LexThe Calcutta University Act, 1951
West Bengal · state statute
Open in Lexace · Ask the AI about this actWest Bengal Act XVIII of 1951 THE CALCUTTA UNIVERSITY ACT, 1951. [Passed by the West Bengal Legislatup•e.] [Assent of the Governor was first published in the Calcutta Gazette, Extraordinary, of the 29th June, 1951.] 'An Act to provide for the reorganisation of the University of Calcutta and for certain matters connected therewith. WHEREAS it is expedient to reorganise the University of Calcutta so that it may effectively function as a teaching University and continue to exercise due control over the Colleges; AND WHEREAS it is also expedient to foster the develop- ment of academic life and corporate unity in the Colleges by so promoting co-operation among them as to utilise to the full the teaching resources available; AND WHEREAS it is also expedient to encourage the co-ordination of resources for higher teaching and research at suitable centres in and outside Calcutta; It is hereby enacted as follows :— Preamble. CHAPTER I. PRELIMINARY. 1. (1) This Act may be called the Calcutta University Short title Act, 1951. and commence• (2) This section shall come into force at once; the rest meat. 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 Definitions, the subject or context,— (a) "Affiliated College" means a College affiliated to the University of Calcutta as constituted prior to the appointed day of this Act or affiliated to the University under this Act; (b) "appointed day" means the date referred to in sub- section (4) of section 52; (c) "Constituent College" means a College in which instruction is provided under prescribed conditions for honours as well as for post-graduate courses of study and which is recognised under this Act as a Constituent College: Provided that if in any professional subject, no honours courses of study have been prescribed, a Profes- sional College may be a Constituent College although no instruction is provided in that College for honours courses of study in that subject; 2 The Calcutta University Act, 1951. (1) "Teacher" means a Professor, Reader, Lecturer or any otherperson holding a teaching post, appointed or recognised by the University or appointed by a College; (m) "Teacher of the University" means a Professor, Reader, Lecturer or any other person holding a teaching post, appointed or recognised by the University ; (n) "the University" means the University of Calcutta as constituted under this Act; (o) "University College" means a College, or an institute or a College combined with an institute maintained by the University whether instituted by it or not; (p) "University Laboratory" means a laboratory man- tained by the University, whether instituted by i it or not; (g) "University Professor", "University Reader" or "University Lecturer" means a Professor, Reader or Lecturer appointed or recognised as such by the University. (k) "Statutes", "Ordinances" and "Regulations" mean respectively, the Statutes, Ordinances and Regulations of the University 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; Ben. Act' a 1899. (Chapter I.—P reliminary.—Section 2.) (d) "Hall" means a unit of residence for students, main-tained by the University; (e) "Hostel" means a unit of residence for students, not maintained by the University but recognised under this Act as a Hostel; (f) "Minister" means the Minister-in-Charg e of the Department of Education of the Government of West Bengal; (g) "prescribed" means Regulations prescribed by Statutes or Ordinances, or ; (h) "Principal" means the head of a College by whatever name called; (i) "Professional College" means a College in which instruction is provided only for courses of study leading to any degree of the University in any professional subject and which is recognised as a Professional College under this Act; Explanation.—In this Act "professional subject" means any of the following subjects, namely, law, medicine, engineering, education, technology, agriculture, journalism, commerce or any other subject prescribed by Statutes in this behalf; (1) "registered graduates" means graduates register- ed under this Act, or the Indian Universities Act, 1904; 17111 of 1904. [West Ben. Act til The Calcutta University Act, 1951. 3 XVIII of 1951.] (Chapter H. — The University and its Officers and Authorities.—Sections 3, 4.) CHAPTER. II. THE UNIVERSITY AND ITS OFFICERS AND AUTHORITIES. 3. (1) The first Chancellor and Vice-Chancellor of the The University. University and the first members of the Senate, the Syndicate and the Academic Council and all persons who may hereafter become such officers or members so long as they continue to hold such office or membership shall on and from the appointed day constitute a body corporate by the name of the University of Calcutta. (2) The University shall have perpetual succession and a common seal and shall sue and be sued by the name of the University of Calcutta. 