The Cooch Behar Panchanan Barna University Act, 2012

Registered No. WB/SC-247 
 
No. VVB(Part-111)/2012/SAR-32 
lac 
Rothata et3ette 
Extraordinary 
Published by Authority 
SRAVANA 25] 	 THURSDAY, AUGUST 16, 2012 	 [SAKA 1934 
PART BI— Acts of the West Bengal Legislature. 
GOVERNMENT OF WEST BENGAL 
LAWDEPARTMENT 
Legislative 
NOTIFICATION 
No. 1204-L.-16thAugust, 2012.—The following Act of the West Bengal Legislature, haing been assented to by the 
Governor, is hereby published for general information:— 
West Bengal Act XXI of 2012 
THE COOCH BEHAR PANCHANAN BARN1A UNIVERSITY 
ACT, 2012. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first published in the Kolkata Gazette, 
Extraordinary, of the 16th August, 2012.] 
An Act to provide for the constitution of the Cooch Behar Panchanan Barma 
University and for certain matters incidental thereto and connected therewith. 
WHEREAS it is expedient to constitute the Cooch Behar Panchanan Barma 
University to enable it to function efficiently as a University encouraging and 
providing for instruction, teaching, training and research in various branches of 
learning and courses of study, promoting advancement and dissemination of 
Knowledge and learning, and extending higher education, to meet the growing 
2 	 THE KOLKATA GAZETTE, EXTRAORDINARY, AUGUST 16, 2012 	 [Run DI 
The Cooch Behar Panchanan Barma University Act, 2012. 
(Chapter L — Preliminary. — Sections 1,2) 
needs of the society and to make the constitution of various authorities or bodies 
of the University more democratic; 
It is hereby enacted in the Sixty-third Year of the Republic of India, by the 
Legislature of West Bengal, as follows:— 
CHAPTER I 
Preliminary 
Short title and 
commencement. 
1 . (1) This Act may be called the Cooch Behar Panchanan Barma 
University Act, 2012. 
(2) This Section and Section 58 shall come into force at once; and the 
remaining provisions of this Act shall come into force on such date or dates as 
the State Government may, by notification in the Official Gazette, appoint, and 
different dates may be appointed for different provisions of this Act. 
I ,flnitions. 	 2. In this Act, unless there is anything repugnant in the subject or 
context,— 
(1) "appointed day" means the date referred to in sub-section (5) of section 58; 
(2) "affiliated" in relation to a college or an institution means affiliated to 
the Cooch Behar Panchanan Barma University under this Act, in which 
instruction is provided, under prescribed conditions, for General 
courses of Study, Professional courses of study, Vocational courses 
of study, etc. at the Undergraduate as well as at the Post-graduate 
levels of study; 
(3) "autonomous college" means a college affiliated to the University and 
enjoying academic freedom to — 
(a) determine and prescribe its own courses of study and syllabi; 
(b) determine rules of admission subject to the reservation policy of 
the State Government; and 
(c) evolve methods of conduction of examination and evaluation, 
under the guidelines and overall supervision of the University; 
(4) "convocation" means a meeting of the Court for the purpose of 
conferring degrees, titles, diplomas, certificates or other academic 
distinctions; 
(5) "Constituent College" means an affiliated college in which instruction 
is provided, under prescribed conditions, for honours as well as for 
post-graduate courses of study, and which is declared as such by the 
University: 
Provided that if any professional subject no honours courses of 
study have been prescribed, a professional college may be a constituent 
college although no instruction is provided in that college for honours 
courses of study in that subject; 
PAR'. ifil 	 THE KOLKA_TA GAZE1 Th, EXTRAORDINARY, AUGUST 16, 2012 	 3 
The Cooch Behar Panchanan Barma University Act, 2012. 
(Chapter L — Preliminary. — Section 2) 
(6) "distance education" means instruction imparted through correspondence 
or distance mode as recognized by under this Act; 
(7) "district" means the sub-division ofAlipurduar of the district of Jalpaiguri 
and the entire district of Cooch Behar or any district which may be 
created in future out of any part thereof; 
(8) "employee" in relation to the University means a person employed 
by the University; 
(9) "financial year" means the year ending on the 31st day of March; 
(10) "Government college" means a college affiliated to the University which 
is maintained and managed by the Government of West Bengal; 
(11) "Governor" means the Governor of the State of West Bengal; 
(12) "hall" or "hostel" means a unit of residence of students maintained by 
the University; 
(13) "Librarian" means, — 
(a) in relation to the University, a Librarian or any other person 
holding a post of Librarian, by whatever name called, appointed 
or recognized as such by the University, and 
(b) in relation to a college affiliated to the University, Librarian or 
any other person holding a post of Librarian, by whatever name 
called, appointed or recognized by the University or appointed 
by such college with prior approval of the State Government; 
(14) "Minister" means the Minister-in-charge, Department of Higher 
Education appointed as such by the Governor; 
(15) "non-teaching staff " means, — 
(a) in relation to the University, the non-teaching staff appointed or 
recognized as such by the University not holding any teaching 
post or a person not holding the post of an officer or a person 
not holding the post of Librarian, by whatever name called; 
(b) in relation to an affiliated college, the non-teaching staff, not 
holding any teaching post (including part-time teaching post), 
appointed or recognized by the University or appointed by such 
college, but does not include a Librarian by whatever name called; 
(16) "prescribed" means prescribed by Statutes, Ordinances, Regulations 
and Rules made under this Act; 
(17) "Principal" means the head of a college or of an institution, by whatever 
name called; 
(18) "private college" means a college which is fully financed, maintained 
and managed by private organization; 
(19) "professional college" means a college affiliated to the University in 
which instruction is provided primarily for courses of study leading 
4 	 THE KOLKATA GAZEllE, EXTRAORDINARY, AUGUST 16, 2012 	 [PART III 
The Cooch Behar Panchanan Barma University Act, 2012. 
