The Burdwan University Act, 1959

West Bengal Act XXIX of 1959 
THE BURDWAN UNIVERSITY ACT, 1959. 
[Passed by the West Bengal Legislature.] 
[Assent of the President was first published in the C aim ta Gazette, 
"Extraordinary, of the 19th April, 1960.] 
[19th April, 1960.] 
" 	 An, Act to establish and incorporate a teaching and affiliating 
University at Burdwan in West Bengal. 
It is hereby enacted in the Tenth 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 Burdwan University Short 
Act, 1959. 	 title andji 
commence- 
(2) It shall come into force on such date as the State lment.  
Government may, by notification in the Official Gazette, 
appoint. 
2. 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; 
"district" means any of the districts of Bankura, 
Birbhum, Burdwan, Hooghly or Purulia or any 
district which may be created in future out of 
any part or parts of one or more of the above 
mentioned districts; 
"Minister" means the Minister-in-charge of the 
Department of Education of the Government of 
-West Bengal; 
"prescribed" means prescribed by Statutes Ordinan-
ces, Regulations or Rules made under this Act; 
"Principal" of a college means the head of the college 
by whatsoever designation he may be described or 
called ; 
"Statutes", "Ordinances", "Regulations" and 
"Rules" mean respectively the Statutes, Ordinan-
ces, Regulations and Rules of the University made 
under this Act,; 
(c)  
(d)  
(e)  
(I) 
Definitions. 
The Burdwan University Act, 1959. 
[West Ben. Act 
(Chapter II. — The University.—Sections 3 and 4.) 
(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 appoint-
ed or recognised as such by the University, either 
wholetime or part time, for the purpose of impart-
ing instruction in the University; 
(1) "University" means the University of Burdwan con-
stituted under this Act; and 
(k) "year" means a period of twelve months beginning 
on the first day of June. 2t, 
The 
University. 
Powers of 
the Univer-
sity. 
CHAPTER II. 
The University. 
3. (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 Burdwan. 
(2) The University shall have perpetual succession and a 
common seal and shall sue and be sued in the name of the University of Burdwan. 
4. 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 advance-
ment and dissemination of knowledge; 
(2) to establish, maintain or manage 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 affi-
liation from any affiliated college; 
(5) to institute degrees, titles, diplomas, certificates and 
other academic distinctions ; 
(6) to hold examinations and to confex degrees, titles, 
diplomas, certificates and other academic distinc-tions 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 
The Burdwan University Act, 1959. 	 3 
XXIX of 1959.] 
(Chapter II.—The University.—,section 4.) 
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 condi-
tions as may be prescribed by Ordinances; 
to confer honorary degrees or other academic distinc-
tions 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; 
to institute and make appointments to professorships, 
assistant professorships, readerships, Teacherships 
of the University, lecturerships or any other teach-
ing 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 Univer-
sity, to recognise such hostels and other places and 
to withdraw recognition therefrom; 
(13) to provide for the supervision and control of the resi-
dence and discipline of the students of the Univer-
sity and to make arrangements for promotion of 
their health and general welfare ; 
(14) to conduct, co-ordinate, regulate and control the 
post-graduate research work and teaching in the 
University, the constituent and affiliated colleges 
and the 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 institu-
tion 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; 
120) to enter into contracts; 
(7) 
(9) 
,1 
4 	 The Burciwan University Act, 1959. 
Territorial 
exercise of 
powers. 
[West Ben. Act 
(Chapter IL—The University.—Section 5.) 
(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. 
5. (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 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— 
(1) 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, 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 purposes 
of the Calcutta University Act, 1951 : 
Provided that nothing in this Act shall affect— 
(?) the powers exercised by the Visva Bharati at 
Santiniketan in the district of Birbhum under 
the Visva Bharati Act. 1951: and 
(ii) the special privileges enjoyed by the Serampore 
College at Serampore in the district of Hooghly 
under the Serampore College Act, 1918 or 
• otherwise. 
West Ben. 
Act XVIII 
of 1951. 
29 of 1951. 
Ben. Act 
IV of 1918. 
The Burdwan University Act, 1959. 	 5 
XXIX of 1959.] 
(Chapter 11.—The University.- 7Sections 6-8.) 
6. (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 teacher or student; or 
(b) the holding of any office; or 
(c) the acquisition of any degree, title, diploma, certi-
ficate 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 con-
trary 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. 
Prohibi-
tion as to 
discrimi-
nation on 
grounds of 
religion, 
race, caste, 
sex, place 
of birth or 
language. 
nua dtte 
die 
     h 
7. (1) The University may constitute an Executive Subordi-
Council, an Academic Council, and such Faculties, Depart- Hate  
ments, Committees, Boards, Councils, and other authority or 
: 
authorities as it may deem fit and shall prescribe the powers gation of  
and duties of every such subordinate authority when it is powers to 
constituted. 	 them.  
' (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. 
a 
3. 