4. The University namely :— to provide for instruction and training in such branches of learning as it may think fit and to make provision for research and for the advance- ment and dissemination of knowledge ; to establish, maintain and manage institutions study and research; to make such provision as will enable Colleges to undertake specialisation of studies and to organise common laboratories, libraries, museums and other equipment for research work; to institute Prof essorships, Readerships, Lecture- ships and any other teaching posts required by the University and to appoint persons to such Prof essorships, Readerships, Lectureships - or tither teaching posts or to recognise, persons as such Professors, Readers, Lecturers or holders of other teaching posts; to institute degrees, titles, diplomas and other academic distinctions ; (6) to hold examinations and to confer degrees, titles, diplomas and other academic distinctions on persons who— (a) shall have pursued an approved course of study in an Affiliated, Constituent, Professional or University College or a University Laboratory, unless exempted therefrom in the manner pres- cribed by the Statutes and shall have passed the prescribed examinations of the University, or (h) shall have carried on research under conditions prescribed; (7) to confer honorary degrees or other distinctions under conditions prescribed; 48) to recognise Colleges as Constituent or Professional Colleges and to withdraw recognition from such Colleges and to institute, maintain and manage University Colleges and University Laboratories; shall have the following powers, Powers. (1) (2) (3) (4) (5) for 4 The Calcutta University Act, 1951. [West Ben. Act (Chapter II.—The University and its Officers and Autho rities.—Section J.) (9) to affiliate to itself Colleges, to allow Colleges affiliated to the University of Calcutta as constituted prior to the appointed day to continue to exercise the rights and privileges conferred on them by such a ffiliation and any further privi-leges conferred by or under this Act and to with-draw affiliation from such Colleges; (10) to establish, maintain and manage Halls, to recog- fromHostels and to withdraw recognition there-- ; (11) to hold and manage endowment s and to institute awards, fellowships, travelling fellowships, scholarships, studentships, stipends, bursaries, exhibitions, medals and prizes; (/2) to fix fees or other charge s and to demand and receive such fees or othr charges as may be prescribed ; (13) to make grant s from the University fund for the maintenanc e of the National Cadet Corps ; (14) to provide for the promotion of the health and welfare of students and to exercise such super- vision and control as will secure their discipline r health and well-being; (75) to co-operate with oth Universities and er educational authoritie s er in snuchversiti manner and ot f h or such purposes as the University may determine; y to do all such other acts and things as may be necessary or desirable to further the objects of the University as a teaching and examining body and a research organisation and' .to cultivate and promote arts, science and other branches of learning; (17) to acquire, hold or dispose of property movable or immovable, for furtherin g any of the objects, specified above, as may be necessary ; and (18) to do all acts or things necessary or incidental for any of the objects specified in clauses (1) to (17). 5. No person shall be qualified for election or nomina-on for tion as a member of the authoriti es of the University if fiber- (a) he-- er- (a) is at the time of the election or nomination of un-sound mind or a deaf-mute ; or (1) is an undischarged insolvent ; or (c) has been convicted by a court of law for an °Hence which involves moral turpitude. In case of dispute or doubt, the Syndicate shall determine whether a person is disqualified under this section and its decision shall be final, - XVIII of 1951.] (Chapter II.—The University and its Officers and Authorities.—Sections 6-8.) 6. (1) (a) The State Government shall have the right to Inspection. cause an inspection to be made, by such person or persons as it may direct, of the University, its buildings, labora- tories, libraries, museums, press establishment, workshops and equipment and of any institution maintained by the University and of all activities other than purely academie activities of the University and to cause an enquiry' to be made into the income, expenditure, assets and liabilities of the University. (b) The State Government shall in every case give notice to the University of its intention to cause such inspection or enquiry to be made. (2) The State Government shall communicate to the Syndicate its views with reference to the results of such inspection or enquiry and may, after ascertaining the opinion of the Senate and Syndicate thereon, advise the University upon the action to be taken. (3) The Syndicate shall report to the State Government the action, if any, which is proposed to be taken or has been taken to give effect to the advice of the State Government. Such report shall be submitted with the opinion of the Senate thereon and within such time as the State Government may direct. (4) The State Government may, after considering the report referred to in sub-section (3), advise the University to take such further action, if any, as in the opinion of the State Government is necessary, and the Senate and the Syndicate shall take or cause such action to be taken within the time specified in such advice in that behalf. 7. The following shall be the officers of the Officers of University the (1) The Chancellor. university. (2) The Vice-Chancellor. (3) The Treasurer. (4) The Registrar. (5) Such other person as may be declared by the Statutes to be officers of the University. 