LexThe Calcutta University Act, 1966
West Bengal · state statute
Open in Lexace · Ask the AI about this actWest ,
Ban. A( t
XXXII'
of 1951.
West
Ben. Aot
XXXI.1.1 of 1955.
West Bengal Act II of 1966
THE CALCUTTA UNIVERSITY ACT, 1966.
[Passed by the Test Bengal Legislature.]
[Assent of the Governor was first published in the Calcutta
Gazette, Extraordinary, of the 1st February, 1966.]
[1st February, 1966.]
An Act to .provide for the re-organization , of the .University
of Calcutta and for certain matters incidental thereto
and connected therewith.
-WHEREAs it is expedient to reconstitute the University
of Calcutta to enable it to function more efficiently as a
University encouraging, extending, co-ordinating, control-
ling, regulating and imparting higher . education and
promoting research ;
It is hereby enacted in the Sixteenth Year of the Republic
of Tudia,, by the Legislature of West Bengal, as follows:—
CHAPTER
Preliminary.
1. (1) This Act may be called the Cahlitta University
Act, 1966.
(2) This section 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 Defmi-
the subject or context,— tione.
(1) " Affiliated" in relation to a College or an
Institution means affiliated to the University of
Calcutta as constituted prior to the appointed day
and continuing as such immediately before such
day or affiliated to the University under this
Act;
(2) "appointed day" means the date referred to in sub-
section (4) of section 58;
(.3) "Calcutta" means Calcutta as defined in th e
Calcutta Municipal Act, 1951, excluding the area
referred to in clause (2) of section 5 of the
Jadavpur University Act, 1935;
(4) "Constituent College" means an Affiliated College
in which instruction is provided, under precribed
conditions, for honours as well as for post- - -
graduate courses of study, and - which is
recognized - 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;
Short
title
and
COMI11611083
ment.
The Calcutta University Act, 1966.
[West Ben. Act
(Chapter I.—Preliminary.—Section 2.)
(6) "convocation" means a meeting of the Senate for
the purpose of conferring degrees, titles,
diplomas, certificates or other academic
distinctions;
(6) "employee" in relation to the University means a
person, other than a teacher or an officer,
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) "Government Sponsored College" means a College
declared by the State Government as such;
(10) "Hall" means a unit of residence for students,
maintained by the University;
(11) "Hostel" means a unit of residence for students,
not maintained by the University but recognized
under this Act as a Hostel;
(12) "Minister" means the Minister-in-charge of the
Department of Education of the Government of
West Bengal;
(13) "prescribed" means prescribed by Statutes, Ordi-
nances or Regulations;
(14) "Principal" means the head of a College or of an
Institution, by whatever name called;
(15) "Professional College" means a University College
or an Affiliated College 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;
Explanation.—In this Act, "professional subject"
means any of the following subjects, namely,
law, medicine, engineering, education, techno-
logy, agriculture, veterinary science, journa-
lism, commerce or any other subject prescribed
by Regulations;
(JO "registered graduate" means a graduate registered
under this Act and includes a graduate registered
under the Indian Universities Act, 1904, or under 8 of 1904.
the Calcutta University Act, 1951, who corn- west
pounded for all payments of the annual fee for 13en.Aet
retention of his name in the register by paying of 1951. the the sums prescribed in that behalf (17) "Statutes", "Ordinances" and "Regulations" mean,
respectively, the Statutes, Ordinances and Regu-
lations of the University made under this Act,
and they shall be deemed to be rules within the Ben meaning of clause (36) of section 3 of the Bengal Aot I of General Clauses Act, 1899; 1899.
The Calcutta University Act, 1966. 3
•If of 1966.]
(Chapter H.—The University and its pourers.—Seetions
3, 4.)
!(18) "Teacher" means a Professor, Reader, Lecturer or
• any other person, holding a teaching post,
appointed or recognized by the University or
appointed by an affiliated college or institution;
:(19) "Teacher of the University" means a Professor,
Reader, Lecturer or any other person, holding
a teaching post, appointed or recognized as such
by the University ;
.(20) "the University" means the University of Calcutta
as constituted under this Act; .
