The Kazi Nazrul University Act, 2012

Registered No. WB/SC-247 	 No. WB(Part-M)/2012/SAR-30 
 
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Rothata twat 
Extraordinary 
Published by Authority 
SRAVANA 25] 	 THURSDAY, AUGUST 16, 2012 	 [SAKA 1934 
PART III—Acts of the West Bengal Legislature. 
GOVERNMENT OF WEST BENGAL 
LAWDEPARTMENT 
Legislative 
NOTIFICATION 
No. 1202-L.-16th August, 2012.—The following Act of the West Bengal Legislature, having been assented to by 
the Governor, is hereby published for general information:— 
West Bengal Act XIX of 2012 
1HE KAZI NAZRUL UNIVERSITY 
ACT, 2012. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first published in the Kolkata Gazette, 
Extraordinary, of the 16th August, 2012.] 
An Act to provide for constitution of the Kazi Nazrul University and for 
certain matters connected therewith and incidental thereto. 
WHEREAS it is expedient to constitute the Kazi Nazrul University to enable it 
to function efficiently as a University encouraging and providing for instruction, 
teaching, training and research in various branches of learning and courses of 
study, promoting advancement and dissemination of knowledge and learning, 
and extending higher education, to meet the growing needs of the society and to 
make the constitution of various authorities or bodies of the University more 
democratic; 
It is hereby enacted in the Sixty-third Year of the Republic of India, by the 
Legislature of West Bengal, as follows:— 
2 	 THE KOLKATA GAZET TE, EXTRAORDINARY, AUGUST 16, 2012 	 [PART RI 
The Kazi Nazrul University Act, 2012. 
(Chapter I. — Preliminary. — Sections 1, 2. ) 
CHAPTER I 
Preliminary 
Short title and 
commencement. 1. 	 (1) This Act may be called the Kazi Nazrul University Act, 2012. 
(2) This section and section 58 shall come into force at once; and the 
remaining provisions of this Act shall come into force on such date or dates as 
the State Government may, by notification in the Official Gazette, appoint, and 
different dates may be appointed for different provisions of this Act. 
Definitions. 	 2. 	 In this Act, unless there is anything repugnaant in the subject or context,— 
(1) "appointed day" means the date referred to in sub-section (5) of section 
58; 
(2) "affiliated" in relation to a college or an institution means affiliated to 
the Kazi Nazrul 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, at the 
Undergraduate as well as at the postgraduate levels of study; 
(3) "autonomous college" means a college affiliated to the University and 
enjoying academic freedom to — 
(a) determine and prescribe its 'own courses of study and syllabi; 
(b) determine rules of admission subject to the reservation policy of 
the State Government; and 
(c) evolve methods of conduction of examination and evaluation, 
under the guidelines and overall supervision of the University; 
(4) "convocation" means a meeting of the Court for the purpose of 
conferring degrees, titles, diplomas, certificates or other academic 
distinctions; 
(5) "Constituent College" means an affiliated college in which instruction 
is provided, under prescribed conditions, for honours as well as for 
post-graduate courses of study, and which is declared as such by the 
University: 
Provided that, if 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 under this Act; 
(7) "district" means the sub-divisions of Asansol and Durgapur of the 
district of Barddhaman and the district of Birbhum or any district 
which may be created in future out of any part thereof; 
(8) "employee" in relation to the University means a person employed by 
the University; 
PART 1[1] 	 THE KOLKATA GAZETTE, EXTRAORDINARY, AUGUST 16, 2012 	 3 
The Kazi Nazrul University Act, 2012. 
