The Diamond Harbour Women's University Act, 2012

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Registered No. WB/SC-247 
 
No. WB(Part-II1)/2013/SAR-5 
 
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Published by Authority 
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MAGHA 8] 	 MONDAY, JANUARY 28, 2013 	 [SAKA 1934 
PART III—Act of the West Bengal Legislature. 
GOVERNMENT OF WEST BENGAL 
LAW DEPARTMENT 
Legislative 
NOTIFICATION 
No. 190-L.— 28th January, 2013.—The following Act of the West Bengal Legislature, having been assented to by 
the Governor, is hereby published for general information:— 
West Bengal Act XXXVII of 2012 
THE DIAMOND HARBOUR WOMEN'S UNIVERSITY 
ACT, 2012. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first published in the Kolkata Gazette, 
Extraordinary, of the 28th , 2013.1 
An Act to provide for constitution of the Diamond Harbour Women's University and 
for certain matters incidental thereto and connected therewith. 
WHEREAS it is expedient to constitute the Diamond Harbour Women's 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 the women 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 the West Bengal, as follows:— 
2 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 28, 2013 	 [PART III 
The Diamond Harbour Women's University Act, 2012. 
(Chapter L—Preliminary.—Sections 1, 2.) 
CHAPTER I 
Preliminary 
Short title and 
commencement. 
1. (1) This Act may be called the Diamond Harbour Women's University 
Act, 2012. 
(2) This section and section 55 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. 
Definitions. 	 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 55; 
(2) "convocation" means a meeting of the Court for the purpose of conferring 
degrees, titles, diplomas, certificates or other academic distinctions; 
(3) "distance education" means instruction imparted through correspondence 
or distance mode as recognized by the appropriate authority; 
(4) "employee" in relation to the University means a person employed by the 
University; 
(5) "financial year" means the year ending on the 31st day of March; 
(6) "Governor" means the Governor of the State of West Bengal; 
(7) "hall" or "hostel" means a unit of residence of students maintained by 
the University; 
(8) "Librarian" means a Librarian or any other person holding a post of 
Librarian, by whatever name called, appointed or recognized as such by 
the University; 
(9) "Minister" means the Minister-in-charge of Higher Education appointed 
as such by the Governor; 
(10) "non-teaching staff' means 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; 
(11) "prescribed" means prescribed by Statutes, Ordinances, Regulations and 
Rules made under this Act; 
(12) "professional subject" means any of the 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; 
(13) "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; 
(14) "State Government" means Government of West Bengal in the Department 
of Higher Education; 
(15) "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; 
(16) "Student" means a girl or a woman student of the University and includes 
any girl or woman enrolled by the University for pursuing any 
Undergraduate or Post-Graduate course of study of the University; 
Ben. Act 1 
of 1899. 
PART III] 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 28, 2013 	 3 
The Diamond Harbour Women's University Act, 2012. 
(Chapter 1 I.—The University and its Officers.—Sections 3, 4.) 
(17) "Students' Union" means the Students' Union constituted in the manner 
prescribed; 
(18) "Teacher of the University" means a Professor, Associate Professor, 
Assistant Professor or any other person, holding a whole-time substantive 
teaching post and appointed in a permanent vacancy in a University with 
prior approval of the State Government; 
(19) "University" means the Diamond Harbour Women's University constituted 
under this Act; 
(20) "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; 
(21) "University Laboratory", "University Library", "University Museum", 
or "University Institution" means a laboratory, a library, a museum or an 
institution, as the case may be, maintained and managed by the University, 
whether established by it or not. 
CHAPTER II 
The University and its Officers 
The University. 
Powers of the 
University. 
3. (1) The first Chancellor and the first Vice-Chancellor of the University and 
the first members of the court and the Executive Council, and all persons who may 
hereafter become the Chancellor or the Vice-Chancellor of the University or the members 
of the Court or the Executive Council, so long as they continue to hold such office or 
membership, shall constitute a body corporate by the name of the Diamond Harbour 
Women's University. 
