The Biswa Bangla Biswabidyalay Act, 2017

Registered No. WB/SC-247 	 No. WB(Part-III)/2018/SAR-2 
I 
ikrIkea Gaptte 
Extraordinary 
Published by Authority 
PAUSA 19] 	 TUESDAY, JANUARY 9, 2018 	 [SAKA 1939 
PART III—Acts of the West Bengal Legislature. 
GOVERNMENT OF WEST BENGAL 
LAW DEPARTMENT 
Legislative 
NOTIFICATION 
No. 23-L.-9th January, 2018.—The following Act of the West Bengal Legislature, having been assented to by the 
Governor, is hereby published for general information:— 
West Bengal Act XLVII of 2017 
THE BISWA BANGLA BISWABIDYALAY 
ACT, 2017. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first published in the Kolkata Gazette, 
Extraordinary, of the 9th January, 2018.] 
An Act to provide for constitution and incorporation of the Biswa Bangla 
Biswabidyalay in the State of West Bengal and for certain matters incidental there to 
and connected therewith. 
WHEREAS it is expedient to establish and incorporate a State-aided University by 
the name of the Biswa Bangla Biswabidyalay in memory of Rabindra Nath Tagore 
with the view to establish a Center of Excellence devoted to the teaching, learning 
and research in various branches of study attached to the enormous literature works 
of Rabindra Nath Tagore including general courses of study in Indology, Indian 
Philosophy, Indian Languages, Indian Literature, Comparative Literature, Rabindra 
2 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 9, 2018 	 [PART III 
The Biswa Bangla Biswabidyalay Act, 2017. 
(Chapter 1.—Preliminary.—Sections 1, 2.) 
Literature, Humanities, Science and Cognitive Science, and for promoting the 
advancement and dissemination of knowledge and learning in those fields. 
It is hereby_enacted in the Sixty-eighth Year of the Republic of India, by the 
Legislature of West Bengal, as follows:— 
CHAPTER I 
Preliminary 
1. (1) This Act may be called the Biswa Bangla Biswabidyalay Act, 2017. 
(2) This section and section 62, 63 and 64 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. 
2. In this Act, unless the context otherwise requires,— 
(1) "appointed day" means the date referred to in sub-section (5) of section 62; 
(2) "college" means the constituent or affiliated college of the University; 
(3) "convocation" means a meeting of the Governing Board for the purpose 
of conferring degrees, titles, diplomas, certificates or other academic 
distinctions; 
(4) "distance education" means instruction imparted through correspondence 
or distance mode as recognized by the appropriate authority; 
(5) "employee" in relation to the University means a person employed in 
the University; 
(6) "financial year" means the year ending on the 31st day of March; 
(7) "Governor" means the Governor of the State of West Bengal; 
(8) "Librarian" means a Librarian or any other person holding a post of 
Librarian, by whatever name called appointed or recognized as such by 
the University; 
(9) "Minister" means the Minister-in-Charge of the Higher Education, Science 
and Technology and Biotechnology Department, Government of West 
Bengal, appointed as such by the Governor; 
(10) "non-teaching staff' means the non-teaching staff appointed or recognized 
as such by the University and not holding any teaching, officer of the 
post of Librarian, by whatever name called; 
(11) "officer" means an officer of the University; 
(12) "prescribed" means prescribed by rules made under this Act; 
(13) "registered graduate" means a graduate registered under this Act on 
making an application in the prescribed form and on payment of such 
fees as may be deteimined by the University from time to time; 
Short title and 
commencement. 
Definitions. 
?ART MI 
	
THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 9, 2018 	 3 
The Biswa Bangla Biswabidyalay Act, 2017. 
(Chapter 11.—The University and its Officers.—Section 3.) 
(14) "State Government" means Government of West Bengal in the Higher 
Education, Science and Technology and Biotechnology Department; 
(15) "Statutes", "Ordinances" and "Regulations" mean, respectively, the 
Statutes, Ordinances , Regulations of the 'University made under this Act; 
(16) "student" means a student of the University and includes any person 
enrolled by the University for pursuing any Undergraduate or 
Post-graduate course of study or in research works of the University; 
(17) "Students' Council" means the Students' Council of the University 
constituted in the manner prescribed; 
(18) "Teacher of the University" means a Professor, Associate Professor, 
Assistant Professor, or any other person, holding a whole-time permanent, 
substantive teaching post, appointed or recognized as such by the 
University for the purpose of imparting instruction and conduction of 
research in the University; 
(19) "University" means the Biswa Bangla Biswabidyalay constituted under 
this Act; 
(20) "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 and managed by the University, 
whether established by it or not; 
(21) "University Professor", "University Associate Professor" or "University 
Assistant Professor" means a Professor including Distinguished Professor, 
Chair Professor, Adjunct Professor, Associate Professor and Assistant 
Professor respectively, appointed or recognized as such by the University; 
(22) "Vice-Chancellor" means the Vice-Chancellor of the University. 
