The Calcutta University ( Temporary Supersession ) Act, 1978

GOVERNMENT OF WEST BENGAL 
LEGISLATIVE DEPARTMENT 
West Bengal Act VII of 1978 
THE CALCUTTA UNIVERSITY (TEMPORARY 
SUPERSESSION) ACT, 1978. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first published in the Calcutta 
Gazette, Extraordinary, of the 27th March, 1978.] 
[ 27th March, 1978.] 
An Act to Provide for the supersession of the University of 
Calcutta for a temporary period and for carrying on the 
administration of the said University during the period of 
supersession. 
WHEREAS it is necessary to provide for the supersession of the 
University of Calcutta for a temporary period to facilitate 
reorganisation for more efficient functioning, and for carrying on 
the administration during the period of supersession; 
It is hereby enacted in the Twenty-ninth Year of the Republic 
of India, by the Legislature of West Bengal,. as follows:- 
1. (1) This Act may be called the Calcutta 
(Temporary Supersession) Act, 1978. 
University Short title and 
commence-
ment. 
West Ben. Act 
II of 1966.' 
(2) It shall be deemed to have come into force on the 12th 
day of January, 1978. 
2. (1) In this Act, unless the context otherwise requires,— 	 Definitions. 
(a) "the Act" means the Calcutta University Act, 1966; 
(b) "the Council" means the Calcutta University Council 
referred to in clause (b) of section 4 of this Act; 
(c) "Minister" means the Minister-in-charge of Higher 
Education in the Department of Education of the 
Government of West Bengal; 
(d) "the University" means the University of Calcutta as 
defined in clause (20) of section 2 of the Act. 
(2) All other words and expressions used in this Act shall 
have the same meanings as assigned to them in the Calcutta 
University Act, 1966. 
23 
The Calcutta University (Temporary Supersession) 
Act, 1978. 
[West Ben. Act 
(Sections 3, 4.) 
Supersession 
of the 
University. 
3. (1) Whereas it is necessary to take action in providing for 
the supersession of the University of Calcutta, it is hereby declared 
that the University shall, with effect from the date of coming into 
force of this Act and for a period of one year thereafter, stand 
superseded. 
(2) The State Government may, by notification in the Official 
Gazette, extend the period referred to in sub-section (1) from time 
to time but not exceeding a period of six months at a time, and the 
total period of supersession shall not exceed two years in all. 
Consequences 	 4. With effect from the date of coming into force of this Act,— 
of 
supersession. 
	
	 (a) all the members of the Senate, the Syndicate, the 
Academic Council, the Faculties, the Council for Post-
Graduate Studies, the Council for Under-Graduate Studies, 
the Boards of Studies, the Finance Committee and all 
other authorities established under the Statutes, excepting 
the Chancellor, Vice-Chancellor, Pro-Vice-Chancellors 
for Academic Affairs and for Business Affairs and Finance 
shall vacate their respective offices; 
(b) all the powers and duties assigned to the Senate, the 
Syndicate, the Academic Council and all other authorities 
of the University under the Act or any Statutes, 
Ordinances, Regulations or Rules made thereunder, shall 
be exercised by the Council to be known as the Calcutta 
University Council in the manner provided; 
(c) the Council shall consist of,— 
(i) the Chancellor, Vice-Chancellor, Pro-Vice-
Chancellors, Secretary, Department of Education, 
Secretary, Department of Finance, President, West 
Bengal Council of Higher Secondary Education and 
members referred to in clause (xxxi) of sub-section (1) 
of section 19 of the Act, 
(ii) members not more than thirty, but not less than 
fifteen to be nominated by the Chancellor in 
consultation with the Vice-Chancellor and the Minister 
from among the Heads of Departments, teachers of 
the University and Principals and teachers of 
constituent and affiliated colleges: 
24 
The Calcutta University (Temporary Supersession) 
Act, 1978. 
VII of 1978.] 
(Section 4.) 
Provided that the Registrar shall act as the Secretary 
to the Council; 
(d) the Council so constituted shall carry on the functions 
of the Senate, the Syndicate, the Academic Council, the 
Faculties, the Council for Post-Graduate Studies, the 
Council for Under-Graduate Studies, the Boards of 
Studies, the Finance Committee and all other authorities 
established under the Statutes, Ordinances, Regulations 
or Rules made thereunder: 
Provided that the Council may, with the approval of 
the Chancellor, delegate any of its powers to such body 
or bodies as may be constituted to carry on the functions 
assigned to the Senate, the Syndicate, the Academic 
Council, the Council for Post-Graduate Studies, the 
Council for Under-Graduate Studies, the Boards of 
Studies, the Finance Committee and all other authorities 
established under Statutes, Ordinances, Regulations or 
Rules made thereunder: 
Provided further that any vacancy in the Council or 
body or bodies, if any, constituted by the Council, due 
to omission to nominate members' death, resignation or 
otherwise shall not invalidate the proceedings of the 
Council or the body or bodies constituted: 
Provided also that the delegation shall not prevent 
the exercise of any such powers or performance of any 
such duties by the Council; 
(e) twenty-five per cent. of the members of the Council 
shall form the quorum for a meeting of the Council and 
twenty-five per cent. of the members of the particular 
body to which any function may be delegated under 
clause (d) shall form the quorum for a meeting of that 
body: 
Provided that the Chancellor, or in his absence, the 
Vice-Chancellor shall preside at meetings of the Council. 
25 
The Calcutta University (Temporary Supersession) 
Act, 1978. 
[West Ben. Act VII of 1978.] 
(Sections 5-9.) 
Filling up of 
the post of 
Vice-
Chancellor. 
Filling up of 
vacancies in 
the Council. 
Power to 
remove 
difficulties. 
The Uni-
versity to con-
tinue as a body 
corporate. 
Repeal and 
savings. 
If both the Chancellor and the Vice-Chancellor are 
absent, the meeting shall be presided over by the senior 
Pro-Vice-Chancellor, if both are present; 
(f) all the provisions of the Act, Statutes, Ordinances, 
Regulations or Rules made thereunder, shall, if in conflict 
with the provisions of this Act, stand modified: 
Provided that nothing in this clause shall affect the 
power of the Chancellor or the Vice-Chancellor under 
the Act, Statutes, Ordinances, Regulations or Rules made 
thereunder. 
5. If the post of the Vice-Chancellor becomes vacant for any 
reason, the same shall be filled up by the Chancellor in consultation 
with the Minister and the Chairman, University Grants Commission. 
6. Vacancies in the Council by resignation, death or otherwise 
during the period of supersession shall be filled up by the Chancellor 
in consultation with the Vice-Chancellor and the Minister, in so far 
as it is not inconsistent with this Act. 
7. If, in view of the provisions of the Calcutta University Act, 
1966, any difficulty arises in giving effect to the provisions of this 
Act, the Council shall refer the difficulty to the State Government 
which may make such order or do such thing not inconsistent with 
the provisions of this Act, as appears to it of be necessary or 
expedient for removing that difficulty. 
8. Nothing in this Act shall be construed as effecting or implying 
in any way the dissolution of the University as a body corporate as 
described in section 3 of the Act. 
9. (1) The Calcutta University 
Ordinance, 1978, is hereby repealed. 
(2) Anything done or any action taken under the said 
Ordinance shall be deemed to have been validly done or taken 
under this Act. 
West Ben. Act 
of 1966.  
(Temporary Supersession) West Ben. 
Ord. II of 
1978. 
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