The Harichand Guruchand University Act, 2018

ilCulkata 
*10441 
Extraordinary 
Published by Authority 
Registered No. WB/SC-247 	 No. WB(Part-III)/2019/SAR-1 
Gagne 
PAUSA 12] 	 WEDNESDAY, JANUARY 2, 2019 	 [SAKA 1940 
PART III—Acts of the West Bengal Legislature. 
GOVERNMENT OF WEST BENGAL 
LAW DEPARTMENT 
Legislative 
NOTIFICATION 
No. 1-L.-2nd January, 2019.—The following Act of the West Bengal Legislature, having been assented to by the 
Governor, is hereby published for general information:— 
West Bengal Act XXVII of 2018 
THE HARICHAND GURUCHAND UNIVERSITY ACT, 2018. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first published in the Kolkata Gazette, 
Extraordinary, of the 2nd January, 2019.] 
An Act to provide for constitution and incoiporation of the Harichand Guruchand 
University in the district of North 24 Parganas, West Bengal and for matters connected 
therewith and incidental thereto. 
WHEREAS it is expedient to constitute and incorporate a State-aided affiliating 
University by the name of the Harichand Guruchand University in the district of North 
24 Parganas, West Bengal and to enable the University to function efficiently as a 
teaching, training and research centre in various branches of learning and courses of 
study, including Humanities, Social and Basic Sciences, management studies and 
promoting advancement and dissemination of knowledge and learning, and extending 
higher education, to meet the requirements of higher education and research in the 
subjects and to serve the society and the nation; 
2 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 2, 2019 	 [PART III 
The Harichand Guruchand University Act, 2018. 
(Chapter L—Preliminary.—Sections 1, 2.) 
It is hereby enacted in the Sixty-ninth Year of the Republic of India, by the Legislature 
of West Bengal, as follows:— 
CHAPTER I 
Preliminary 
Short title and 
commencement. 
Definitions. 
1. (1) This Act may be called the Harichand Guruchand University Act, 2018. 
(2) This section, section 62, section 63, section 64, section 65 and section 66 shall 
come into force at once; and the remaining provisions of this Act shall come into force 
on such date or dates as the State Government may, by notification in the Official 
Gazette, appoint, and different dates may be appointed for different provisions of this 
Act. 
2. In this Act, unless there is anything repugnant in the subject or context,— 
(1) "appointed day" means the date referred to in sub-section (5) of section 63; 
(2) "affiliated" in relation to a college or an institution means affiliated to the 
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 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 conducting 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 in 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; 
(6) "distance education" means instruction imparted through correspondence or 
distance mode as recognized by the appropriate authority; 
(7) "employee" in relation to the University means a person employed by the 
University as per prescribed norms; 
(8) "financial year" means the year ending on the 31st day of March; 
(9) "Government college" means a college which is maintained and managed by the 
State Government; 
(10) "Governor" means the Governor of the State of West Bengal; 
(11) "hall" or "hostel" means a unit of residence of students maintained by the 
University; 
PART III] 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 2, 2019 	 3 
The Harichand Guruchand University Act, 2018. 
(Chapter 1.—Preliminary.--Section 2.) 
(12) "Librarian" means,— 
(a) in relation to the University, a Librarian or any other person holding a post 
of Librarian, by whatever name called, appointed 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 by 
such college with prior approval of the State Government; 
(13) "Minister" means the Minister-in-Charge of the Department of Higher 
Education and appointed as such by the Governor; 
(14) "non-teaching staff' means,— 
(i) in relation to the University, the non-teaching staff appointed 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; 
(ii) in relation to an affiliated college, the non-teaching staff, not holding any 
teaching post, appointed by such college, but does not include a Librarian; 
(15) "prescribed" means prescribed by rules made under this Act; 
(16) "Principal" means the head of a college or of an institution, by whatever name 
called; 
(17) "private college" means a college which is fully financed, maintained and 
managed by private organization; 
(18) "professional college" means a college affiliated to the University in which 
instruction is provided primarily for courses of study leading to any degree, diploma or 
certificate of the University in any professional subject and which is recognized under 
this Act as a professional college; 
(19) "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 provided by Regulations; 
(20) "registered graduate" means a graduate registered in the University on making 
application in the prescribed form and on payment of such fee and in such manner as may 
be provided by the Statutes; 
(21) "State Government" means the Government of West Bengal in the Higher 
Education Department; 
(22) "Statutes", "Ordinances" and "Regulations" shall mean respectively, the Statutes, 
Ordinances and Regulations made under this Act; 
(23) "Students' Council" means,— 
(a) in relation to the University, the Students' Council constituted in the 
manner prescribed by the State Government; and 
(b) in relation to an affiliated college, the Students' Council constituted in the 
manner prescribed by the State Government; 
(24) "teacher of college" means a Professor, an Associate Professor or an Assistant 
Professor or a Reader holding a whole time substantive teaching post and appointed in 
a permanent vacancy in a college or recognized as such by the State Government; 
4 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 2, 2019 	 [PArr III 
The Harichand Guruchand University Act, 2018. 