CHAPTER II 
The University. 
The University and its Officers 
3. (1) There shall be constituted and incorporated a State-aided Unitary University 
by the name of the Biswa Bangla Biswabidyalay in the District of Birbhum, under 
Bolpur sub-division. 
(2) The Vice-Chancellor and the members of the Governing Board, so long as 
they continue to hold such office or membership, shall constitute a body corporate 
by the name of The Biswa Bangla Biswabidyalay. 
(3) The University shall be a body corporate and shall have perpetual succession 
and common seal and shall have power to sue and be sued by the name of the Biswa 
Bangla Biswabidyalay. 
(4) The Headquarter of the University shall be located at Bolpur, Birbhum. 
(5) The territorial jurisdiction of the University shall extend to the whole of the 
State of West Bengal. 
(6) The University will be a non-affiliating unitary University. 
1 
4 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 9, 2018 	 [PART III , 
The Biswa Bangla Biswabidyalay Act, 2017. 
(Chapter 11.—The University and its Officers.—Section 4.) 
Objects of the 
University. 4. The following shall be the objects of the University, namely, to:— 
(1) promote, propagate and cause further development of literature works 
of the great Rabindra Nath Tagore, along with development of Indological 
studies and comparative literature; 
(2) act as an optimum blend of the traditional system of learning and modern 
research methodology from occidental point of view; 
(3) impart higher education in various branches of learning as well as in 
Indology, Indian Philosophy and Indian Languages and literature along 
with other courses of study in the field of humanities, science and 
cognitive science; 
(4) provide facilities for the advanced studies in various Indian literature 
laying emphasis on their longstanding association and relationship with 
Rabindra Nath Tagore's literature and their inter-relationship with each 
other; 
(5) explore the ideas of the great Rabindra Nath Tagore on freedom fighting 
movement of India and Bengal and to renaissance his literature to the 
overarching cultural democratic movement of the country; 
(6) promote research in Indology, Indian Philosophy and Indian languages 
and literature and in such other branches of study; 
(7) take measures for preservation of India's cultural heritage as enshrined 
in Rabindra Nath Tagore's literature and in our ancient art and culture; 
(8) publish books on the works of Rabindra Nath Tagore, as well as books 
written by other laureates in other languages linked to literature classics 
and literature in general; 
(9) take measures to collect, preserve and publish ancient manuscripts; 
(10) provide facilities for the study and research in the cultural diversities of 
India and Bengal; 
(11) enlighten the esthetic taste of Rabindra Nath Tagore's literature 
throughout the World at large; 
(12) establish for the use of Scholars and the students a comprehensive 
data-base of published works and ongoing research works in literature, 
Indology and Indian Philosophy from all over the world; 
(13) pursue studies in various branches of studies in Science, Humanities, 
Commerce, Languages, Arts, Fine Arts, Sculptures, Traditional Art Form 
and other related branches of study. 
PART Tit] 
	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 9, 2018 	 5 
The Biswa Bangla Biswabidyalay Act, 2017. 
(Chapter IL—The University and its Officers.—Section 5.) 
Powers of the 
University. 5. The University shall have the following powers, namely:— 
(1) to provide for instruction, teaching, training and research in, and promote 
extension of higher education with special emphasis on providing high 
quality education in Literature, Indology, Indian Philosophy, 
Humanities, Indian Language, Science, Commerce, Teacher's Training, 
and Cognitive Science and such other subject of studies at the 
Undergraduate, Post-graduate and higher levels; 
(2) to establish, maintain and manage libraries, laboratories, workshops, 
museums, schools, centres and such other institutions for study and 
research as it may deem necessary; 
(3) to provide for study and research in specialized and emerging areas in 
such schools and centres and to take all necessary steps in this regard; 
(4) to establish, maintain linkage and enter into collaborative agreement with 
other Universities, research institutions, societies and organizations within 
as well as outside India in matters that relate to the furtherance of the 
objectives of the University; 
(5) to take measures for maintenance of standards and enhancement of 
quality in higher education in the fields relevant to the University; 
(6) to confer degrees, titles, diplomas, certificates and other academic 
distinctions; 
(7) to hold examinations and to confer degrees, titles, diplomas, certificates 
and other academic distinctions on persons who shall have pursued an 
approved course of study in the University, unless exempted therefrom 
in the manner provided and shall have passed the prescribed examinations 
of the University, or shall have carried on research under conditions 
provided; 
(8) to withdraw or to cancel degrees, titles, diplomas, certificates or other 
academic distinctions under such conditions as may be provided by 
Statutes and after giving the person affected a reasonable opportunity to 
present his case; 
(9) to confer honorary degrees or other academic distinctions under 
conditions provided; 
(10) to institute Professorships including Distinguished Professorship, Chair 
Professorship, Adjunct Professorship, Associate Professorship, 
Assistant Professorship and other teaching posts required by the University 
with prior approval of the State Government and to appoint persons to 
such posts or to recognize persons as Professors, Associate Professors, 
Assistant Professor of the University, or as holders of other teaching posts 
of the University for the purpose of imparting instruction and for 
conducting research in the University; 
6 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 9, 2018 	 [PART III , 
The Biswa Bangla Biswabidyalay Act, 2017. 