(2) This University shall have perpetual succession and a common seal and shall 
sue and be sued by the name of the Diamond Harbour Women's 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 among women with 
special emphasis on providing high quality education in Humanities, 
Social and Basic Sciences both at Undergraduate and Post-Graduate levels 
to the women students; 
(2) to establish, maintain and manage libraries, laboratories, workshops, 
museums, schools, centres and such other institutions or centres for study 
and research as it may deem necessary; 
(3) to provide for study and research in specialized and emerging areas in 
such schools and centres and to take all necessary steps in this regard; 
(4) to establish, maintain linkage and enter into collaborative agreement with 
other Universities, research institutions, learned societies and industries 
within as well as outside the India in matters that relate to the furtherance 
of the objectives of the University; 
(5) to take appropriate measures for maintenance of standard and enhancement 
of quality in higher education; 
(6) to institute degrees, titles, diplomas, certificates and other academic 
distinctions; 
(7) to hold examinations and to confer degrees, titles, diplomas certificates 
and other academic distinctions on persons who shall have pursued an 
4 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 28, 2013 	 [PART III 
The Diamond Harbour Women's University Act, 2012. 
(Chapter IL—The University and its Officers.—Section 4.) 
approved course of study in a 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. 
(8) 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; 
(9) to confer honorary degrees or other academic distinctions under conditions 
prescribed; 
(10) to institute Professorships including Distinguished or Chair Professorships, 
Associate Professorships, Assistant Professorships and other teaching posts 
required by the University with the approval of the State Government 
and to appoint persons to such Professorships, Associate Professorships, 
Assistant Professorships or other teaching posts, or to recognize persons 
as Professors, Associate Professors or Assistant Professors of the 
University, or as holders of other teaching posts of the University for the 
purpose of imparting instruction and for conducting research in the 
University; 
( I I) 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; 
(12) 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; 
(13) to prescribe the powers and duties of officers of the University; 
(14) 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; 
(15) to make provisions for provident and other funds for the employees of 
the University; 
(16) to prescribe fees or other charges for examinations and other purposes, 
and to demand and receive the fees or other charges so prescribed; 
(17) to establish, maintain and manage halls and hostels and to withdraw such 
recognition; 
(18) to provide for the promotion of the health and welfare of students and of 
discipline among them; 
(19) to extend grant to the National Service Scheme and National Cadet Corps 
from the University Fund; 
(20) to acquire, hold and dispose of property, movable and immovable and to 
make grants and advances for furthering any of its objects; 
(21) to accept and administer gifts, endowments and benefactions, for the 
furtherance of any of its objects for the University 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; 
(22) 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; 
(23) to co-operate with other Universities, institutions and educational 
authorities in matters that relate to and further the educational objectives 
of the University; 
PART HI] 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 28, 2013 	 5 
The Diamond Harbour Women's University Act, 2012. 
(Chapter IL—The University and its Officers.—Sections 5-9.) 
(24) 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; 
(25) to impart instruction through distance education with the approval of the 
Distance Education Council; 
(26) to introduce interdisciplinary or multidisciplinary integrated courses in 
selected subjects; 
(27) 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. 
Delegation ofi 
powers. 
The Chancellor. 
Officers of the 
University. 
The Vice-
Chancellor. 
5. (1) Save as otherwise provided in this Act, the local limits of jurisdiction of 
the University (hereinafter referred to as the territorial limits of the University) shall 
extend to the whole of West Bengal. 
(2) Notwithstanding anything contained in sub-section (1), the powers of the 
University conferred by or under this Act shall not extend to any college, institution or, 
centre which, for the time being, is included within the local limits of jurisdiction of 
any other University established by law within West Bengal and already affiliated to it. 
(3) Notwithstanding anything contained in sub-section (1), any institution or centre 
situated outside the territorial limits of the University may, with the sanction of the 
State Government, apply to the University for affiliation in respect of all or any of the 
subjects under this Act and the University may, subject to such conditions and restrictions 
as it may, with the approval of the State Government, think fit to impose, affiliate to 
itself such institution or centre and admit the same to all the privileges of the University. 
