The Kanyashree University Act, 2018

Registered No. WB/SC-247 	 No. WB(Part-III)/2019/SAR-2 
 
11(nIkata Gayttt 
iicli cl 
Extraordinary 
Published by Authority 
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. 2-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 XXVIII of 2018 
THE KANYASHREE 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 incorporation of the Kanyashree University 
in the State of West Bengal and for certain matters incidental thereto and connected 
therewith. 
WHEREAS it is expedient to establish and incorporate a State-aided women University 
by the name of the Kanyashree University with the view to provide higher education 
amongst women with special emphasis to the women known as "Kanyashree" and to 
establish a Centre of Excellence devoted to the teaching, learning and research in various 
branches of studies 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; 
It is hereby enacted in the Sixty-ninth Year of the Republic of India, by the 
Legislature of West Bengal, as follows:— 
2 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 2, 2019 	 [PAW III 
The Kanyashree University Act, 2018. 
(Chapter 1.—Preliminary.--Sections 1, 2.) 
CHAPTER I 
Preliminary 
Short title and 	 1. (1) This Act may be called the Kanyashree University Act, 2018. commencement. 
(2) This section and sections 60, 61 and 62 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 the context otherwise requires,— 
(1) "appointed day" means the date referred to in sub-section (5) of section 60; 
(2) "college" means the constituent or affiliated college of the University; 
(3) "convocation" means a meeting of the Governing Board for the purpose of 
conferring degrees, titles, diplomas, certificates or other academic 
distinctions; 
(4) "distance education" means instruction imparted through correspondence 
or distance mode as recognized by the appropriate authority; 
(5) "employee" in relation to the University means a person employed in the 
University; 
(6) "financial year" means the year ending on the 31st day of March; 
(7) "Governor" means the Governor of the State of West Bengal; 
(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 the Higher Education 
Depai 	tment, Government of West Bengal, appointed as such by the 
Governor; 
(10) "non-teaching staff' means the non-teaching staff appointed or recognized 
as such by the University and not holding any teaching, officer of the post 
of Librarian, by whatever name called; 
(11) "officer" means an officer of the University; 
(12) "prescribed" means prescribed by rules made under this Act; 
(13) "registered graduate" means a graduate registered under this Act on making 
an application in the prescribed form and on payment of such fees as may 
be determined by the University from time to time; 
(14) "State Government" means Government of West Bengal in the Higher 
Education Department; 
(15) "Statutes", "Ordinances" and "Regulations" mean, respectively, the Statutes, 
Ordinances , Regulations of the University made under this Act; 
(16) "Student" means a student of the University and includes any person 
enrolled by the University for pursuing any Undergraduate or Post- 
graduate 	 course of study or in research works of the University; 
(17) "Students' Council" means the Students' Council of the University 
constituted in the manner prescribed; 
PART III] 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 2, 2019 	 3 
The Kanyashree University Act, 2018. 
(Chapter II.—The University and its Officers.—Sections 3-5.) 
(18) "Teacher of the University" means a Professor, Associate Professor, 
Assistant Professor, or any other person, holding a whole-time permanent, 
substantive teaching post, appointed or recognized as such by the University 
for the purpose of imparting instruction and conduction of research in the 
University; 
(19) "University" means the Kanyashree University constituted under this Act; 
(20) "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; 
(21) "University Professor", "University Associate Professor" or "University 
Assistant Professor" means a Professor including Distinguished Professor, 
Chair Professor, Adjunct Professor, Associate Professor and Assistant 
Professor respectively, appointed or recognized as such by the University; 
(22) "Vice-Chancellor" means the Vice-Chancellor of the University. 
CHAPTER II 
The University and its Officers 
The University. 
Objects of the 
University. 
Powers of the 
University. 
3. (1) There shall be constituted and incorporated a State-aided University by the 
name of the Kanyashree University in the District of Nadia. 
(2) The Vice-Chancellor and the members of the Governing Board, so long as they 
continue to hold such office or membership, shall constitute a body corporate by the 
name of the Kanyashree University. 
(3) The University shall be a body corporate and shall have perpetual succession and 
common seal and shall have power to sue and be sued by the name of the Kanyashree 
University. 
(4) The Headquarter of the University shall be located at Nadia. 