(Chapter 1. — Preliminary. — Section 2. ) 
(9) "financial year" means the year ending on the 31st day of March; 
(10) "Government College" means a college affiliated to the University 
which is maintained and managed by the Government of West Bengal; 
(11) "Governor" means the Governor of the State of West Bengal; 
(12) "hall" or "hostel" means a unit of residence of students maintained by 
the University; 
(13) "Librarian" means,— 
(a) in relation to the University, a Librarian or any other person 
holding a post of Librarian, by whatever name called, appointed 
or recognized as such by the University, and 
(b) in relation to a college affiliated to the University, Librarian or 
any other person holding a post of Librarian, by whatever name 
called, appointed or recognized by the University or appointed 
by such college with prior approval of the State Government; 
(14) "Minister" means the Minister-in-charge Department of Higher 
Education appointed as such by the Governor; 
(15) "non-teaching staff' means,— 
(a) in relation to the University, the non-teaching staff appointed or 
recognized as such by the University, not holding any teaching 
post or not holding the post of an officer or not holding the post 
of Librarian, by whatever name called; 
(b) in relation to an affiliated college, the non-teaching staff, not 
holding any teaching post (including part-time teaching post), 
appointed or recognized by the University or appointed by such 
college, but does not include a Librarian by whatever name called; 
(16) "prescribed" means prescribed by Statutes, Ordinances, Regulations 
and Rules made under this Act; 
(17) 'Principal" means the head of a college or of an institution, by whatever 
name called; 
(18) "private college" means a college which is fully financed, maintained 
and managed by private organisation; 
(19) "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; 
(20) "professional subject" means any of the following subjects, namely, 
law, teachers' training, engineering, technology, agriculture, library 
and information science, mass communication and journalism, 
management studies or such other subjects as may be prescribed by 
Regulations; 
4 THE KOLKATA GAZETTE, EXTRAORDINARY, AUGUST 16, 2012 	 [PART DT 
  
The Kazi Nazrul University Act, 2012. 
(Chapter I — Preliminary. — Chapter II — The University and its 
Officers.— Section 3.) 
(21) "registered graduate" means a graduate registered under this Act, at 
least three months prior to the date of election of members to the 
Court on application in the prescribed form and on payment of a fee 
as prescribed; 
(22) "State Government" means Government of West Bengal in the 
Department of Higher Education; 
(23) "Statutes", "Ordinances", "Regulations" and "Rules" means 
respectively, the Statutes, Ordinances, Regulations and Rules made 
under this Act, and they than be deemed to be rules within the meaning 
of clause (36) of Section 3 of the Bengal General Clauses Act, 1899; BemAct I of 1899. 
(24) "Students' Union" means,— 
(a) in relation to the University, the Students' Union constituted in 
the manner prescribed; and 
(b) in relation to an affiliated college, the Students' Union constituted 
in the manner prescribed; 
(25) "Teacher" means a Principal, Professor, Reader, Associate Professor, 
Assistant Professor or any other person holding a whole time teaching 
post, appointed or recognized by the University or appointed by an 
affiliated college or institution with prior approval of the State 
Government; 
(26) "Teacher of the University" means a Professor, Associate Professor, 
Assistant Professor or any other person, holding a teaching post 
including a part-time teaching post, appointed or recognized as such 
by the University with prior approval of the State Government; 
(27) "University" means the Kazi Nazrul University as constituted under 
this Act; 
(28) "University College" means a college, or an institute, or a college 
combined with an institute, maintained and managed by the University, 
whether established by it or not; 
(29) "University Laboratory", "University Library", "University Museum", 
or "University Institution" means a laboratory, a library, a museum or 
an institution, as the case may be, maintained and managed by the 
University, whether established by it or not. 
CHAPTER II 
The University and its Officers 
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 Kazi Nazrul University. 
(2) The University shall have perpetual succession and a common seal 
and Mall sue and be sued by the name of the Kazi Nazrul University. 
(3) The University shall be established at Asansol in the district of 
Barddhaman in the State of West Bengal. 
PART III] 	 THE KOLKATA GAZETTE, EXTRAORDINARY, AUGUST 16, 2012 	 5 
The Kazi Nazrul University Act, 2012. 
(Chapter IL — The University and its Officers.— Section 4.) 
Powers of the 
University. 