(21) "University College" means a College, or an
institute, or a College combined with an institute,
maintained by the University, whether estab-
lished by it or not;
,(22) "University Laboratory", "University Library",
"University Museum" or "University Institu-
tion" means a laboratory, a library, a museum or
an institution, as the case may be, maintained.
by the University, whether established by it or
not;
.(23) "University Professor", "University Reader" or
"University Lecturer" means a Professor, Reader
or Lecturer appointed or recognized as such by
the University.
CHAPTER II.
The University and its powers.
3. (1) The first Chancellor and the first Vice-Chancellor The
of the University and the first members of the Senate, the univer-
-Syndicate and the Academic Council, and all persons who sity.
may hereafter become such officers or members, so long as
they continue to hold such office or membership, shall
constitute a body corporate by the name of the University
of Calcutta.
(2) The University shall have perpetual succession and
common seal and shall sue and be sued by the name of the
University of Calcutta.
4. The University shall have the following powers, Powers
tnamely of the
Univer.
(1) to encourage and provide for instruction, teaching, city.
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 education of University standard;
,c,2) to establish, maintain and manage colleges, libra-
ries, laboratories, museums and such. other
institutions for study and research as it may
deem necessary;
•
The Calcutta University Act, 1966.
[West Ben. Act'
(Chapter 11.—The Unirversity and its powers.—Section
(3) to provide for specialization of studies in colleges
and for organization by colleges of common.
laboratories, libraries, museums and other
institutions for research work;
(4) to affiliate to itself or to recognize colleges or insti-
tutions;
(5) to recognize affiliated colleges as Constituent Colleges
or Professional Colleges and to withdraw such
recognition from any such college;
(6) to prescribe for Colleges, other than Government.
Colleges and Government Sponsored Colleges,—
(a) the constitution, powers and functions of their
Governing Bodies,
(b) the terms and conditions of service and emolu-
ments for posts of Principals, Teachers and
such ,other employees as it may deem fit, and
(0) the rules for Teachers' Councils and Provident
Funds;
(7) to allow Colleges affiliated to the University of
Calcutta as constituted prior to the appointed
day ..and continuing as Colleges affiliated to the
University to exercise the rights and privileges
previously conferred on them and any further or
other privileges conferred by or under this Act;
(8) to provide for the inspection, or investigation into
the affairs, of Colleges or institutions recognised
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 from Colleges or institutions, if
necessary;
(10) to take over temporarily the management of any
College or institution, affiliated to, or recognised
by, the University, other than a Government
College or a Government Sponsored College or
institution, in order to ensurethat proper
standards of teaching, training or instruction are
maintained therein;
(11) to dissolve the Governing Body of any Affiliated,
Constituent or Professional College or Institution,
other than a Government College or a Government
Sponsored College, and, pending the reconstitution
of the Governing Body thereof in such manner as
may be prescribed, to appoint an Administrator
or an ad hoc Governing Body;
The Calcutta University Act, 1966. 5
II of 1966.]
(Chapter 11.—The University and its powers.—Section 4.)
(12) to institute Professorships, Readerships, Lecture-
ships and other teaching posts required by the
University and to appoint • persons to such
Professorships, Readerships, Lectureships or
other teaching posts, or to recognize persons as
Professors, Readers or Lecturers of the Univer-
sity, or as holders of other teaching posts of the
University ;
(13) to create posts, as and when required, of officers
and employees of the University besides those
provided for in this Act ;
(14) to prescribe, subject to the provisions of this Act,
the constitution, powers and duties of Councils,
Committees, Faculties, Boards, and other bodies,
and also the time and manner of holding elections
to these bodies and making nominations thereto ;
(15) to prescribe the powers and duties of officers of the
University other than the Chancellor;
(16) to prescribe, subject to the provisions of this Act,
the terms and conditions of service, including
rules of conduct and discipline, and the emolu-
ments for all posts of Teachers and employees of
the University and for all posts of officers other
than the Chancellor;
(17) to make provisions for provident and other funds for
the Teachers and for officers and employees of the
University, other than the Chancellor;
(1.8) to institute degrees, titles, diplomas, certificates,
and other academic distinctions;
(19) to hold examinations and 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
University College or a University Laboratory,
unless exempted therefrom in the manner
prescribed, and shall have passed the pres-
cribed examinations of the University, or
(b) shall have carried on research under conditions
prescribed;
(20) to confer honorary degrees or other academic dis-
tinctions under conditions prescribed;
;21) to prescribe fees or other charges, for examinations
and other purposes, and to demand and reey,i”
the fees or other charges so oreseribew
The Calcutta University Act, 1966.