(5) The territorial jurisdiction of the University shall extend to the whole of the 
State of West Bengal. 
4. The following shall be the objects of the University, namely to:— 
(1) promote, propagate and cause further development of study and research 
on all and allied branches of studies; 
(2) act as an optimum blend of the modern system of learning and modern 
research methodology from occidental point of view; 
(3) provide facilities for the advanced studies in various mode of 
environmental studies aiming to empowering women's education; 
(4) pursuing studies in various branches of studies in Science, Humanities, 
Commerce, Languages, Law, Social studies and other related branches of 
study. 
5. The University shall have the following powers, namely:— 
(1) to provide for instruction, teaching, training and research in, and promote 
extension of higher education with special emphasis on women's education 
and in such other allied branches of study and such other subject of studies 
at the Undergraduate, Post-graduate and higher levels; 
4 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 2, 2019 	 [PART III 
The Kanyashree University Act, 2018. 
(Chapter IL—The University and its Officers.—Section 5.) 
(2) to establish, maintain and manage libraries, laboratories, workshops, 
museums, schools, centres and such other institutions 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, societies and organizations within 
as well as outside India in matters that relate to the furtherance of the 
objectives of the University; 
(5) to take measures for maintenance of standards and enhancement of quality 
in higher education in the fields relevant to the University; 
(6) to confer 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 
approved course of study in the University, unless exempted therefrom in 
the manner provided and shall have passed the prescribed examinations of 
the University, or shall have carried on research under conditions provided; 
(8) 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; 
(9) to confer honorary degrees or other academic distinctions under 
conditions provided; 
(10) to institute Professorships including Distinguished Professorship, Chair 
Professorship, Adjunct Professorship, Associate Professorship, Assistant 
Professorship and other teaching posts required by the University with 
prior approval of the State Government and to appoint persons to such posts 
or to recognize persons as Professors, Associate Professors, 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; 
(11) to create posts, as and when required, of officers and employees of the 
University besides those provided for in this Act subject to the concurrence 
and prior approval by the State Government; 
(12) 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 constituted; 
(13) to provide, subject to the provisions of this Act, the terms and conditions 
of service, duties and responsibilities including the rules of conduct and 
discipline and the emoluments for all categories of posts of the University; 
(14) to make provisions for Provident and other funds for all categories of the 
employees of the University; 
(15) to provide fees and other charges for admission, registration and 
examinations and such other purposes, and to demand and receive the fees 
or other charges so provided; 
PAM III] 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 2, 2019 	 5 
The Kanyashree University Act, 2018. 
(Chapter IL—The University and its Officers.—Sections 6, 7.) 
(16) 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, and with prior approval 
of the State Government; 
(17) to acquire, hold and dispose of property, movable and immovable and to 
make grants and advances for furthering any of its objectives; 
(18) to accept and administer gifts, endowments and benefactions, for the 
furtherance of any of its objectives for the University or for or on behalf 
of any school or centre established by or recognized by the University, and 
to institute awards, fellowships, traveling fellowships, scholarships, 
studentships, stipends, bursaries, exhibitions, medals and prizes; 
(19) 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 prior 
approval of the State Government also from the other sources; 
(20) to co-operate and collaborate with other Universities, institutions and 
educational authorities in matters that relate to and furtherance of the 
academic objectives of the University; 
(21) 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; 
(22) to introduce interdisciplinary and multidisciplinary integrated courses in 
selected subjects; 
(23) to initiate collaborative teaching and research programme with other 
Universities, institutions and to provide modalities for Credit Transfer and 
Award of Joint Degrees if deemed necessary; 
(24) to take care of the learning of the Rabindra Literature from the Secondary 
and Higher Secondary School level to the highest level; 
(25) to do such other act and perform such other functions consonance with the 
objectives of the University. 
Teaching in the 
University. 
6. (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 Governing Board. 
(2) The courses of study, the curricula and the authorities responsible for organising 
such teaching shall be such as may be provided by regulations. 
University to be 
open to all 
classes, castes 
and creeds. 
7. The University shall be open exclusively for women 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. 
6 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 2, 2019 	 [PART. III 
The Kanyashree University Act, 2018. 
(Chapter IL—The University and its Officers.—Section 8.) 
Jurisdiction. 8. (1) The University shall primarily be a non-affiliating State-aided Unitary 
University. 