(Chapter II.—University and its Officers.—Sections 3, 4.) 
(25) "teacher of University" means a Professor, an Associate Professor or an 
Assistant Professor or any other person, holding a whole time substantive teaching post 
and appointed in a permanent vacancy in the University or recognized as such by the 
University with prior approval of the State Government; 
(26) "University" means the Harichand Guruchand University as constituted under 
this Act; 
(27) "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; 
(28) "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; 
(29) "Vice-Chancellor" means the Vice-Chancellor of the University. 
CHAPTER II 
University and its Officers 
The University. 
Powers of the 
University. 
3. (1) There shall be established and incorporated a state-aided affiliating 
University by the name of the Harichand Guruchand University in the district of North 
24 Parganas, West Bengal. 
(2) The first Vice-Chancellor of the University and the first members of the 
University Council, and all persons who may hereafter become the Vice-Chancellor of 
the University or the members of the University Council, 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 Harichand Guruchand University. 
(3) The University shall have perpetual succession and a common seal and shall 
have powers to sue and be sued by the name of the Harichand Guruchand 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 having common laboratories, libraries, museums and other institutions or 
centres for study and research work; 
(4) to affiliate colleges or institutions or centres and to withdraw such affiliation as 
per provisions of this Act; 
(5) to recognize affiliated colleges as professional colleges or autonomous colleges 
or private colleges and to withdraw recognition of any such college under the provisions 
of this Act; 
PART III] 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 2, 2019 	 5 
The Harichand Guruchand University Act, 2018. 
(Chapter II.—University and its Officers.—Section 4.) 
(6) to provide for affiliated colleges, other than Government Colleges— 
(a) the powers and functions of their Governing Bodies; and 
(b) for the Colleges other than the Government Colleges and the 
Government-aided 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 
(iii) the duties and responsibilities of the Principal, Teachers and any 
other employee as deem fit and disciplinary actions and punishment 
for negligence or violations thereof; 
(7) to provide for affiliated colleges the constitution, powers and functions 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 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 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; 
(10) to dissolve, in consultation with the State Government, the Governing Body of 
any affiliated private college, professional college, autonomous college, institution, 
other than a Government-aided college or a Government College and pending 
reconstitution of the Governing Body thereof in such manner as may be provided and 
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; 
(11) to institute degrees, titles, diplomas, certificates and other academic 
distinctions; 
(12) 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 therefrom in the manner provided by the Regulations and 
shall have passed the prescribed examinations of the University, or shall have carried on 
research under conditions provided; 
(13) to withdraw or to cancel degrees, titles, diplomas, certificates or other academic 
distinctions under such conditions as may be provided by the Statutes and after giving 
the person affected a reasonable opportunity to present his case; 
(14) to confer honorary degrees or other academic distinctions under conditions 
provided by the Statutes; 
(15) to institute Professorships including Distinguished or Chair Professorships, 
Associate Professorships, Assistant Professorships and other teaching posts required by 
the University with prior 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; 
6 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 2, 2019 	 [PART III 
The Harichand Guruchand University Act, 2018. 
(Chapter II.—University and its Officers.—Section 4.) 