(Chapter L — Preliminary. — Section 2) 
to any degree, diploma or certificate of the University in any 
professional subject and which is recognized under this Act as a 
professional college; 
(20) "professional subject" means any of the following subjects, namely, 
law, teachers' training, engineering, technology, agriculture, library 
and information science, mass communication and journalism, 
management studies or such other subject as may be prescribed by 
Regulations; 
(21) "registered graduate" means a graduate registered under this Act at 
least three months prior to the date of election of members to the 
Court on application in the prescribed form and on payment of a fee 
as prescribed; 
(22) "State Government" means Government of West Bengal in the 
Department of Higher Education; 
(23) "Statutes", "Ordinances", "Regulations" and "Rules" mean, 
respectively, the Statutes, Ordinances , Regulations and Rules made 
under this Act, and they shall be deemed to be rules within the meaning 
of clause (36) of section 3 of the Bengal General Clauses Act, 1899; Ben. Act. 1 of 1899. 
(24) "Students' Union" means,— 
(a) in relation to the University, the Students' Union constituted in 
the manner prescribed; and 
(b) in relation to an affiliated college, the Students' Union constituted 
in the manner prescribed; 
(25) "Teacher" means a Principal, Professor, Reader, Associate Professor, 
Assistant Professor or any other person holding a whole time teaching 
post, appointed or recognized by the University or appointed by an 
affiliated college or institution with prior approval of the State 
Government; 
(26) "Teacher of the University" means a Professor, Associate Professor, 
Assistant Professor or any other person, holding a teaching post 
including a part-time teaching post, appointed or recognized as such 
by the University with prior approval of the State Government; 
(27) "University" means the Cooch Behar Panchanan Barma University as 
constituted under this Act ; 
(28) "University College" means a college, or an institute, or a college 
combined with an institute, maintained and managed by the University, 
whether established by it or not; 
(29) "University Laboratory", "University Library", "'University Museum", 
or "University Institution" means a laboratory, a library, a museum or 
an institution, as the case may be, maintained and managed by the 
University, whether established by it or not. 
PART 111fi 	 THE KOLKATA GAZETTE, EXTRAORDINARY, AUGUST 16, 2012 	 5 
The Cooch Behar Panchanan Barma University Act, 2012. 
(Chapter II. — The University and its Officers. — Sections 3, 4) 
CHAPTER II 
The University and its Officers 
The University. 
Powers of 
University. 
3. (1) The first Chancellor and the first Vice-Chancellor of the University 
and the first members of the Court and the Executive Council, and all persons 
who may hereafter become, the Chancellor or the Vice-Chancellor of the University 
or the members of the Court or the Executive Council, so long as they continue 
to hold such office or membership, shall constitute a body corporate by the 
name of the Cooch Behar Panchanan Barma University. 
(2) The University shall have perpetual succession and a common seal 
and shall sue and be sued by the name of the Cooch Behar Panchanan Barma 
University. 
4. The University shall have the following powers, namely:— 
(1) to encourage and provide for instruction, teaching, training and 
research in such branches of learning and courses of study as it may 
think fit, and generally to promote the advancement and dissemination 
of knowledge and learning, and the extension of higher education 
with special emphasis on the study of indigenous languages as well as 
culture and rural development; 
(2) to establish, maintain and manage colleges, libraries, laboratories, 
museums and such other institutions or centres for study and research 
as it may deem necessary; 
(3) to provide for specialization of studies in colleges and for organization 
by colleges of common laboratories, libraries, museums and other 
institutions or centres for study and research work; 
(4) to affiliate to itself colleges or institutions or centres and to withdraw 
such affiliation; 
(5) to recognize affiliated colleges as professional colleges or autonomous 
colleges or Government Colleges or private colleges and to withdraw 
recognition of any such college; 
(6) to prescribe for affiliated colleges, other than Government Colleges— 
(a) the constitution, powers and functions of their Governing Bodies ; 
(b) and for the Colleges other than the Government Colleges and 
the Private Colleges, with the approval of the State Government— 
(i) the terms and conditions of service and emoluments for 
posts of Principals, Teachers and such other employees as 
it may deem fit; 
(ii) the rules for Provident Funds; and 
the duties and responsibilities of the Principal, teachers and 
any other employee as deem fit and disciplinary actions for 
negligence or violations thereof ; 
6 	 THE KOLKATA GAZETTE, EXTRAORDINARY, AUGUST 16, 2012 	 [Pfaff na 
The Cooch Behar Panchanan Barma University Act, 2012. 