8. (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, Govern-
ment 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) the General Manager, Chittaranjan Locomotive 
Works, ex-officio; 
(viii) the General Manager, Indian Iron and Steel Com-
pany Limited, Burnpur, ex-officio; 
Members 
of the 
University 
and their 
terms of 
office. 
6 	 The Burdwan University Act, 1959. 
[West Ben. Act 
(Chapter II.—The University.—Section 8.) 
(ix) the General Manager, Hindusthan Steel Private Limited, Durgapur, ex-officio; 
(a) the Mining Adviser to the Government of India, ex-officio; 
(xi) former Vice-Chancellors of the University except 
those who may have expressed their unwillingness 
in writing to serve as members, ex-officio; (xii)' 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; (viii) 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; 
(xiv) 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; 
(vv) the President, Board of Secondary Education, 
West Bengal, ex-officio; and 
(xvi) three persons having special interest in University 
or Technological education to be appointed by the Chancellor. 
(2) The persons referred to in clauses (i) to (iv) and (vii) to (a) of sub-section (1) 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), 	 (viii) and (xiv) of sub-section (1) 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), (xii) and (xiii) 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 affiliated colleges, or as Teachers of the University, constituent colleges or affiliated colleges, as the case may be. 
The Burdwan University Act, 195.9. 	 7 
XXIX of 1959.] 
(Chapter• II.—The University.—,Sections 9, 10.) 
(5) Of the three members to be appointed under clause (xii) 
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 Univer-
sity 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. 
a 
9. (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 (xii) of 
sub-section (1) read with sub-section (.5) of section 8. 
(3) For the purposes of sub-section (/) 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 pre-
ferred within thirty days from the date of such decision, lie 
to the Chancellor. 
Registers 
of Princi-
pals. 
10. The University shall maintain and keep up-to-date in 
such manner as may be prescribed by Statutes separate regis-
ters 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. 
Registers 
of Teach. 
ers and 
Members 
of Govern-
ing Bodies 
of Colleges. 
8 	 The Burdwan University Act, 1959. 
Disquali-
fication for 
member-
ship. 
[West Ben. Act 
Viltapter IL—The University.—,Sections 11, 12.) 
11. (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 un-
sound mind; or 
(b) is an undischarged 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 appoint-
ment 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. 
Casual 
vacancies. 
12. (1) If a casual vacancy arises by reason of any 
member appointed under clause (vi), clause (xii) or clause (rvi.) 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 
(4) 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 
(3) If a -  casual vacancy arises in the seat of any member 
elected under clause (xiii) or clause (xiv) 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 (xiii) cr v), 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 lie is so elected. 
The Burdivan University Act, 1959. 	 9 
XXIX of 1959.] 
(Chapter IL—The University.—Section 13.— Chapter 
III.—Officers of the University.— Sections 14-17.) 
13, No act or proceedings of the University or any 
subordinate authority of the University shall be called into 
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 having become disqualified. 
Safeguard 
against 
invalida-
tion of acts 
or proceed-
ings of the 
University. 
CHAPTER III. 
Officers of the University, 
14. The 	 following shall be the officers of the Officers 
University :— 	 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. 
15, 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. 
18, (1) The Vice-Chancellor of the University shall be 
appointed by the Chancellor in consultation with the Minis-
ter. 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. 
17, (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 
The Chan-
cellor. 
The Vice-
Chancellor. 
Powers and 
duties of 
the Vice-
Chancellor. 
• 
10 	 The Burdwan University Act, 1959. 
[West Ben. Act 
(Chapter 111.—Officers of the University.—Sections 18, 19.) 
member and Chairman of such subordinate authorities con-
stituted 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. 
(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 yeneral control over the affairs of the Uni-
versity 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. 
18. (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 tem-
porarily to exercise his powers and perform his duties. 
19. (1) The Finance Officer shall exercise general super-
vision 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 Uni-
versity. 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 by the Finance Officer on behalf of the University. 
(5) The Finance Officer shall exercise such other powers 
as may be prescribed. 
Finance 
Officer. 
Powers and 
duties of 
the 
Finance 
Officer. 
The Burdwan University Act, 1959. 	 11 
XXIX of 1959.] 
(Chapter III.—Officers of the University.—Section 20.—Chapter 
IV.—Statutes, Ordinances, Regulations and Rules.—Section 21.) 
20• (1) The Registrar shall be appointed by the Univer-sity. He shall be a whole-tim e  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 tem-
porarily to exercise his powers and perform his duties. 
The 
Registrar. 
CHAPTER IV. 
Statutes, Ordinanoes, Regulations and Rules. 
21. (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 neces-
sary and may, at any timec-withdraw the power so delegated, 
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 constitution, 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 subordinat e  authorities and all other matters relating to those authorities; 
Statutes, 
Ordinances, 
Regula-
tions and 
Rules—
how made. 
12 	 The Burdwan University Act, 1959. 
[West Ben. Act 
'(Chapter IF .--Statutes, Ordinances ;  Regulations and 
Rules.—Section 21.) 