(Chapter II.—The University and its Officers.—Section 5.) 
(11) to create posts, as and when required, of officers and employees of the 
University besides those provided for in this Act subject to the prior 
approval by the State Government; 
(12) to provide, subject to the provisions of this Act, the constitution, powers 
and duties of the Boards of Studies, the Finance Committee, and other 
bodies as may be constituted; 
(13) to provide, subject to the provisions of this Act, the terms and conditions 
of service, duties and responsibilities including the rules of conduct and 
discipline and the emoluments for all categories of posts of the University; 
(14) to make provisions for Provident and other funds for all categories of 
the employees of the University; 
(15) to provide fees and other charges for admission, registration and 
examinations and such other purposes, and to demand and receive the 
fees or other charges so provided; 
(16) to enter into an agreement with the Government or with any person, body 
or authority for 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, and with prior 
approval of the State Government; 
(17) to acquire, hold and dispose of property, movable and immovable and 
to make grants and advances for furthering any of its objectives; 
(18) to accept and administer gifts, endowments and benefactions, for the 
furtherance of any of its objectives for the University or for or on behalf 
of any school or centre established by or recognized by the University, 
and to institute awards, fellowships, traveling fellowships, scholarships, 
studentships, stipends, bursaries, exhibitions, medals and prizes; 
(19) 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 prior approval of the State Government also from the other sources; 
(20) to co-operate and collaborate with other Universities, institutions and 
educational authorities in matters that relate to and furtherance of the 
academic objectives of the University; 
(21) 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; 
(22) to introduce interdisciplinary and multidisciplinary integrated courses in 
selected subjects; 
PART 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 9, 2018 	 7 
The Biswa Bangla Biswabidyalay Act, 2017. 
(Chapter II.—The University and its Officers.—Sections 6-8.) 
(23) to initiate collaborative teaching and research programme with other 
Universities, institutions and to provide modalities for Credit Transfer 
and Award of Joint Degrees if deemed necessary; 
(24) to take care of the learning of the Rabindra Nath Tagore's Literature from 
the Secondary and Higher Secondary School level to the highest level; 
(25) to do such other act and perform such other functions consonance with 
the objectives of the University. 
Teaching in the 
University. 
University to be 
open to all 
classes, castes and 
creeds. 
Jurisdiction. 
6. (1) All recognised teachings in connection with the degrees, diplomas and 
certificates of the University shall be conducted by the teachers of the University or 
of any affiliated or constituted institution, as the case may be, under the general control 
of the Governing Board. 
(2) The courses of study, the curricula and the authorities responsible for organising 
such teaching shall be such as may be provided by regulations. 
7. The University shall be open to persons of either sex and of whatever race, 
creed, caste or class, and it shall not be lawful for the University to adopt or impose 
on any person any test whatsoever of religious belief or profession in order to entitle 
him to be appointed as a Teacher of the University or to hold any office therein or 
to be admitted as a student in the University, or to enjoy or exercise any privilege 
thereof. 
8. (1) The University shall primarily be a non-affiliating State-aided Unitary 
Univ.ersity. 