4. The University shall have the following powers, namely:— 
(1) to encourage and provide for instruction, teaching, training and 
research in such branches of learning and courses of study as it may 
think fit, and generally to promote the advancement and dissemination 
of knowledge and learning, and the extension of higher education 
with special emphasis on the study of indigenous languages as well as 
culture and rural development; 
(2) to establish, maintain and manage colleges, libraries, laboratories, 
museums and such other institutions or centres for study and research 
as it may deem necessary; 
(3) to provide for specialization of studies in colleges and for organization 
by colleges of common laboratories, libraries, museums and other 
institutions or centres for study and research work; 
(4) to affiliate to itself colleges or institutions or centres and to withdraw 
such affiliation; 
(5) to recognize affiliated colleges as professional colleges or autonomous 
colleges or Government Colleges or private colleges and to withdraw 
recognition of any such college; 
(6) to prescribe for affiliated colleges, other than Government Colleges— 
(a) the constitution, powers and functions of their Governing Bodies ; 
(b) and for the Colleges other than the Government Colleges and the 
Private Colleges, with the approval of the State Government — 
w 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 Fund; and 
the duties and responsibilities of the Principal, teachers and any 
other employee as deem fit and disciplinary actions for negligence 
or violations thereof; 
(7) to prescribe 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 disaffiliate a college or an institution in any subject or subjects, or 
to withdraw affiliation or recognition of colleges or institutions, if 
necessary; 
(10) to take over for a period of twelve months the management of any 
college or institution, affiliated to, or recognized by the University, 
other than a Government College or institution, or a private college in 
order to ensure that proper standards of teaching, training or instruction 
are maintained therein : 
6 	 THE KOLKATA GAZETTE, EXTRAORDINARY, AUGUST 16, 2012 	 [PART DI 
The Kazi Nazrul University Act, 2012. 
(Chapter II. — The University and its Officers.— Section 4.) 
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; 
(II) to dissolve the Governing Body of any affiliated college, professional 
college, autonomous college, institution, other than a private college 
or a Government College and pending reconstitution of the Governing 
Body thereof in such manner as may be prescribed to appoint an 
Administrator or an ad-hoc Governing Body: 
Provided that the reconstitution of the Governing Body shall be made 
within a period of twelve months from the date of dissolution: 
Provided further that the University may, if it considers it necessary 
so to do, extend such period, however, that the aggregate period shall 
not exceed eighteen months; 
(12) to institute degrees, titles, diplomas, certificates and other academic 
distinctions; 
(13) to hold examinations and to confer degrees, titles, diplomas, certificates 
and other academic distinctions on persons who shall have pursued 
an approved course of study in an affiliated college, professional college 
or University College or a University Laboratory unless exempted 
therefrom in the manner prescribed and shall have passed the prescribed 
examinations of the University, or shall have carried on research under 
conditions prescribed; 
(14) to withdraw or to cancel degrees, titles, diplomas, certificates or other 
academic distinctions under such conditions as may be prescribed by 
Statutes and after giving the person affected a reasonable opportunity 
to present his case; 
(15) to confer honorary degrees or other academic distinctions under 
conditions prescribed; 
(16) to institute Professorships including Distinguished 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; 
(17) to create posts, as and when required, of officers and employees of 
the University besides those provided for in this Act with the 
concurrence and approval by the State Government; 
(18) to prescribe, subject to the provisions of this Act, the constitution, 
powers and duties of the Boards of Studies, the Finance Committee, 
and other bodies as may be prescribed; 
(19) to prescribe the powers and duties of officers of the University; 
PART III] 	
THE KOLKATA GAZETTE, EXTRAORDINARY, AUGUST 16, 2012 	 7 
The Kazi Nazrul University Act, 2012. 
(Chapter II. — The University and its Officers.— Section 4.) 
(20) to prescribe, subject to the provisions of this Act, the terms and 
conditions of service, including the rules of conduct and discipline 
and the emoluments for all categories of posts of the University; 
(21) to make provisions for provident and other funds for the employees 
of the University; 
(22) to prescribe fees or other charges for examinations and other purposes, 
and to demand and receive the fees or other charges so prescribed; 
(23) to establish, maintain and manage halls and hostels and to withdraw 
such recognition; 
(24) to provide for the promotion of the health and welfare of students and 
of discipline among them; 
(25) to co-ordinate the activities of, and give financial aid to affiliated or 
recognized colleges and institutions; 
(26) to extend grant to the National Service Scheme and National Cadet 
Corps from the University Fund; 
(27) to enter into an agreement with the Government or with any person; 
body or authority for taking over by the University of the management 
of any college or institution, including its assets and liabilities, or for 
any other purpose not repugnant to the provisions of this Act; 
(28) to acquire, hold and dispose of property, movable and immovable and 
to make grants and advances for furthering any of its objects; 
(29) to accept and administer gifts, endowments and benefactions, for the 
furtherance of any of its objects for the University or for or on behalf 
of any college or institution established by, affiliated to, or recognized 
by, the University, and to institute awards, fellowships, travelling 
fellowships, scholarships, studentships, stipends, bursaries, 
exhibitions, medals and prizes; 
(30) to accept grants and to raise loans or to accept loans from the Central 
or any State Government or the University Grants Commission, and 
with the approval of the State Government also from the other sources; 
(31) to co-operate with other Universities, institutions and educational 
authorities in matters that relate to and further the educational objectives 
of the University; 
(32) generally to do all such acts and things as may be necessary or desirable 
for, or incidental to, the advancement of the objects or purposes of 
the University; 
(33) to impart instruction through distance education with the approval of 
the Distance Education Council; 
(34) to introduce interdisciplinary or multidisciplinary integrated courses 
in selected subjects; 
(35) to initiate collaborative teaching and research programme with other 
universities and to provide modalities for Credit Transfer and Award 
of Joint Degrees if deemed necessary. 