8. (1) The Governor of West Bengal shall be the Chancellor. Chancellor of the University. He shall, by virtue of his office, be the head of the University and the President of the Senate and shall, when present, preside at meetings of the Senate including any Convocation of the University. (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 nominate persons to authorities, 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 the confirmation of the Chancellor. The Calcutta University Act, 1951. _ 5 6 The Calcutta University Act, 1951. be :'eaSUrer. Powers and duties of 10. (1) The Vice-Chancellor shall be the principal exe- C th h eanV e i e e l e t - or. cutiv e and academic officer of the University and shall, in the, absence of the Chancellor, preside at meeting s of the Senate including any Convocation of the University. He shall be a member ex-officio and Chairman of the Syndicate and of the Academic 'Council and shall be entitled to be present at and to address any meeting of any authority of the University but shall not be entitled to vote thereat y concerned. unless he is a member of the authorit (2) It shall be the duty of the Vice-Challor to ensure that the provisions of this Act, the Statutes,nce Ordinances n and Regulations are faithfully observed and he may exercise all powers necessary for this purpose. (3) The Vice-Chancellor shall have powers to convene Council. meetings of the Senate and Syndicate and the Academic (4) 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 deems necessary and shall at the earliest opportunity report his action to the authority which would have ordinarily dealt with the matter. (5) The Vice-Chancellor shall give effect to the orders of the Syndicate regarding appointment, dismissal and sus- affairs of the University. pension of the Teachers and other employees of the University and its servants and shall exercise general control over the (6) The Vice-Chancellor shall exercise such other powers as may be prescribed by Statutes and Ordinances. 11. (1) The Treasurer shall be appointed by the Chancellor upon such condition s and for such period and on the Syndicate may deem fit. such remuneration, if any, from the Period fund, as The Vice- Chancellor . 9. (1) The Vice-Chancellor shall be a whole-time officer of the University and shall be appointed by the Ch.ancellor in consultation with the Minister from among three persons recommended by the Syndicate of whom. not more than one shall be a member of the Syndicate. He shall hold office for a term of four years and be paid from the University fund a "consolidated salary of two thousand and five hundred rupees per mense• j inclusive of allowances. (2) (a) If the Vice -Chancello r is other b of leave, illness or cause, temporaril y reason y unabe exercise the powers and perform the duties of hiS office, l Or to (b) if a vacancy occurs in the offic e of the Vice-Chancellor by reason of his reason resignation or death or by of expiration of his term of office, then pending the appointment of a new Vice-Chancellor the Syndicate shall, subject to the approval of the Chancellor, appoint a member of the Senate to exercise the powers and perform the duties of the -Vice-Chancellor. (Chapter I I.—The Mott Sen. Act University and its Ofcers and Authorities.—Sections 9-11.) The Calcutta University Act, 1951. 7 XVIII of 1951.] (Chapter IL—The University and its Officers and Authorities.—Sections 12-15.) (2) (a) If the Treasurer is by reason of leave, illness or other cause, temporarily unable to exercise the powers and perform the duties of his office, or (b) if a vacancy occurs in the office of the Treasurer by reason of his resignation or death or by reason of the expira- tion of his term of office, then pending the appointment of a new Treasurer - the Syndicate shall, subject to the approval of the Chancellor, .appoint a person to exercise the powers and perform the duties of the Treasurer. 12. (1) The Treasurer shall exercise general supervision over the University fund and advise in regard to its financial policy. (2) The Treasurer shall be an ea-officio member of the Senate and the Syndicate and shall, subject to the control of the Syndicate, manage the property and investments of the University. He shall be responsible for the presentation of the annual financial estimate and the Annual Accounts as prepared by the Syndicate. (3) Subject to the powers of the Syndicate, the Treasurer shall be responsible for seeing that all monies are expended for the purpose for which they are granted or allotted. (4) Save as may be otherwise prescribed, all contracts shall be signed by the Treasurer on behalf of the University. (5) The Treasurer shall exercise such other powers as may be prescribed by Statutes and Ordinances. 13. The Registrar shall be a whole-time paid officer of the University appointed by the Syndicate, with the approval of the Chancellor, for such period and on such terms as may be prescribed by Statutes. The Regis- trar shall exercise such powers and perform such duties as may be prescribed. 14. The powers and duties of officers of the University, other than the Chancellor, the Vice-Chancellor, the Treasurer and the Registrar, shall be prescribed by Statutes and Ordinances. 15. The following shall be authorities of the Univer- sity :— (1) The Senate. (2) The Syndicate. (3) The Finance Committee. ,(4) The Academic Council. (5) The Faculties. (6) The Boards of Studies. (7) The Board of Health. (8) The Board of Residence and Discipline. Such other bodies as may be declared by Statutes to be authorities of the University. Powers and duties of the Treasurer. The Registrar. Other officers. Authorities of the University. 