(2) Notwithstanding anything contained in this Act or in any other law for the 
time being in force, the State Government, may by notification in the Official Gazette, 
allow the University to affiliate colleges and institution imparting course of studies 
similar or closely connected with the academic principles of the University, and with 
effect from such date as the State Government may appoint in this behalf,— 
(A) all colleges and educational institutions, whether Government administered 
or Government-aided or self-financed, imparting education specially in 
literature, sciences, social sciences, cognitive science, and such other 
branches of studies, as the State Government may, from time to time, 
determine, for the advancement of learning and dissemination of 
knowledge in such branches and affiliated to any other University in the 
State— 
(i) shall be deemed to be affiliated to the University for such period 
and subject to such terms and conditions, as may be imposed by 
the University, not inconsistent with the provisions of this Act or 
any other law for the time being in force, and 
(ii) shall cease to be affiliated to the University to which any such 
college or institution may have been affiliated before the said date; 
8 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 9, 2018 	 [PART III 
The Biswa Bangla Biswabidyalay Act, 2017. 
(Chapter IL—The University and its Officers.—Section 8.) 
(B) any Principal, teacher, or other employee, or any member of the Governing 
Body, by whatever name called, or any student, of any such affiliated 
college or institution, holding, by virtue of his being such Principal, 
teacher, or other employee, or member or student, any office in or under 
any University or any of the authorities of such University to which such 
college or institution was affiliated before the said date, shall cease to 
hold such office and the vacancy so caused shall be deemed to be a casual 
vacancy for the purposes of the law under which that University was 
established; 
(C) whenever the University issues directions in addition to the requirements 
stipulated in sub-clause (i) of clause (A), the affiliated institution shall 
be bound to comply with such terms and conditions as may be incorporated 
in the directions of the University within such reasonable time as may 
be determined by the University; 
(D) the University shall have power to alter or withdraw the affiliation 
deemed to have been granted under this section, if the affiliated institution 
does not comply with all the terms and conditions of such affiliation; 
(E) for the purpose of deemed affiliation under this sub-section, it shall be 
competent for the University to satisfy' itself in such manner as it may 
decide, if an affiliated institution was validly affiliated to any University 
established before the said date. 
(3) Notwithstanding anything contained in any other law for the time being in 
force, no college or institution providing courses of study or programmes of education, 
research or training in the field of Engineering, Technology, Management or Teacher's 
training, Education planning and Administration and situated in West Bengal, but not 
admitted to the privileges of the University, shall be admitted to the privileges of any 
other University except with the prior approval of the State Government: 
Provided that nothing in this sub-section shall, save as otherwise provided in this 
Act, apply to— 
(a) any constituent college, institution, Faculty or Department of any other 
University or of any institution for higher education deemed to be a 
University under section 3, of the University Grants Commission Act, 
1956, directly managed, controlled and financed by such University or 
such institution for higher education deemed to be a University under 
section 3 of that Act, or 
(b) any other college or institution affiliated to any other University mainly 
providing courses of study in subjects other than literature, dance, drama, 
sculpture, humanities, science, commerce, cognitive science and such 
branches of study as the State Government deems appropriate for the 
advancement of learning and dissemination of knowledge in such branches. 
Explanation.— For the avoidance of doubt, it is hereby declared that the State 
Government shall have powers to decide whether a college or institution provides 
mainly the courses of study in subjects other than mentioned under clause (b) of sub-
section (3) will be admitted to the privileges of the University or not. 
3 of 1956. 
PART III] 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 9, 2018 	 9 
The Biswa Bangla Biswabidyalay Act, 2017. 
(Chapter II.—The University and its Officers.—Sections 9-11.) 
Delegation of 
Powers. 
The Chancellor. 
Officers of the 
University. 
9. The University may delegate such of its powers as it may deem expedient 
to any of its authorities referred to in section 24 or to any of its officers, and may, 
at any time, withdraw at its discretion any power so delegated. 
10. (1) The Governor 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 Governing 
Board and shall, when present, preside over the meetings of the Governing Board. 
(2) The Chancellor shall exercise such powers as may be conferred on him by 
or under the provisions of this Act and shall exercise such other powers as may be 
prescribed. 
(3) Where power is conferred upon the Chancellor to make nomination to any 
authority or body of the University, the Chancellor shall, to the extent necessary, 
nominate persons in consultation with the Minister to represent interests not otherwise 
adequately represented. 
(4) Every proposal to confer any honorary degree shall be subject to confirmation 
by the Chancellor. 
(5) The Chancellor can issue direction upon the University not inconsistent with 
the provisions of this Act, to which the University shall comply. 
11. The following shall be the officers of the University:— 
(1) the Vice-Chancellor; 
(2) the Pro-Vice-Chancellor; 
(3) the Registrar; 
(4) the Deans of Schools; 
(5) the Director of School of Studies; 
(6) the Finance Officer; 
(7) the Law Officer; 
(8) the Controller of Examinations; 
(9) Inspector of Colleges; 
(10) Deputy Registrar; 
(11) Assistant Registrars; 
(12) Secretaries of various Schools; 
(13) Accounts Officer; 
(14) the Sports Officer; 
(15) the Development Officer; 
(16) the University Librarian; and 
(17) such other persons holding such other posts as may be declared by 
Statutes to be the posts of officers of the University. 