(Chapter II. — The University and its Officers. — Section 4.) 
(7) to prescribe for affiliated colleges the constitution, powers and 
unctions for Teachers' Councils; 
(8) to provide for the inspection, or investigation into the affairs, of colleges 
or institutions recognized by it or affiliated to it and to exercise general 
supervision and control over them; 
(9) to disaffiliate a college or an institution in any subject or subjects, or 
to withdraw affiliation or recognition of colleges or institutions, if 
necessary; 
(10) to take over for a period of twelve months the management of any 
college or institution, affiliated to, or recognized by the University, 
other than a Government College or institution, or a private college in 
order to ensure that proper standards of teaching, training or instruction 
are maintained therein : 
Provided that the University may, if it considers it necessary so 
to do, extend such period, however, that the aggregate period shall 
not extend eighteen months; 
( I 1) to dissolve the Governing Body of any affiliated college, professional 
college, autonomous college, institution, other than a private college 
or a Government College and pending reconstitution of the Governing 
Body thereof in such manner as may be prescribed to appoint an 
Administrator or an ad-hoc Governing Body: 
Provided that the reconstitution of the Governing Body shall be 
made within a period of twelve months from the date of dissolution: 
Provided further that the University may, if it considers it 
necessary so to do, extend such period, however, that the aggregate 
period shall not exceed eighteen months; 
(12) to institute degrees, titles, diplomas, certificates and other academic 
distinctions; 
(13) to hold examinations and to confer degrees, titles, diplomas, certificates 
and other academic distinctions on persons who shall have pursued 
an approved course of study in an affiliated college, professional college 
or University College or a University Laboratory unless exempted there 
from in the manner prescribed and shall have passed the prescribed 
examinations of the University, or shall have carried on research under 
conditions prescribed; 
(14) to withdraw or to cancel degrees, titles, diplomas, certificates or other 
academic distinctions under such conditions as may be prescribed by 
Statutes and after giving the person affected a reasonable opportunity 
to present his case; 
(15) to confer honorary degrees or other academic distinctions under 
conditions prescribed; 
(16) to institute Professorships including Distinguished or Chair 
Professorships, Associate Professorships, Assistant Professorships 
PART III] 	 THE KOLKATA GAZE11L, EXTRAORDINARY, AUGUST 16, 2012 	 7 
The Cooch Behar Panchanan Barma University Act, 2012. 
(Chapter II. — The University and its Officers. — Section 4.) 
and other teaching posts required by the University with the approval 
of the State Government and to appoint persons to such 
Professorships, Associate Professorships, Assistant Professorships 
or other teaching posts, or to recognize persons as Professors, 
Associate Professors or Assistant Professors of the University, or as 
holders of other teaching posts of the University for the purpose of 
imparting instruction and for conducting research in the University; 
(17) to create posts, as and when required, of officers and employees of 
the University besides those provided for in this Act with the 
concurrence and approval by the State Government; 
(18) to prescribe, subject to the provisions of this Act, the constitution, 
powers and duties of the Boards of Studies, the Finance Committee, 
and other bodies as may be prescribed; 
(19) to prescribe the powers and duties of officers of the University; 
(20) to prescribe, subject to the provisions of this Act, the terms and 
conditions of service, including the rules of conduct and discipline 
and the emoluments for all categories of posts of the University; 
(21) to make provisions for provident and other funds for the employees 
of the University; 
(22) to prescribe fees or other charges for examinations and other purposes 
and to demand and receive the fees or other charges so prescribed; 
(23) to establish maintain and manage halls and hostels and to withdraw 
such recognition; 
(24) to provide for the promotion of the health and welfare of students and 
of discipline among them; 
(25) to co-ordinate the activities of, and give financial aid to affiliated or 
recognized colleges and institutions; 
(26) to extend grant to the National Service Scheme and National Cadet 
Corps from the University Fund; 
(27) to enter into an agreement with the Government or with any person, 
body or authority for taking over by the University of the management 
of any college or institution, including its assets and liabilities, or for 
any other purpose not repugnant to the provisions of this Act; 
(28) to acquire, hold and dispose of property, movable and immovable and 
to make grants and advances for furthering any of its objects; 
(29) to accept and administer gifts, endowments and benefactions, for the 
furtherance of any of its objects for the University or for or on behalf 
of any college or institution established by, affiliated to, or recognized 
by, the University, and to institute awards, fellowships, travelling 
fellowships, scholarships, studentships, stipends, bursaries, 
exhibitions, medals and prizes; 
8 	 THE KOLKATA GAZE1 IE, EXTRAORDINARY, AUGUST 16, 2012 	 [Nu ill 
The Cooch Behar Panchanan Barma University Act, 2012. 
