The Burdwan University Act, 1981

GOVERNMENT OF WEST BENGAL 
LEGISLATIVE DEPARTMENT 
West Bengal Act XXIII of 1981 
THE BURDWAN UNIVERSITY ACT, 1981. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first published in the Calcutta Gazette, 
Extraordinary, of the 10th August, 1981.] 
[10th August, 1981.] 
An Act to provide for the reconstitution of the University of Burdwan 
and for certain matters connected therewith or incidental thereto. 
WHEREAS it is expedient to reconstitute the University of Burdwan to 
enable it to function more efficiently as a University encouraging and 
providing for instruction, teaching, training and research in various 
branches of learning and courses of study, promoting advancement and 
dissemination of knowledge and learning, and extending higher education 
to meet the growing needs of society and to make the constitution of 
various authorities or bodies of the University more democratic; 
It is hereby enacted in the Thirty-second 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 Act, 1981. 
(2) This section and section 52 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. 
Short title 
and 
commence-
ment. 
2. In this Act, unless there is anything repugnant in the subject or Definitions. 
context,— 
(1) "affiliated" in relation to a college or an institution means 
affiliated to the University of Burdwan as constituted prior 
to the appointed day and continue as such immediately 
before such day or affiliated to the University under this 
Act; 
155 
The Burdwan University Act, 1981. 
[West Ben. Act 
(Chapter 1.—Prelitninary.—Section 2.) 
(2) "appointed day" means the date referred to in'wblection 
(5) of section 57; 
(3) "constituent college" means an affiliated college in which 
instruction is provided, under prescribed conditions, for 
honours as well as for post-graduate courses of study, and 
which is declared as such by the University: 
Provided that, if in any professional subject no honours 
courses of study have been prescribed, a professional college 
may be a constituent college although no instruction is 
provided in that college for honours courses of study in that 
subject; 
(4) "convocation" means a meeting of the Court for the purpose 
of conferring degrees, titles, diplomas, certificates or other 
academic distinctions; 
(5) "district" means any of the districts of Bankura, Birbhum, 
Burdwan, Hooglily and Purulia qr any district which may be 
created-hrfuture out of any part or parts of one or more of 
the—abovementioned districts; 
(6) "employee" in relation to the University means any person 
employed by the University; 
(7) "financial year" means the year ending on the 31st day of 
March; 
(8) "Government College" means a college maintained and 
managed by the State Government; 
(9) "Governor" means the Governor of the State of West 
Bengal; 
(10) "Hall" or "Hostel" means a unit of residence for students, 
Teachers, officers or non-teaching staff recognised by the 
University; 
(11) "Librarian" means,— 
(a) in relation to the University, a Librarian or any other 
person holding a post of Librarian, by whatever name 
called, appointed or recognised as such by the 
University, and 
(b) in relation to a college affiliated to the University, a 
Librarian, or any other person holding a post of 
Librarian, by whatever name called, appointed or 
recognised by the University or appointed by such 
college; 
(12) "Minister" means the Minister-in-charge of Higher 
Education appointed as such by the Governor; 
156 
The Burdwan University Act, 1981. 
XXIII of 1981.] 
(Chapter I.—Preliminary.—Section 2.) 
(13) "non-teaching staff" means,— 
(a) in relation to the University, the non-teaching staff, 
not holding any teaching post (including part-time 
teaching post), appointed or recognized as such by the 
University, and 
(b) in relation to an affiliated college, the non-teaching 
staff, not holding any teaching post (including part-
time teaching post), appointed or recognised by the 
UniversitY or appointed by such college, 
but does not include an officer or a Librarian; 
(14) "prescribed" means prescribed by the Statutes, Ordinances, 
Regulations or Rules made under this Act; 
(15) "Principal" means the head of a college or of an institution, 
by whatever name called; 
(16) "professional college" means a University college or an 
affiliated college in which instruction is provided primarily 
for courses 6f study leading t6 any degree, diploma or 
certificate of the University in any professional subject 
and which is recognised under this Act as a professional 
college; 
(17) "professional subject" means any of the following subjects, 
namely, Law, Medicine, Engineering, Teachers' Training, 
Physical Education, Agriculture, Technology, Journalism, 
Management Studies or such other subjects as may be 
prescribed by Regulations; 
(18) "registered graduate" means a graduate registered under 
this Act, at least three months prior to the date of election of 
members to the Court, on application in the prescribed form 
and on payment of a fee of one rupee: 
Provided that no person shall be eligible to be registered 
under this Act unless he has graduated himself from the 
University at least three years prior to the date of election of 
members to the Court; 
(19) "Statutes", "Ordinances", "Regulations" and "Rules" mean, 
respectively, the Statutes, Ordinances, Regulations and 
Rules of the University made under this Act; 
(20) "Students' Union" means— 
(i) in relation to the University, the Students' Union 
constituted in the manner prescribed, 
(ii) in relation to an affiliated college, the Students' Union 
constituted in the manner prescribed; 
157 
The Burdwan University Act, 1981. 