10 	
THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 9, 2018 	 [PART III 
The Biswa Bangla Biswabidyalay Act, 2017. 
(Chapter 11.—The University and its Officers.—Section 12.) 
The Vice-
Chancellor. 12. (1) (a) The Vice-Chancellor shall be a distinguished academic with proven 
competence and integrity, and having a minimum of ten years of experience in a 
University system of which at least five years shall be as professor or ten years of 
experience in a reputed research or academic administrative organization of which 
atleast five years shall be in an equivalent position of professor. 
(b) The Vice-Chancellor shall be appointed by the Chancellor out of the panel 
of three names recommended in order of preference by the Search Committee constituted 
by the State Government. While preparing the panel, the Search Committee must give 
proper weightage to academic excellence, exposure to the higher education system 
in the country and abroad and adequate experience in academic and administrative 
governance and reflect the same in writing while submitting the panel to the Chancellor. 
(c) The Search Committee shall be constituted in the following manner:— 
(i) an academician, not below the rank of the Vice-Chancellor of a Central 
or State-aided University or the Director of a National institute of higher 
learning, to be nominated by the Chancellor in consultation with the 
Minister, who shall be the Chairperson of the Committee; 
(ii) an academician, not below the rank of a Professor of a Central or 
State-aided University or National institute of higher learning, to be 
nominated by the State Government; 
(iii) an academician not below the rank of a Professor of a Central or 
State-aided University or National institute of higher learning, to be 
nominated by the Governing Board: 
Provided that the nominees, as mentioned under sub-clause (i), (ii) and (iii) shall 
not be the persons associated with the concerned University for which the Search 
Committee is constituted. 
(2) (a) The Vice-Chancellor shall hold office for a term of four years or till he 
attains the age of sixty-five years, whichever is earlier, and shall be eligible for 
re-appointment for another term of four years or till he attains the age of sixty-five 
years, whichever is earlier. 
(b) The Chancellor may, notwithstanding the expiration of the term of the office 
of the Vice-Chancellor or his attaining the age of sixty-five years, allow him to 
continue in office till a successor assumes office, provided that he shall not continue 
as such for any period exceeding six months. 
(3) The Vice-Chancellor shall be a whole-time officer of the University and shall 
be paid from the University Fund such salary and allowances as the Chancellor may 
decide in consultation with the State Government. 
(4) The Vice-Chancellor may resign his office by writing under his hand addressed 
to the Chancellor. 
PART III] 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 9, 2018 	 11 
The Biswa Bangla Biswabidyalay Act, 2017. 
(Chapter 11.—The University and its Officers.—Section 12.) 
(5) If— 
(a) the Vice-Chancellor is, by reasons 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, removal, expiry of term of his office or otherwise, then, 
during the period of such temporary inability or pending the appointment 
of a Vice-Chancellor, as the case may be, the Chancellor in consultation 
with the Minister may appoint a person to exercise the powers and 
perform the duties of the Vice-Chancellor. 
(6) The vacancy in the office of the Vice-Chancellor occurring by reason of death, 
resignation or expiry of the term of his office, removal or otherwise shall be filled 
up by appointment of a Vice-Chancellor in accordance with the provisions of 
sub-section (1) within a period of six months from the date of occurrence of the 
vacancy, and such period shall be held to include any period for which a 
Vice-Chancellor is allowed to continue in office under clause (b) of sub-section (2), 
or a person is appointed by the Chancellor in consultation with the Minister to exercise 
the powers and perform the duties of the Vice-Chancellor under sub-section (5). 
(7) The Vice-Chancellor may be removed from his office by the Chancellor if 
he is satisfied that the incumbent,— 
(a) has become insane and adjudged by' a competent court to be of unsound 
mind; or 
(b) has become an undischarged insolvent and stands so declared by a 
competent Court; or 
(c) has been physically unfit and incapable of discharging function due to 
protracted illness or physical disability; or 
(d) has wilfully omitted or refused to carry out the provisions of this Act 
or has committed breach of any of the terms and conditions of the service 
contract or has abused or misused the powers vested in him or if the 
continuance in the office of the Vice-Chancellor is detrimental to the 
interest of the University; or 
(e) has been proved to be guilty of criminal breach of trust or criminal 
negligence or gross financial irregularity or impropriety or gross negligence 
of duty; or 
(f) has shown incompetence to perform or has persistently made default in 
the performance of the duties imposed on him by or under this Act; or 
(g) has been convicted by a court for any offence within the concept and 
meaning of the Code of Criminal Procedure, 1974; or 	 2 of 1974. 
