The Bidhan Chandra Krishi Viswa Vidyalaya ( Temporary Supersession ) Act, 2012

Registered No. WB/SC-247 
 
No. WB(Part-III)/2012/SAR-35 
 
Mir 
lecalltata (6tgette 
     
Extraordinary 
PublishedbyAuthority 
KARTIKA 10] 	 THURSDAY, NOVEMBER 1, 2012 	 [SAKA 1934 
PART III—Act ofthe West Bengal Legislature. 
GOVERNMENT OF WEST BENGAL 
LAW DEPARTMENT 
Legislative 
NOTIFICATION 
No. 1637-E—lst November, 2012.—The following Act of the West Bengal Legislature, having been assented to by 
. the Governor, is hereby published for general information:— 
West Bengal Act XXIV of 2012 
THE BIDHAN CHANDRA !OMNI VISWA VIDYALAYA 
(TEMPORARY SUPERSESSION) ACT, 2012. 
[Passed by the West Bengal Legislature] 
[Assent of the Governor was first published in the Kolkata Gazette, 
Extraordinary, of the 1st November, 2012.] 
An Act to provide for the temporary supersession of the Bidhan Chandra Krishi 
Viswa Vidyalaya. 
WHEREAS it is expedient to provide for the temporary supersession of the 
Bidhan Chandra Krishi Viswa Vidyalaya for the purposes and in the manner hereinafter 
appearing; 
It is hereby enacted in the Sixty-third Year of the Republic of India, by the 
Legislature of West Bengal, as follows:— 
Short title and 	 1. (1) This Act may be called the Bidhan Chandra Krishi Viswa Vidyalaya commencement. 	
(Temporary Supersession) Act, 2012. 
2 	 THE KOLKATA GAZE! 1E, EXTRAORDINARY, NOVEMBER 1, 2012 	 [PART III 
Definitions. 
Supersession of 
University. 
Effect of 
supersession. 
Members of 
Council. 
Powers and 
functions of 
Council and 
delegation of 
such powers by 
Council. 
The Bidhan Chandra Krishi Viswa Vidyalaya 
(Temporary Supersession) Act, 2012. 
(Sections 2-6.) 
(2) It shall come into force on such date as the State Government may, by 
notification in the Official Gazette, appoint. 
2. (1) In this Act, unless the context otherwise requires,— 
(a) "the Act" means the Bidhan Chandra Krishi Viswa Vidyalaya Act, 
1974; 
(b) "the Council" means the Bidhan Chandra Krishi Viswa Vidyalaya 
Council referred to in clause (b) of section 4 of this Act; 
(c) "Minister" means the Minister-in-charge, Department of Agriculture, 
Government of West Bengal; 
(d) "the University" means the Bidhan Chandra Krishi Viswa Vidyalaya 
constituted under section 3 of the Act. 
(2) Words and expressions used and not defined in this Act but defined in the 
Act, shall have the same meanings as respectively assigned to them in the Act. 
3. (1) Whereas circumstances exist which render it necessary to take immediate 
action in providing for the supersession of the Bidhan Chandra Krishi Viswa Vidyalaya, 
it is hereby declared that University shall, with effect from the date of coming into 
force of this Act and for a period of one year thereafter, stand superseded. 
(2) The State Government may, by notification in the Official Gazette, extend 
the period referred to in sub-section (1) from time to time which shall not exceed 
a period of six months at a time and the aggregate period of supersession shall not, 
however, exceed two years in all. 
4. With effect from the date of coming into force of this Act,— 
(a) all the members of the University, excepting the Chancellor and those 
referred to in clauses (c) to (j), (n) and (p) to (r) of sub-section (2) 
of section 3 of the Act, and the members of the Board of Management, 
the Academic Council, the Board of Studies of the different Faculties 
and all authorities of the University declared by Statutes, if any, made 
under the Act, shall vacate their respective offices; 
(b) all the powers, functions and duties assigned to the University, the Board 
of Management, the Academic Council, the Board of Studies of the 
different Faculties and all the authorities of the University under the Act 
or any Statute or Regulation made thereunder shall be exercised by the 
Council to be known as the Bidhan Chandra Krishi Viswa Vidyalaya 
Council in the manner provided in section 5. 
5. The Council shall be comprised of the Chancellor, the Vice-Chancellor 
appointed under section 9 of this Act, Pro-Vice-Chancellor, if any, and members 
referred to in clauses (c) to (j), (n) and (p) to (r) of sub-section (2) of section 3 
of the Act, and ten members to be nominated by the Chancellor in consultation with 