[West Ben. Act 
(Chapter 11.—The University and its officers.—Sections 3, 4.) 
(21) "Teacher means a Principal, Professor, Assistant Professor, 
Reader, Lecturer, Demonstrator, Tutor, Instructor or any 
other person appointed or recognised as such by the 
University, either whole-time or part-time, for the purpose 
of imparting instruction or conducting research in the 
University or appointed by an affiliated college orinstitution; 
(22) "Teacher of the University" means a Professor, Reader, 
Lecturer or any other person appointed or recognised as 
such by the University, either whole-time or part-time, for 
the purpose of imparting instruction or conducting research 
in the University; 
(23) "University" means the University of Burdwan as constituted 
under this Act; 
(24) "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; 
(25) "University Professor", "University Reader" or "University 
Lecturer" means a Professor, Reader or Lecturer appointed 
or recognised as such by the University. 
CHAPTER II 
The University and its officers. 
The 
University 
Powers of 
the 
University. 
3. (1) The first Chancellor and the first Vice-Chancellor of the 
University and the first members of the Court and the Executive Council 
and all persons who may hereafter become the Chancellor of or the Vice-
Chancellor of the University or the members of the Court or the Executive 
Council so long as they continue to hold such office or membership, shall 
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 by the name of the University of Burdwan. 
4. 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 and manage colleges, libraries, 
museums and such other institutions or centres as it may 
consider fit; 
158 
The Burdwan University Act, 1981. 
XXIII of 1981.] 
(Chapter 11.—The University and its Officers.—
Section 4.) 
(3) to recognise any college as a constituent college or a 
professional college and to withdraw such recognition; 
(4) to affiliate to itself or to recognise colleges or institutions or 
centres; 
(5) to prescribe for colleges other than Government Colleges,— 
(a) the constitution, powers and functions of their 
Governing Bodies; and 
(b) the terms and conditions of service of— 
(i) Librarians, and 
(ii) non-teaching staff; 
(6) to prescribe for colleges the rules for Teachers' Councils; 
(7) to provide for the inspection or investigation into the affairs 
of colleges or institutions or centres recognised by it or 
affiliated to it and to exercise general supervision and 
control over them; 
(8) to take over for a period not exceeding twelve months the 
management of any affiliated, constutient or professional 
college, institution or centre other than a Government 
College, institution or centre in order to ensure that proper 
standard of teaching, training or instruction is maintained 
therein; 
Provided that the University may, if it considers it 
necessary so to do, extend such period so, however, that the 
aggregate period shall not exceed eighteen months; 
(9) to dissolve the Governing Body of any affiliated, constituent 
or professional college or institution or centre other than 
a Government College and pending reconstitution of 
the Governing Body thereof in such manner as may be 
prescribed to appoint an Administrator or an ad hoc 
Governing Body; 
Provided that reconstitution of the Governing Body 
shall be made within a period of twelve months from the 
date of its dissolution: 
Provided further that the University may, if it considers 
necessary so to do, extend such period so, however, that the 
aggregate period shall not exceed eighteen months; 
(10) to institute degrees, titles, diplomas, certificates and other 
academic distinctions; 
159 
The Burdwan University Act, 1981. 
[West Ben. Act 
(Chapter 11.—The University and its Officers.—
Section 4.) 