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. (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 over the meeting 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. 
8. The following shall be the officers of the University:— 
(1) the Vice-Chancellor; 
(2) the Registrar; 
(3) the Finance Officer; and 
(4) persons holding such other posts as may be declared by Statutes to be 
posts of officers of the University. 
9. (1) (a) The Vice-Chancellor shall be a distinguished academic with proven 
competence and integrity, and having a minimum of ten years of experience in a 
University system of which at least five years shall be as professor or ten years of 
experience in a reputed research or academic administrative organization of which at 
least five years shall be in an equivalent position of professor. 
6 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 28, 2013 	 [PART III 
The Diamond Harbour Women's University Act, 2012. 
(Chapter IL—The University and its Officers.—Section 9.) 
(b) The Vice-Chancellor should be appointed by the Chancellor out of a panel of 
three names recommended in order of preference by the Search Committee constituted 
by the State Government. While preparing the panel, the Search Committee must give 
proper weightage to academic excelence, exposure to the higher education system in 
the country and abroad and adequate experience in academic and administrative 
governance and reflect the same in writing while submitting the panel to the Chancellor. 
(c) The Search Committee shall consist of the following Members: 
(i) a nominee of the Chancellor, who shall be the Chairperson of the 
Committee; 
(ii) a nominee of the State Government; 
(iii) a nominee of the Court: 
Provided that all such Members shall be persons of eminence in the sphere of 
higher education and shall not be connected in any manner with the University or 
institutions recognized by it. 
(2) (a) The Vice-Chancellor shall hold office for a period of four years or till he 
attains the age of sixty-five years, whichever is earlier, and shall be eligible for 
re-appointment for another term of four years or till he attains the age of sixty-five 
years, whichever is earlier, following the provisions of sub-section ( I). 
(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. 
(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 
satisfied that the incumbent— 
(a) has become insane and adjudged by a competent court to be of unsound 
mind; or 
PART III] 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 28, 2013 	 7 
The Diamond Harbour Women's University Act, 2012. 
Powers and duties 
of the Vice-
Chancellor. 
(Chapter IL—The University and its Officers.—Section 10.) 
(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 
(f) has shown incompetence to perform or has persistently made default in 
the performance of duties imposed on him by or under this Act; or 
(g) has been convicted by a court for any offence within the concept and 
meaning of the Code of Criminal Procedure, 1973; or 
(h) is a member of, or otherwise associated with, any political party or acts in 
any partisan manner while in office. 
Explanation.—For the purpose of this sub-clause, whether any party is a political 
party or any association is a political association or any act of the Vice-Chancellor is a 
partisan, decision of the Chancellor thereon shall be final: 
Provided that the Vice-Chancellor shall be given a reasonable opportunity to show 
cause by the Chancellor before taking recourse for his removal under clauses (d), (e), 
(f), (g) and (h). 
10. (1) The Vice-Chancellor shall be the principal executive and academic officer 
of the University and shall, in the absence of the Chancellor, preside at the meeting of 
the Court. He shall, by virtue of his office, be a member and the Chairman of the 
Executive Council and the Faculty Councils for Post-Graduate Studies and also the 
Chairman of any other authority or body of the University of which he may be a 
member. He shall also be entitled to be present at and to address any meeting of any 
other authority or body of the University of which he may not be a member, but shall 
not be entitled to vote thereat. 
(2) The Vice-Chancellor shall have the power to convene meetings of the Court, 
the Executive Council, the Faculty Councils for Post-Graduate Studies and of any other 
authority or body of the University. 
(3) It shall be the duty of the Vice-Chancellor to ensure that the provisions of this 
Act, and the Statutes, the Ordinances, the Regulations and the Rules 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. 
2 of 1974. 
8 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 28, 2013 	 [PART III 
The Diamond Harbour Women's University Act, 2012. 
(Chapter 11. The University and its Officers.—Sections 11-15.) 
(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. 