the Minister from amongst the Deans of faculties and teachers of the University 
including one of the Principals or Head of the Institutions established, managed, 
maintained or affiliated, to the University. 
6. The Council so constituted under section 5, shall carry on the functions of 
the University, the Board of Management, the Academic Council, the Board of Studies 
and other bodies constituted under the Act or Statutes: 
Provided that the Council may, with the approval of the Chancellor, delegate any 
of its powers or functions to such body or bodies as may be constituted with selected 
West Ben. Act 
XLIX of 1974. 
PART III] 
	 THE KOLKATA GAZE! 1b., EXTRAORDINARY, NOVEMBER 1, 2012 	 3 
The Bidhan Chandra Krishi Viswa Vidyalaya 
(Temporary Supersession) Act, 2012. 
(Sections 7-12.) 
Meetings of 
Council and of 
any body or 
bodies 
constituted by 
Council. 
Act, Statutes and 
Regulations to 
stand modified. 
Appointment of 
Vice-Chancellor. 
University to 
continue as a 
body corporate. 
members of the Council to carry on the functions assigned to the Board of Management, 
the Academic Council, the Board of Studies and other bodies constituted under the 
Act or Statutes and the Council may also appoint persons, connected with the affairs 
of the University, to advise or assist the body or bodies constituted: 
Provided further that any vacancy in the Council or body or bodies, if any, 
constituted by the Council, due to omission, initial or subsequent, to nominated 
members, death, resignation or otherwise, shall not invalidate the proceedings of the 
Council or the body or bodies constituted: 
Provided also that the delegation shall not prevent the exercise of any such powers 
or performance of any such duties by the Council and the Council may also alter 
or set aside a decision of the body or bodies constituted. 
7. Twenty-five per centum of the members of the Council shall form the quorum 
for a meeting of the Council and twenty-five per centum of the members of the body 
or bodies to which functions may be delegated under section 6, shall form the quorum 
for a meeting of such body or bodies constituted by the Council: 
Provided that the Vice-Chancellor and in his absence, the Pro-Vice-Chancellor 
shall preside in any meeting of the Council or body in which he may be present and 
in absence of both of them, the members present shall, by a majority vote, elect the 
President for the meeting. 
8. All the provisions in the Act, Statutes or Regulations shall, if in conflict with 
the provisions of this Act, stand modified: 
Provided that nothing in this section shall affect the powers of the Chancellor 
under the Act, Statutes or Regulations. 
9. As soon as may be after the coming into force of this Act, the Chancellor 
shall, in consultation with the Minister, appoint a person to be the Vice-Chancellor 
and all the provisions of the Act which apply to a Vice-Chancellor appointed under 
sub-section (1) of section 20 of the Act shall so far as may be applied in relation 
to a Vice-Chancellor appointed under this section. 
10. Vacancies by resignation, death or otherwise amongst members nominated 
shall be filled up by the Chancellor in the manner provided in section 5 of this Act 
11. If in view of the provisions in the Act, any difficulty arises in giving effect 
to the provisions of this Act, the Council shall refer the difficulty to the State 
Government which may, in consultation with the Chancellor, make such order or 
do such thing, not inconsistent with the provisions of this Act, as might be considered 
necessary or expedient for removing the difficulty. 
12. Nothing in this Act shall be construed as effecting or implying in any way 
the dissolution of the University as a body corporate as described in sub-section (1) 
of section 3 of the Act. 
Filling up of 
Vacancies. 
Power to remove 
difficulties. 
By order of the Governor, 
MALAY MARUT BANERJEE, 
Secy. to the Govt of West Bengal, 
Law Department. 
Published by the Controller of Printing and Stationery, West Bengal and printed at Saraswaty Press Ltd. 
(Government of West Bengal Enterprise), Kolkata 700 056. 

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