[West Ben. Act
(Chapter 11.—The University and its powers.—Section j.)
(22) to establish, maintain and manage Halls, to recog-
nize Hostels, and to withdraw such recognition;
(23) to provide for the promotion of the health and
welfare of students and of discipline among
them;
(t4) to co-ordinate the activities of, and give financial
aid to, affiliated or recognized colleges and
institutions;
(26) to make grants to the National Cadet Corps from
the University Fund ;
to enter into an 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;
(27) to acquire, hold and dispose of property, movable
and immovable and to make grants and advances
for furthering any of its objects;
(28) 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 insti-
tute awards, fellowships, travelling fellowships,
scholarships, studentships, stipends, bursaries.
exhibitions, medals and prizes;
(29) 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 other sources;
(30) to co-operate with other Universities, Institutions
and educational authorities in matters that relate
to and further the educational objectives of the . University;
{(31) 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.
Juris- 5. (1) Save as hereinafter otherwise provided, the local diction limits of jurisdiction of the University (hereinafter referred
to as the territorial limits of the University) shall extend
to the whole of West Bengal, but nothin ,
t'
in this Act shall affect the powers exercised or exercisable by the University ,
known as Rabindra Bhcrati under the Rabinclra Bharati A":ts tx-l e Act, 1961 of 1961.
k26)
The Calcutta University. Act, 1966.
II of 19604
(Chapter Ill.—Officers of the University.—Sections 6-8.)
(2) Notwithstanding anything in sub-section (1), 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, not being the
University known as Rabindra Bharati referred to in sub-
section (1), established by law within West Bengal.
(3) The University shall, in respect of every College
or Institution already affiliated to the University on the
appointed day but situated outside the territorial limits of
the University, continue to exercise the powers conferred by
or under this Act until such College or, Institution is dis-
affiliated in accordance with the provisions of this Act.
(4) Any College or Institution situated outside the
territorial limits of the University may, with the sanction
of the State Government, apply to the University for admis-
sion to the privileges of the University, and such College
or Institution may, subject to such conditions and restric-
tions as the University may, with the approval of the State
Government, think fit to impose, be admitted to the privileges
of the University.
CHAPTER III.
Officers of the University.
6. The following shall be the officers of the University:— ' Officers
of the
Univac*
city.
(1) the Chancellor;
(2) the Vice-Chancellor; •
(3) the Pro-Vice-Chancellor for Academic Affairs;
(4) the Pro-Vice-Chancellor for Business Affairs and
Finance;
(5) the Registrar;
(6) persons holding such other posts as may be declared
by Statutes to be posts of officers of the University.
7. (1) The Governor of West Bengal shall. by virtue chant
of his office, be the Chancellor of the University. He shall ellor.
be the head of the University and the President of the Senate
and shall, when present, preside at meetings of the Senate.
(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.
E. (1) The Vice-Chancellor shall be appointed by the
Chancellor, 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 offibe for a term of four years and shall be eligible
for re-appointment.
The
Vico-
Chan-
caller.
Powers
and
duties
of the
Viva-
Clhan-
The Calcutta- University Act, 1966.
[West Ben. Mt
(Chapter 177.--Officers of the University.—Section 9.)
(2) The Vice-Chancellor shall 6e a whole-time officer
of the University and shall be paid from the University
Fund a salary of three thousand rupees per month inclusive
of all allowances.
i(3) The Vice-Chancellor may resign his office by writing
under his hand addressed to the Chancellor.
(4) 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 his
term of office,
then, during the period of such temporary inability or
pending the appointment of a Vice-Chancellor in accordance
with the provisions of sub-section (1) to fill such vacancy,
as the case may be, the senior Pro-Vice-Chancellor shall
exercise the powers and perform the duties of the Vice-
Chancellor, seniority in such a case being determined by the
date and order of first substantive appointment.
9. (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 meetings of the
Senate. He shall, by virtue of his office, be a member and
the Chairman of the Syndicate and of the Academic Council,
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 Senate, the Syndicate, the Academic Council,
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
1,1-niversity except the Chancellor and over all Teachers
and employees of the University and generally over
all the affairs of .the University and shall decide and dispose
of all appeals in disciplinary matters, not provided for. in
section 35.
