The Bankura University Act, 2013

Registered No. WB/SC-247 	 No. WB(Part-III)/2014/SAR-1 
 
Mkt 
 
taken Snag 
Extraordinary 
Published by Authority 
PAUSA 16] 	 MONDAY, JANUARY 6, 2014 	 [SAKA 1935 
PART III—Acts of the West Bengal Legislature. 
GOVERNMENT OF WEST BENGAL 
LAW DEPARTMENT 
Legislative 
NOTIFICATION 
No. 11-L.-6th January, 2014.—The following Act of the West Bengal Legislature, having been assented to by the 
Governor, is hereby published for general information:— 
West Bengal Act XIX of 2013 
TILE BANKURA UNIVERSITY ACT, 2013. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first published in the Kolkata Gazette, 
Extraordinary, of the 6th January, 2014.] 
An Act to provide for constitution of the Bankura University and for certain matters 
incidental thereto and connected therewith. 
WHEREAS it is expedient to constitute the Bankura University to enable it to function 
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 the society and to make the constitution of 
various authorities or bodies of the University more democratic; 
It is hereby enacted in the Sixty-fourth Year of the Republic of India, by the 
Legislature of West Bengal, as follows:— 
2 	
THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 6, 2014 	 [PART III 
The Bankura University Act, 2013. 
(Chapter 1.—Preliminary.--Sections 1-2.) 
CHAPTER I 
Preliminary 
Short title, and 
commencement.  
Definitions. 
1. (1) This Act may be called the Bankura University Act, 2013. 
(2) This section and section 58 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 there is anything repugnant in the subject or context,— 
(1) "appointed day" means the date referred to in sub-section (5) of section 58; 
(2) "affiliated" in relation to a college or an institution means affiliated to the 
Bankura University under this Act, in which instruction is provided, under prescribed 
donditions, for General courses of study, Professional courses of study, Vocational 
courses of study, etc. at the Undergraduate as well as at the Post-graduate levels of 
study; 
- (3) "autonomous college" means a college affiliated to the University and enjoying 
academic freedom to: 
(a) determine and prescribe its own courses of study and syllabi; 
(b) determine rules of admission subject to the reservation policy of the 
State Government; and 
(c) evolve methods of conduction of examination and evaluation, under the 
guidelines and overall supervision of the University; 
(4) "convocation" means a meeting of the Court for the purpose of conferring 
degrees, titles, diplomas, certificates or other academic distinctions; 
(5) "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; 
(6) "distance Education" means instruction imparted through correspondence or 
distance mode as recognized by the appropriate authority; 
(7) "district" means the entire district of Bankura or any district which may be 
created in future out of any part thereof; 
(8) "employee" in relation to the University means a person employed by the 
University; 
(9) "financial year" means the year ending on the 31st day of March; 
(10) "Government college" means a college affiliated to the University which is 
maintained and managed by the Government of West Bengal; 
(11) "Governor" means the Governor of the State of West Bengal; 
(12) "hall" or "hostel" means a unit of residence of students maintained by the 
University; 
(13) "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 recognized as 
such by the University, and 
(b) in relation to a college affiliated to the University, Librarian or any other 
person holding a post of Librarian, by whatever name called, appointed 
or recognized by the University or appointed by such college with prior 
approval of the State Government; 
PART MI THE KOLKATA GAZE11E, EXTRAORDINARY, JANUARY 6, 2014 	 3 
The Bankura University Act, 2013. 
(Chapter 1.—Preliminary.—Section 2.) 