The Registrar. 
Powers and 
Duties of the 
Registrar. 
The Finance 
Officer. 
Powers and 
Duties of the 
Finance Officer .  
Supervisory 
powers of the 
Registrar and the 
Finance Officer. 
11. ( 1) The Registrar shall be a whole-time officer of the University and shall be 
appointed by the Executive Council on the recommendation of a committee consisting 
of the Vice-Chancellor as Chairman, a nominee of the Chancellor, two nominees of the 
Executive Council and a nominee of the State Government, and on such terms and 
conditions, as prescribed by or under this Act. 
(2) The Registrar may resign his office by writing under his hand addressed to the 
Vice-Chancellor. 
(3) If the Registrar is for any reason temporarily unable to exercise the powers or 
perform the duties of his office, the Vice-Chancellor may, with the approval of the 
Executive Council, appoint a teacher of the University or an officer of the University, 
temporarily for a period not exceeding six months, to exercise the powers and perform 
the duties of the Registrar. 
12. Subject to the supervision, direction and general control of the Vice-Chancellor, 
the Registrar shall act as the Secretary of the Court as also of the Executive Council 
and shall exercise such powers and perform such duties as may be prescribed, or 
delegated to him by or under this Act. 
13. (1) The Finance Officer shall be a whole-time officer of the University. He 
shall be appointed by the Executive Council on the recommendation of a committee 
consisting of the Vice-Chancellor as the Chairman, a nominee of the Chancellor, 
two nominees of the Executive Council and a nominee of the State Government 
for such period and on such terms and conditions as may be prescribed by or under 
this Act. 
(2) The Finance Officer may resign his office by writing under his hand addressed 
to the Vice-Chancellor. 
(3) If the Finance Officer is for any reason temporarily unable to exercise the powers 
and perform the duties of his office, the Vice-Chancellor, with the approval of the 
Executive Council, may appoint a person temporarily for a period not exceeding six 
months to exercise the powers and perform the duties of the Finance Officer. 
14. (1) Subject to the supervision, direction and general control of the Vice-
Chancellor, the Finance Officer shall be in charge of the administration of the 
funds, the finances and the properties and assets of the University and of all trusts 
and endowments; and he shall take special interest in activities that aim at raising 
funds for the purposes of the University and for augmenting the resources of the 
University. 
(2) The Finance Officer shall exercise such other powers and perform such other 
duties as may be prescribed or delegated to him by or under the provisions of this Act, 
the Statutes, the Ordinances or the Regulations or the Rules, as the case may be. 
15. In their respective spheres of duties, the Registrar and the Finance Officer 
shall, subject to the provisions of this Act, have the power of supervision and 
control over all officers and employees serving in departments under their charge and 
shall exercise such disciplinary power as may be conferred on them by or under 
this Act or by the Statutes or Ordinances or the Regulations or the Rules, as the case 
may be. 
PART III] 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 28, 2013 	 9 
The Diamond Harbour Women's University Act, 2012. 
(Chapter Ill.—Authorities of the University.—Sections 16, 17.) 
CHAFFER III 
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; 
(4) the Boards of Studies; 
(5) the Finance Committee; 
(6) 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: 
(i) the Chancellor; 
(ii) the Vice-Chancellor; 
(iii) the Deans of Faculty Councils for Post-Graduate and 
Undergraduate 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) a nominee of the Chairman of University Grants Commission; 
(xi) a nominee of the National Council of Teachers' Education; 
(b) Representatives of Departments: 
(xii) heads of Departments of the University; 
(xiii) five teachers, of whom at least two shall be Professors, elected by 
the teachers of the Departments under the Faculty Council for 
Post-Graduate and Undergraduate Studies in Arts from amongst 
themselves as may be prescribed by Statutes; 
(xiv) five teachers, of whom at least two shall be Professors, elected by 
the teachers of the Departments under the Faculty Council for 
Post-Graduate and Undergraduate Studies in Science from 
amongst themselves as may be prescribed by Statutes; 
(xv) five teachers, of whom at least two shall be Professors, elected by 
the teachers of the Departments under the Faculty Council for 
Post-Graduate and Undergraduate Studies in Education from 
amongst themselves as may be prescribed by Statutes; 
(xvi) one representative of officers of the University, to be elected from 
amongst themselves in the manner as may be prescribed by the 
Statutes; 
(xvii) one representative of non-teaching employees to be elected from 
amongst themselves in the manner as may be prescribed by the 
Statutes; 
10 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 28, 2013 	 [PART III 
The Diamond Harbour Women's University Act, 2012. 
