University Fund. (2) All monies received by the University by way of fees, fines, endowments, grants, donations, bequests or loans or on any other account whatsoever, shall be credited to, and all expenditure incurred by the University shall be paid out of, the University Fund. The annual report of the University shall be prepared under the direction of such subordinate authority or officer and shall be submitted to the University on or before such date as may be prescribed. The annual report shall be considered by the University at a meeting. (1) As soon as may be after the close of a year, the accounts of the University for that year shall be audited by an auditor appointed by the State Government or in such other manner as the State Government may direct. (2) The University shall consider the audited annual accounts at a meeting and may take such action thereon as it thinks fit. (3) The budget for each year shall be presented to and considered by the University at a meeting convened for the purpose not less than one month before the end of the preceding year. The University may take such action thereon as it may deem fit. (4) Copies of the budget as passed by the University and the audited accounts together with copies of the audit report shall be submitted to the Chancellor and to the State Government. (5) The State Government may require the University to supply to it any information in regard to the accounts and the budget and the University shall comply with such requisition. (1) The Chancellor shall have the power to cause an inspection to be made by such person or persons as he may direct, of the University, its buildings, laboratories and equipments, and of any college or other institution, and also of the examinations, teaching and other work conducted or done by the University, and may cause an inquiry to be made in like manner in respect of any matter connected with the University: Provided that the Chancellor shall, in every such case, give previous notice to the Vice-Chancellor. (2) The Chancellor shall communicate to the Vice-Chancellor his views on the result of any such inspection or inquiry. The University shall consider such views at a meeting and communicate its opinion to the Chancellor. After considering such opinion, the Chancellor may give such advice as he thinks fit regarding the action to be taken on the result of the inspection or inquiry. (3) The University shall report to the Chancellor the action, if any, which is proposed to be taken or has been taken by it upon the advice given under sub-section (2). (4) If action be not taken within a reasonable time to the satisfaction of the Chancellor, the Chancellor may, after considering any explanation furnished or representation made by the University in this regard, issue such directions in writing as he may think fit and the University shall comply with these directions. Except as otherwise provided under this Act or the Statutes, every salaried officer other than the Vice-Chancellor and every Teacher of the University shall be appointed under a written contract which shall be lodged with the University and a copy thereof shall be furnished to the officer or Teacher concerned. Every dispute arising out of a contract between the University and any of its officers or Teachers shall be referred to a Board of Arbitrators consisting of one member appointed by the University, one member nominated by the officer or Teacher concerned and an umpire appointed by the Chancellor and the decision of the Board on such dispute shall be final, and no suit shall lie in any Civil Court in respect of the matters decided by the Board. (1) The University shall constitute for the benefit of its salaried officers (including the Vice-Chancellor),Teachers and other servants, in such manner and subject to such conditions as may be prescribed, such pension, insurance or provident funds as it may deem fit. (2) Where a provident fund has been constituted by the University for the benefit of its officers. Teachers and other servants of the University, the provisions of the Provident Funds Act, 1925 shall apply to such fund as if the fund were a Government Provident Fund If any difficulty arises with respect to the establishment of the University or any subordinate authority of the University or to the transaction of any business of the University, the Vice-Chancellor may refer the same to the Chancellor who may thereupon issue such direction or cause such action to be taken as appears to him to be necessary or expedient for resolving the difficulty. [1] For Statement of Objects and Reasons and the Financial Memorandum, see the Calcutta Gazette, Extraordinary of the 31st August, 1961, Part IVA, pages 2219-2200; for proceedings of the West Bengal Legislative Assembly, see the proceedings of the meeting of that Assembly held on the 21st, 22nd and 23rd September, 1961; and for proceedings of the West Bengal Legislative Council, see the proceedings of the meetings of that Council held on the 3rd and 4th October, 1961. [2] This Act came into force on the 19th May, 1962. Vide notification No. 1694 Edn. (G)/GIU-125/61, dated the 16th May, 1962, published in the Calcutta Gazette, Extraordinary of 1962, Part I, page 1827. [3] For notification relating to affiliation- (a) of the Jalpaiguri Engineering College, see notification No. 2024 Edn. (G)/G.IU-125/61, dated the 11th June, 1962, published in the Calcutta Gazette, Extra ordinary of 1962, Part I, pages 1967-1968. (b) of certain Colleges, see notification No. 2313 Edn. (G)/G.IU-125/61, dated the 4th July, 1962, published in the Calcutta Gazette, Extraordinary of 1962, Part I, pages 2067-2068
NORTH BENGAL UNIVERSITY ACT, 1961 [Repealed]
Preamble - NORTH BENGAL UNIVERSITY ACT, 1961
[Repealed by West Bengal Act 25 of 1981, S. 57(9) (w.e.f. 16-9-1981)]
PREAMBLE
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