(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 such action shall at the earliest oppor-
tunity be reported to the appropriate authority or body.
The Ciacutfa TJoiversity \Act, 1966.
Of 1968.1
(Chapter III.—Officers of the University.—Seetions 10-13.) .
10. The Pro-Vice-Chancellor for Business Affairs and Pro-Vise-
Finance shall be appointed by the Chancellor in consultation Tlaneilluc
with the Minister. He shall hold office for a term of four Ber
years and shall be eligible for re-appointment. He shall be Affair.,
a whole-time officer of the University and shall be paid ood
from the University Fund a salary of two thousand two Fimmet
hundred and fifty rupees per month inclusive of all
allowances.
11. (1) Subject to the supervision, direction and general Powers
control of the Vice-Chancellor, the Pro-Vice-Chancellor for and ,
Business Affairs and .Finance shall be in charge of the oftkie:
administration of the funds, the finances and the properties Pro-Wee-
and assets of the University and of all trusts and endow- flhaareollor
ments; and he shall take special interest in activities that aim fo r _„_ A
at raising funds for the purposes of the University and BAffairs a?"'"
augmenting the resources of, the University. and
(2) The Pro-Vice-Chancellor for Business Affairs and Thian".
Finance shall be in charge of the work of the Accounts
Department of the University, including collection of funds,
and shall, subject to the provisions of section 9, be responsible
for ensuring that all monies are expended fOr the purpose
for which they are, sanctioned within the limits of budget
allotments.
(3) The Pro-Vice-Chancellor for Business Affairs and
Finance shall, in consultation with the relevant departments
of the University, prepare the Annual Financial Estimates
and the Annual Statement of Accounts.
(4) Save as may be otherwise prescribed, all contracts and
agreements, relating to matters of which he is in charge,
shall, on approval by the Syndicate, be signed and executed
by the Pro-Vice-Chancellor for Business Affairs and Finance
,on behalf of the University.
(5) The Pro-Vice-Chancellor for Business Affairs and
Finance 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.
12. The Pro-Vice-Chancellor for Academic Affairs shall he-Vise=.
be be appointed by the Chancellor in consultation with the Ciline llar
Minister.
for
He shall hold office for a term of four years and Actho ireti
shall be eligible for re-appointment. He shall be a Whole- Aff airs.
time officer of the University and shall be paid from the
University Fund a salary of two thousand two hundred and
fifty rupees per month inclusive 'of all allowances.
13. (1) Subject to the supervision, direction and general Po r i
control of the Vice-Chancellor, the Pro-Vice-Chancellor for duties
Academic Affairs shall be the chidf academic and adninis- of the
trative officer in 'matters concerning post-graduate studies aMro-Inte•
and research, and also undergraduate studies. mnner
for
(2) The Pro-Vice-Chancellor for Academic Affairs shall AroAltroio
exercise such other powers and perform such other duties as Marrs.
`may be prescribed or delegated to him by or ander
the provisions of this Act.
Vacancies
or resig-
nations in
office of
Pro-Viee-
Chan-
cellors.
The
Registrar.
Powers
and
duties
of the
Registrar.
10 The Calcutta University Act, 1966.
[West Ben. Act
Xhapter -111.-0fficers of the University.—Sections 14-17.
—Chapter 11 7 .—Authorities of the University.—Section 18.)
14. (1) A Pro-Vice-Chancellor may resign his office by
writing under his hand addressed to the Chancellor through
the Vice-Chancellor.
(2) If a Pro-Vice-Chancellor is by reason of leave, illness,
or other cause temporarily unable to exercise the powers and•
perform the duties of his office, the Chancellor may appoint
a person temporarily to exercise the powers and perform the
duties of such Pro-Vice-Chancellor.
115. (1) The Registrar shall be a whole-time officer of
the University and shall be appointed by the Syndicate, witu
the approval of the Chancellor, for such period and on such
terms and conditions as may be prescribed.
(2) The Registrar may resign his office by writing under
Ms 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 appoint a person, temporarily for a
period not exceeding six months, to exercise the powers and
perform the duties of the Registrar.
16. Subject to the supervision, direction and general
control of the Vice-Chancellor, the Registrar shall act as the
Secretary of the Senate, of the Syndicate and of the Academic
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.