(11) to hold examinations and to confer degrees, titles, diplomas, 
certificates and other academic distinctions to persons 
who— 
(a) shall have pursued an approved course of study in the 
University or in an affiliated, constituent or professional 
college or University Library unless exempted 
therefrom in the manner prescribed and shall have 
passed prescribed examinations of the University, or 
(b) shall have carried on research under conditions 
prescribed; 
(12) to withdraw or cancel degrees, titles, diplomas, certificates 
or other academic distinctions under such conditions as 
may be prescribed by Statutes and after giving the person 
affected reasonable opportunity to present his case; 
(13) to confer honorary degrees or other academic distinctions 
under conditions prescribed; 
(14) to institute and make appointment to Professorship, 
Readership, Lectureship and other posts required by the 
University for the purpose of imparting instruction or 
conducting research in the University; 
(15) to create posts as and when required of officers and employees 
of the University besides those provided for in this Act and 
to appoint persons to such posts; 
(16) to institute award, fellowships, travelling fellowships, 
scholarships, studentships, stipends, bursaries, exhibitions, 
medals and prizes; 
(17) to prescribe, subject to the provisions of this Act, the 
constitution, powers and duties of the Boards of Studies, 
Finance Committee and other bodies; 
(18) to prescribe the powers and duties of officers of the 
University; 
(19) to prescribe, subject to the provisions of this Act, the terms 
and conditions of service, including the rules of conduct 
and discipline, and the emoluments for all posts of Teachers 
and other employees of the University; 
(20) to make provisions for provident fund and other funds for 
the employees of the University; 
160 
The Burdwan University Act, 1981. 
XXIII of 1981.] 
(Chapter 11.—The University and its Officers.—
Section 4.) 
(21) to establish, maintain, manage or recognise Halls, Hostels 
and other places of residence for the students, Teachers, 
officers or non-teaching staff of the University, to withdraw 
such recognition, and to take over the management and 
maintenance of existing Halls, Hostels or places of residence 
for students, Teachers, officers or non-teaching staff of the 
University with the consent of the authorities thereof; 
(22) to recognize such hostels and other places of residence and 
withdraw recognition therefrom; 
(23) to prescribe, demand and receive fees, fines and other 
charges; 
(24) to provide for the promotion of the health and welfare of 
students and of discipline among them; 
(25) to conduct, co-ordinate, regulate and control the post-
graduate research work and teaching in the University, the 
constituent, professional and affiliated colleges and the 
institutions recognised by the University; 
(26) to make grants to the National Cadet Corps and National 
Social Service from the University Fund; 
(27) to enter into an agreement with the State Government or, 
with the approval of the State Government, with any other 
Government or with any person, body or authority for the 
taking over by the University of the management of any 
college or institution, including its assets and liabilities, or 
for any other purpose not repugnant to the provisions of this 
Act; 
(28) to acquire, hold and dispose of property, movable and 
immovable, and to make grants and advances for furthering 
any of its objects; 
(29) to accept and administer gifts, endowments and benefactions, 
for the furtherance of any of its objects, for the University 
or on behalf of any college or institution established 
by, affiliated to, or recognized by, the University, and to 
institute awards, fellowships, travelling fellowships, 
scholarships, studentships, stipends, bursaries, exhibitions, 
medals and prizes; 
161 
The Burdwan University Act, 1981. 
[West Ben. Act 
Jurisdiction 
of the 
University. 
Delegation 
of powers. 
(Chapter 11.—The University and its Officers.— 
Sections 5, 6.) 
(30) to accept grants from the Central or any State Government 
or the University Grants Commission, and, with the 
approval of the State Government, also from other sources, 
to raise loans, or to accept loans from the Central or the 
State Government or the University Grants Commission 
and from other sources: 
Provided that raising of loans and acceptance of loans 
from other sources shall require the approval of the State 
Government; 
(31) to co-operate with other universities, institutions and 
educational authorities in matters that relate to and further 
the educational objectives of the University; 
(32) 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. 
5. ( I ) Save as otherwise provided in this Act, the powers of the 
University conferred by or under this Act shall extend to the whole of each 
of the districts referred to in clause (5) of section 2. 
(2) Notwithstanding anything contained in sub-section ( I ), the 
territorial limits of the University shall not include any area which, for the 
time being, is included within the local limits of jurisdiction of any other 
University established by law within West Bengal. 
(3) 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. 
(4) The University shall not exercise any power conferred by or under 
this Act in respect of any college situated in any area included within the 
limits of the Serampore subdivision of the district of Hooghly. 
(5) Notwithstanding anything contained in sub-section (1) any college 
or institution situated beyond the limits of any district referred to in 
clause (5), of section 2 may, with the sanction of the State Government, 
apply to the University for affiliation and the University may, subject to 
such conditions and restrictions as it may with the approval of the State 
Government think fit to impose, affiliate to itself such college or institution 
and admit the same to all the privileges of the University. 
6. The University may delegate such of its powers as it may deem 
expedient to any of the authorities constituted under section 16 or to any 
of its officers, and may, at any time, withdraw at its discretion any power 
so delegated. 