(Chapter II. — The University and its Officers. — Section 5.) 
(30) to accept grants and to raise loans or to accept loans from the Central 
or any State Government or the University Grants Commission, and 
with the approval of the State Government also from the other sources; 
(31) to co-operate with other Universities, institutions and educational 
authorities in matters that relate to and further the educational objectives 
of the University; 
(32) generally to do all such acts and things as may be necessary or desirable 
for, or incidental to, the advancement of the objects or purposes of 
the University; 
(33) to impart instruction through distance education with the approval of 
the Distance Education Council; 
(34) to introduce interdisciplinary or multidisciplinary integrated courses 
in selected subjects; 
(35) to initiate collaborative teaching and research programme with other 
universities and to provide modalities for Credit Transfer and Award 
of Joint Degrees if deemed necessary. 
Jurisdiction of the 
University. 
5. (1) Save as hereinafter otherwise provided, the local limits of 
jurisdiction of the of University (hereinafter referred to as the territorial limits of 
the University) shall not extend beyond the limits of any district referred to in 
clause (7) of Section 2. 
(2) Not-withstanding anything contained in sub-section (1) of Section 
5 , any college or institution situated beyond the limits of any district defined in 
clause (7) of Section 2 , if the State Government in consultation with the West 
Bengal State Council of Higher Education accords approval, may apply to the 
University for affiliation and the University may, subject to such conditions and 
restrictions as it may, with the approval of the State Government, think fit to 
impose, admit the same to all the privileges of the University. 
(3) Notwithstanding anything contained in any other law for the time 
being in force with effect from such date as the State Government may, by 
notification in the Official Gazette, appoint in this behalf (hereinafter in this 
section referred to as the said date) — 
(a) such colleges existing on the said date within the limits of the 
districts referred to in clause (7) of section 2 as may be specified 
in the notification, shall— 
(i) be deemed to be affiliated to the University and continue to 
be so affiliated until the University otherwise directs; and 
cease to be affiliated to the North Bengal University or any 
other University to which they may have been affiliated 
before the said date subject to the conditions that nothing 
in this Act shall affect the powers exercised by the West 
Bengal University of Technology and the West Bengal 
University of Medical Sciences; 
PART BIJ 	 THE KOLKATA GA2111E, EXTRAORDINARY, AUGUST 16, 2012 	 9 
The Cooch Behar Panchanan Barnta University Act, 2012. 
Delegation ofPowers. 
Officers of the 
University 
The Chancellor. 
The Vice-Chancellor. 
(Chapter IL — The University and its Officers. — Sections 6-9.) 
(b) any Teacher, Principal or member of Governing Body of any such 
college or institution holding, by virtue of his being such Teacher, 
Principal or member of Governing Body, any office in or under the 
North Bengal University or any of the authority of the said University, 
shall cease to hold such office and the vacancy so caused shall be 
deemed to be a casual vacancy for the purpose of North Bengal 
University Act, 1981; 
(c) no college or institution situated within the local limits ofthe jurisdiction 
of the University, but not admitted to its privileges, shall be associated 
with or be admitted to the privileges of any other University except 
with the prior approval of the State Government. 
(4) To enable higher education to reach the unreached, the territorial limit 
shall not be insisted upon in the matter of Distance Education Mode 
of Learning. 
6. The University may delegate such of its powers as it may deem 
expedient to any of its authorities referred to in section 16 or to any of its officers, 
and may, at any time, withdraw at its discretion any power so delegated. 
7. The following shall be the officers of the University :—
(I) the Vice-Chancellor; 
(2) the Registrar; 
(3) the Finance Officer; and 
(4) persons holding such other posts as may be declared by Statutes 
to be posts of officers of the University. 
8. (1) The Governor shall, by virtue of his office, be the Chancellor of 
the University. He Shall be the head of the University and the President of the 
Court and shall, when present, preside at the meetings of the Court. 
(2) The Chancellor shall exercise such powers as may be conferred on 
him by or under the provisions of this Act. 
(3) Where power is conferred upon the Chancellor to make nominations 
to any authority or body of the University, the Chancellor shall, to the extent 
necessary, nominate persons to represent interests not otherwise adequately 
represented. 
(4) Every proposal to confer any honorary degree shall be subject to 
confirmation by the Chancellor. 
9. (1) (a) The Vice-Chancellor shall be appointed from the persons of the 
highest level of competence, integrity, morals and institutional commitment. The 
Vice-chancellor shall be a distinguished academic with a minimum of ten years 
of experience in a University system of which five years shall be as professor or 
ten years of experience in a reputed research or academic administrative 
organization of which at least five years shall be in an equivalent position of 
professor. 
West Ben. Act. XXI 
of 1981. 
10 	 THE KOLKATA GAZE! IL, EXTRAORDINARY, AUGUST 16, 2012 	 [PART III 
The Cooch Behar Panchanan Barma University Act, 2012. 