(16) to create posts, as and when required, of officers and employees of the 
University besides those provided for in this Act with the prior concurrence and approval 
of the State Government; 
(17) to provide, 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 
provided by the Statutes; 
(18) to provide by the Statutes the powers and duties of officers of the University; 
(19) to provide by the Statutes, 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; 
(20) to make provisions for provident and other funds for the employees of the 
University; 
(21) to determine fees or other charges for examinations and other purposes, and to 
demand and receive the fees or other charges so prescribed; 
(22) to establish, maintain and manage halls and hostels and to withdraw such 
recognition; 
(23) to provide for the promotion of the health and welfare of students and of 
discipline among them; 
(24) to co-ordinate the activities of, and give financial aid to affiliated or recognized 
colleges and institutions; - 
(25) to extend grant to the National Service Scheme and National Cadet Corps from 
the University Fund; 
(26) 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; 
(27) to acquire, hold and dispose of property, movable and immovable and to make 
grants and advances for furthering any of its objects; 
(28) to accept and administer gifts, endowments and benefactions, for the 
furtherance of any of its objects for the University or for or on behalf of any college or 
institution established by, affiliated to, or recognized by, the University, and to institute 
awards, fellowships, travelling fellowships, scholarships, studentships, stipends, 
bursaries, exhibitions, medals and prizes; 
(29) to accept grants and to raise loans or to accept loans from the Central or any State 
Government or the University Grants Commission, and with the approval of the State 
Government also from the other sources; 
(30) to co-operate with other Universities, institutions and educational authorities in 
matters that relate to and further the educational objectives of the University; 
(31) generally to do all such acts and things as may be necessary or desirable for, or 
incidental to, the advancement of the objects or purposes of the University; 
(32) to impart instruction through distance education with the approval of the 
Distance Education Council; 
(33) to introduce interdisciplinary or multidisciplinary integrated courses in selected 
subjects; 
(34) 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. 
PART III] 	
THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 2, 2019 	 7 
The Harichand Guruchand University Act, 2018. 
(Chapter II.—University and its Officers.—Sections 5-8.) 
Teaching in the 
University. 
University to be 
open to all 
classes, castes and 
creeds. 
Jurisdiction of the 
University. 
Delegation of 
power. 
5. (1) All recognised teachings in connection with the degrees, diplomas and 
certificates of the University shall be conducted by the teachers of the University or of 
any affiliated or constituted institution, as the case may be, under the general control of 
the Court and the Executive Council. 
(2) The courses of study, the curricula and the authorities responsible for organising 
such teaching shall be such as may be provided by regulations. 
6. The University shall be open to persons of either sex and of whatever race, creed, 
caste or class, and it shall not be lawful for the University to adopt or impose on any 
person any test whatsoever of religious belief or profession in order to entitle him to be 
appointed as a Teacher of the University or to hold any office therein or to be admitted 
as a student in the University, or to enjoy or exercise any privilege thereof. 
7. (1) Save as hereinafter otherwise provided, the territorial limits of jurisdiction of 
the University shall be such as may be determined and notified by the State Government 
in the Official Gazette, from time to time. 
(2) Notwithstanding anything contained in sub-section (1), any college or 
institution situated beyond the limits of jurisdiction of the University, 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 
and with effect from such date as the State Government may, by notification in the 
Official Gazette, appoint in this behalf under sub-section (1) and sub-section (2)— 
(a) such colleges existing on the said date within the limits of the jurisdiction, 
shall— 
(i) be deemed to be affiliated to the University and continue to be so 
affiliated until the otherwise directed; and 
(ii) cease to be affiliated from 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 Maulana 
Abul Kalam Azad University of Technology, West Bengal, the 
West Bengal University of Teachers' Training, Education Planning 
and Administration, the West Bengal University of Health Sciences, 
or such other University as may be notified by the State Government 
from time to time; 
(iii) any person of any such college or institution holding any post Under 
the previously affiliated University shall cease to hold such post or 
office; 
(b) no college or institution situated within the local limits of the 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; 
Explanation.—For the purpose of this section, 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. 
8. The University may delegate such of its powers as it may deem expedient to any 
of its authorities referred to in section 21 or to any of its officers, and may, at any time 
withdraw at its discretion any power so delegated. 
8 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 2, 2019 	 [PART III 
The Harichand Guruchand University Act, 2018. 
(Chapter II.—University and its Officers.—Sections 9-11.) 
Officers of the 
University. 
The Chancellor. 
The Vice-
Chancellor. 
9. The following shall be the officers of the University:— 
(1) the Vice-Chancellor; 
(2) the Registrar; 
(3) the Deans of Faculty Councils; 
(4) the Director of School of Studies; 
(5) the Finance Officer; 
(6) the Law Officer; 
(7) the Controller of Examinations; 
(8) Inspector of Colleges; 
(9) the University Librarian; 
(10) such other persons as may be declared by Statutes to be the officers of the 
University. 