29 of 1951. 
162 
The Burdwan University Act, 1981. 
XXIII of 1981.] 
(Chapter 11.—The University and its Officers.— 
Sections 7-9.) 
7. The following shall be the-officers of the University:— 
(i) the Vice-Chancellor, 
(ii) the Registrar, 
(iii) the Finance Officer, and 
(iv) persons holding such other posts as may be declared by 
Statutes to be posts of officers of the University. 
8. (1) The Governor shall, by virtue of his office, be the Chancellor The 
of the University. He shall be the Head of the University and the President Chancellor.  
of the Court and shall, when present, preside over the meetings of the 
Court. 
(2) The Chancellor shall exercise such powers as may be conferred on 
him by or under the provisions of this Act. 
(3) Where power is conferred upon the Chancellor to make nominations 
to any authority or body of the University, the Chancellor shall, to the 
extent necessary, nominate persons to represent interests not otherwise 
adequately represented. 
(4) Every proposals to confer any honorary degree shall be subject to 
confirmation by the Chancellor. 
9. (1) The Vice-Chancellor shall be appointed by the Chancellor on The Vice-
the unanimous recommendation of the Court. If the Court fails to make Chancellor. 
any such recommendation, the Vice-Chancellor shall be appointed by 
the Chancellor in consultation with the Minister from a panel of three 
persons to be elected by the Court in accordance with the system of 
proportional representation by means of the single transferable vote. 
(2) (a) The Vice-Chancellor shall hold office for a term of four years 
or till he attains the age of 65 years, whichever is earlier, and shall be 
eligible for re-appointment for only another term of four years or till he 
attains the age of 65 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 65 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. 
Officers 
of the 
University. 
163 
The Burdwan University Act, 1981. 
[West Ben. Act 
(Chapter IL—The University and its Officers.—
Section 10.) 
(5) If— 
(a) the Vice-Chancellor is, by reason of leave, illness or other 
cause, temporarily unable to exercise the powers and perform 
the duties of his office, or 
(b) a vacancy occurs in the office of the Vice-Chancellor by 
reason of death, resignation or expiry of the 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 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 or other-
wise 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. 
Powers and 
duties of 
the Vice-
Chancellor. 
10. (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 Court. He shall, by virtue of 
his office, be a member and the Chairman of the Executive Council and the 
Faculty Councils for Post-Graduate 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 Court, the Executive Council, the Faculty Councils for Post-Graduate 
Studies and Council for 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, the Regulations 
and the Rules 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. 
164 
The Burdwan University Act, 1981. 
XXIII of 1981.] 
(Chapter 11.—The University and its Officers.—
Sections 11-13.) 
(5) The Vice-Chancellor shall exercise such other powers and dis-
charge such other duties as may be delegated to him by any authority or 
body of the University or as may be prescribed by Statutes, Ordinances 
and Regulations. 
(6) The Vice-Chancellor may take on behalf of the University such 
action as 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 of 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 Executive 
Council, at any time delegate any of his powers other than the powers 
referred to in sub-section (6) to any other officer subordinate to him. 
11. (1) The Registrar shall be a wholetime officer of the University. 
He shall be appointed by the Executive Council on the recommendation 
of a committee consisting of the Vice-Chancellor as Chairman, a nominee 
of the Chancellor, two nominees of the Executive Council and a nominee 
of the State Government. 
(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, with the 
approval of the Executive Council, may appoint a Teacher of the University 
or an officer of the University temporarily for a total period not exceeding 
six months to exercise the powers and perform the duties of the Registrar. 
12. Subject to the supervision, direction and general control of the 
Vice-Chancellor, the Registrar shall act as the Secretary of the Court as 
also of the Executive Council and shall exercise such powers and perform 
such duties as may be prescribed or delegated to him by or under the 
provisions of this Act, the Statutes, the Ordinances or the Regulations, as 
the case may be. 
The 
Registrar. 
Powers and 
duties of the 
Registrar. 
13. (1) The Finance Officer shall be a wholetime officer of the The Finance 
University. He shall be appointed by the Executive Council on the Officer.  
recommendation of a committee consisting of the Vice-Chancellor as 
Chairman, a nominee of the Chancellor, two nominees of the Executive 
Council and a nominee of the State Government. 
165 
Powers and 
duties of 
the Finance 
Officer. 
Supervisory 
powers of 
the Registrar 
and the 
Finance 
Officer. 