Super- 17. In their respective spheres of duties, the Pro-Vice- visory Chancellors and the Registrar shall, subject to the provisions power• of sub-section (4) of section 9, have the power of supervision of th•
Pro-Vice- and control over all officers and employees serving in depart-Chancellors monis under their charge and shall exercise such disciplinary and the newer Is may be conferred on them by or under this Act. Registrar.
CHAPTER IV.
Authorities of the University.
Authori- 18. The following shall be the authorities of the ties. University:
(1) the Senate;
(2) the Syndicate;
(3) the Academic Council;
(4) the Faculties;
(5) the Councils for Post-Graduate Studies;
(6) the Councils for Under-Graduate Studies-;.
(7) the Boards of Studies;
(8) the Finance Committee;
(9) such other authorities as may be established under
the Statutes.
The Calcutta U v,etiity /ter, 1906.'
II, of Ma.]
(Chapter 1V.—Authorities of the U•rtiversity.—Section 19)
19. (1) The Senate shall consist of the, following Th s
members, namely:— ,
(a) Ex-o fficio members
(i) the Chancellor;
(ii) the (Vice-Chancellor;
(iii) former Vice-Chancellors of the University;
(iv) the Pro-Vice-Chancellor for Business Affairs and
Finance;
(v) the Pro-Vice-Chancellor for Academic Affairs;
(vi) the Director of Public Instruction, West Bengal;
(vii) the President, West Bengal Board of Secondary
Education;
(viii) all University Professors;
(ix) University Readers and Lecturers who are Heads of
Departments of Teaching;
(.v) Emeritus Professors of the University;
(xi) National Professors associated with the University;
(xii) the Director, Bose Institute, Calcutta;
(xiii) the President, Indian Association for the Cultivation
of Science, Calcutta;
(aiv) the President, National Council of Education;
(xv) the President, Asiatic Society;
(xvi) the President, Bangiya Sahitya Parishad;
kxvii) the President, Bangiya Bijnan Parishad;
(xviii) the President, Vangiya Sanskrita Siksha Parishat;
(xix) the Chairman, West. Bengal Board of Madrassa „
Education;
(b) Other members
(xx) three persons elected by the Principals of Constituent
Colleges, not being Professional Colleges, from
among themselves;
(xxi) ten persons of whom at least two shall be women,
elected by the Principals of Affiliated Colleges,
not being Constituent Colleges or Professional.
Colleges, from among themselves;
(xxii) seven persons elected by the Principals of Professional
Colleges, not being Constituent Colleges, from
among themselves;
(xxiii) fifteen persons, not being Heads of Departments
of teaching, of whom at least five shall be
University Readers, elected by the 'University
Readers and University Lecturers from among
themselves;
""1",
Totters
and
duties
of the
Senate.
It The Calcutta Universzty Aot, 1966.
(West Bon. Act
(0fitunsr .—Authorities of the University.—Seetion 20.)
(emir) three persons elected by the Teachers of the Consti-
tuent alleges, not being Professional Colleges,
from among themselves;
(isv) twelve persons, of whom at least two shall be
women, elected by the Teachers of Affiliated
Colleges, not being Constituent 'Colleges or
Professional Colleges, from among themselves;
setsevi) ten persons, of whom at least two shall be teachers
of Medical Colleges, one shall be a teacher of a
Law College and two shall be teachers of
Engineering Colleges, elected by the Teachers of
Professional Colleges, not being Constituent
Colleges, from among themselves;
six persons, not being Principals or Teachers,
elected by the members of the Governing Bodies
of Affiliated Colleges from among themselves, of
whom three shall be from colleges situated
within Calcutta and three from colleges situated
outside Calcutta, not more than one being elected
from any one college;
(avvilli) two persons elected by the members of the Legisla-
tive Assembly of West Bengal from among
themselves;
(set) one person elected by the members of the Legislative
Council of West Bengal from among themselves;
(atm) twenty-five persons elected from among themselves
by -registered graduates whose names have been
borne on the register for not less than two con-
secutive years including the year in which the
election is held;
avvii) twenty persons nominated by the Chancellor to
secure the representation of the professions,
industry, agriculture, banking, commerce,
scientific or technical societies, including a persons
eminent in literature, science, fine arts and music,
and persons who have rendered eminent service
to the cause of education.