8 THE KOLKATA GAM 1E, EXTRAORDINARY, AUGUST 16, 2012 	 [Pam. III 
  
The Kazi Nazrul University Act, 2012. 
(Chapter II. — The University and its Officers.— Sections 5-7.) 
Jurisdiction of the 
University. 
5. 	 (1) Save as hereinafter otherwise provided, the local limits of 
jurisdiction of the University (hereinafter referred to as the territorial limits of the 
University) shall not extend beyond the limits of any district referred to in clause 
(7) of section 2. 
(2) Notwithstanding anything contained in sub-section (1) of section 5, 
any college or institution situated beyond the limits of district defined in clause 
(7) of section 2 if the State Government in consultation with the West Bengal 
State Council of Higher Education accords approval, may apply to the University 
for affiliation and the University may, subject to such conditions and restrictions 
as it may, with the approval of the State Government, think fit to impose, admit 
the same to all the privileges of the University. 
(3) Notwithstanding anything contained in any other law for the time 
being in force with effect from such date as the State Government may, by 
notification in the Official Gazette, appoint in this behalf (hereinafter in this 
section referred to as the said date) — 
(a) such colleges existing on the said date within the limits of the districts 
referred to in clause (7) of section 2 as may be specified in the 
notification, shall — 
(i) be deemed to be affiliated to the University and continue to be so 
affiliated until the University otherwise directs; and 
00 cease to be affiliated to the University of Burdwan or any other 
University to which they may have been affiliated before the 
said date subject to the conditions that nothing in this Act shall 
affect the powers exercised by the West Bengal University of 
Technology and the West Bengal University of Medical Sciences; 
(b) any Teacher, Principal or member of Governing Body of any such 
college or institution holding, by virtue of his being such Teacher, 
Principal or member of Governing Body, any office in or under the 
University of Burdwan or any of the authority of the said University, 
shall cease to hold such office and the vacancy so caused shall be West Ben. Act XXIII 
deemed to be a casual vacancy for the purpose of Burdwan University of 1981. 
Act, 1981 or any other University; 
(c) 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. 
Delegation of 
Powers. 
(4) To enable higher education to reach the unreached, the territorial limit 
shall not be insisted upon in the matter of Distance Education Mode of Learning. 
6. The University may delegate such of its powers as it may deem 
expedient to any of its authorities referred to in section 16 or to any of its officers, 
and may, at any time, withdraw at its discretion any power so delegated. 
Officers of the 	 7. 	 The following shall be the officers of the University:— 
University. 
(1) the Vice-Chancellor; 
(2) the Registrar; 
(3) the Finance Officer; and 
PART III] 	
THE KOLKATA GAZE1 1E, EXTRAORDINARY, AUGUST 16, 2012 	 9 
The Kazi Nazrul University Act, 2012. 
(Chapter IL — The University and its Officers.— Sections 8,9) 
(4) persons holding such other posts as may be declared by Statutes to 
be posts of officers of the University. 
The Chancellor. 
The Vice-Chancellor. 
8. (1) The Governor shall, by virtue of his office, be the Chancellor of the 
University. He shall be the head of the University and the President of the Court 
and shall, when present, preside at the meetings of the Court. 