8 The Calcutta University Act, 1951. [West Ben. Act (Chapter Senate.—Section 16.) CHAPTER III. The Senate. THE SENATE. 16. (1) The Senate shall consist of the following mem-bers, namely :— Ex-officio members. (i) the Chancellor; (ii) the Vice-Chancellor; (iii) the Treasurer; (iv) the Director of Public Instruction West Bl ; (v) the President,; Board of Second , a enga ry Education, West Bengal (vi) University Professors; (vii) University Readers who are heads of departments. of teaching; (viii) the President, Bangiya Sahitya Parisad; (ix) the Director, Bose Institute ; (x) the President, Indian Association for the Culti-vation of Science; (xi) the President, National Council of Education; (xii) the President, Royal Asiatic Society of Bengal ; (xiii) the President, Vangiya Sanskrita Siksha Parishat; (xiv) the Chairman, West Bengal Board of Madrassa. Education ; Life members. (xv) such number of persons not exceeding five as may be nominated by the Chancellor, to be Life. Members on the ground that they have rendered eminent services to the cause of education; Other members. (xvi) three persons elected by the Principal s of Consti- tuent Colleges (not being Professional Colleges) from among themselves; (.vvii) ten persons, of whom one at least shall be a woman, elected by the Principal s of Affiliated Colleges from among themselves; (xviii) seven persons elected by the Principals of Profes sional Colleges from among themselves; (xix) fifteen persons, of whom at l fiall be University Readers who are not east heads ve of sh depart-ments of teaching or heads of departments o teaching, elected by the Teachers of the University from among themselves; Ben. Act HI of 1923. Act VIII of 1901. The Calcutta University Act, 1951. 9 XVIII of 1951.] (Chapter III.—The Senate.—Section 16.) (..vx) three persons elected by the Teachers of Con.sti. tuent Colleges (not being Professional Colleges) from among themselves; (xxi) seven persons, of whom one at least shall be a woman, elected by the Teachers of Affiliated Colleges from among themselves; (xxii) ten persons, of whom at least two shall be Teachers of Engineering Colleges, elected by the Teachers of Professional Colleges from among themselves; (=ill)) two persons elected by the members of the Govern- ing Bodies of Colleges situated within Calcutta as defined in clause (11) of section 3 of the Calcutta Municipal Act, 1923, from among them- selves; (..v.civ) two persons elected by the members of the Govern- ing Bodies of the Colleges situated within the Presidency Division of West Bengal [excluding Calcutta as defined in clause (11) of section 3 of the Calcutta Municipal Act, 1923] from among themselves; (xxv) two persons elected by the members of the Govern- ing Bodies of the Colleges situated in the Burdwan Division of West Bengal from among themselves ; (xxvi) two persons electe rd by the members of the Legisla- tive Assembly of West Bengal from among them- selves ; (x.xvii) one person elected by the members of the Legisla- tive Council of West Bengal from among them- selves; (x. viii) twenty-five persons of whom at least five shall be graduates in Medicine and at least five graduates in Engineering, elected by the registered graduates from among themselves; (x.ria: fifteen persons nominated by the Chancellor to secure the representation of the Professions, Industry, Agriculture, Commerce, Scientific or Technical Societies and persons eminent in Litera- ture, Science, Fine Arts and Music. (2) Notwithstanding anything contained in clause (j) of section 2, for the purpose of the first election under clause (xx-viii) of sub-section (1), a registered graduate means— (a) a graduate registered under the Indian Universities Act, 1904, (b) (i) a person who holds the degree of a Master or a higher degree of the University of Calcutta as constituted prior to the appointed day, or (ii) a graduate of the said University of at least three years' standing, who has paid a subscription of three rupees for the enrol- ment as a registered graduate for the purpose of the first election under clause (xxviii) of sub-section (1) and has been enrolled as such. • 10 The Calcutta University Act, 1951. [West Ben. Act (Chapter Senate. --19ections 17, 18.) (3) No person shall be entitled to stand as a candidate for, or exercise his vote at, election from more than one of the electoral bodies referred to in sub-section (1). (4) Save as otherwise provided, an elected or nominated member of the Senate shall hold office for a period of three years from the date of his election or nomination, as the case may be : Senate to be the supreme Governing Body. Powers and duties of the Senate. Provided, however, that no member elected in his capacity as a member of a particular electorate shall hold office for a longer period than three months after he has ceased to be such member unless meanwhile he again becomes a member of that electorate. (5) When a person ceases to be a member of the Senate he shall cease to be a member of any of the authorities of the University of which he may happen to be a member by virtue of his membership of the Senate. 