(Chapter II. — The University and its Officers. — Section 9.) 
(b) the Vice-Chancellor should be appointed by the Chancellor out 
of a panel of three names recommended in order of preference by the Search 
Committtee constituted by the State Government. While preparing the panel, the 
Search Committee must give proper weightage to academic excellence, exposure 
to the higher education system in the country and abroad and adequate experience 
in academic and administrative governance and reflect the same in writing while 
submitting the panel to the Chancellor. 
(c) The Search Committee shall consist of the following Members:— 
(i) a nominee of the Chancellor, who shall be the Chairperson 
of the Committee; 
(ii) a nominee of the Chairman, University Grants Commission; 
(iii) a nominee of the Court: 
Provided that all such Members shall be persons of eminence in the sphere 
of higher education and shall not be connected in any manner with the University 
or colleges or institutions affiliated with the University or recognized by it. 
(2) (a) The Vice-Chancellor shall hold office for a period of four years 
or till he attains the age of sixty-five years, whichever is earlier, and shall be 
eligible for reappointment for another term of four years or till he attains the age 
of sixty-five years, whichever is earlier, following the provisions of sub-section 
(1). 
(b) The Chancellor may, notwithstanding the expiration of the term 
of the office of Vice-Chancellor or his attaining the age of sixty-five years, allow 
him to continue in office till a successor assumes office, provided that he shall 
not continue as such for any period exceeding six months. 
(3) The Vice-Chancellor shall be a whole-time officer of the University 
and shall be paid from the University Fund such salary and allowances as the 
Chancellor may decide in consultation with the State Government. 
(4) The Vice-Chancellor may resign his office by writing under his hand 
addressed to the Chancellor. 
(5) If— 
(a) the Vice-Chancellor is, by reason of leave, illness or other cause, 
temporarily unable to exercise the powers and perform the duties 
of his office, or 
(b) a vacancy occurs in the office of the Vice-Chancellor by reason 
of death, resignation, removal, expiry of the term of his office 
or otherwise, 
then during the period of such temporary inability or pending 
the appointment of a Vice-Chancellor, as the case may be, the 
Chancellor, in consultation with the Minister, appoint a person 
to exercise the powers and perform the duties of the Vice-
Chancellor. 
PART III] THE KOLKATA GAZE lli, EXTRAORDINARY, AUGUST 16, 2012 	 11 
The Couch Behar Panchanan Barma University Act, 2012. 
(Chapter IL — The University and its Officers. — Section 10.) 
(6) The vacancy in the office of the Vice-Chancellor occurring by reason 
of death, resignation or expiry of the term of his office, removal or otherwise 
shall be filled up by appointment of a Vice-Chancellor in accordance with the 
provisions of sub-section (1) within a period of six months from the date of 
occurrence of the vacancy, and such period should be held to include any period 
for which a Vice-Chancellor is allowed to continue in office under clause (b) of 
sub-section (2), or a person is appointed by the Chancellor in consultation with 
the Minister to exercise the powers and perform the duties of the Vice-Chancellor 
under sub-section (5). 
(7) the Vice-Chancellor may be removed from his office by the Chancellor 
if he is satisfied that the incumbent — 
(a) has become insane and adjudged by a competent court to be of 
unsound mind; or 
(b) has become an undischarged insolvent and stands so declared 
by a competent Court; or 
(c) has been physically unfit and incapable of discharging function 
due to protracted illness or physical disability; or 
(d) has wilfully omitted or refused to carry out the provisions of 
this Act or contract or has abused or misused the powers vested 
in him or if the continuance in the office of the Vice-Chancellor 
is detrimental to the interest of the University; or 
(e) has been proved to be guilty of criminal breach of trust or criminal 
negligence of duty; or 
has shown incompetence to perform or has persistently made 
default in the performance of duties imposed on him by or under 
this Act; or 
(f)  
(g)  
(h)  
Powers and duties of 
the Vice-Chancellor. 
has been convicted by a court for any offence within the concept 
and meaning of the Code of Criminal Procedure, 1973; or 
is a member of, or otherwise associated with, any political party 
or acts in any partisan manner while in office. 
Explanation. — For the purpose of this sub-clause, whether any party is a 
political party or any association is a political association or any act of the Vice-
Chancellor is a partisan, decision of the Chancellor thereon shall be final: 
Provided that the Vice-Chancellor shall be given a reasonable opportunity 
to show cause by the Chancellor before taking recourse for his removal under 
clauses (d), (e), (f), (g) and (h). 
10. (1) The Vice-Chancellor shall be the principal executive and academic 
officer of the University and shall, in the absence of the Chancellor, preside at 
the meeting of the Court. He shall, by virtue of his office, be a member and the 
Chairman of the Executive Council and the Faculty Councils for Post-Graduate 
Studies and also the Chairman of any other authority or body of the University of 
which he may be a member. He chart also be entitled to be present at and to 
2 of 1974. 
12 	 THE KOLKATA GAZETTE, EXTRAORDINARY, AUGUST 16, 2012 	 [Pain HI 
The Cooch Behar Panchanan Barma University Act, 2012. 