(2) The Chancellor shall exercise such powers as may be conferred on 
him by or under the provisions of this Act. 
(3) Where power is conferred upon the Chancellor to make nominations 
to any authority or body of the University, the Chancellor shall, to the extent 
necessary, nominate persons to represent interests not otherwise adequately 
represented. 
(4) Every proposal to confer any honorary degree shall be subject to 
confirmation by the Chancellor. 
9. (1) (a) The Vice-Chancellor shall be appointed from the persons of the 
highest level of competence, integrity, morals and institutional commitment. The 
Vice-Chancellor shall be a distinguished academic with a minimum of ten years 
of experience in a University system of which 5 years shall be as professor or 
ten years of experience in a reputed research or academic administrative 
organization of which at least 5 years shall be in an equivalent position of professor. 
(b) The Vice-Chancellor shall 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 consist of the following Members:— 
(i) a nominee of the Chancellor, who shall be the Chairperson 
of the Committee; 
(ii) a nominee of the Chairman, University Grants Commission; 
(iii) a nominee of the Court: 
Provided that all such Members shall be persons of eminence in 
the sphere of higher education and shall not be connected in any 
manner with the University or colleges or institutions affiliated with 
the University or recognized by it. 
(2) (a) The Vice-Chancellor shall hold office for a period of four years or 
till he attains the age of sixty-five years, whichever is earlier, and shall be eligible 
for reappointment for another term of four years or till he attains the age of 
sixty-five years, whichever is earlier, following the provisions of sub-section (1). 
(b) The Chancellor may, notwithstanding the expiration of the term of 
the office of Vice-Chancellor or his attaining the age of sixty-five years, allow 
10 THE KOLKATA GAZEI lb, EXTRAORDINARY, AUGUST 16, 2012 	 [PART III 
  
The Kazi Nazrul University Act, 2012 
(Chapter II. — The University and its Officers.— Section 9.) 
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 
(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 
PART MI THE KOLKATA GAZETTE, EXTRAORDINARY, AUGUST 16, 2012 	 11 
The Kazi Nazrul University Act, 2012. 
(Chapter IL — The University and its Office irs.— Section 10.) 
(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 of 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 (11). 
Powers and duties of 	 10. (1) The Vice-Chancellor shall be the principal executive and academic 
the Vice-Chancellor. officer of 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 and the Regulations, are faithfully 
observed and to take such action as may be necessary for this purpose. 
(4) The Vice-Chancellor shall have the power to exercise general control 
and supervision over all other officers of the University and over all Teachers, 
and employees of the University and generally over all the affairs of the University. 
(5) The Vice-Chancellor shall exercise such other powers and discharge 
such other duties as may be delegated to him by any authority or body of the 
University or as may be prescribed by Statutes, Ordinances or Regulations. 
(6) The Vice-Chancellor may take on behalf of the University such action 
as he may deem expedient in any matter which, in his opinion, is either urgent or 
of an emergent nature and shall report the same for confirmation at the next 
meeting to the authority or body which, in the ordinary course, would have dealt 
with the matter : 
Provided that if the action taken by the Vice-Chancellor is not approved by 
the authority or body concerned, the matter shall immediately be referred to the 
Chancellor whose decision thereon shall be final. 
(7) The Vice-Chancellor may, with the approval of the Executive Council, 
delegate any of his powers, other than the power referred to in sub-section (6), 
to any other officer subordinate to him. 
2 of 1974. 
12 	 THE KOLKATA GAZETTE, EXTRAORDINARY, AUGUST 16, 2012 	 [Riau IR 
The Kazi Nazrul University Act, 2012. 
(Chapter H. — The University and its Officers.— Sections 11-15) 
The Registrar. 
Powers and duties of 
the Registrar. 
11. (1) The Rigistrar 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. 
The Finance Officer. 	 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 theVice-Chancellor as the Chairman, a nominee of the 
Chancellor, two nominees of the Executive Council and a nominee of the State 
Government, and on such terms and conditions as may be prescribed by or 
under this Act. 
(2) The Finance Officer may resign his office by writing under his hand 
addressed to the Vice-Chancellor. 