The Burdwan University Act, 1981. 
[West Ben. Act 
(Chapter 11.—The University and its Officers.—Sections 14, 15.—
Chapter 111.—Authorities of the University.—Section 16.) 
(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 or perform the duties of his office, the Vice-Chancellor, 
with the approval of the Executive Council, may appoint a person 
temporarily for a total period not exceeding six months to exercise the 
powers and perform the duties of the Finance Officer. 
14. (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 
augmenting resources of the University. 
(2) The Finance Officer shall exercise such other powers and perform 
such other duties as may be prescribed or delegated to him by or under the 
provisions of this Act, the Statutes, the Ordinances or the Regulations, as 
the case may be. 
15. In their respective spheres of duties, the Registratand the Finance 
Officer 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 the Statutes and 
Ordinances made thereunder. 
CHAPTER III 
Authorities of the University. 
Authorities. 16. The following shall be the authorities of the University:— 
(1) the Court; 
(2) the Executive Council; 
(3) the Faculty Councils for Post-Graduate Studies; 
(4) the Councils for Undergraduate Studies; 
(5) the Boards of Studies; 
(6) the Finance Committee; and 
(7) such other authorities as may be established under the 
Statutes. 
166 
The Burdwan University Act, 1981. 
XXIII of 1981.] 
(Chapter 111.—Authorities of the University.— 
Section 17.) 
17. (1) The Court shall consist of the following members,— 	 The Court. 
(a) ex officio members— 
(i) the Chancellor; 
(ii) the Vice-Chancellor; 
(iii) the immediately preceding Vice-Chancellor; 
(iv) the Deans of the Faculty Councils for Post-Graduate 
Studies; 
(v) the Secretary, Education Department, Government 
of West Bengal; 
(vi) the Secretary, Finance Department, Government of 
West Bengal or his nominee not below the rank of 
Deputy Secretary to the Government of West Bengal; 
(vii) the President, West Bengal Council of Higher 
Secondary Education; 
(viii) the President, West Bengal Board of Secondary 
Education; 
(ix) the Principal, Burdwan Medical College; 
(x) the Principal, Regional Engineering College, 
Durgapur; 
(b) elected members— 
(xi) four Professors of the University Departments elected 
by such Professors of whom at least one shall belong 
to any Department under each Faculty Council; 
(xii) eleven Teachers of the University Departments 
other than Professors elected by such Teachers 
from amongst themselves of whom at least three 
shall belong to the Departments under each Faculty 
Council; 
(xiii) ten teachers other than principals of whom at least 
one shall be a woman elected by the teachers of 
affiliated colleges (other than teachers' training, 
engineering and medical colleges) from amongst 
themselves; 
(xiv) one teacher elected by the teachers of the Teachers' 
Training Colleges and other affiliated professional 
colleges (other than engineering and medical colleges) 
from amongst themselves; 
(xv) two teachers of whom not more than one shall be a 
professor elected by the teachers of the engineering 
colleges from amongst themselves; 
167 
The Burdwan University Act, 1981. 
[West Ben. Act 
(Chapter 111.—Authorities of the University.—
Section 17.) 
(xvi) two teachers of whom not more than one shall be a 
professor elected by the teachers of the medical 
colleges from amongst themselves; 
(xvii) three principals of affiliated colleges (other than 
medical and engineering colleges) of whom one 
shall be a principal of a Teachers' Training College 
elected by the principals of such affiliated colleges; 
(xviii) three persons elected by the registered graduates 
from amongst themselves; 
(xix) three members of the West Bengal Legislative 
Assembly representing the territorial jurisdiction of 
the University elected by the members of the West 
Bengal Legislative Assembly; 
(xx) three regular Post-Graduate students of the University 
of whom one shall be a lady student, elected by such 
students of the University from amongst themselves. 
Explanation]: —"RegularPost-Graduate student" 
shall mean a student who has been prosecuting his 
studies in a Post-Graduate Department of the 
University under any Faculty Council for Post-
Graduate Studies and who is not in default of payment 
of the prescribed tution fees and other dues of the 
University till such date as may be notified by the 
University for the purpose. 
Explanation 11.—Notwithstanding anything 
contained elsewhere in this Act, a regular Post-
Graduate student elected under this clause shall hold 
office for a period of two years from the date of his 
election or till such time he ceases to be a regular 
Post-Graduate student of the University, whichever 
is earlier; 
(xxi) two regular students prosecuting their studies in 
undergraduate or Post-Graduate Degree classes of 
affiliated colleges, elected by such undergraduate 
or post-graduate students from amongst them-
selves. 