10. (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. 
11. (1) (a) The Vice-Chancellor shall be a distinguished academician with proven 
competence and integrity and having a minimum of ten years 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. 
(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 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 be constituted in the following manner — 
(i) an academician, not below the rank of the Vice-Chancellor of a Central or 
State aided University or the Director of a National institute of higher 
learning, to be nominated by the Chancellor in consultation with the 
Minister, who shall be the Chairperson of the Committee; 
(ii) an academician, not below the rank of a Professor of a Central or State aided 
University or National institute of higher learning, to be nominated by the 
State Government; 
(iii) an academician not below the rank of a Professor of a Central or State aided 
University or National institute of higher learning, to be nominated by the 
Court: 
Provided that the nominees, as mentioned under sub-clause (i), (ii) and (iii) shall not 
be the persons associated with the concerned University for which the Search Committee 
is constituted. 
PART III] 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 2, 2019 	 9 
The Harichand Guruchand University Act, 2018. 
(Chapter IL—University and its Officers.—Section 11.) 
(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 (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. 
(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 has 
committed breach of any of the terms and conditions of the service 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 or gross financial irregularity or impropriety or gross 
negligence of duty; or 
(f) has shown incompetence to perform or has persistently made default in the 
performance of the duties imposed on him by or under this Act; or 
10 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 2, 2019 	 [PART III 
The Harichand Guruchand University Act, 2018. 
Powers and duties 
of the Vice-
Chancellor. 
The Registrar. 
(Chapter 11.—University and its Officers.—Sections 12, 13.) 
(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: 
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). 
Explanation.— For the purpose of clause (h), whether any party is a political party 
or any association is a political association or any act of the Vice-Chancellor is partisan, 
the decision of the Chancellor thereon shall be final. 
12. (1) The Vice-Chancellor shall be the principal executive and academic officer 
of the University and shall, in the absence of the Chancellor, preside over the meeting 
of the Court. He shall, by virtue of his office, be a member and the Chairman of the 
Executive Council and the Academic Councils for Post-graduate and Undergraduate 
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 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 provided 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. 
13. (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. 
2 of 1974. 
PART HI] 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 2, 2019 	 11 
The Harichand Guruchand University Act, 2018. 
(Chapter IL—University and its Officers.—Sections 14-18.) 
Powers and duties 
of the Registrar. 
Finance Officer. 
Powers and duties 
of the Finance 
Officer. 
The Law Officer. 
The Controller of 
Examinations. 
(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. 
14. Subject to the supervision, direction and general control of the Vice-Chancellor, 
the Registrar shall act as the Secretary to the Court and the Executive Council and shall 
exercise such powers and perform such duties as may be provided by the Statutes, or 
delegated to him by or under this Act. 
15. (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. 
16. (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 provided or delegated to him by or under the provisions of this Act, the 
Statutes, the Ordinances or the Regulations, as the case may be. 
17. (1) There shall be a Law Officer in the University. 
(2) The Law Officer shall assist the University in all legal issues and shall represent 
the University in all legal proceedings before the Court of Law. 
(3) The Law Officer shall have such powers and functions as may be provided by 
the Statues. 
18. (1) The Controller of Examinations 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 Controller of Examinations may resign his office by writing under his hand 
addressed to the Vice-Chancellor. 
(3) If the Controller of Examinations is for any reason temporarily unable to 
exercise the powers and perform the duties of his office, the Vice-Chancellor may, with 
the approval of the Executive Council, appoint a person temporarily for a period not 
exceeding six months to exercise the powers and perform the duties of the Finance 
Officer. 
12 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 2, 2019 	 [PART III 
The Harichand Guruchand University Act, 2018. 
(Chapter H.—University and its Officers.—Sections 19, 20.— 
Chapter H1.—Authorities of the University.—Sections 21, 22.) 
19. (1) Subject to the supervision, direction and general control of the 
Vice-Chancellor, the Controller of Examinations shall be in charge of the conduct of 
examinations and tests of the University and declarations of their results. 
(2) The Controller of Examinations shall exercise such other powers and perform 
such other duties as may be provided or delegated to him by or under the provisions of 
this Act, the Statutes, the Ordinances or the Regulations, as the case may be. 