(Chapter IL — The University and its Officers. — Sections 11,12.) 
The Registrar. 
address any meeting of any other authority or body of the University of which 
he may not be a member, but shall not be entitled to vote thereat. 
(2) The Vice-Chancellor shall have the power to convene meetings of the 
Court, the Executive Council, the Faculty Councils for Post-Graduate Studies 
and of any other authority or body of the University. 
(3) It shall be the duty of the Vice-Chancellor to ensure that the provisions 
of this Act, and the Statutes, the Ordinances and the Regulations, are faithfully 
observed and to take such action as may be necessary for this purpose. 
(4) The Vice-Chancellor shall have the power to exercise general control 
and supervision over all other officers of the University and over all Teachers 
and employees of the University and generally over all the affairs of the University 
(5) The Vice-Chancellor shall exercise such other powers and discharge 
such other duties as may be delegated to him by any authority or body of the 
University or as may be prescribed by Statutes, Ordinances or Regulations. 
(6) The Vice-Chancellor may take on behalf of the University such action 
as he may deem expedient in any matter which, in his opinion, is either urgent or 
of an emergent nature and shall report the same for confirmation at the next 
meeting to the authority or body which, in the ordinary course, would have dealt 
with the matter: 
Provided that if the action taken by the Vice-Chancellor is not approved 
by the authority or body concerned, the matter shall immediately be referred to 
the Chancellor whose decision thereon shall be final. 
(7) The Vice-Chancellor may, with the approval of the Executive Council, 
delegate any of his powers other than the power referred to in sub-section (6) to 
any other officer subordinate to him. 
11. (1) The Registrar shall be a whole-time officer of the University and 
shall be appointed by the Executive Council on the recommendation of a Committee 
consisting of the Vice-Chancellor as Chairman, a nominee of the Chancellor, two 
nominees of the Executive Council and a nominee of the State Government, and 
on such terms and conditions, as prescribed by or under this Act. 
(2) The Registrar may resign his office by writing under his hand addressed 
to the Vice-Chancellor. 
(3) If the Registrar is for any reason temporarily unable to exercise the 
powers or perform the duties of his office, the Vice-Chancellor may with the 
approval of the Executive Council appoint a teacher of the University or an 
officer of the University, temporarily for a period not exceeding six months, to 
exercise the powers and perform the duties of the Registrar. 
Powers and Duties of 	 12. Subject to the supervision, direction and general control of the Vice- 
the Registrar. 	 Chancellor, the Registrar shall act as the Secretary of the Court as also of the 
PART III] 	 THE KOLKATA GAZETTE, EXTRAORDINARY, AUGUST 16, 2012 	 13 
The Cooch Behar Panchanan Barma University Act, 2012. 
Finance Officer. 
(Chapter IL — The University and its Officers. —Sections 13-15.— 
Chapter III. — Authorities of the University. — Section 16.) 
Executive Council and shall exercise such powers and perform such duties as 
may be prescribed, or delegated to him by or under this Act. 
13. The Finance Officer shall be a whole-time officer of the University. 
He shall be appointed by the Executive Council on the recommendation of a 
committee consisting of the Vice-Chancellor as the Chairman, a nominee of the 
Chancellor, two nominees of the Executive Council and a nominee of the State 
Government and on such terms and conditions as may be prescribed by or 
under this Act. 
(2) The Finance Officer may resign his office by writing under his hand 
addressed to the Vice-Chancellor. 
(3) If the Finance Officer is for any reason temporarily unable to exercise 
the powers and perform the duties of his office, the Vice-Chancellor, with the 
approval of the Executive Council, may appoint a person temporarily for a period 
not exceeding six months to exercise the powers and perform the duties of the 
Finance Officer. 
Power and Duties of 	 14. (1) Subject to the supervision, direction and general control of the Finance Officer. 	 Vice-Chancellor, the Finance Officer shall be in charge of the administration of 
the funds, the finances and the properties and assets of the University and of all 
trusts and endowments, and he shall take special interest in activities that aim at 
raising funds for the purposes of the University and for augmenting the resources 
of the University. 
(2) The Finance Officer shall exercise such other powers and perform 
such other duties as may be prescribed or delegated to him by or under the 
provisions of this Act, the Statutes, the Ordinances or the Regulations, as the 
case may be. 
Supervisory Powers 
of the Registrar and 
Finance Officer. 
15. In their respective spheres of duties, the Registrar and the Finance 
Officer shall, subject to the provisions of this Act, have the power of supervision 
and control over all officers and employees serving in departments under their 
charge and shall exercise such disciplinary power as may be conferred on them 
by or under this Act or by the Statutes or Ordinances or the Regulations, as the 
case may be. 