Explanation 1.—"Regular student" shall mean a 
student who has been prosecuting his studies in any 
stream in an undergraduate or Post-Graduate Degree 
classes of an affiliated college and who is not in 
default payment of prescribed tuition fees and other 
dues of such college till such date as may be notified 
by the State Government in this behalf; 
168 
The Burdwan University Act, 1981. 
XXIII of 1981.] 
(Chapter 111—Authorities of the University.—
Section 17.) 
Explanation 11.—Notwithstanding anything 
contained elsewhere in this Act, a regular student 
elected under this clause shall hold office for a 
period of three years from the date of his election 
or till he ceases to be a regular student, whichever is 
earlier; 
(xxii) one Research Scholar or Research Fellow of the 
University elected by such Research Scholars and 
Research Fellows in the manner prescribed. 
Explanation 1.—"Research Scholar or Research 
Fellow of the University" shall mean a whole-time 
Research Scholar or Research Fellow of the 
University who receives a stipend from the University. 
Explanation 11.—Notwithstanding anything 
contained elsewhere in this Act, a Research Scholar 
or a Research Fellow of the University elected under 
this clause shall cease to hold office on the expiration 
of the term of Research Scholarship or Research 
Fellowship, as the case may be; 
(xxiii) one member to be elected by the librarians of the 
University and of the colleges affiliated to the 
University from amongst themselves; 
(xxiv) three members elected by the members of the non-
teaching staff of the University from amongst 
themselves; 
(xxv) two members elected by the members of the non-
teaching staff of the colleges affiliated to the 
University from amongst themselves; 
(xxvi) one member elected by the officers of the University 
from amongst themselves; 
(c) nominated members— 
(xxvii) four persons to be nominated by the State Government 
of whom:— 
(a) one shall be a member of a registered trade 
union within the territorial jurisdiction of the 
University, 
(b) one shall be a member of a peasants' association 
within the territorial jurisdiction of the 
University, 
(c) one shall be a member of a primary school 
teachers' association within the territorial 
jurisdiction of the University, and 
(d) one shall be a member of a secondary school 
teachers' association within the territorial 
jurisdiction of the University; 
169 
The Burdwan University Act, 1981. 
[West Ben. Act 
(Chapter 111.—Authorities of the University.—
Section 18.) 
(xxviii) one person nominated by the Government of India in 
the Ministry of Steel, Mines and Fuel; 
(xxix) three persons having special interest in University 
or technological education nominated by the 
Chancellor, 
(xxx) the Principal, Hooghly Mohsin College and the 
Principal, Durgapur Government College, by 
rotation. 
(2) All elections to the Court shall be held in the manner prescribed by 
Statutes. 
Powers and 
functions of 
the Court. 
18. (1) Subject to such conditions as may be provided by or under the 
provisions of this Act, the Court shall exercise the following powers and 
perform the following functions:— 
(i) to establish University Departments, institutions, centres, 
libraries, laboratories and museums for study and research; 
(ii) to create and institute, with the approval of the State 
Government, Professorships, Readerships, Lectureships, 
and such posts including posts of officers as may be 
necessary for the establishment of the University 
Departments, institutions, centres, libraries, laboratories 
and museums referred to in clause (i); 
(iii) to institute degrees, titles, diplomas, certificates and other 
academic distinctions; 
(iv) to institute fellowships, travelling fellowships, scholarships, 
studentships, stipends, bursaries, exhibitions, medals and 
prizes to be awarded out of the University Fund; 
(v) to confer degrees, titles, diplomas, certificates and other 
academic distinctions on persons who— 
(a) have pursued prescribed courses of studies or have 
been exempted therefrom in the manner prescribed, 
and have passed such examinations as may be 
prescribed, or 
(b) have carried on research in accordance with such 
conditions as may be prescribed; 
(vi) to withdraw or to cancel degrees, titles, diplomas, certificates 
or other academic distinctions under such conditions as 
may be prescribed by Statutes and after giving the person 
affected a reasonable opportunity to present his case; 
(vii) to confer honorary degrees or other academic distinctions; 
(viii) to consider the Annual Statement of Accounts and the 
Annual Financial Estimates approved by the Executive 
Council and to pass such resolutions relating thereto as 
may be considered necessary: 
170 
The Burdwan University Act, 1981. 