(3) If the Finance Officer is for any reason temporarily unable to exercise 
the powers and perform the duties of his office, the Vice-Chancellor, with the 
approval of the Executive Council, may appoint a person temporarily for a period 
not exceeding six months to exercise the powers and perform the duties of the 
Finance Officer. 
Powers and duties of 
the Finance Officer. 
Supervisory powers 
of the Registrar and 
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, 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, as the 
case may be. 
PART Ha THE KOLKATA GAZEI lb, EXTRAORDINARY, AUGUST 16, 2012 	 13 
The Kazi Nazrul University Act, 2012. 
(Chapter III. — Authorities of the University.— Sections 16, 17) 
CHAPTER DI 
Authorities. 
The Court. 
Authorities of the University 
16. The following shall be the authorities of the University: — 
(1) the Court; 
(2) the Executive Council; 
(3) the Faculty Councils for Post-Graduate Studies; 
(4) the Councils for Undergraduate Studies; 
(5) the Boards of Studies; 
(6) the Finance Committee; 
(7) such other authorities as may be established under the Statutes. 
17. (1) The Court shall consist of the following members:—
(a) Ex officio Members— 
(i) the Chancellor; 
(ii) the Vice-Chancellor; 
(iii) the Dean of Faculty Councils for Post-Graduate Studies; 
(iv) the Secretary, Higher Education Department, Government of 
West Bengal or his nominee not below the rank of Joint Secretary 
to the Government of West Bengal; 
(v) the Secretary, Finance Department, Government of West Bengal 
or his nominee not below the rank of Joint Secretary to the 
Government of West Bengal; 
(vi) the Chairman, West Bengal State Council of Higher Education; 
(vii) the President, West Bengal Council of Higher Secondary 
Education; 
(viii) the President, West Bengal Madrasah Education Board; 
(ix) the President, West Bengal Board of Secondary Education; 
(x) the Director of Public Instruction, West Bengal or his nominee 
not below the rank of Additional Director of Public Instruction; 
(xi) a nominee of the Chairman of University Grants Commission; 
(xii) a nominee of the National Council of Teachers' Education; 
Oe the Chairman of the College Service Commission or a Member 
of Commission as his nominee; 
14 THE KOLKATA GA7E1 1E, EXTRAORDINARY, AUGUST 16, 2012 	 [PART 1:11 
The Kazi Nazrul University Act, 2012. 
(Chapter ill. —Authorities of the University.— Section 17) 
(b) Representatives of Departments and Colleges 
(xiv) heads of Departments of the University; 
(xv) five senior most Professors of Departments of University to be 
selected by the Vice-Chancellor in alphabetical order of the 
Department, of whom not more than one Professor shall be 
from the same Department; 
Principals of affiliated Colleges, not more than ten, to be nominated 
by the Vice-Chancellor of whom — 
(I) one shall be from a Teachers' Training College; 
(II) one shall be from a Law College; 
(I11) one shall be from other Professional College; 
(IV) one shall be from Women's College; 
(xvii) five teachers from the Council of Undergraduate studies, of whom 
at least two shall belong to the rank of Associate Professor and 
others shall be not below the rank of Assistant Professor, to be 
elected by the members of the Executive Council from amongst 
themselves in the manner as may be prescribed by the Statutes; 
(xviii) one representative of officers of the University, to be elected 
from amongst themselves in the manner as may be prescribed 
by the Statutes; 
(•• ) two representatives of non-teaching employees of whom — 
(I) one from non-teaching employees of the University, 
(II) one from non-teaching employees of the affiliated colleges 
of the University, 
to be elected from amongst themselves in the manner as may be 
prescribed by the Statutes; 
(c) Nominated Members— 
(xx) not more than five persons to be nominated by the Chancellor 
from amongst the persons interested in University education: 
Provided that no employee of the University or of a College or 
institution affiliated with the University or recognized by it shall 
be eligible to be a member. 
(d) Special Invitee — 
(led) 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. 
PART III] 	
THE KOLKATA GAZE nE, EXTRAORDINARY, AUGUST 16, 2012 	 15 
The Kazi Nazrul University Act, 2012. 
Powers and duties of 
the Court. 
(Chapter III. — Authorities of the University.— Section 18) 
(2) A member of the Court shall hold office for a period of four years, if 
not expressly provided otherwise in sub-section (1). Any vacancy among the 
members of the Court shall be filled up immediately by the concerned authority. 