(Chapter 111.—Authorities of the University.—Section 18.) 
Powers and 
duties of the 
Court. 
(c) Nominated Members: 
(xviii) 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 institution 
affiliated with the University or recognized by it shall be eligible 
to be a member; 
(d) Special Invitee: 
(xix) any official or expert in any field or eminent educationist, whom 
the University 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 held office for a period of four years, if not expressly 
provided otherwise in sub-section (1). Any vacancy among the members of the Court 
shall be filled up immediately by the concerned authority. 
(3) No act or proceedings of the Court or any body constituted by the Court shall 
be invalid or called in question by reason of the existence of any vacancy, initial or 
subsequent, in the Court or in any body constituted by the Court, as the case may be. 
18. (1) Subject to such conditions as may be provided by or under the provisions 
of this Act, the Court shall exercise the following powers and perform the following 
duties:— 
(i) to establish University Departments, institutions, centres, libraries, 
laboratories and museums for study and research; 
(ii) to confer, on the recommendation of the State Government and the 
University Grants Commission, such special powers as may be prescribed 
by Statutes on any 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 institution; 
(iii) to create and institute 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, University 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; 
(b) have carried on research in accordance with such conditions as 
may be prescribed; 
PART III] 
	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 28, 2013 	 11 
The Diamond Harbour Women's University Act, 2012. 
Meetings of the 
Court. 
(Chapter 111.—Authorities of the University.—Section 19.) 
(vii) to withdraw or to cancel degrees, titles, dipierras, CeitilinteS ar abet 
academic distinctions under such conditions as may be prescribed by 
Statutes and after giving the person affected a reasonable opportunity to 
present his case; 
(viii) to confer honorary degrees or other academic distinctions; 
(ix) to consider the Annual Statement of Accounts and the Annual Financial 
Estimates approved by the Executive Council and to pass such resolutions 
relating thereto as may be considered necessary: 
Provided that for the purpose of passing a resolution modifying or 
rejecting any such Annual Financial Estimates it shall be necessary for a 
majority of the total number of members of the Court existing at the time 
to vote in favour of the resolution; 
(x) to consider the Annual Report as prepared by the Executive Council and 
to pass such resolutions relating thereto as may be considered necessary; 
(xi) to consider, and advice on, such other reports from the Executive Council 
or any other body as may be made to it; 
(x ii) to consider, and advise on, proposals from the Executive Council for 
co-operation with other universities, institutions and educational 
authorities in matters that relate to or further the educational objectives 
of the University; 
(xiii) to consider and suggest measures for the improvement of the 
administration and finances of the University, and generally for the 
furtherance of its objectives; 
(xiv) to make rules for the transaction of its own business; 
(xv) 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 shall be final. 
19. (1) The Court shall meet at least thrice in a financial year, other than for 
convocation, on dates to be fixed by the Vice-Chancellor. One of such meetings shall 
be held before March and shall be called the Annual Meeting. The Court may also meet 
at such other times as it may, from time to time, decide. 
(2) One-third of the total number of members of the Court shall be a quorum for a 
meeting of the Court: 
Provided that such quorum shall not be required at a convocation. 
(3) The Vice-Chancellor may, whenever he thinks fit, and shall, upon a requisition 
in writing signed by not less than fifty per cent of members of the Court, convene a 
meeting of the Court. A meeting on such requisition shall be held within fifteen days of 
the receipt of the requisition by the Vice-Chancellor. 