(2) Notwithstanding contained in sub-section (1) or in any other law for the time 
being in force, the State Government, may by Notification in the Official Gazette allow 
the University to affiliate colleges and institutions imparting course of studies similar 
or closely connected with the academic principles of the University and with effect from 
such date as the State Government may, appoint in this behalf,— 
(A) all colleges and educational institutions, whether Government administered 
or Government-aided or self-financed, imparting education specially in 
literature, sciences, social sciences, cognitive science, and such other 
branches of studies, as the State Government may from time to time 
determines, for the advancement of learning and dissemination ofknowledge 
in such branches and affiliated to any other University in the State— 
(i) shall be deemed to be affiliated to the University for such period and 
subject to such terms and conditions, as may be imposed by the 
University, not inconsistent with the provisions of this Act or any 
other law for the time being in force, and 
(ii) shall cease to be affiliated to the University to which any such college 
or institution may have been affiliated before the said date; 
(B) any Principal, teacher, or other employee, or any member of the Governing 
Body, by whatever name called, or any student, of any such affiliated 
college or institution, holding, by virtue of his being such Principal, 
teacher, or other employee, or member or student, any office in or under 
any University or any of the authorities of such University to which such 
college or institution was affiliated before the said date, shall cease to hold 
such office and the vacancy so caused shall be deemed to be a casual vacancy 
for the purposes of any law under which that University was established; 
(C) whenever the University issues directions in addition to the requirements 
stipulated in sub-clause (i) of clause (A), the affiliated institution shall be 
bound to comply with such terms and Conditions as may be incorporated 
in the directions of the University within such reasonable time as may be 
determined by the University; 
(D) the University shall have power to alter or withdraw the affiliation deemed 
to have been granted under this section, if the affiliated institution does not 
comply with all the terms and conditions of such affiliation; 
(E) for the purpose of deemed affiliation under this sub-section, it shall be 
competent for the University to satisfy itself in such manner as it may 
decide, if an affiliated institution was validly affiliated to any University 
established before the said date. 
(3) Notwithstanding anything contained in any other law for the time being in force, 
no college or institution providing courses of study or programmes of education, 
research or training in the field of engineering, technology, management or teachers' 
training, education planning and administration and situated in West Bengal, but not 
admitted to the privileges of the University, shall be admitted to the privileges of any 
other University except with the prior approval of the State Government: 
PART III] 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 2, 2019 	 7 
The Kanyashree University Act, 2018. 
Delegation of 
Powers. 
The Chancellor. 
Officers of the 
University. 
(Chapter II—The University and its Officers.—Sections 9-11.) 
Provided that nothing in this sub-section shall, save as otherwise provided in this Act, 
apply to— 
(a) any constituent college, institution, Faculty or Department of any other 
University or of any institution for higher education deemed to be a 
University under section 3 of the University Grants Commission Act, 1956, 
directly managed, controlled and financed by such University or such 
institution for higher education deemed to be a University under section 3 
of that Act, or 
(b) any other college or institution affiliated to any other University mainly 
providing courses of study in subjects other than literature, dance, drama, 
sculpture, humanites science, commerce, cognitive science and such 
branches of study as the State Government deems appropriate for the 
advancement of learning and dissemination of knowledge in such branches. 
Explanation.—For the avoidance of doubt, it is hereby declared that the State 
Government shall have powers to decide whether a college or institution provides mainly 
the courses of study in subjects other than mentioned under clause (b) of sub-section (3) 
will be admitted to the privileges of the University or not. 
9. The University may delegate such of its powers as it may deem expedient to any 
of its authorities referred to in section 22 or to any of its officers, and may, at any time, 
withdraw at its discretion any power so delegated. 
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 Governing 
Board and shall, when present, preside over the meetings of the Governing Board. 
(2) The Chancellor shall exercise such powers as may be conferred on him by or 
under the provisions of this Act and shall exercise such other powers as may be 
prescribed. 
(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 in consultation with the Minister to represent interests not otherwise 
adequately represented. 
(4) Every proposal to confer any honorary degree shall be subject to confirmation 
by the Chancellor. 
(5) The Chancellor can issue any direction upon the University not inconsistent 
with the provisions of this Act, to which the University shall comply. 