(2) All elections of the Senate shall be held in the manner
prescribed by Statutes.
20. (1) Subject to such conditions as may be provided
by or under the provisions of this Act, the Senate shall
exercise the following powers and perform the following
duties, namely:—
(i) to establish colleges, institutions, libraries, labora-
tories and museums for study and research;
(ii) to create and institute Professorships, Readerships,
Lectureships, and other posts necessary fel. the
establishment of the colleges, institutions,
"libraries, laboratories and museums referred to in
clause (i);
The Calcutta tIniversi Act, 1966.
II Of 190.1
(Chapter V.—Authorities of the Unive sity.—
Section 20.)
(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
(,8) have carried on research in accordance with such
conditions as may be prescribed;
.(vi) to confer honorary degrees' or other academic dis-
tinctions;
(vii) to consider the Annual Statement of Accounts and
the Annual Finantial Estimates approved by the
Syndicate 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 Senate
existing at the time to vote in favour' of the
resolution;
) to consider the Annual Report as prepared by the
Syndicate and to pass such resolutions relating
thereto as may be considered necessary;
(ix) to consider and advise on such other -reports from the
Syndicate or any other body as may be made to
it;
(x) to consider, and advise on, proposals from the-
Syndicate for entering into an 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;
to consider, and' advise on, proposals from the
Syndicate for co-operation with other Univer-
sities, Institutions and educational authorities in
matters that relate to or further the educational
p objectives of the University;
(v
(2 i)
14 The Calcutta University Act, 1966.
(West Ben. Act
• (Chapter IV.—Authorities of the University.—Sections 21, 22.)
(.vii)' to consider and suggest measures for the improve-
ment of the administration and finances of the
University, and generally for the furtherance of
its objectives;
(xiii) to make rules for the transaction of its own business;
(xiv) to exercise all other powers and to perform all other
duties conferred and - imposed by or under this
Act on the Senate. _
(2) The Senate shall not exercise the powers referred to
in clauses (i) to (vi) of sub-section (1) except on the recom-
mendation of the Syndicate, but may send proposals in res-
pect thereof to the Syndicate for its recommendation.
(3) The Senate shall have the power to review the action
of the -Syndicate, save where the Syndicate has acted in
accordance with powers conferred on it by or under this Act:
Provided that if any question arises as to whether the
Syndicate 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.
Meetings 21. (1) The Senate shall meet at least thrice a
of the year on dates to be fixed by the Vice-Chancellor. One of such Senate. meetings shall be held in March and shall be called the
Annual Meeting. The Senate may also meet at such other
times as it may, from time to time, decide.
(2) Forty members shall be a quorum for, a meeting of
the Senate:
Provided that such quorum shall not be required at a
Convocation of the University.
(3) The Vice-Chancellor may, whenever he thinkg fit, and
shall, upon a requisition in writing signed by not less than
forty members of the Senate, . convene a meeting of the
Senate. A meeting on such requisition shall be held within
fifteen days of the receipt of the requisition by the Vice-
Chancellor.
The 22.. (1) The Syndicate shall consist of the following
Sync eate. members, namely : —
(a) Ex-officio members
(i) the Vice-Chancellor;
(ii) the Pro-Vice-Chancellor for Business Affairs and
Finance;
(iii) the Pro-Vice-Chancellor for Academic Affairs;
(iv) the Director of Public Instruction, West Bengal;
(v) the Deans of the Faculties of Arts, Science, Law,
Medicine and Engineering;
(vi) the President of the West Bengal Board of Secondary
Education;
The Calcutta University Act, 1966.
II 01 1968.]
(Chapter IV.—Authorities of the University.—Section 23.)
(b) Other members
(vii) five persons elected, in the manner prescribed by
Statutes, by the Academic Council from among
its members of whom at least one shall be the
Principal of an Affiliated 'College, not being a
Constituent or a Professional College, one the
Principal of a Professional College not being a
Constituent College and one the Principal of a
Constituent College, not being a Professional
College;
(viii) eight persons, of whom at least six shall he persons
other than Teachers, elected, in the manner
prescribed by Statutes, by the Senate from among
its members;
one Dean, other than those mentioned in clause (v),
appointed by rotation in the manner prescribed by
Statutes;
(x) two persons nominated by the Chancellor.