17. The Senate shall be the supreme Governing Bo of the University, and shall have power to review the action of the Syndicate and the Academic Council, save where the Syndicat e or the Academic Council has acted in accordance with the powers conferred on them by or under this Act. The Senate shall exercise all Powers of the University not otherwise specifically provided for and all powers which are necessary to give effect to the provisions of this Act: Provided that if any question arises as to whether the Syndicate or the Academic Council has acted in accordance with the powers conferred on them by or under the provisions of this Act, the question shall be decided by reference to the Chancellor whose decision shall be final. 18 In particula r and without prejudice to the generality of the powers conferred by section 17, the Senate shall have the following powers :— (1) to make Statutes and amend or repeal the same; (2) to modify or cancel Ordinances and Regulations as hereinafter provided; (3) to issue directives to the Syndicate to amend or repeal Ordinances; (4) to issue directives to the Academic Council to amend or repeal Regulations as hereinafter provided; (5) to make, after considering the views of the Academic Council, such provision as will enable Affiliated, Constituent, Professional and University Colleges to undertake specialisatio n of studies and to organise common laboratories, libraries, museums and other equipment for research work; (6) to provide, after considering the views of the Academic Council, for instruction and training in such branches of learning as it may think fit; The Calcutta University Act, 1951. 11 XVIIl of 1951.] (Chapter 111.—The Senate.—Section 18.) to institute and maintain University Colleges and University Laboratories and to prescribe after con- sidering the views of the Academic Council the conditions of recognition of Constituent and Pro- fessional Colleges, and to withdraw recognition therefrom after considering the views of the Syndicate ; to prescribe after considering the views of the Academic Council, the conditions of affiliation of Colleges to the University, to allow Colleges affiliated to the University of Calcutta, as consti- tuted prior to the appointed day to continue to exercise the rights and privileges conferred on them by such affiliation and any further privileges conferred by or under this Act and to withdraw affiliation from such Colleges, after considering the views of the Syndicate; to institute, after considering the views of the Syndicate and the Academic Council, Professor- ships, Readerships, Lectureships, and any other teaching posts required by the University, to create posts of employees of the University, to prescribe the terms and conditions of service for such posts and to abolish any such post, if necessary; (10) to establish, equip and maintain libraries, museums and institutes of research; (11) provide, after considering the views of the Academic Council for such lectures and instruction for students of the Affiliated, Constituent, Pro- fessional and University Colleges and University Laboratories as the Senate may determine and also to provide for lectures and instruction to persons not being students of the University and to grant diplomas, certificates and other academic dis- tinctions to them; (12) to institute degrees, titles, diplomas, certificates and other academic distinctions; (13) to confer degrees, titles, diplomas, certificates and other academic distinctions on persons who— (a) shall have pursued an approved course of study in an Affiliated, Constituent. Professional or Uni- versity College or a University Laboratory or have been exempted therefrom in the manner prescribed by Statutes and shall have passed the prescribed examinations of the University, or (b) shall have carried on research under conditions prescribed; (14) to confer honorary degrees or other distinctions on the recommendation of not less than two-thirds of the members of the Syndicate; (7) (8) (9) 12 The Calcutta University Act, 1951. eetings 19. (1) The Senate shall meet at least twice a year on e 'Senate. dates to be fixed by the Vice-Chancellor. One of such meetings shall be held January and shall be called the Annual Meeting. The Senate May also meet at such other times as it may, from time to time, determine• for a meeting of the Senate: (2) Thirty-five members of the Senate shall be a quorum Provided that such quorum shall not be required at a convocation of the for the purpose of University or a meeting of the Senate held other academic distinctions. conferring, degrees titles, diploma s or (3) The Vice-Chancellor may, wh ener thiu, and shall, upon a requisition in writing signed b he y noths fit less than . of the Senate. thirty-five members of the Senate, convene a special meeting (Chapter III.—The Senate.