(14) "Minister" means the Minister-in-charge, Department of Higher Education 
appointed as such by the Governor; 
(15) "non-teaching staff' means,— 
(a) in relation to the University, the non-teaching staff appointed or recognized 
as such by the University not holding any teaching post or a person not 
holding the post of an officer or a person not holding the post of Librarian, 
by whatever name called; 
(b) in relation to an affiliated college, the non-teaching staff, not holding 
any teaching post (including part-time teaching post), appointed or 
recognized by the University or appointed by such college, but does not 
include a Librarian by whatever name called; 
(16) "prescribed" means prescribed by Statutes, Ordinances, Regulations and Rules 
made under this Act; 
(17) "Principal" means the head of a college or of an institution, by whatever 
name called; 
(18) "private college" means a college which is fully financed, maintained and 
managed by private organization; 
(19) "professional college" means a college affiliated to the University in which 
instruction is provided primarily for courses of study leading to any degree, diploma 
or certificate of the University in any professional subject and which is recognized 
under this Act as a professional college; 
(20) "professional subject" means any of the following subjects, namely, law, 
teachers' training, engineering, technology, agriculture, library and information science, 
mass communication and journalism, management studies or such other subject as 
may be prescribed by Regulations; 
(21) "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 as prescribed; 
(22) "State Government" means Government of West Bengal in the Department 
of Higher Education; 
(23) "Statutes", "Ordinances", "Regulations" and "Rules" mean, respectively, 
the Statutes, Ordinances, Regulations and Rules made under this Act, and they shall be 
deemed to be rules within the meaning of Clause(36) of section 3 of the Bengal General 
Clauses Act, 1899; 
(24) "Students' Union" means,— 
(a) in relation to the University, the Students' Union constituted in the manner 
prescribed; and 
(b) in relation to an affiliated college, the Students' Union constituted in the 
manner prescribed; 
(25) "Teacher of college" means a Professor or an Associate Professor or an Assistant 
Professor or a Reader holding a whole time substantive teaching post and appointed in 
a permanent vacancy in a college or recognized as such by the State Govemment; 
(26) "Teacher of University" means a Professor or an Associate Professor or an 
Assistant Professor or any other person, holding a whole time substantive teaching 
post and appointed in a permanent vacancy in a University or recognized as such by the 
University with prior approval of the State Government; 
(27) "University" means the Bankura University as constituted under this Act; 
(28) "University College" means a college, or an institute, or a college combined 
with an institute, maintained and managed by the University, whether established by it 
Or not; 
Ben. Act. 1 of 
1899. 
4 	
THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 6, 2014 	 [PART III 
The Bankura University Act, 2013. 
(Chapter IL—The University and its Officers.-Sections 3, 4.) 
(29) "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. 
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 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 Bankura University. 
(2) The University shall have perpetual succession and a common seal and shall 
sue and be sued by the name of the Bankura University. 
The University shall have the following powers, namely:— 
(1) to encourage and provide for instruction, teaching, training and research 
in such branches of learning and courses of study as it may think fit, and 
generally to promote the advancement and dissemination of knowledge 
and learning, and the extension of higher education with special emphasis 
on the study of indigenous languages as well as culture and rural 
development; 
(2) to establish, maintain and manage colleges, libraries, laboratories, museums 
and such other institutions or centres for study and research as it may 
deem necessary; 
(3) to provide for specialization of studies in colleges and for organization 
by colleges of common laboratories, libraries, museums and other 
institutions or centres for study and research work; 
(4) to affiliate to itself colleges or institutions or centres and to withdraw 
such affiliation; 
(5) to recognize affiliated colleges as professional colleges or autonomous 
colleges or government colleges or private colleges and to withdraw 
recognition of any such college; 
(6) to prescribe for affiliated colleges, other than Government Colleges— 
(a) the constitution, powers and functions of their Governing Bodies; 
(b) and for the Colleges other than the Government Colleges and the 
private colleges, with the approval of the State Government— 
(i) the terms and conditions of service and emoluments for posts 
of Principals, Teachers and such other employees as it may 
deem fit; 
(ii) the rules for Provident Funds; and 
(iii) the duties and responsibilities of the Principal, Teachers and 
any other employee as deem fit and disciplinary actions for 
negligence or violations thereof; 
(7) to prescribe for affiliated colleges the constitution, powers and functions 
for Teachers' Councils; 
(8) to provide for the inspection, or investigation into the affairs, of colleges 
or institutions recognized by it or affiliated to it and to exercise general 
supervision and control over them; 
(9) to disaffiliate a college or an institution in any subject or subjects, or to 
withdraw affiliation or recognition of colleges or institutions, if necessary; 
PART 	
THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 6, 2014 	 5 
The Bankura University Act, 2013. 
(Chapter IL—The University and its Officers.—Section 4.) 