(2) Fourteen members shall be a quorum for a meeting
of the Syndicate.
23. (1) Subject to the provisions of this Act, the Powers
Syndicate shall have the following powers and perform the du and ties following duties, namely:— of the
Syndicate.
(i) to initiate proposals for the making of Statutes and
Ordinances, including proposals for amendment
or repeal thereof, in the manner hereinafter
provided;
(ii) to recommend to the Senate, after consulting the
Academic Council, the establishment of colleges,
libraries, laboratories, museums or other institu-
tions for study and research;
(iii) to maintain University Colleges, University
institutions, University libraries, University
laboratories and University museums;
(iv) to establish, maintain and manage Halls and
recognize Hostels;
(v) to direct the inspection of University libraries,
niversity laboratories, University museums,
Halls and Hostels;
(2)
16 The Calcutta University Act, 1966.
[West Ben. Act
(Chapter 1 -V.—Authorities of the Univereity.—Segtion 23.)
(vi) to recommend to the -Senate after consulting the
Academic Council, the institution of fellowships,
travelling fellowships, scholarships, studentships,
stipends, bursaries, exhibitions, medals and prizes,
the expenses of which are to be met from the
:University Fund, and to award the same after
institution thereof by the Senate;
(vii) to recommend to the Senate, after consulting the
Academic Council, the institution and creation of
Professorships, Readerships, Lectureships and
other teaching posts necessary for the establish-
ment of the colleges, institutions, libraries, labo-
ratories and museums referred to in clause (i) of
sub-section (1) of section 20;
(viii) to create posts of officers, Teachers and employees
of the University other than those provided for in
clause (ii) of sub-section (1) of section 20;
(k) to appoint Teachers, officers and employees of the
University, to fix their emoluments and defind
their duties and other terms and conditions- of
service in accordance with the Statutes and the
Ordinances;
Explanation.—In this clause "officer" means an
officer referred to in clause (6) of section 6;
(s) to suspend, discharge or otherwise punish in accord-
ance with the Statutes and the Ordinances such
among the teachers, officers and employees, of the
University as are appointed by the Syndicate;
(xi) to grant, after considering the views of the State
Government, affiliation or recognition to a col-
lege or an institution in accordance with the
terms and conditions of such affiliation or recog-
nition prescribed .by the Statutes;
(xid) to allow colleges and institutions affiliated to the
University of Calcutta as constituted prior to the appointed day and continuing as
colleges or institutions affiliated to the Univer-
sity to exercise the rights and privileges
previously conferred on them and any further or
other privileges conferred by or under this Act;
Xa'iii) to disaffiliate a college or institution in one subject
or more subjects and withdraw affiliation or recog-
nition from colleges or institutions, if neces-
sary:
Provided that a decision of the Syndicate under this
clause may be modified or reversed by the Senate
by a resolution carried by a majority, of the total
number of anembera of the Senate existing it the
time
Uni'versity, Act, 1966. The -Calcutta
IL 91 19664
(Chqpter .—Authorittee of the University.—Seetion 23.)
(xiv) to take over temporarily the management of an
Affiliated or a recognised college or institution,
other than a Government College or a Government
Sponsored College, in order to ensure that proper
standards of teaching, training or instruction aid
maintained therein;
(xv) to co-ordinate the activities of, and give financial aid
to, affiliated or recognised colleges and institu-
tions;
(xvi) to provide for the inspection, or investigation into
the affairs, of colleges or institutions recognised
by the University or affiliated to it and to exercise
general supervision and control over them;
(xvii) to make, after considering the proposals of the
Academic Council, such provision as will enable
Affiliated Colleges and University Colleges to
undertake specialisation of studies and to organist
common laboratories, libraries, and museums ler
research;
X.vviii) to provide, after consulting the Academic Council,
for such lectures and instruction to students of
Affiliated, Professional, Constituent or University
Colleges or University laboratories as may lit
deemed necessary;
(xix) to prescribe and collect fees or charges for the regde-
tration of students and their admission to course
of studies organized by the University, for - hold-
ing examinations, for the grant of degrees, dip-
lomas and certificates, and for other like purposes;
(xx) to recommend to the Senate, after consulting the
Academic Council, the institution of degree9,..