—Section 19.) [West Ben. Act (15) to establish and maintain Halls and to condition s for the recognition of Hostels; prescribe (16) to institute, after considering the views of the Academic Counc-1, fellowships, travelling fellow- ships, sc exhibit ions holarship s • bursaries medals and prizes; (17) to prescrib e the fees or charges for admission to the examinations, degrees and diploma s of the University, for the registration of the graduates and for any other purposes specified in section 4; (18) to consider and take such action as it the annual financial ma deem on he Annual Reporest t, imates the Annual Accounts and fit ; (19) to enter into any agreement with any Government or with a private with for assuming the management of any institu over its properties includingtion and for taking its liabiltie s r for of this Act; any other purpose not repugnant to the provisions (2.0) to make Statutes regulatince the methods of election -',;o the authoritie s of the University and the proce-dure at meetings of the Senate, the Syndicate, the Academic Council and other authorities of the University and the uorum of memb for the transactio n of business by the authorities of the University other than the Senate; (21) to co-opera such co-operate with other Universities and other may determine; bodies in manner and for such purposes as it (22) to delegate such of its powers as it may eem to any authority or officer of the University fit The Calcutta University Act, 1951. 13 _XVIII of 1951.] (Chapter IV.—The Syndicate and the Finance Committee.— Sections 20, 21.) CHAPTER IV. THE SYNDICATE AND THE FINANCE COMMITTEE. 20, (1) The Syndicate shall consist of the following The members, namely :— Syndicate. Ex-officio Members. the Vice-Chancellor; the Treasurer; the Director of Public Instruction, West Bengal; the President, Board of Secondary Education, West Bengal; the Deans of the Faculties of Arts, Science, Law, Medicine and Engineering ; Other Members. one Dean of a Faculty, other than the Faculties Mentioned in clause (v), appointed by rotation as provided by Statutes; <vu) eight persons who are not Teachers elected by the Senate from among its members; (Mii) four persons elected by the Academic Council from among its members of whom at least one shall be a Principal of a Professional College and one a Principal of an Affiliated College; ,(ix) one Principal of a Constituent College (not being a Professional College) elected by the Academic Council from among its members. (2) No person shall be entitled to stand as a candidate for, or to exercise his vote at, election from more than one of the electoral bodies referred to in sub-section (1). (3) A member ether than an ex-officio member shall hold office for a period of three years from the date of his election provided that a member elected in his capacity as a member •of a particular body shall hold office so long only within that period as he continues to be a member of that body. (4) When a person ceases to be a member of the Syndicate he shall cease to be a member of any of the authorities of the University of which he may happen -to be a member by virtue of his membership of the Syndicate. 21. The Syndicate shall have the following powers, namely :— (a) to make Ordinances and amend or repeal the same : Provided that in amending or repealing an Ordinance, the directive of the Senate, if any, shall be followed; (b) to direct the form, custody and use of the common seal of the University; <c) to hold, control and administer the properties and funds of the University; Powers of the Syndicate. asp 14 The Calcutta University Act, 1951. (Chapter IF.—The Syndicate and the Finance Committee.— Section 21.) (d) to administer all properties and funds placed at the disposal of the University for specific purposes; (e) to frame, on the recommendatio n of the Finance Committee, the financial estimates of the - University and submit the same to the Senate; (I) save as otherwise provided, to give effect to all the provisions of this Act, the Statutes, Ordinances and Regulations; (9) subject to the provisions of this Act and the Statutes, to appoint the Teachers and other employees of the University, fix their emoluments, if any, define their duties and the condition s of their service, and provide for the filling up of tempo-rary vacancies; (h) to suspend or discharge or dismiss in accordance with the provisions contained in the Statutes, the Teachers and other employees of the University; (i) to accept endowments, , donations and transfers of any movableb e o q uests r immovable properties to the University on its behalf, subject to the approval of the Senate; (j) to affiliate Colleges to the University, Constituent or Professional Colleges ise and Hostels in accordance with the Statutes ; (k) to arrange for and direct the inspection of Colleges, University Laboratories, Halls and Hostels; (1) to prescribe after considerinc, the views of the Academic Council the qualification s of Teachers; (m) to award fellowships, travelling fellowships, scholar- ships, studentships, stipends, bursaries, exhibi- tions, medals and prizes in accordance with the Statutes ; (n) to collect such fees or charges as may be prescribed by Statutes; (o) to conduct the University examination s and approve and publish the results thereof in accordanc e with the provisions of the Statutes and Regulations; (p) to make Ordinances regarding the admission of students to the University; (q) to appoint examiners after considering all the recom-mendation s of the Boards of Studies and to fix their remuneration in accordance with the provisions of the Ordinances; (r) to provid e for the promotion of health and welfare of the students and to exercise such supervision and control as will secure their discipline, health and well-being; (s) to manage University Colleges. tories, libraries University Labora- , museums, institute s of e research City; and other institutions maintained by thUniver- [West Ben. Act The Calcutta University Act, 1951. 15 XVIII of 1951.] (Chapter 11 7.