(10) to take over for a period of twelve months the management of any college 
or institution, affiliated to, or recognized by the University, other than a 
Government College or institution, or a private college in order to ensure 
that proper standards of teaching, training or instruction are maintained 
therein: 
Provided that the University may, if it considers it necessary so to do, 
extend such period, however, that the aggregate period shall not extend 
eighteen months; 
(11) to dissolve the Governing Body of any affiliated college, professional 
college, autonomous college, institution, other than a private college or a 
Government College and pending reconstitution of the Governing Body 
thereof in such manner as may be prescribed and to appoint an 
Administrator or an ad hoc Governing Body: 
Provided that the reconstitution of the Governing Body shall be made 
within a period of twelve months from the date of dissolution: 
Provided further that the University may, if it considers it necessary 
so to do, extend such period, however, that the aggregate period shall not 
exceed eighteen months; 
(12) to institute degrees, titles, diplomas, certificates and other academic 
distinctions; 
(13) 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 an affiliated college, professional college or 
University College or a University Laboratory unless exempted there 
from in the manner prescribed and shall have passed the prescribed 
examinations of the University, or shall have carried on research under 
conditions prescribed; 
(14) 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; 
(15) to confer honorary degrees or other academic distinctions under conditions 
prescribed; 
(16) to institute Professorships including Distinguished or Chair 
Professorships, Associate Professorships, Assistant Professorships and 
other teaching posts required by the University with the approval of the 
State Government and to appoint persons to such Professorships, Associate 
Professorships, Assistant Professorships or other teaching posts, or to 
recognize persons as Professors, Associate Professors or Assistant 
Professors 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; 
(17) to create posts, as and when required, of officers and employees of the 
University besides those provided for in this Act with the concurrence 
and approval by the State Government; 
(18) to prescribe, 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 prescribed; 
(19) to prescribe the powers and duties of officers of the University; 
(20) 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 categories of posts of the University; 
6 	
THE KOLKATA GAZEI1E, EXTRAORDINARY, JANUARY 6, 2014 	 [PART III 
The Bankura University Act, 2013. 
(Chapter 11—The University and its Officers.—Section 5.) 
Jurisdiction of 
the University. 
(21) to make provisions for provident and other funds for the employees of 
the University; 
(22) to prescribe fees or other charges for examinations and other purposes, 
and to demand and receive the fees or other charges so prescribed; 
(23) to establish, maintain and manage halls and hostels and to withdraw such 
recognition; 
(24) to provide for the promotion of the health and welfare of students and of 
discipline among them; 
(25) to co-ordinate the activities of, and give financial aid to affiliated or 
recognized colleges and institutions; 
(26) to extend grant to the National Service Scheme and National Cadet Corps 
from the University Fund; 
(27) 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; 
(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 for 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; 
(30) 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 approval of the State Government also from the other sources; 
(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; 
(33) to impart instruction through distance education with the approval of the 
Distance Education Council; 
(34) to introduce interdisciplinary or multidisciplinary integrated courses in 
selected subjects; 
(35) to initiate collaborative teaching and research programme with other 
universities and to provide modalities for Credit Transfer and Award of 
Joint Degrees if deemed necessary. 
5. (1) Save as hereinafter otherwise provided, the local limits of jurisdiction of 
the University (hereinafter referred to as the territorial limits of the University) shall 
not extend beyond the limits of any district referred to in clause (7) of section 2. 
(2) Notwithstanding anything contained in sub-section ( I ), any college or institution 
situated beyond the limits of any district defined in clause (7) of section 2, if the State 
Government in consultation with the West Bengal State Council of Higher Education 
accords approval, may 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, admit the same to all the privileges of the University. 
PART 111] THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 6, 2014 	 7 
The Bankura University Act, 2011 
(Chapter IL—The University and its Officers.—Sections 6-9.) 
Delegation of 
powers. 
Officers of the 
University. 
The Chancellor. 
The Vice-
Chancellor. 
(3) 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 (hereinafter in this section referred to as the 
said date)— 
(a) such colleges existing on the said date within the limits of the districts 
referred to in clause (7) of section 2 as may be specified in the notification, 
shall— 
(i) be deemed to be affiliated to the University and continue to be so 
affiliated until the University otherwise directs; and 
(ii) cease to be affiliated to the Burdwan University or any other 
University to which they may have been affiliated before the said 
date subject to the conditions that nothing in this Act shall affect 
the powers exercised by the West Bengal University of Technology 
and the West Bengal University of Health Sciences; 
(b) any Teacher, Principal or member of Governing Body of any such college 
or institution holding, by virtue of his being such Teacher, Principal or 
member of Governing Body, any office in or under the Burdwan 
University or any of the authority of the said University or the other 
University, as the case may be, shall cease to hold such office and the 
vacancy so caused shall be deemed to be a casual vacancy for the purpose 
of the Burdwan University Act, 1981; 
(c) no college or institution situated within the local limits of the jurisdiction 
of the University, but not admitted to its privileges, shall be associated 
with or be admitted to the privileges of any other University except with 
the prior approval of the State Government; 
Explanation.—For the purpose of this section, to enable higher 
education to reach the unreached, the territorial limit shall not be insisted 
upon in the matter of Distance Education Mode of Learning. 
