The Jadavpur University Act, 1955

West Bengal Act XXXIII of 1955 
THE JADAVPUR UNIVERSITY ACT, 1955 
[Passed by the West 11rtgal Legislature.] 
[Assent of the Governor was fret published in the Calcutta Gazette, Extraordinary, of the 14th November, 1955.J 
[14th November, 1955.] 
An Act to establish and incorporate a University at 
Jadavpur in the district of 24-Parganas in West Bengal. 
IT is hereby enacted in the Sixth Year of the Republic of 
India, by the Legislature of West Bengal, as follows:- 
1, (1) This Act may be called the Jadavpur University Short title Act, 1955. 	 end 
commence- (2) It shall come into force on such date as the State ment. Government may, by notification in the Official Gazette, appoint. 
2. In this Act, unless the context otherwise requires,— Defini- . tions• 
(2) Maharaja Suryya %ante, Acharyya (thowdhury 
Bahadur of Mymensingh, 
(3) Raja Subodh Chandra Mallik; 
(b) "Institution" means a College, Polytechnic, School 
or any other place, by whatever name called, for 
training, instruction, research or study;.  
(c) "National Council" means the National Council of 
Education, Bengal, formed and registered on the XXI of 	 1st day of June, 1906, under the Societies 1860. 	 Registration Act, 1860; 
(d) "registered graduate" means a person who holds a 
degree or is deemed to hold a degree of the 
University under section 11, and whose name has 
been entered in the register of registered graduates 
maintained in accordance with rules; 
(e) "rules" mean rules made by the University under this Act; 
(f) "Schedule" means the Schedule to this Act; 
(g) "teacher" means a professor, assistant professor, 
lecturer or' any other person holding a teaching 
post appointed or recognized by the tniversity or by an Institution; 
Explanation.—If any question arises as to whethe'r a 
person is a teacher and holds a teaching post the 
decision of the President of the University thereon shall be final; 
(a) "founder-donors" mean the following persons who 
endowed properties on the National Council of 
Education, namely:— 
(1) Shri Brajendra Bishore Roy Chowdhury of Gouri-
pur, 
2 	 The Jadavpur University Act, 1955. 
(West Ben. Act 
(Sections 3, 4.) 
(h) "University" means the Jadavpur University consti-
tuted under this Act. 
Constitu-
tion and 
incorpora-
tion. 
3. (1) The first members and all persons who may here-
after become members of the University shall, so long as 
they continue to be members, constitute a body corporate by 
the name of the Jadavpur University. 
(2) The University shall have perpetual succession and a 
common seal and shall sue and be sued by the name of the 
Jadavpur University. 
Xsmbers 	 4. (1) All persons who immediately before the corn- 
of the 	 mencement of this Act were members of the Executive Com- University. mittee of the National Council, shall, together with the 
persons mentioned in the Schedule, be the first members of 
the University. 
(2) The first members of the University, other than those 
mentioned in items (i), 	 (iii) or (iv) of the Schedule, shall 
hold office for a period of four years from the commencement 
of this Act. 
(3) If any of the first members, other than those men-
tioned in items (i), (ii), (iii) or (iv) of the Schedule, dies or 
resigns his office as member, the vacancy shall be filled 
by nomination by the National Council of Education [or in 
the case of the person mentioned in item (v) of the Schedule, 
by the All-India Council for Technical Education] and such 
nominated member shall hold office for the residue of the 
term of the member in whose place he has been nominated. 
(4) After four years from the commencement of this Act, 
the following persons shall be the members of the University, 
namely : — 
(a) the President of the University, ex-officio; 
(b) the Rector of the University, ex-officio; 
(c) the Treasurer of the University, ex-officio; 
(d) the Deans of the Faculties, ex-officio, if the offices 
of the Deans have been constituted ; 
(e) Principals or Heads of all Institutions established, 
managed or maintained by or affiliated to the 
University, ex-officio; 
(f) the President of the Alumni Association of the 
National Council, ex-officio; 
(g) the Chairman of the Institution of Engineers (India), 
Bengal Centre, ex-officio; 
(h) the Mayor orthe Corporation of Calcutta, ex-officio; 
(i) two members elected by professors appointed by the 
University from amongst themselves in accord-
ance with rules; 
The Jadavpur University Act, 1955. 	 2 
XXXIII et 1955.] 
(Section 5.) 
(j) two members elected by teachers, other than pro- 
fessors appointed by the University, from , 
amongst themselves in accordance with rules; 
(k) two registered graduates who must be graduates of at 
least four years' standing elected in accordance 
with rules by the registered graduates; 
(1) eight persons, not being salaried employees of the 
University or of an Institution established, main- 
tained or managed by or affiliated to the 
University, elected by the National Council; 
(in) four persons (or three, as the case may be,) not being 
salaried employees of the University or an Insti- 
tution established, maintained or managed by or 
affiliated to the University, nominated as below :— 
two persons nominated by Shri Brajendra Kishore Roy 
Chowdhury of Gouripur, a founder-donor during 
his life time, and thereafter, one person nominated 
by his legal representatives, 
'no person nominated by the legal representatives of 
Maharaja Suryya Kanta Acharyya Chowdhury, 
a founder-donor, and 
one person nominated by the legal representatives of 
Raja Subodh Chandra Mallik, a founder-donor: 
Provided that if the legal representatives of any of 
the founder-donors mentioned above do not agree 
on the person to he nominated by them, they shall 
submit all the names of the persons proposed by 
them to the State Government and it shall be 
competent for the members of the University to 
nominate a person from amongst those so proposed; 
(n) the persons referred to in the Schedule. 