12 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 9, 2018 	 [PART III 
The Biswa Bangla Biswabidyalay Act, 2017. 
(Chapter IL—The University and its Officers.—Section 13.) 
(h) is a member of, or otherwise associated with, any political party or acts 
in any partisan manner while in office. 
Provided that the• Vice-Chancellor shall be given a reasonable opportunity to show 
cause by the Chancellor before taking recourse for his removal under clauses (d), (e), 
(f), (g) and (h). 
Explanation.— For the purpose of sub-clause (h), whether any party is a political 
party or any association is a political association or any act of the Vice-Chancellor 
is partisan, the decision of the Chancellor thereon shall be final. 
Powers and duties 
of the Vice-
Chancellor. 
13. (1) The Vice-Chancellor shall be the principal executive and academic officer 
of the University and shall, in the absence of the Chancellor, preside over the meeting 
of the Governing Board. He shall, by virtue of his office, be a member and the 
Chairman of all the Schools of Post-graduate and Undergraduate Studies 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 Governing 
Board, the Schools of Post-graduate and Undergraduate Studies 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 and over all teachers and employees 
of the University and generally over all the affairs of the University. 
(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 provided 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 shall report the same for confirmation at the next meeting to the 
authority or body which, in the ordinary course, would have dealt with the matter: 
Provided that if the action taken by the Vice-Chancellor is not approved by the 
authority or body concerned, the matter shall immediately be referred to the Chancellor 
whose decision thereon shall be final. 
(7) The Vice-Chancellor may, with the approval of the Governing Board, delegate 
any of his powers, to any other officer subordinate to him. 
k  PART III] 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 9, 2018 	 13 
The Biswa Bangla Biswabidyalay Act, 2017. 
(Chapter 11.—The University and its Officers.—Section 14.) 
Pro-Vice-
Chancellor. 14. (1) The Pro-Vice-Chancellor shall be a distinguished academic with 
proven competence and integrity, and having a minimum of ten years of experience 
in a University system of which at least five years shall be as professor or ten years 
of experience in a reputed research or academic administrative organization of which 
at least five years shall be in an equivalent position of professor. 
(2) The Pro-Vice-Chancellor shall be appointed by the Chancellor in consultation 
with the Minister. The term of his office shall be for four years and he shall be eligible 
for re-appointment for another term of four years but shall not hold office beyond 
the age of sixty-five years. 
(3) The Pro-Vice-Chancellor may resign his office by writing under his hand 
addressed to the Chancellor. 
(4) If— 
(a) the 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, or 
(b) a vacancy occurs in the office of the Pro-Vice-Chancellor by reason of 
death, resignation, expiry of term of his office, removal or otherwise, 
then, during the period of such temporary inability or pending the appointment of 
a Pro-Vice-Chancellor, as the case may be, the Chancellor in consultation with the 
Minister and the Vice-Chancellor, may appoint a senior teacher of the University or 
an officer of the University to exercise the powers and perform the duties of the Pro-
Vice-Chancellor. 
(5) The vacancy in the office of the Pro-Vice-Chancellor occurring by reason of 
death, resignation or expiry of the term of his office, removal or otherwise shall be 
filled up by appointment of a Pro-Vice-Chancellor in accordance with the provisions 
of sub-section (2). 
(6) The Pro-Vice-Chancellor may be removed from his office by the Chancellor 
if he is satisfied that the incumbent,— 
(a) has become insane and adjudged by a competent court to be of unsound 
mind; or 
(b) has become an undischarged insolvent and stands so declared by a 
competent Court; or 
(c) has been physically unfit and incapable of discharging function due to 
protracted illness or physical disability; or 
(d) has wilfully omitted or refused to carry out the provisions of this Act 
or has committed breach of any of the terms and conditions of the service 
contract or has abused or misused the powers vested in him or if the 
continuance in the office of the Pro-Vice-Chancellor is detrimental to the 
interest of the University; or 
14 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 9, 2018 	 [PART III 
The Biswa Bangla Biswabidyalay Act, 2017. 
(Chapter 11.—The University and its Officers.—Sections 15, 16.) 