6. The University may delegate such of its powers as it may deem expedient to 
any of its authorities referred to in section 16 or to any of its officers, and may, at any 
time, withdraw at its discretion any power so delegated. 
7. The following shall be the officers of the University:— 
(1) the Vice-Chancellor; 
(2) the Registrar; 
(3) the Finance Officer; and 
(4) 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 of the 
University. He shall be the head of the University and the President of the Court and 
shall, when present, preside at 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 proposal to confer any honorary degree shall be subject to confirmation 
by the Chancellor. 
9. (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 at 
least five years shall be in an equivalent position of professor. 
West Ben. Act. X 
of 1981. 
8 	 THE KOLKATA GAZE1 1E, EXTRAORDINARY, JANUARY 6, 2014 	 [PART III 
The Bankura University Act, 2013. 
(Chapter IL—The University and its Officers.—Section 9.) 
(b) The Vice-Chancellor should be appointed by the Chancellor out of a 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 consist of the following Members:— 
(i) a nominee of the Chancellor, who shall be the Chairperson of the 
Committee; 
(ii) a nominee of the State Government; 
(iii) a nominee of the Court: 
Provided that all such Members shall be persons of eminence in the 
sphere of higher education and shall not be connected in any manner 
with the University or colleges or institutions affiliated with the University 
or recognized by it. 
(2) (a) The Vice-Chancellor shall hold office for a period 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, following the provisions of sub-section (1). 
(b) The Chancellor may, notwithstanding the expiration of the term of the office 
of Vice-Chancellor or his attaining the age of sixty-five years, allow him to continue 
in office till a succcessor 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. 
(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, removal, 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, 
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 should 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 
PART III] THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 6, 2014 	 9 
The Bankura University Act, 2013. 
(Chapter IL—The University and its Officers.—Section 10.) 
Powers and 
duties of the 
Vice-Chancellor. 
(c) has been physically unfit and incapable of discharging function due to 
protracted illness or physical disability; or 
(d) has willfully omitted or refused to carry out the provisions of this Act or 
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 
has been proved to be guilty of criminal breach of trust or criminal 
negligence of duty; or 
(f) has shown incompetence to the performance or has persistently made 
default in the performance of duties imposed on him by or under this 
Act; or 
has been convicted by a court for any offence within the concept and 
meaning of the Code of Criminal Procedure, 1973; or 
(h) is a member of, or otherwise associated with, any political party or acts 
in any partisan manner while in office. 
Explanation.—For the purpose of this sub-clause, whether any party is a political 
party or any association is a political association or any act of the Vice-Chancellor is a 
partisan, decision of the Chancellor thereon shall be final: 
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). 
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 at 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-Gratuate 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 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 prescribed 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 Executive Council, delegate 
any of his powers (other than the power referred to in sub-section (6)) to any other 
officer subordinate to him. 
(e) 
(g) 
2 of 1974. 
10 	 THE KOLKATA GALE]. 1E, EXTRAORDINARY, JANUARY 6, 2014 	 [PART III 
The Bankura University Act, 2013. 
(Chapter 11—The University and its Officers.—Sections 11-15. 
—Chapter Ill.—Authorities of the University.—Section 16.) 
The Registrar. 
Powers and 
duties of the 
Registrar. 
The Finance 
Officer. 
Powers and 
duties of the 
Finance Officer. 
Supervisory 
powers of the 
Registrar and 
Finance Officer. 
Authorities. 
11. (1) The Registrar shall be a whole-time officer of the University and 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, and on such terms and 
conditions, as prescribed by or under this Act. 
(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 
Executive Council 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. 
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 this Act. 
13. (1) The Finance Officer shall be a whole-time officer of the University. 
He shall be appointed by the Executive Council on the recommendation of a committee 
consisting of the Vice-Chancellor as the Chairman, a nominee of the Chancellor, two 
nominees of the Executive Council and a nominee of the State Government for such 
period and on such terms and conditions as may be prescribed by or under this Act. 