—The Syndicate and the Finance Committee.— Sections 22, 23.) (t) to manage in acordance with the Statutes, Halls. maintained by the University; (u) to manage any Press Establishment, Publication Bureau or Employment Bureau of the Univer- sity and to exercise general supervision over Students' Unions, University Extension Boards, University Athletic Clubs or other bodies instituted by the University; to exercise such other powers and perform such other duties as may be conferred or imposed on it by this Act, or the Statutes, Ordinances or Regulations; and (w) to delegate any of its powers to the Vice-Chancellor or to a Committee constituted from amongst its own members, or to a Committee appointed in accordance with the Statutes. 22. The Annual Report of the University shall be pre- par.Q,d by the Syndicate and shall be forwarded to the members of the Senate in the manner prescribed by the Statutes and shall be considered by the Senate at its next Annual Meeting. The Senate may pass resolutions thereon and communicate the same to the Syndicate which shall take action in accordance therewith. The Syndicate shall inform the Senate the action taken by it. A copy of the report with a copy of the resolutions thereon, if any, of the Senate shall be submitted to the Chancellor for information. (v) Annual Report.. 23. (1) The Annual Accounts of the University as Annual prepared by the Finance Committee shall, after examination Accounts,. bythe Syndicate, be subjected to such examination and audit as the State Government may direct. (2) The accounts when audited shall be published by the Syndicate in the Official Gazette and copies thereof shall, together with copies of the audit report, be submitted to the Senate and to the State Government. (3) The University shall have a continuous internal audit and the report of such audit shall be submitted to the State Government as soon as possible after the end of every finan- cial year of the University. Explanation.—In this section, "financial year of the University" means the year ending on the 30th day of June. (4) The Syndicate shall prepare on the recommendation of the Finance Committee before such date as may be pre- scribed by Statutes, the annual financial estimates. (5) The Annual Accounts and the annual financial estimates prepared by the Syndicate shall be presented to the Senate by the Treasurer at its annual meeting and the Senate may pass resolutions with reference thereto and communicate the same to the Syndicate which shall take action in accord- ance therewith. Finance Committee The Academic Council. Constitu- tion of the Academic Council. 16 The Calcutta University Act, 1951. [West Ben. Act ,(Chapter IV.—The Syndicate and the Finance Committee.— Chapter V.—The Academic Council, the Faculties, the Boards of Studies and other Authorities.— Sections 24-26.) 24. There shall be a Finance Committee with. the Treasurer as the Chairman. The constitution and powers of the Finance Committee shall be prescribed by Statutes. CHAPTER V. THE ACADEMIC COUNCIL, THE FACULTIES, THE BOARDS OF STUDIES AND OTHER AUTHORITIES. 25. The Academic Council shall be the academic authority of the University and shall, subject to the provisions of this Act, the Statutes and the Ordinances, have the control and general regulation of teaching, research and examinations within the University and be responsible for the maintenance of the standards thereof and shall exercise such other powers and perform such other duties as may be prescribed. 26. (1) The Academic Council shall consist of the follow- ing members, namely :— Ex-on'icio Members. (i) the Deans of the Faculties; (ii) the Director of Public Instruction, West Bengal; (iii) the President, Board of Secondary Education, West Bengal; (iv) University Professors; (v) University Readers who are heads of departments of teaching; (vi) Principals of Constituent Colleges; Other Members. (vii) four persons, elected by the Principals of Affiliated Colleges from among themselves; (viii) two persons, elected by the Principals of Profes- sional Colleges (not being Constituent Colleges) from among themselves; (ix) three persons, not being Principals, elected by the Teachers of Constituent Colleges (not being Pro- fessional Colleges) from among themselves; four persons, not being Principals, elected by the Teachers of Affiliated Colleges from among them- selves; (xi) eight persons who are not Teachers elected by the Senate from among its members. (2) No person shall be entitled to stand as a candidate for, or to exercise his vote at, election from more than one of the electoral bodies referred to in sub-section (1). (a) The Calcutta University Act, 1951. 17 XVIII of 1951.] (Chapter V.—The Academic Council, the Faculties, the Boards of Studies and other Authorities.—Section, 27.) (3) A member other than an ex-officio member shall hold office for a period of three years from the date of his election provided that a member elected in his capacity as a member of a particular body shall hold office so long only within that period as he continues to be a member of that body. (4) When a person ceases to be a member of the Academic Council he shall cease to be a member of any of the authorities of the University of which he may happen to be a member by virtue of his membership of the Academic Council. 