(d) the appointment, powers and duties of the officers of 
the University other than the Chancellor and the 
-Vice-Chancellor ; 
(e) the constitution of a pension, insurance or provident 
fund for the benefit of the Officers , Teachers and 
other employees of the University ; 
(f) the conferment of honorary degrees; 
(g) the withdrawal of degrees, diplomas, certificates and 
other academic distinctions; 
(h) the establishment and abolition of Faculties, Depart-
ments of Studies, colleges, libraries, museums and 
other institutions; 
(i) the maintenance of registers of Government colleges, 
sponsored colleges, constituent colleges and affi-
liated colleges and the names of the Principals 
thereof ; 
(j) the maintenance of a register of Teachers of the Uni-
versity, not being Deans of Faculties of the Uni-
versity, 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 (aiii) of sub-
section (1) of section 8 ; 
(k) the maintenance of a register of Members of Govern-
ing 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 (xiv) of sub-section (1) of section 8; 
(1) the conditions under which colleges and other institu-
tions may be recognised or affiliated by the Univer-
sity, and the withdrawal of such recognition or 
affiliation ; 
(m) The institution of fellowships, scholarships, student. 
ships, exhibitions, medals and prizes; 
(n) the calling of meetings of the University and the 
giving of notice thereof to the members of the 
niversity and the quorum and procedure at such 
meetings; 
(o) contracts by the University and the execution 
thereof ; 
(p) annual report of the University ; 
(q) 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 
the examinations for degrees and diplomas of the 
University ; 
A 
The Burdwan University Act, 1959. 	 13 
XXIX of 1959.] 
(Chapter 1V.—Statutes, Ordinances, Regulations and 
Rules.—Section 21.) 
the manner of exemption from study referred to in sub-clause (a) of clause (6) of section 4; and 
(t) all other matters which by or under this Act are 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 degrees, diplomas, certificates and other academic 
distinctions to be awarded by the University, the 
qualifications for the same, 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, scholar-
ships, 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 Univer-
sity 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 ser-
vice 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 
(1) 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 ;  
91, 
(s) 
14 	 The Burdwan University Act, 1959. 
[West Ben. Act 
(Chapter P.—The University Fund, Annual Report and 
Accounts.—Sections 	 ) 
(b) the calling of meetings 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 Ordi-
nances are required to be prescribed by Regula-
tions; 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 Ordi-
nances. 
(8) Subject to the provisions of this Act and the pro-
visions 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. 
CHAPTER V. 
The University Fund, Annual Report and Accounts. 
Fund 	 22. (1) The University shall have a fund, elsewhere in of the 	 this Act referred to as the University Fund. Univer- 
sity. 	 (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. 
Annual 
Report. 
Annual 
Accounts 
and 
budget. 
23. 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. 
24. (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. 
The Burdwan University Act, 1959. 	 15 
XXIX of 1959.] 
Chapter VI.—Supplementary Provisions.—Sections 25, 26.) 
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 pre-
ceding 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. 
CHAPTER *VI, 
Supplementary Provisions. 
25. (1) The State Government shall have the right to 
cause an inspection to be made by such person or persons as it 
may direct, of the University, its buildings, laboratories and 
equipment, 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 State Government shall, in every such 
case, give notice to the University of its intention to cause an 
inspection or inquiry to be made and the University shall be 
entitled to be represented thereat. 
(2) The State Government shall communicate to the Uni-
versity its views with reference to the results of any such 
inspection or inquiry, and shall, after ascertaining the opinion 
of the University thereon, advise the University upon the 
action, if any, to be taken. 
(3) The University shall report to the State Government 
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) When the University does not, within a reasonable 
time, take action to the satisfaction of the State Government, 
the State Government may, after considering any explanation 
furnished or representation made by the University, issue such 
directions in writing as it may think fit and the University 
shall comply with those directions. 
26. Except as otherwise provided under this Act or the Contract 
Statutes, every salaried officer other than the Vice-Chancellor of service officers and every Teacher of the University shall be appointed under fac)nrd  
a written contract which shall be lodged with the University Teachers. and a copy thereof shall be furnished to the officer or Teacher 
concerned. 
Visit and 
Inspection, 
Board of Arbitra-tors. 
Pension and provident funds. 
Power to remove 
difficulties. 
16 	 The Burdwan University Act, 1959. 
[West Ben. Act XXIX of 1959.1 
(Chapter VI.—Supplementary Provisions.—Sections 27-29.) 
27. 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. 
2& (1) The University shall constitute for the benefit 
of its 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 19  of  Funds Act, 1925 shall apply to such fund as if the fund were a Government Provident Fund. 	 1925.  
29. If any difficulty arises with respect to the establish-
ment of the University or any subordinate authority of the 
University or to the transaction of any business of the Univer-
sity, 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. 
WBGP-60/1-2374A-5M 

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