(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 Executive Council, may appoint a person temporarily for a 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 for augmenting the 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 Registrar and 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 
by the Statutes or Ordinances or the Regulations, as the case may be. 
CHAPTER HI 
Authorities of the University 
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; 
(7) such other authorities as may be established under the Statutes. 
PART HI] THE KOLKATA GALETTE, EXTRAORDINARY, JANUARY 6, 2014 	 11 
The Bankura University Act, 2013. 
(Chapter Ill.—Authorities of the University.—Section 17.) 
The Court. 17. (1) The Court shall consist of the following members:— 
(a) Ex-officio Members: 
(i) the Chancellor; 
(ii) the Vice-Chancellor; 
(iii) the Dean of Faculty Councils for Post-Graduate Studies; 
(iv) the Secretary, Higher Education Department, Government of West 
Bengal or his nominee not below the rank of Joint Secretary to the 
Government of West Bengal; 
(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; 
(vii) the President, West Bengal Council of Higher Secondary Education; 
(viii) the President, West Bengal Madrasah Education Board; 
(ix) the President, West Bengal Board of Secondary Education; 
(x) the Director of Public Instruction, West Bengal or his nominee not 
below the rank of Additional Director of Public Instruction; 
(xi) a nominee of the Chairman of University Grants Commission; 
(xii) a nominee of the National Council of Teachers' Education; 
(xiii) the Chairman of the College Service Commission or a Member of 
Commission as his nominee, 
(b) Representatives of Departments and Colleges: 
(xiv) heads of Departments of the University; 
(xv) five seniormost Professors of Departments of University to be 
selected by the Vice-Chancellor in alphabetical order of the 
Department, of whom not more than one Professor shall be from 
the same Department; 
(xvi) principals of affiliated Colleges, not more than ten, to be nominated 
by the Vice-Chancellor of whom— 
(i) One shall be from a Teachers' Training College; 
(ii) One shall be from a Law College; 
(iii) One shall be from other Professional Colleges; 
(iv) One shall be from Women's College; 
(xvii) five teachers from the Council of Undergraduate studies, of whom 
at least two shall belong to the rank of Associate Professor and 
others shall be not below the rank of Assistant Professor, to be 
elected by the members of the Council from amongst themselves in 
the manner as may be prescribed by the Statutes; 
(xviii) one representative of officers of the University, to be elected from 
amongst themselves in the manner as may be prescribed by the 
Statutes; 
(xix) two representatives of non-teaching employees of whom— 
(i) One from non-teaching employees of the University; 
(ii) One from non-teaching employees of the affiliated colleges 
of the University; 
to be elected from amongst themselves in the manner as may be 
prescribed by the Statutes, 
12 	 THE KOLKATA GAZEllE, EXTRAORDINARY, JANUARY 6, 2014 	 [PART III 
The Bankura University Act, 2013. 
(Chapter Ill.—Authorities of the University.—Section 18.) 
Powers and 
Duties of the 
Court. 
(c) Nominated Members: 
(xx) not more than five persons to be nominated by the Chancellor from 
amongst the persons interested in University education: 
Provided that no emplolyee of the University or of a College or 
institution affiliated with the University or recognized by it shall be 
eligible to be a member. 
(d) Special Invitee: 
(xxi) any official or expert in any field or eminent educationist, whom 
the Vice-Chancellor may require for advice, consultation or 
assistance, may be invited to attend the meeting: 
Provided that not more than one official or expert or eminent 
educationist may be invited in a meeting at a time. 
(2) A member of the Court shall hold office for a period of four years, if not 
expressly provided otherwise in sub-section (1). Any vacancy among the members of 
the Court shall be filled up immediately by the concerned authority. 
(3) No act or proceedings of the Court or any body constituted by the Court shall 
be invalid or called in question by reason of the existence of any vacancy, initial or 
subsequent, in the Court or in any body constituted by the Court, as the case may be. 