27. Subject to the provisions of this Act, the Academic Council shall have the following powers, namely:— (cc) to make Regulations and amend or repeal the same : Provided that in amending or repealing any Regulation which involves any question of general administra- tion or in giving effect to which expenditure of money would be necessary, the directive of the Senate, if any, shall be followed ; (b) to advise the Senate and the Syndicate on 411 academic matters; (c) to constitute Faculties in Arts, Science, Law, Medicine, Engineering, Technology, Education,. Fine Arts and Music, Agriculture, Commerce and such other subjects as may be prescribed; (d) to make proposals to the Senate and the Syndicate for the institution of Professorships, Readerships, Lectureships or other teaching posts and in regard to the duties and emoluments thereof; (e) to make Regulations regarding the courses of study and the division of subjects; (I) to prescribe examinations which are to be recog- nised as equivalent to University examinations; (g) to make Regulations for the encouragement of co-operation and reciprocity among Colleges and University Laboratories so as to foster the development of academic life and to utilise the- teaching resources available ; (h) to make Regulations regarding the conduct of University examinations and the conditions on which students of Affiliated, Constituent, Pro- fessional or University Colleges or University Laboratories may be admitted to the different courses of studies and examinations of the University; (2) to make proposals to the Syndicate for the framing of Ordinances for the management of University Colleges, University Laboratories, Halls, libraries, museums, institutes of research and other institutions maintained by the University; (j) to recommend to the Senate schemes for the consti- tution or reconstitution of departments of teaching; Powers of the Academie Council. 18 The Calcutta University Act, 1951. [West Ben. Act (Chapter V.—The Academic Council, the Faculties, the Boards of Studies and other Authorities.--Sections 28-32.) ,(k) to make proposals for the promotion of research within the University and to call for reports on such research from the persons engaged therein and to make recommendations to the Senate and Syndicate thereon; (1) to advise the Senate regarding the conditions to be fulfilled by Colleges seeking recognition as Constituent Colleges or affiliation as Affiliated Colleges ; (7n.) to advise the Syndicate regarding the qualifications to be prescribed for Teachers; (n) to appoint members to the Boards of Studies ; and (o) to appoint a Standing Committee of which not less than one-third shall be such members of the Academic Council as are Principals or Teachers of Affiliated Colleges and to delegate to it such of its powers as it may deem fit. 28. The University shall include Faculties of Arts, Science, Law, Medicine, Engineering, Technology, Educa- tion, Fine Arts and Music, Agriculture, Commerce and such other Faculties as may be prescribed by the Statutes and the Regulations. Each _Faculty may comprise such depart- ments of teaching as may be prescribed by the Regulations. The head of each such department shall be nominated by the Vice-Chancellor in accordance with Regulations made in this behalf. The constitution and functions of the Faculties shall in all other respects be prescribed by the Regulations : Provided that not less than one-third of the total number of members of every Faculty shall be members of the Academic Council. 29. (I) There shall be a Dean of each Faculty who shall be elected by the Faculty in such manner and subject to such conditions as may be prescribed by the Statutes. (2) The Dean of each Faculty shall be res -Nnsible for the due observance by such Faculty of the Statutes, Ordin-ances and Regulations relating thereto. (3) The Dean shall hold office as a Dean for such term as may be prescribed by the Statutes. 30. There shall be Boards of Studies attached to each Faculty. The constitution, powers and duties of the Boards of Studies shall be prescribed by Statutes. Board of 31. There shall be a Board of Health and a Board of Health and Residence and Discipline. The constitution, powers and Board of duties of the Board of Health and of the Board of Residence Residence :and and Discipline shall be prescribed by Statutes. 'D is cipline. Constitu- tion 32. The constitution, powers and duties of such other of bodies as iid_ay be declared by the Statutes to be the authori- bother ties of the University shall be provided for in the manner odies. prescribed. The Deans of Faculties. Boards of studies. The Calcutta University Act, 1951. 19 XVIII of 1951.] (Chapter PI.—Statutes, Ordinances and Regulations.— Sections 33, 34.) CHAPTER VI. STATUTES, ORDINANCES AND REGULATIONS. 33. Subject to the provisions of this Act, the Statutes may provide for all or any of the following matters, Statutes _ namely :— (a) the constitution, powers and duties of the authori-ties of the University; (b) the conditions of affiliation of Colleges to the University, the recognition of Constituent and Professional Colleges and of Hostels; (c) the institution and maintenance of University Colleges, University Laboratories, libraries, museums and Halls; the powers, duties, terms and conditions of service of the officers of the University, other than the Chancellor; (e) the holding of Convocations to confer degrees; (f) the conferment of honora
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