CHAPTER DI 
Authorities of the University 
Authorities. 16. The following shall be the authorities of the University : — 
(1) the Court; 
(2) the Executive Council; 
(3) the Faculty Councils for Post-Graduate Studies; 
(4) the Councils for Undergraduate Studies; 
(5) the Boards of Studies; 
(6) the Finance Committee; 
14 	 THE KOLKATA GAZE11E, EXTRAORDINARY, AUGUST 16, 2012 	 [PAiu B11 
The Cooch Behar Panchanan Barma University Act, 2012. 
(Chapter M. — Authorities of the University. — Section 17.) 
(7) such other authorities as may be established under the Statutes. 
The Court. 	 17. (1) The Court shall consist of the following members: — 
(a) Ex-officio Members — 
the Chancellor; 
the Vice Chancellor; 
the Dean of Faculty Councils for Post-Graduate Studies; 
(iv) the Secretary, Higher Education Department, Government 
of West Bengal or his nominee not below the rank of Joint 
Secretary to the Government of West Bengal; 
(v) the Secretary, Finance Department, Government of West 
Bengal or his nominee not below the rank of Joint Secretary 
to the Government of West Bengal; 
(vi) the Chairman, West Bengal State Council of Higher 
Education; 
(vii) the President, West Bengal Council of Higher Secondary 
Education; 
(viii) the President, West Bengal Madrasah Education Board; 
(ix) the President, West Bengal Board of Secondary Education; 
(x) the Director of Public Instruction, West Bengal or his 
nominee not below the rank of Additional Director of Public 
Instruction; 
(xi) a nominee of the Chairman of University Grants 
Commission; 
(xii) a nominee of the National Council of Teachers' Education; 
(xiii) the Chairman of the College Service Commission or a 
Member of Commission as his nominee; 
(b) Representatives of Departments and Colleges — 
(xiv) Heads of Departments of the University; 
(xv) five senior most Professors of Departments of University 
to be selected by the Vice-Chancellor in alphabetical order 
of the Department, of whom not more than one Professor 
shall be from the same Department; 
(xvi) Principals of affiliated Colleges, not more than ten, to be 
nominated by the Vice-Chancellor of whom — 
(I) One shall be from a Teachers' Training College; 
PART DI] 	 THE KOLKATA GAZE! IF, EXTRAORDINARY, AUGUST 16, 2012 	 15 
The Cooch Behar Panchanan Barma University Act, 2012. 
(Chapter III. — Authorities of the University. — Section 18) 
(II) One shall be from a Law College; 
(111) One shall be from other Professional College; 
(IV) One shall be from Women's College; 
(xvii) five teachers from the Council of Undergraduate studies, of 
whom at least two shall belong to the rank of Associate Professor 
and others shall be not below the rank of Assistant Professor, to 
be elected by the members of, the Excutive Council from amongst 
themselves in the manner as may be prescribed by the Statutes; 
(xviii) One representative of officers of the University, to be elected 
from amongst themselves in the manner as may be prescribed 
by the Statutes; 
(xix) two representatives of non-teaching employees of whom — 
(I) One from non-teaching employees of the University, 
(II) One from non-teaching employees of the affiliated colleges of 
the University, to be elected from amongst themselves in the 
manner as may be prescribed by the Statutes; 
(c) Nominated Members — 
(xx) Not more than five persons to be nominated by the Chancellor 
from amongst the persons interested in University education: 
Provided that no employee of the University or of a College or 
institution affiliated with the University or recognized by it shall 
be eligible to be a member; 
(d) Special Invitee — 
(xxi) any official or expert in any field or eminent educationist, whom the 
Vice-Chancellor may require for advice, consultation or assistance, 
may be invited to attend the meeting: 
Provided that not more than one official or expert or eminent 
educationist may be invited in a meeting at a time. 
(2) A member of the Court shall hold office for a period of four years, if 
not expressly provided otherwise in sub-section (1). Any vacancy 
among the members of the Court shall be filled up immediately by the 
concerned authority. 
(3) No act or proceedings of the Court or any body constituted by the 
Court shall be invalid or called in question by reason of the existence 
of any vacancy, initial or subsequent, in the Court or in any body 
constituted by the Court, as the case may be. 
Powers and Duties of 
Court. 
18. (1) Subject to such conditions as may be provided by or under the 
provisions of this Act, the Court shall exercise the following powers and perform 
the following duties: — 
16 THE KOLKATA GAZEllh, EXTRAORDINARY, AUGUST 16, 2012 	 [Pan'III  
The Cooch Behar Panchanan Barma University Act, 2012. 
(Chapter M — Authorities of the University. — Section 18.) 