(e) has been proved to be guilty or criminal breach of trust or criminal 
negligence or gross financial irregularity or impropriety or gross negligence 
of duty; or 
(f) has shown incompetence to perform or has persistently made default in 
the performance of the duties imposed on him by or under this Act; or 
(g) has been convicted by a Court for any offence within the concept and 
meaning of the Code of Criminal Procedure, 1974; or 
(h) is a member of, or otherwise associated with, any political party or acts 
in any partisan manner while in office: 
Provided that the Pro-Vice-Chancellor shall be given a reasonable opportunity to 
show cause by the Chancellor before taking recourse for his removal under clauses 
(d), (e), (f), (g) and (h). 
Explanation. — For the purpose of sub-clause (h), whether any party is a political 
party or any association is a political association or any act of the Pro-Vice-Chancellor 
is partisan, the decision of the Chancellor thereon shall be final. 
2 of 1974. 
Powers and 
functions of the 
Pro-Vice-
Chancellor. 
The Registrar. 
15. (1) The Pro-Vice-Chancellor shall be an administrative and academic officer 
of the University and shall, by virtue of his office, be a member of the Governing 
Board and the Academic Council and shall also be the member of any other authority 
or body of the University. 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, if the Vice-Chancellor considers it necessary but shall not be entitled 
to vote thereat. 
(2) Subject to the general control of the Vice-Chancellor, the Pro-Vice-Chancellor 
shall exercise such powers and discharge such duties as may be delegated to him by 
any authority or body of the University or as may be provided by the Statutes. 
16. (1) The Registrar shall be a whole-time officer of the University and shall 
be appointed by the Governing Board on the recommendation of a Committee consisting 
of the Vice-Chancellor as Chairman, a nominee of the Chancellor, two nominees of 
the Governing Board and a nominee of the State Government, 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 with the approval of the 
Governing Board appoint a teacher of the University or an officer of the University, 
temporarily for a period not exceeding six months, to exercise the powers and perform 
the duties of the Registrar. 
PART III] 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 9, 2018 	 15 
The Biswa Bangla Biswabidyalay Act, 2017. 
(Chapter 11.—The University and its Officers.—Sections 17-21.) 
Powers and duties 
of the Registrar. 
The Law Officer.. 
The Finance 
Officer. 
Powers and duties 
of the Finance 
Officer. 
Controller of 
Examinations. 
17. Subject to the supervision, direction and general control of the Vice-Chancellor, 
the Registrar shall act as the Secretary of the Governing Board and shall exercise such 
powers and perform such duties as may be provided in the Statutes, or delegated to 
him by or under this Act. 
18. (1) There shall be a Law Officer in the University, to be appointed by the 
State Government, on deputation from amongst the member of the West Bengal Legal 
Service. 
(2) The Law Officer shall assist the University in all legal issues and shall 
represent the University in all legal proceedings before the Court of Law. 
(3) The Law Officer shall have such powers and functions as may be provided 
by the Statutes. 
19. (1) The Finance Officer shall be a whole-time officer of the University. He 
shall be appointed by the Governing Board on the recommendation of a committee 
consisting of the Vice-Chancellor as the Chairman, a nominee of the Chancellor, two 
nominees of the Governing Board and a nominee of the State Government for such 
period and on such terms and conditions as may be prescribed. 
(2) The Finance Officer may resign his office by writing under his hand addressed 
to the Vice-Chancellor. 
(3) If the Finance Officer is for any reason temporarily unable to exercise the 
powers and perform the duties of his office, the Vice-Chancellor, with the approval of 
the Governing Board, may appoint a person temporarily for a period not exceeding six 
months to exercise the powers and perform the duties of the Finance Officer. 
20. (1) Subject to the supervision, direction and general control of the Vice-
Chancellor, the Finance Officer 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 for augmenting the resources of the University. 
(2) The Finance Officer shall exercise such other powers and perform such other 
duties as may be provided or delegated to him by or under the provisions of this Act, 
the Statutes, the Ordinances or the Regulations, as the case may be. 
21. (1) The Controller of Examinations shall be a whole-time officer of the 
University. He shall be appointed by the Governing Board on the recommendation of a 
committee consisting of the Vice-Chancellor as the Chairman, a nominee of the 
Chancellor, two nominees of the Governing Board and a nominee of the State 
Government for such period and on such terms and conditions as may be provided by 
or under this Act. 
(2) The Controller of Examinations may resign his office by writing under his 
hand addressed to the Vice-Chancellor. 
16 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 9, 2018 	 [PART III 
The Biswa Bangla Biswabidyalay Act, 2017. 
Powers and duties 
of the Controller 
of Examinations. 
(Chapter 11.—The University and its Officers.—Sections 22, 23.—Chapter 111.— 
Authorities of the University.—Sections 24, 25.) 