XXIII of 1981.] 
(Chapter 111.—Authorities of the University.—
Section 18.) 
Provided that for the purpose of passing a resolution 
modifying or rejecting any such Annual Financial Estimates 
it shall be necessary for a majority of the total number of 
members of the Court, existing at the time of vote in favour 
of the resolution; 
(ix) to consider the Annual Report as prepared by the Executive 
Council and to pass such resolutions relating thereto as 
may be considered necessary; 
(x) to consider and advise on such other reports from the 
Executive Council or any other body as may be made 
to it; 
(xi) to consider, and advise on, proposals from the Executive 
Council for entering into agreement with the Government 
or with any person, body or authority, with the approval of 
the State Government for the taking over by the University 
of the management of any college or institution, including 
its assets and liabilities,- or for any other purpose not 
repugnant to the provisions of this Act; 
( xii) to consider, and advise on,. proposals from the Executive 
Council for co-operation with other universities, institutions 
and educational authorities in matters that relate to or 
further the educational objectives of the universities; 
(xiii) to consider and suggest measures for the improvement of 
the administration and finances of the University and 
generally for the furtherance of its objectives; 
(xiv) to make rules for the transaction of its own business; 
(xv) to exercise all other powers and perform all other 
functions conferred and imposed on the Court by or under 
this Act. 
(2) The Court shall not exercise the powers and:perform the functions 
referred to in clauses (i) to (vii) of sub-section (1) except on the re-
commendation of the Executive Council, but may send proposals in 
respect thereof to the Executive Council for its re6ommendation. 
(3) The Court shall have the power to review the action of the 
Executive Council, save where the Executive Council has acted in 
accordance with powers conferred on it by or under this Act: 
Provided that if any question arises as to whether the Executive 
Council has acted in accordance with powers conferred on it by or under 
this Act, the question shall be decided by reference to the Chancellor 
whose -decision shall be final. 
171 
The Burdwan University Act, 1981. 
[West Ben. Act 
(Chapter III—Authorities of the University.— 
Sections 19, 20.) 
Meeting 
of the 
Court. 
The 
Executive 
Council. 
19. (1) The Court shall meet at least thrice in a financial year, other 
than for convocation, on dates to be fixed by the Vice-Chancellor. One 
of such meetings shall be held before March and shall be called the 
Annual Meeting. The Court may also meet at such other times as it may, 
from time to time, decide. 
(2) One-third of the total number of members of the Court plus one 
shall be a quorum for a meeting of the Court: 
Provided that such quorum shall not be required at a convocation of the 
Court. 
(3) The Vice-Chancellor may, whenever he thinks fit, and shall, upon 
a requisition in writing signed by not less than one-third of the members 
of the Court, convene a meeting of the Court. A meeting on such 
requisition shall be held within fifteen days of the receipt of the requisition 
by the Vice-Chancellor. 
20. ( I ) The Executive Council shall consist of the following 
members:— 
ex officio members 
(i) the Vice-Chancellor; 
(ii) the Deans of the Faculty Councils; 
(iii) the Secretary, Education Department, Government of West 
Bengal; 
(iv) the Secretary, Finance Department, Government of West 
Bengal or his nominee not below the rank of Deputy Secretary 
to the Government of West Bengal; 
(v) the President, West Bengal Council of Higher Secondary 
Education; 
(vi) the Principal, Regional Engineering College, Durgapur; 
(vii) the Principal, Burdwan Medical College; 
Elected members 
(viii) (a) one Professor of the University elected by such Professors 
of the University as are members of the Faculty Councils 
for Post-Graduate Studies from amongst themselves; 
(b) two Readers or Lecturers of the University elected by 
such Readers and Lecturers of the University as are 
members of the Faculty Councils for Post-Graduate 
Studies from amongst themselves; 
(ix) (a) one Professor of the University elected by such Professors 
of the University as are members of the Court from 
amongst themselves; 
(b) two Readers or Lecturers of the University elected by 
such Readers and Lecturers of the University as are 
members of the Court from amongst themselves; 
172 
The Burdwan University Act, 1981. 
XXIII of 1981.] 
(Chapter 111.—Authorities of the University.— 
Section 21.) 