(i) to establish University Colleges, University Departments, 
institutions, libraries,laboratories and museums of study and 
research; 
00 to confer on the recommendation of the State Government and 
the University Grants Commission, such special powers as may 
be prescribed by Statutes on any college or institution providing 
instruction for courses of study in fine arts or music or 
conducting higher studies and research : 
Provided that the Court may withdraw, with the 
concurrence of State Government and the University Grants 
Commission, all or any of the special powers conferred on any 
such college or institution; 
(h) to create and institute Professorships including Distinguished or 
Chair Professorships, Associate Professorships, Assistant 
Professorships, and such posts including posts of officers as 
may be necessary for the establishment of the University Colleges, 
University Departments, institutions, libraries, laboratories and 
museums referred to in Clause (i) with the approval of the State 
Government; 
(iv) to institute degrees, titles, diplomas, certificates and other 
academic distinctions; 
(v) to institute fellowships, travelling fellowships, scholarships, 
studentships, stipends, bursaries, exhibitions, medals and prizes 
to be awarded out of the University Fund; 
(vi) to confer degrees, titles, diplomas, certificates and other academic 
distinctions on person who — 
(a) have pursued prescribed courses of studies or have been 
exempted therefrom in the manner prescribed, and have 
passed such examinations as may be prescribed, or 
(b) have carried on research in accordance with such conditions 
as may be prescribed; 
(vii) to withdraw or to cancel degrees, titles, diplomac, certificates 
or other academic distinctions under such conditions as may 
be prescribed by Statutes and after giving the person affected a 
reasonable opportunity to present his case; 
(viii) to confer honorary degrees or other academic distinctions; 
(ix) to consider the Annual Statement of Accounts and the Annual 
Financial Estimates approved by the Executive Council and to 
pass such resolutions relating thereto as may be considered 
necessary : 
Provided that for the purpose of passing a resolution 
modifying or rejecting any such Annual Statement of Accounts, 
Annual Financial Estimates it shall be necessary for a majority 
PART III] 	 TTB KOLKATA GAZEI1E, EXTRAORDINARY, AUGUST 16, 2012 	 17 
The Cooch Behar Panchanan Barma University Act, 2012. 
(Chapter III. — Authorities of the University. — Section 19.) 
of the total number of members of the Court existing at the time 
to vote in favour of the resolution; 
(x) to consider the Annual Report as prepared by the Executive 
Council and to pass such resolutions relating thereto as may be 
considered necessary; 
(xi) to consider, and advice on, such other reports from the Executive 
Council or any other body as may be made to it; 
(xli) to consider, and advise on, proposals from the Executive Council 
for entering into agreement with the Government or with any 
person, body or authority for the taking over by the University 
of the management of any college or institution, including its 
assets and liabilities, or for any other purpose not repugnant to 
the provisions of this Act; 
(xiii) to consider, and advise on, proposals from the Executive Council 
for cooperation with other universities, institutions and educational 
authorities in matters that relate to or further the educational 
objectives of the University; 
(xiv) to consider and suggest measures for the improvement of the 
administration and finances of the University, and generally for 
the furtherance of its objectives; 
(xv) to make rules for the transaction of its own business; 
(xvi) to exercise all other powers and perform all other functions 
conferred and imposed on the Court by or under this Act. 
(2) The Court shall not exercise the powers and perform the duties referred 
to in Clauses (i) and (iii) to (viii) of sub-section (1) except on the 
recommendation of the Executive Council but may send proposals in 
respect thereof to the Executive Council for its recommendation. 
(3) The Court shall have the power to review the action of the Executive 
Council, save where the Executive Council has acted in accordance 
with the powers conferred on it by or under this Act: 
Provided that if any question arises as to whether the Executive 
Council has acted in accordance with the powers conferred on it by 
or under this Act, the matter shall be decided by reference to the 
Chancellor whose decision Thall  be final. 
Meetings of Court. 19. (1) The Court shall meet at least thrice in a financial year, other than 
for convocation, on date to be fixed by the Vice-Chancellor. One of such meetings 
shall be held before March and shall be called the Annual Meeting. The Court 
may also meet at such other times as it may, from time to time, decide. 
(2) One-third of the total number of members of the Court shall be a 
quorum for a meeting of the Court: 
Provided that such quorum qhall not be required at a convocation. 
18 	 THE KOLKATA GAZETTE, EXTRAORDINARY, AUGUST 16, 2012 	 [Pau DI 
The Cooch Behar Panchanan Barma University Act, 2012. 
(Chapter 111. — Authorities of the University. — Section 20.) 
(3) The Vice-Chancellor may, whenever he thinks fit, and shall, upon a 
requisition in writing signed by not less than fifty per cent of members of the 
Court, convene a meeting of the Court. A meeting on such requisition shall be 
held within fifteen days of the receipt of the requisition by the Vice-Chancellor. 
Executive Council. 20. (1) The Executive Council shall consist of the following members : 
(a) Ex officio Members — 
(i) the Vice-Chancellor; 
(ii) Secretary of Higher Education Department, Government 
of West Bengal or his nominee not below the rank of Joint 
Secretary, Higher Education Department, Government of 
West Bengal; 
the Secretary, Finance Department, Government of West 
Bengal or his nominee not below the rank of Joint Secretary 
to the Government of West Bengal; 
(iv) the Chairman, West Bengal State Council of Higher 
Education or his nominee; 
(v) the Director of Public Instruction, West Bengal or his 
nominee not below the rank ofAdditional Director of Public 
Instruction; 
(vi) the Dean of 

Excerpt shown. Open the full act in Lexace.

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