11. The following shall be the officers of the University:— 
(1) the Vice-Chancellor; 
(2) the Registrar; 
(3) the Deans of Schools; 
(4) the Finance Officer; 
(5) the Law Officer; 
(6) the Controller of Examinations; 
(7) the University Librarian; and 
(8) such other persons holding such other posts as may be declared by Statutes 
to be the posts of officers of the University. 
3 of 1956. 
8 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 2, 2019 	 [PART. III 
The Kanyashree University Act, 2018. 
(Chapter H.—University and its Officers.—Section 12.) 
The Vice-
Chancellor. 12. (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. 
(b) The Vice-Chancellor shall be appointed by the Chancellor out of the 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 
Governing Board: 
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. 
(2) (a) The Vice-Chancellor shall hold office for a term 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. 
(b) The Chancellor may, notwithstanding the expiration of the term of the office 
of the 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 reasons 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 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 may appoint a person to exercise the powers and perform the 
duties of the Vice-Chancellor. 
PART III] 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 2, 2019 	 9 
The Kanyashree University Act, 2018. 
Powers and 
duties of the 
Vice-Chancellor. 
(Chapter IL—University and its Officers.—Section 13.) 
(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 shall 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 
(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 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 
partisan, the decision of the Chancellor thereon shall be final. 
13. (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 Governing Board. He shall, by virtue of his office, be a member and the 
Chairman of all the Schools of 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 Governing 
Board, the Schools of Post-graduate and Undergraduate Studies and of any other 
authority or body of the University. 
2 of 1974. 
10 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 2, 2019 	 [PART III 
The Kanyashree University Act, 2018. 
(Chapter II.—University and its Officers.—Sections 14-17.) 
(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 Governing Board, delegate 
any of his powers, to any other officer subordinate to him. 
The Registrar. 
Powers and 
duties of the 
Registrar. 
The Law Officer. 
The Finance 
Officer. 
14. (1) The Registrar shall be a whole-time officer of the University and shall be 
appointed by the Governing Board on the recommendation of a Committee consisting 
of the Vice-Chancellor as Chairman, a nominee of the Chancellor, two nominees of the 
Governing Board and a nominee of the State Government, and on such terms and 
conditions, as may be prescribed. 
(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 
Governing Board 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. 
15. Subject to the supervision, direction and general control of the Vice-Chancellor, 
the Registrar shall act as the Secretary of the Governing Board and shall exercise such 
powers and perform such duties as may be provided in the Statutes, or delegated to him 
by or under this Act. 
16. (1) There shall be a Law officer in the University, to be appointed by the State 
Government, on deputation from amongst the members of the State Legal service. 
(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. 
17. (1) The Finance Officer shall be a whole-time officer of the University. He shall 
be appointed by the Governing Board on the recommendation of a committee consisting 
of the Vice-Chancellor as the Chairman, a nominee of the Chancellor, two nominees of 
the Governing Board and a nominee of the State Government for such period and on such 
terms and conditions as may be prescribed. 
PART III] 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 2, 2019 	 11 
The Kanyashree University Act, 2018. 
Powers and 
duties of the 
Finance Officer. 
Controller of 
Examinations. 
(Chapter IL—University and its Officers.—Sections 18-21.) 
(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 
Governing Board, may appoint a person temporarily for a period not exceeding six 
months to exercise the powers and perform the duties of the Finance Officer. 
18. (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. 
19. (1) The Controller of Examinations shall be a whole-time officer of the 
University. He shall be appointed by the Governing Board on the recommendation of 
a committee consisting of the Vice-Chancellor as the Chairman, a nominee of the 
Chancellor, two nominees of the Governing Board and a nominee of the State 
Government for such period and on such terms and conditions as may be provided 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, with the 
approval of the Governing Board, may appoint a person temporarily for a period not 
exceeding six months to exercise the powers and perform the duties of the Controller 
of Examinations. 
Powers and 
duties of the 
Controller of 
Examinations. 
Supervisory 
powers of the 
Registrar, Law 
Officer, Finance 
Officer, and 
Controller of 
Examinations. 
20. (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. 
21. In their respective spheres of duties, the Registrar, the Law Officer, the Finance 
Officer, and the Controller of Examination 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 the Ordinances or the 
Regulations, as the case may be. 