(x) one Teacher of undergraduate colleges elected by such 
Teachers of undergraduate colleges as are members of the 
Court from amongst themselves; 
(xi) one person other than teachers, students, non-teaching staff 
and officers elected by the members of the Court from 
amongst themselves; 
(xii) (a) one non-teaching staff of the University elected by such 
non-teaching staff of the University as are members of the 
Court from amongst themselves, 
(b) one student elected by such students as are members of 
the Court from amongst themselves, 
(c) one member of the West Bengal Legislative Assembly 
elected by such members of the West Bengal Legislative 
Assembly as are members of the Court from amongst 
themselves; 
(xiii) six persons elected by the Teacher members of the Councils 
for Undergraduate Studies of whom— 
(a) four being Teachers other than Principals from the 
Undergraduate Council of Arts, Science, Commerce, 
Law, Fine Arts and Music, 
(b) one being a Teacher other than Principal from the Under-
graduate Council of Engineering and Technology, and 
(c) one being a Teacher other than Principal from the Under-
graduate Council of Medicine; 
(xi v) one Principal elected by the members of the Undergraduate 
Council of Arts, Science, Commerce, Law, Fine Arts and 
Music from amongst the Principals of such Colleges; 
Nominated members 
(xv) one person nominated by the Chancellor; 
(xvi) the Principal, Hooghly Mohsin College and the Principal, 
Durgapur Government College, by rotation. 
(2) All elections to the Executive Council shall be held in the manner 
prescribed by Statutes. 
(3) One-third of the total number of members of the Executive 
Council plus one shall be a quorum for a meeting of the Executive Council. 
21. Subject to the provisions of this Act, the Executive Council shall Power and 
functions 
exercise the following powers and perform the following functions:— 	 of the 
(i) to initiate proposals for the making of Statutes and Executive 
Ordinance including proposals for amendment or repeal Council.  
thereof, in the manner hereinafter provided; 
173 
The Burdwan University Act, 1981. 
[West Ben. Act 
(Chapter 111—Authorities of the University.—
Section 21.) 
(ii) to recommend to the Court after consulting the respective 
Faculty Councils for Post-Graduate Studies, the 
establi;hment of University Departments, institutions, 
centres, libraries, laboratories and museums for study 
and research; 
(iii) to maintain University Departments, University 
Institutions, University Libraries, University 
Laboratories and University Museums; 
(iv) to establish, maintain, manage and recognize Halls and 
Hostels; 
(v) to direct the inspection of University Libraries, 
University Laboratories, University Museums and Halls 
and Hostels; 
(vi) to recommend to the Court after consulting the respective 
Faculty Councils for Post-Graduate Studies, the 
institution of fellowships, travelling fellowships, 
scholarships, studentships, stipends, bursaries, 
exhibitions, medals and prizes, the expenses of which 
shall be met from the University Fund, and to award the 
same after institution thereof by the Court; 
(vii) to recommend to the Court, after consulting the 
respective Faculty Councils for Post-Graduate Studies, 
the creation and institution of Professorships, 
Readerships, Lectureships and such posts as may be 
necessary for the establishment of the University 
Departments institutions, centres, libraries, laboratories 
and museums referred to in clause (i) of sub-section (1) 
of section 18; 
(viii) to create, with the approval of the State Government, 
posts of officers, Teachers and other employees of the 
University or to recommend to the Court for creation of 
posts of officers and Teachers of the University; 
(ix) to prescribe the minimum qualifications for posts of 
officers, Teachers and other employees of the University; 
(x) to appoint Teachers, officers and employees of the 
University and to fix their emoluments and define their 
duties and other terms and conditions of service in 
accordance with the Statutes and the Ordinances and to 
suspend, discharge or otherwise punish in accordance 
with the Statutes and the Ordinances such Teachers, 
officers and employees; 
174 
The Burdwan University Act, 1981. 
XXIII of 1981.] 
(Chapter 111—Authorities of the University.—
Section 21.) 
(xi) to pass appropriate orders on the basis of the 
recommendation of the respective Faculty Council for 
undergraduate studies regarding affiliation of a college 
or an institution in one or more subjects or withdrawal 
of affiliation or recognition of a college or an institution 
or temporary take over of the management of an affiliated 
or a recognised college or institution; 
(xii) to make draft of Statutes on the recommendation of the 
respective Council for undergraduate studies, for 
colleges, other than Government Colleges the 
constitution, powers and functions of their Governing 
Bodies; 
( xi ii) to determine, with the approval of the State Government, 
the terms and conditions of service of Librarians and 
non-teaching staff; 
(xiv) to make rules for Teachers' Council for colleges and, 

Excerpt shown. Open the full act in Lexace.

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