20. In their respective spheres of duties, the Registrar, the Finance Officer, the Law 
Officer and the Controller of Examinations 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 III 
Authorities of the University 
21. The following shall be the authorities of the University:— 
(1) the Court; 
(2) the Executive Council; 
(3) the Faculty Council(s) for Postgraduate Studies; 
(4) the Council(s) for Undergraduate Studies; 
(5) the Board of Studies; 
(6) the Finance Committee; 
(7) such other authorities as may be declared by regulations to be the 
authorities of the University. 
22. (1) The Court shall be the supreme authority of the University. 
(2) The Court shall consist of the following members:— 
(a) Ex officio members — 
(i) the Chancellor; 
(ii) the Vice-Chancellor; 
(iii) 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; 
(iv) the Secretary, Finance Department, Government of West Bengal 
or his nominee not below the rank of Joint Secretary to the 
Government of West Bengal; 
(v) the Chairman, West Bengal State Council of Higher Education or 
his nominee; 
(vi) the Director ofPublic Instruction, West Bengal or his representative 
not below the rank of Additional Director of Public Instruction; 
(vii) the Chairperson of the College Service Commission or a member 
of the Commission as his nominee; 
(viii) a nominee of the Chairman, University Grants Commission; 
Powers and duties 
of the Controller 
of Examinations. 
Supervisory 
powers of the 
Registrar, the 
Finance Officer, 
the Law Officer 
and the Controller 
of Examinations. 
Authorities. 
The Court. 
PART III] 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 2, 2019 	 13 
The Harichand Guruchand University Act, 2018. 
(Chapter III.—Authorities of the University.—Section 23.) 
Powers and duties 
of the Court. 
(b) Representatives of Departments of the University and affiliating Colleges— 
(ix) Heads of Departments of the University; 
(x) five seniormost Professors of Departments of University to be 
selected by the Vice-Chancellor in alphabetical order of the 
Depaittnent, of whom not more than one Professor shall be from 
the same Department; 
(xi) principals of affiliated Colleges, not more than ten, to be nominated 
by the Vice-Chancellor; 
(xii) five teachers from the Council of Undergraduate studies, of whom 
at least two shall be Associate Professor and others shall not be 
below the rank of Assistant Professor, to be elected by the 
members of the Council from amongst themselves in the manner 
as may be provided by the Statutes; 
(xiii) one representative of officers of the University, to be elected from 
amongst themselves in the manner as may be provided by the 
Statutes; 
(xiv) two representatives of non-teaching employees of whom— 
(a) One from non-teaching employees of the University, 
(b) One from non-teaching employees of the affiliated colleges 
of the University, 
to be elected from amongst themselves in the manner as may be 
provided by the Statutes; 
(c) Nominated Members:— 
(xv) not more than five persons to be nominated by the Chancellor in 
consultation with the Minister 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:— 
(xvi) 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. 
(3) 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. 
(4) No act or proceedings of the Court or any body or authority 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. 
23. (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 Colleges, University Departments, institutions, 
libraries, laboratories and museums of study and research; 
14 	
THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 2, 2019 	 [PART III 
The Harichand Guruchand University Act, 2018. 
(Chapter 1I1.—Authorities of the University.—Section 23.) 
(ii) to confer, on the recommendation of the State Government and the 
University Grants Commission, such special powers as may be provided 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 the 
State Government and the University Grants Commission, all or any of the 
special powers conferred on any such college or institution; 
(iii) 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 prior 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 persons who— 
(a) have pursued prescribed courses of studies or have been exempted 
therefrom in the manner provided, and have passed such 
examinations as may be determined by the University, or 
(b) have carried on research in accordance with such conditions as 
may be provided by the Regulations; 
(vii) to withdraw or to cancel degrees, titles, diplomas, certificates or other 
academic distinctions under such conditions as may be provided 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 advise on, such other reports from the Executive Council 
or any other body as may be made to it; 
(xii) 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 
co-operation with other universities, institutions and educational 
authorities in matters that relate to or further the educational objectives of 
the University; 
PART HI] 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 2, 2019 	 15 
The Harichand Guruchand University Act, 2018. 
(Chapter III.—Authorities of the University.—Sections 24, 25.) 
Meetings of the 
Court. 
The Executive 
Council. 
(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 recommendatio

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