(3) No act or proceedings of the Court or any body constituted by the 
Court shall be invalid or called in question by reason of the existence of any 
vacancy, initial or subsequent, in the Court or in any body constituted by the 
Court, as the case may be. 
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 Colleges, University Departments, institutions, 
libraries, laboratories and museums of study and research; 
to confer, on the recommendation of the State Government and the 
University Grants Commission, such special powers as may be 
prescribed by Statutes on any college or institution providing 
instruction for courses of study in fine arts or music or conducting 
higher studies and research : 
Provided that the Court may withdraw, with the concurrence of 
State Government and the University Grants Commission, all or any 
of the special powers conferred on any such college or institution; 
to create and institute Professorships including Distinguished or Chair 
Professorships, Associate Professorships, Assistant Professorships, 
and such posts including posts of officers as may be necessary for 
the establishment of the University Colleges, University Departments, 
institutions, libraries, laboratories and museums referred to in clause 
(i) with the approval of the State Government; 
(iv) to institute degrees, titles, diplomas, certificates and other academic 
distinctions; 
(v) to institute fellowships, travelling fellowships, scholarships, 
studentships, stipends, bursaries, exhibitions, medals and prizes to be 
awarded out of the University Fund; 
(vi) to confer degrees, titles, diplomas, certificates and other academic 
distinctions on person who — 
(a) have pursued prescribed courses of studies or have been 
exempted therefrom in the manner prescribed, and have passed 
such examinations as may be prescribed, or 
(b) have carried on research in accordance with such conditions as 
may be prescribed; 
(Ai) 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; 
16 	 THE KOLKATA GAZETTE, EXTRAORDINARY, AUGUST 16, 2012 	 [Pan Ill 
The Kazi Nazrul University Act, 2012. 
(Chapter III. — Authorities of the University.— Section 19.) 
Meetings of the 
Court. 
(viii) to confer honorary degrees or other academic distinctions; 
(ix) to consider the Annual Statement ofAccounts and the Annual Financial 
Estimates approved by the Executive Council and to pass such 
resolutions relating thereto as may be considered necessary : 
Provided that for the purpose of passing a resolution modifying 
or rejecting any such Annual statement of accounts and the 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; 
to consider, and advise on, such other reports from the Executive 
Council or any other body as may be made to it; 
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; 
to consider, and advise on, proposals from the Executive Council for 
cooperation with other universities, institutions and educational 
authorities in matters that relate to or further the educational objectives 
of the University; 
(xiv) to consider and suggest measures for the improvement of the 
administration and finances of the University, and generally for the 
furtherance of its objectives; 
to make rules for the transaction of its own business; 
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 
PART III] 	 THE KOLKATA GAZETTE, EXTRAORDINARY, AUGUST 16, 2012 	 17 
The Kazi Nazrul University Act, 2012. 
(Chapter III. — Authorities of the University.— Section 20) 
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. 
The Executive 
Council. 
20. (I) The Executive Council shall consist of the following members:—
(a) Ex officio Members — 
(i) the Vice-Chancellor; 
(ii) Secretary of Higher Education Department, Government of West 
Bengal or his nominee not below the rank of Joint Secretary, 
Higher Education Department, Government of West Bengal; 
Secretary, Finance Department, Government of West Bengal or 
his nominee not below the rank of Joint Secretary to the 
Government of West Bengal; 
(iv) the Chairman, West Bengal State Council of Higher Education 
or his nominee; 
(v) the Director of Public Instruction, West Bengal or his nominee 
not below the rank of Additional Director of Public Instruction; 
(vi) the Dean of Faculty Councils for Post-Graduate Studies; 
(vii) Principals of affiliated Colleges, not more than seven, to be 
nominated by the Vice-Chancellor of whom— 
(I) one shall be from a Teachers' Training College; 
(II) one shall be from a Law College; 
(III) one shall be from other Professional College; 
(IV) one shall be from Women's College; 
(b) Other Members — 
(viii) three Heads of Departments, by rotation for one year in 
alphabetical order of the Department, to be selected by the 
Vice-Chancellor; 
seven teachers from the facul

Excerpt shown. Open the full act in Lexace.

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