titles; diplomas, certificates and other academe! -
distinctions;
(vizi) to recommend to the Senate, on the advice of the
appropriate body, the conferment of degrees,
titles, diplomas, certificates and other madman*
distinctions on persons who have pursued pro-
scribed courses of studies or have been exempted
therefrom in the prescribed manner, and hen
passed such examinations as may be prescribed
or have carried on research under such condition
as may be prescribed;
(xxii) to exercise general supervision over the holding asfif
conducting of University examinations and palms
cation of the results thereof in accordant WM
the Itegalitticell:
18 The Calcutta University Act, 1966.
[West Ben. Act
(Chapter IV.—Authorities of the University.—Seetion 23.)
(xxiii) to recommend to the Senate the conferment of
honorary degrees and other academic distinctions;
(ev.viy) to give directions regarding the form, custody and
use of the common seal of the University;
(an) to acquire, hold and dispose of property, movable
and immovable, and to administer all assets,
properties and funds of the University, and to
undertake all measures necessary or desirable for
the conservation or augmentation of the resources
of the University :
Provided that for the purpose of disposing of any pro-
perty valued at not less than one lakh of rupees
previous approval of the Senate shall be
necessary;
(everoi) to accept and administer gifts, endowments and
benefactions for the furtherance of the purposes
of this Act;
(sea) to accept grants and to raise or accept loans on behalf
of the University and to make grants or advances
from the University Fund or other Special Funds
maintained by the University;,
(oaviviii) to enter into an 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 lia-
bilities, or for any other purpose not repugnant
to the provisions of this Act;
;twit) to manage the Press Establishment, the Publication
Bureau and the EmplOyment Bureau of the
University and to exercise general supervision over
Students' Unions, University Extension Boards,
University Sports Board and other bodice
instituted by the University;
(awe) to approve the Annual Statement of Accounts and the
Annual Financial Estimates of the University and
to submit the same to the Senate for considera-
tion;
(teat) to prepare the Annual Report and submit the same
to the Senate for consideration;
( aea4i) to make due provision for the health, welfare, resi-
dence and discipline of students and their
relationship with the University and to provide
for such other training of students, as may be
considered desirable;
(ooail) tor co-operate with other Universities, Institutions,
Associations, Societies or Bodies on such terms and
for. such purposes, not inconsistent with the pur-
poses of this Act, as it may; ;determine;
The Calcutta University_, Act, 1966.
II of Me.]
(Chapter . IV.—Amthorities of the University.—Section 24.)
(xx.xtv) to make rules for the transaction of its own business;
(xxxv) to exercise all other powers and perform all other
functions conferred and imposed on the Syndicate
by, or under this Act.
(2) The Syndicate shall exercise all powers of the
University not otherwise specifically provided for and all
• other powers which may be necessary to give effect to the
provisions of this Act.
(3) The Syndicate shall, on being satisfied as a result of
enquiries initiated by it, or otherwise, that the affairs of any
Affiliated, Constituent or Professional College or Institution
are being mismanaged to the detriment of the College or
Institution as an effective educational institution, have the
power to dissolve the Governing Body of such College or
Institution and, pending the reconstitution of the Governing
Body thereof in such manner as the Syndicate may prescribe,
to appoint an Administrator or an ad hoc Governing Body
consisting of such members as it may deem fit:
Provided that the provisions of this sub-section shall not
apply to any Government College or a Government Sponsored
College.
24. (1) The Academic Council shall consist of the follow- The
ing members, namely :— Academic Council.
(a) Ex-officio ?members
(i) the Vice-Chancellor ;
(ii) the two Pro-Vice-Chancellors;
(iii) the Director of Public Instruction, West Bengal;
(iv) the President, West Bengal Board of Secondary
Education;
(v) the Deans of the Faculties;
(vi) all University Professors;
(vii) Readers and Lecturers of the University who are
Heads of Departments of Teaching-;
(vil%) all Principals of Constituent Colleges;
(ix) Emeritus Professors of the University;
(x) National Professors associated with /the University;
Powers
sad
tiles
of the
Atcodetnie
Council.
The Calcutta University Act, 1966.
[West Ben. Ad (Chapter 1 V.—Authorities of the University.—. Section 25.)
(b) Other members
(ai,) four persons Excerpt shown. Open the full act in Lexace.