12 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 2, 2019 	 [PART. III 
The Kanyashree University Act, 2018. 
(Chapter Ill.—Authorities of the University.—Sections 22, 23.) 
CHAPTER III 
Authorities of the University 
Authorities. 
The Governing 
Board. 
22. The following shall be the authorities of the University:— 
(i) the Governing Board; 
(ii) the Schools for Post-graduate and Undergraduate Studies; 
(iii) the Boards of Studies; 
(iv) the Finance Committee; 
(v) such other authorities as may be declared and established under the Statutes. 
23. (1) The Governing Board 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) a nominee of the Chairman of the University Grants Commission; 
and 
(vii) the Law Officer; 
(b) Representatives of Departments and Teachers— 
(viii) two Deans of the Schools of Post-graduate and Undergraduate 
Studies; 
(ix) three Heads of Departments by rotation for one year in alphabetical 
order of the Department to be selected by the Vice-Chancellor; 
(x) two teachers from each Faculty Council for Post-graduate and 
Undergraduate Studies of whom atleast one shall be a Professor and 
they shall be elected by the teachers of concerned School from 
amongst themselves in the manner as may be provided by Statutes; 
(c) Nominated Members— 
(xi) (1) two members to be nominated by the Chancellor from amongst 
the persons interested in the University education; 
(2) three members to be nominated by the State Government from 
amongst the persons interested in the University education; 
(3) four members to be nominated by the outgoing University 
Council or outgoing Governing Board, as the case may be, of 
whom at least two shall be eminent scholars: 
Provided that no such member shall be nominated for more 
than two terms in the Governing Board: 
PART III] 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 2, 2019 	 13 
The Kanyashree University Act, 2018. 
Powers and 
duties of the 
Governing 
Board. 
(Chapter III—Authorities of the University.—Section 24.) 
Provided further that in all the cases no employee of the 
University or of a College or institution being managed by the 
University shall be eligible to be a member; 
(d) Special Invitee— 
(xii) any official or expert in any field or eminent educationist, alumnus 
whom the Governing Board may require for advice, consultation or 
assistance, may be invited to attend the meeting without any power 
to cast vote; 
(xiii) one Student representative and one Research Scholar to be nominated 
by the Vice-Chancellor from amongst the members of the Student 
Council of the University without any power to cast vote: 
Provided that the student representative or the research scholar referred under this 
clause shall not be permitted to take part in any meeting of the Governing Board in 
which, in the opinion of the Board, any of the minutes of any such meeting may 
prejudicially affect the general interest of the students or the research scholars, as the case 
may be. 
(2) A member of the Governing Board shall hold office for a period of four years, 
if not expressly provided otherwise in this Act. Any vacancy among the members of the 
Governing Board shall be filled up immediately by the concerned authority. 
(3) The Registrar shall act as the Secretary of the Governing Board. 
(4) No act or proceedings of the Governing Board or of any body constituted by the 
Governing Board shall be invalid or called in question by reason of the existence of any 
vacancy, initial or subsequent, in the Governing Board or in any body constituted by the 
Governing Board, as the case may be. 
24. Subject to such condition as may be provided by or under the provisions of this 
Act, the Governing Board shall exercise the following duties and responsibilities and 
perform the following functions, namely to:— 
(i) establish University departments, institutions, centres, libraries , laboratories 
and museums for study and research; 
(ii) create, with the approval of the State Government, posts of officers, 
teachers and other employees as may be necessary for the establishment of 
the University departments, institutions, centres, libraries, laboratories 
etc.; 
(iii) institute degrees, titles, diplomas, certificates and other academic distinctions; 
(iv) institute fellowships, traveling fellowships, scholarships, studentships, 
stipends, bursaries, exhibitions, medals and prizes to be awarded out of the 
University fund after consulting the respective Schools of Post-graduate 
and Undergraduate studies; 
(v) confer degrees, titles, diplomas, certificates and other academic distinctions 
on persons who— 
(a) pursue prescribed courses of studies; 
(b) carry on research in accordance with such conditions as may be 
prescribed; 
(vi) withdraw or 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; 
14 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 2, 2019 	 [PART. III 
The Kanyashree University Act, 2018. 
(Chapter X.—Authorities of the University.—Section 24.) 