12 	
THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 28, 2013 	 [PART III 
The Diamond Harbour Women's University Act, 2012. 
(Chapter HL Authoritiesof the University.—Sections 20, 21.) 
The Executive 
Council. 
Powers and 
duties of the 
Executive 
Council. 
20. (I) The Executive Council shall consist of the following members: 
(a) Ex officio Members: 
(i) the Vice-Chancellor; 
(ii) the Secretary, Higher Education Department, Government of West 
Bengal or his nominee not below the rank of Joint Secretary, Higher 
Education Department, Government of West Bengal; 
(iii) the Secretary, Finance Department, Government of West Bengal 
or his nominee not below the rank of Joint Secretary to the 
Government of West Bengal; 
(iv) the Chairman, West Bengal State Council of Higher Education or 
his nominee; 
(v) the Deans of Faculty Councils for Post-Graduate and Undergraduate 
Studies; 
(b) Other Members: 
(vi) seven Heads of Departments, by rotation for one year in alphabetical 
order of the Department, to be selected by the Vice-Chancellor; 
(vii) three teachers, of whom at least one shall be Professor, elected by 
the teachers of the Departments under the Faculty Council for Post-
Graduate and Undergraduate studies in Arts from amongst 
themselves as may be prescribed by Studies; 
(viii) three teachers, of whom at least one shall be Professor, elected by 
the teachers of the Departments under the Faculty Council for 
Post-Graduate and Undergraduate studies in Science from amongst 
themselves as may be prescribed by Studies; 
(ix) three teachers, of whom at least one shall be Proessor, elected by 
the teachers of the Departments under the Faculty Council for 
Post-Graduate and Undergraduate studies in Education from 
amongst themselves as may be prescribed by Studies; 
(x) two persons nominated by the Chancellor interested in University 
education: 
Provided that no employee of the University or of an Institution 
affiliated with the University or recognized by it shall be eligible 
to be a member. 
(2) A member of the Executive Council 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 Executive Council shall be filled up immediately by the concerned authority. 
(3) No act or proceedings of the Executive Council or of any body constituted by 
the Executive Council shall be invalid or called in question by reason of the existence 
of any vacancy, initial or subsequent, in the Executive Council or in any body constituted 
by the Executive Council, as the case may be. 
(4) One-third of the total number of members shall be a quorum for a meeting of 
the Executive Council. 
21. Subject to the provisions of this Act, the Executive Council shall exercise the 
following powers and perform the following duties:— 
(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 Court, after consulting the respective Faculty 
Councils, the establishment of University Departments, institutions, 
centres, libraries, laboratories and museums for study and research; 
(iii) to maintain University Departments, University institutions, University 
libraries, University laboratories and University museums; 
(iv) to establish, maintain and manage halls and to recognize hostels; 
(v) to direct the inspection of University libraries, University laboratories, 
University museums and hostels; 
PART 
	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 28, 2013 	 13 
The Diamond Harbour Women's University Act, 2012. 
(Chapter 1H.—Authorities of the University.—Section 21.) 