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 
duties:— 
(i) to establish University Colleges, University Departments, institutions, 
libraries, laboratories and museums of study and research; 
(ii) to confer, on the recommendation of the State Government and the 
University Grants Commission, such special powers as may be prescribed 
by Statutes on any college or institution providing instruction for courses 
of study in fine arts or music or conducting higher studies and research: 
Provided that the Court may withdraw, with the concurrence of the State 
Government and the University Grants Commission, all or any of the special powers 
conferred on any such college or institution; 
(iii) to create and institute Professorships including Distinguished or Chair 
Professorships, Associate Professorships, Assistant Professorships, and 
such posts including posts of officers as may be necessary for the 
establishment of the University Colleges, University Departments, 
institutions, libraries, laboratories and museums referred to in Clause (i) 
with the approval of the State Government; 
(iv) to institute degrees, titles, diplomas, certificates and other academic 
distinctions; 
(v) to institute fellowships, travelling fellowships, scholarships, studentships, 
stipends, bursaries, exhibitions, medals and prizes to be awarded out of 
the University Fund; 
(vi) 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 
have carried on research in accordance with such conditions as may 
be prescribed; 
PART If] THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 6, 2014 	 13 
The Bankura University Act, 2013. 
(Chapter Ill.—Authorities of the University.—Section 19.) 
Meetings of the 
Court. 
(vii) 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; 
(viii) to confer honorary degrees or other academic distinctions; 
(ix) 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: 
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 to vote in favour of the resolution; 
(x) to consider the Annual Report as prepared by the Executive Council and 
to pass such resolutions relating thereto as may be considered necessary; 
(xi) to consider, and advise on, such other reports from the Executive Council 
or any other body as may be made to it; 
(xii) to consider, and advise on, proposals from the Executive Council for 
entering into agreement with the 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; 
(xiii) 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 University; 
(xiv) to consider and suggest measures for the improvement of the 
administration and finances of the University, and generally for the 
furtherance of its objectives; 
(xv) to make rules for the transaction of its own business; 
(xvi) to exercise all other powers and perform all other functions conferred 
and impossed on the Court by or under this Act. 
(2) The Court shall not exercise the powers and perform the duties referred to in 
Clauses (i) and (iii) to (viii) of sub-section (1) except on the recommendation of the 
Executive Council but may send proposals in respect thereof to the Executive Council 
for its recommendation. 
(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 the 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 the powers conferred on it by or under this Act, the matter shall be 
decided by reference to the Chancellor whose decision shall be final. 
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 shall be a quorum for 
a meeting of the Court: 
Provided that such quorum shall not be required at a convocation. 
(3) The Vice-Chancellor may, whenever he thinks fit, and shall, upon a requisition 
in writing signed by not less than fifty per cent of 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. 
14 	
THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 6, 2014 	 [PART III 
The Bankura University Act, 2013. 
(Chapter 111.—Authorities of the University.—Section 20.) 
The Executive 
Council. 20. (1) The Executive Council shall consist of the following members:— 
(a) Ex-officio Members: 
(i) the Vice-Chancellor; 
(ii) the Secretary, Higher Education Department, Government of West 
Bengal or his nominee not below the rank of Joint Secretary, Higher 
Education Department, to the Government of West Bengal; 
(iii) the Secretary, Finance Department, Government of West Bengal 
or his nominee not below the rank of Joint Secretary to the 
Government of West Bengal; 
(iv) the Chairman, West Bengal State Council of Higher Education or 
his nominee; 
(v) the Director of Public Instruction, West Bengal or his nominee not 
below the rank of Additional Director of Public Instruction; 
(vi) the Deans of Faculty Councils for Post-Graduate Studies; 
(vii) principals of affiliated Colleges, not more than seven, to be nominated 
by the Vice-Chancellor of whom— 
(A) One shall be from a Teachers' Training College; 
(B) One shall be from a Law College; 
(C) One shall be from other Professional Colleges; 
(D) One shall be from Women's College; 
(b) Other Members: 
(viii) three Heads of Departments, by rotation for one year in alphabetical 
order of the Department, to be selected by the Vice Chancellor; 
(ix) Seven teachers from the Faculty Council for the Post-Graduate 
studies of whom four shall be Professors, two shall be Associate 
Professors and one shall be Assistant Professor and they shall be 
elected by the members of the Faculty Council from amongst 
themselves in the manner as may be prescribed by the Statutes; 
(x) five teachers of whom at least two shall belong to the rank of 
Associate Professor and others shall be not below the rank of Assistant 
Professor from the Council of Undergraduate studies to be elected 
by the members of the Council from amongst themselves in the 
manner as may be prescribed by the Statutes; 
(xi) two persons nominated by the Chancellor interested in University 
education: 
Provided that no employee of the University or of a College or 
institution affiliated with the University or

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