(3) If the Controller of Examinations is for any reason temporarily unable to exercise 
the powers and perform the duties of his office, the Vice-Chancellor, with the approval 
of the Governing Board, may appoint a person temporarily for a period not exceeding 
six months to exercise the powers and perform the duties of the Controller of 
Examinations. 
22. Subject to the supervision, direction and general control of the Vice- Chancellor, 
the Controller of Examinations shall be in charge of the conduct of examinations and 
tests of the University and declarations of their results. 
(2) The Controller of Examinations shall exercise such other powers and perform 
such other duties as may be provided or delegated to him by or under the provisions of 
this Act, the Statutes, the Ordinances or the Regulations, as the case may be. 
Supervisory 
powers of the 
Registrar, Law 
Officer, Finance 
Officer, and 
Controller of 
Examinations. 
23. In their respective spheres of duties, the Registrar, the Law Officer, the Finance 
Officer, and the Controller of Examinations shall, subject to the provisions of this Act, 
have the power of supervision and control over all officers and employees serving in 
departments under their charge and shall exercise such disciplinary power as may be 
conferred on them by or under this Act or by the Statutes or Ordinances or the 
Regulations, as the case may be. 
CHAPTER III 
Authorities of the University 
Authorities. 
The Governing 
Board. 
24. The following shall be the authorities of the University:— 
(i) the Governing Board; 
(ii) the Schools for Post-graduate and Undergraduate Studies; 
(iii) the Boards of Studies; 
(iv) the Finance Committee; 
(v) such other authorities as may be declared and established under the Statutes. 
25. (1) The Governing Board shall consist of the following members:— 
(a) Ex officio members— 
(i) the Chancellor; 
(ii) the Vice-Chancellor; 
(iii) the Pro-Vice-Chancellor; 
(iv) the Secretary, Higher Education, Science and Technology 
and Biotechnology Department, Government of West Bengal 
or his nominee not below the rank of Joint Secretary to the 
Government of West Bengal; 
PART Hi] 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 9, 2018 	 17 
The Biswa Bangla Biswabidyalay Act, 2017. 
(Chapter 111.—Authorities of the University.—Section 25.) 
(v) the Secretary, Finance Department, Government of West 
Bengal or his nominee not below the rank of Joint Secretary 
to the Government of West Bengal; 
(vi) the Chairman, West Bengal State Council of Higher 
Education or his nominee; 
(vii) a nominee of the Chairman of the University Grants 
Commission; and 
(viii) the Law Officer; 
(b) Representatives of Departments and Teachers— 
(ix) two Deans of the Schools of Post-graduate and 
Undergraduate Studies; 
(x) three Heads of Departments by rotation for one year in 
alphabetical order of the Department to be selected by the 
Vice-Chancellor; 
(xi) two teachers from each Faculty Council for Post-graduate 
and Undergraduate Studies of whom atleast one shall be a 
Professor and they shall be elected by the teachers of 
concerned School from amongst themselves in the manner 
as may be provided by Statutes; 
(c) Nominated Members— 
(xii) (1) two members to be nominated by the Chancellor from 
amongst the persons interested in the University 
education; 
(2) three members to be nominated by the State 
Government from amongst the persons interested in 
the University education; 
(3) four members to be nominated by the outgoing 
University Council or outgoing Governing Board, as 
the case may be, of whom at least two shall be eminent 
scholars: 
Provided that no such member shall be nominated for more 
than two terms in the Governing Board: 
Provided further that in all the cases no employee of the 
University or of a College or institution being managed by the 
University shall be eligible to be a member; 
(d) Special Invitee— 
(xiii) any official or expert in any field or eminent educationist, 
alumnus whom the Governing Board may require for advice, 
consultation or assistance, may be invited to attend the 
meeting without any power to caste vote; 
18 	
THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 9, 2018 	 [PART III 
The Biswa Bangla Biswabidyalay Act, 2017. 
(Chapter Ill.—Authorities of the University.—Section 26.) 
(xiv) one student representative and one research scholar to be 
nominated by the Vice-Chancellor from amongst the 
members of the Student Council of the University without 
any power to caste vote: 
Provided that the student representative or the research 
scholar referred under this clause shall not be permitted to 
take part in any meeting of the Governing Board in which, 
in the opinion of the Governing Board, any of the minutes 
of any such meeting may prejudicially affect the general 
interest of the students or the research scholars, as the case 
may be. 
(2) A member of the Governing Board shall hold offi

Excerpt shown. Open the full act in Lexace.

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