(vi) to recommend to the Court, after consulting the respective Faculty 
Councils, the institution of fellowships, travelling fellowships, 
scholarships, stipends, bursaries, exhibitions, medals and prizes, the 
expenses of which shall be met from the University Fund, and to award 
the same after institution thereof by the Court; 
(vii) to recommend to the Court, after consulting the respective Faculty 
Councils, the creation and institution of Professorships, Associate 
Professorships, Assistant Professorships and such posts as may be 
necessary for the establishment of the University Departments, 
institutions, libraries, laboratories and museums referred to in clause (i) 
of sub-section (1) of section 18; 
(viii) to create posts of officers, teachers and employees of the University or 
to recommend to the Court for such creation, with the approval of the 
State Government; 
(ix) to appoint officers, teachers and employees of the University and to fix 
their emoluments and define their duties and other terms and conditions 
of service in accordance with the Statutes and the Ordinances and to 
suspend, discharge or otherwise punish in accordance with the Statutes 
and the Ordinances such officers, teachers and employees; 
(x) to prescribe and collect fees or charges for the registration of students 
and their admission to courses of studies organised by the University, for 
holding examinations, for the grant of degrees, diplomas and certificates, 
and for other like purposes; 
(xi) to recommend to the Court, after consulting the respective Faculty 
Councils, the institution of degrees, titles, diplomas, certificates and other 
academic distinctions; 
(xii) to recommend to the Court, on the advice of the appropriate body, the 
conferment of degrees, titles, diplomas, certificates and other academic 
distinctions on persons who have pursued prescribed courses of studies 
or have been exempted there from in the prescribed manner, and have 
passed such examinations or have carried on research under such 
conditions, as may be prescribed; 
(xiii) to recommend to the Court the conferment of honorary degrees and other 
academic distinctions; 
(xiv) to approve the constitution or reconstitution of the respective department 
of teaching on the recommendation of the respective Faculty Councils; 
(xv) to make regulations and syllabi regarding the courses of studies and the 
division of subjects including interdisciplinary or multidisciplinary 
approach for integrated courses in selected subjects after obtaining and 
considering the recommendation of the Faculty Councils in this regard; 
(xvi) to make regulations regarding the examinations which shall be recognised 
as the equivalent examinations held by the University; 
(xvii) to make regulations regarding the conduct of examinations held by the 
University and the conditions under which students may be admitted to 
the different courses of studies and the examinations held by the 
University; 
(xviii) to make regulations regarding all other matters which may be or are 
required to be prescribed or provided for by regulations; 
(xix) to provide for co-operation and reciprocity among, institutions and 
laboratories and the university so as to foster the development of academic 
life and to encourage Cluster Concept to ensure the fullest utilization of 
the teaching and infrastructural resources available, on the 
recommendation of the respective Faculty Council; 
14 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 28, 2013 	 [PART III 
The Diamond Harbour Women's University Act, 2012. 
(Chapter 111.—Authorities of the University.—Section 22.) 
(xx) to give directions regarding the form, custody and use of the common 
seal of the University; 
(xxi) 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 property valued at 
not less than one lakh of rupees previous approval of the Court shall be 
necessary; 
(xxii) to accept and administer gifts, endowments and benefactions for the 
furtherance of the purposes of this Act; 
(xxiii) to accept grants and with the approval of the State Government, 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; 
(xxiv) 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 Board, University Sports 
Board and other bodies instituted by the University; 
(xxv) to approve the Annual Statements of Accounts and the Annual Financial 
Estimates of the University and to submit the same to the Senate for 
consideration; 
(xxvi) to prepare the Annual Report and submit the same to the Court for 
consideration; 
(xxvii) to make due provision for the health, welfare, residence and discipline 
of students and their relationship with the University and to provide for 
such other training of students as may be considered desirable; 
(xxviii) to co-operate with other Universities, Institutions, Associations, Societies 
or Bodies on such terms and for such purposes, not inconsistent with the 
purposes of this Act, as it may determine; 
(xxix) to institute Collaborative Teaching and Research Programmes with other 
universities and prescribe modalities for Credit Transfer and Award of 
Joint Degrees in a manner not inconsistent with the purposes of this Act; 
(xxx) to make rules for the transaction of its own business; 
(xxxi) to exercise all other powers and perform all other functions conferred 
and imposed on the Executive Council by or under this Act; 
(xxxii) to exercise general supervision over the Faculty Councils and give such 
directions to these Councils for the due discharge of their respective 
duties as it may consider necessary. 
The Faculty 
Council for Post-
Graduate and 
Undergraduate 
Studies. 
22. (1) There shall be the following Faculty Councils:— 
(a) the Faculty Council for Post-Graduate and Undergraduate Studies in 
Arts; 
(b) the Faculty Council for Post-Graduate and Undergraduate Studies in 
Science; 
(c) the Faculty Council for Post-Graduate and Undergraduate Studies in 
Education; 
(d) any other Faculty Council which may be established by the Universi

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