(vii) confer honorary degrees or other academic distinctions; 
(viii) initiate proposals for the making of Statutes and Ordinances including 
proposals for amendment or repeal thereof, in the manner hereinafter 
provided; 
(ix) maintain University Departments, University Institutions, University 
libraries, University laboratories and University museums; 
(x) establish, maintain, manage and recognize halls and hostels; 
(xi) direct the inspection of University libraries, University laboratories, and 
hostels; 
(xii) appoint officers, teachers and other employees of the University and define 
their duties and other terms and conditions of service in accordance with 
the Statutes and the Ordinances and suspend, discharge or otherwise punish 
such teachers, officers and other employees in accordance with the Statutes 
and the Ordinances; 
(xiii) determine and collect fees or charges for the registration of students and 
their admission to courses of studies organized by the University, for 
holding examinations, for the grant of degrees, diplomas and certificates, 
and for other like purposes; 
(xiv) approve the constitution or reconstitution of the respective department of 
teaching in the University on the recommendation of the respective Schools 
of Post-graduate and Undergraduate studies. 
(xv) make regulations regarding the courses of studies and the division of 
subjects after obtaining and considering the recommendation of the 
Schools of Post-graduate and Undergraduate studies in this regard; 
(xvi) make regulations regarding the examinations which shall be recognized as 
the equivalent examinations held by the University; 
(xvii) make regulations regarding the conduct of examinations held by the 
University and the condition under which students may be admitted to the 
different courses of studies held by the University; 
(xviii) make regulations regarding all other maters which may be or are required 
to be provided for by regulations; 
(xix) give directions regarding the form, custody and use of the common seal of 
the University; 
(xx) acquire, hold and dispose of property, movable and immovable, with the 
approval of the State Government, and administer all assets, properties, and 
funds of the University, and undertake all measures necessary or desirable 
for the conservation or augmentation of the resources of the University; 
PART III] 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 2, 2019 	 15 
The Kanyashree University Act, 2018. 
(Chapter III—Authorities of the University.—Sections 25, 26.) 
Meetings of the 
Governing 
Board. 
(xxi) accept and administer grants, gifts, donations, endowments and 
benefactions for the furtherance of the purposes of this Act; 
(xxii) with the approval of the State Government, raise or accept loans on behalf 
of the University and make grants or advances from the University fund or 
other special funds maintained by the University; 
(xxiii) enter into an agreement with the State Government, or with the approval 
of the State Government, with any other Government or with any person, 
body or authority for the taking over by the University of the management 
of any institution, including its assets and liabilities, or for any other 
purpose not repugnant to the provisions of this Act on the recommendation 
of the Schools of Post-graduate and Undergraduate studies concerned; 
(xxiv) exercise general supervision over Students' Council, University Sports 
Board and other bodies instituted by the University; 
(xxv) approve the Annual Statement of Accounts, the Audit Report in respect of 
the Annual Statement of Accounts, the Internal Audit Report and the 
Annual Budget of the University; 
(xxvi) make due provision for the welfare and discipline of students and their 
relationship with the University and provide for such other training of 
students as may be considered desirable; 
(xxvii) make provision for research, advisory services and exchange programme 
and for that purpose enter into agreement 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; 
(xxviii) make rules for the transaction of its own business; 
(xxix) exercise all other powers and perform all other functions conferred by or 
under this Act; 
(xxx) exercise general supervision over the Schools of Post-graduate and 
Undergraduate studies and give such directions to these Schools for the due 
discharge of their respective duties as it may consider necessary. 
25. (1) The Governing Board shall meet at least once in a quarter, other than for 
convocation on such 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 Governing Board 
may also meet at such other times as it may decide. 
(2) One-third of the total number of members shall be a quorum for a meeting of 
the Governing Board. Such quorum shall not be required at the convocation. 
(3) The Vice-Chancellor may, whenever thinks fit, and shall upon a requisition in 
writing signed by not less than fifty percent of the total number of members of the 
Governing Board, convene a meeting of the Governing Board. A meeting on such 
requisition shall be held within fifteen days of the receipt of the requisition by the 
Vice-Chancellor. 
The Schools of 	 26. (1) There shall be the following Schools of Post-graduate and U

Excerpt shown. Open the full act in Lexace.

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