(5) The members referred to in clauses (0 to (in) (both 
inclusive) of sub-section (4) and the person referred to in 
item (v) of the Schedule shall hold office for a period of 
four years; and if any such member dies or resigns his 
office, the vacancy shall be filled in accordance with rules 
made for filling up casual vacancies in such office, and the 
new member shall hold office for the residue of the term of 
the office of the member whose office fell vacant. 
5. The University shall have the following powers, Powers of 
namely :— 	 the Univer- 
sity. 
(1) to provide for the teaching of, and for training 
and instruction in, all branches of engineering, 
technology, humanities and science and to make 
provision for research and for the advancement 
and dissemination of knowledge; 
The Jailoan University Act, 19 
[West Ben. Act 
(Section S.) 
2) to, establish, maintain, manage or affiliate Institu-
tions in an area within a radius of two miles from 
the place where the University has its offices, and 
to take over the maintenance and management of 
any existing Institution within such area together 
with its assets with the consent of the authorities 
thereof on such terms and conditions as may be 
agreed upon; 
(3) o hold examinations, to fix conditions and quali-
fications therefor and to grant and confer 
degrees, diplomas, certificates and other academic 
distinctions; 
(4) to grant and confer according to rules honorary 
degrees or distinctions; 
(5) to institute professorships, assistant professor-
ships, lecturerships or any other teaching posts; 
(6) to institute or award fellowships (including travel-
ling fellowships), studentships, exhibitions, 
bursaries, scholarships, prizes and medals; 
(7) to establish, maintain, manage or recognize hostels 
and other places of residence for the students of 
the University or to take over the management 
and maintenance of existing hostels or places of 
residence of students of the University with the 
consent of the authorities thereof; 
(8) to prescribe, demand and receive fees and other 
charges; 
(9) to provide for the supervision and discipline of the 
students of the -University; 
(10)- to provide for the constitution of an Academic 
Council and of Faculties, Departments, Com-
mittees, Boards and other bodies and to define 
their powers and duties; 
(.11) to provide for the appointment or election of officers 
of the University and to define their Powers and 
duties; 
(12) to create administrative, ministerial and other neces-
sary posts and to provide for filling up of such 
posts; 
(13) to co-operate with other Universities and with 
Institutions- not established, maintained or 
managed by or affiliated to the University; 
(14) to receive grants, donations,- bequests or endow-
ments; 
(75) to make grants or advances to any affiliated 
Institutions or for any purpose the University 
deems,negessarl; 
The Jadavpur University Act, 1955. 	 5 
XXXII! of 1955.1 
(Sedien 6.)' 
(18) to constitute pension or provident fund and establish 
insurance schemes for the benefit of officers, 
teachers and other employees of the University 
and Institutions established, maintained or 
managed by it; 
(17) to enter into contracts, to acquire, hold, dispose of 
or deal with property, movable or immovable; 
(18) to manage and superintend the affairs, concerns and 
property of the University; 
(19) to make such delegations of the powers 'above-
mentioned as the University deems necessary; 
(20) to provide for the transaction of the business of the 
,University 
Provided that until such provision is made by the 
University, the State Government may frame 
temporary provisions for such purpose; 
(21) to do all acts or things whatsoever, which in the 
. opinion of the University are necessary for, or 
incidental or consequential to, any of the powers 
abovementioned; 
(22), generally, without any fetter or restriction, to take 
any action or do anything, which, in the opinion 
of the University, is desirable or expedient for the 
proper functioning of the University. 
6. (1) (a) The President of the University shall be. 
selected by a Committee mentioned in clause' (b) out of a 
panel of three persons, not being persons holding any salaried 
office under the University or an Institution, recommended 
by the members of the University other than the President: 
Provided that the President of the National Council at 
the time of the commencement of this Act shall be the First 
President of. the University. 
(b) The Committee shall be composed of— 
The 
President. 
(1) the Minister-in-charge of the Department of Educa-
tion of the Government of West Bengal; 
(ii) a representative of the Ministry of Education, 
Government of India; and 
(iii) a person, not being a member of the University or 
a salaried employee of the University or an Insti-
tution, elected by the University. 
(2) The President shall not be entitled to any salary or 
remuneration and shall not hold any salaried office under 
the University or an Institution. 
(3) The President shall hold office for a term of four years 
from the date of his assumption of office as President. 
The 
Rector. 
The 
Treasurer. 
The 
Registrar. 
0 	 The Jadavpur University Act, 1955. 
[Witt Mph Mt 
(Sections 7-11.) 
(4) If any vacancy occurs in the office of the President 
by reason of resignation, death or expiration of his term of 
office, then, pending the selection of another President, the 
University shall appoint one of its members to exercise the 
powers and perform the duties of the President. 
(5) The President shall have such powers and duties as 
may be conferred on him by rules. 
7. (1) The Rector of the University shall be a whole-
time officer of the University. He shall be the principal 
executive officer of the University. The Rector shall have 
such powers and duties as may be conferred on him by rules. 
(2) The Rector shall be appointed by the President for a 
term of four years on the recommendation of a Committee 
composed of— 
(i) one educationist nominated by the President, 
(ii) a person not being a salaried employee of the 
University nominated by the University, and 
(iii) a person nominated by the Minister-in-charge ,  of 
Education of the Government of West Bengal. 
8. The Treasurer shall be appointed by the University. 
He shall have such powers and duties as may be conferred on 
him by rules. 
9. The Registrar shall be a whole-time officer of the 
University appointed by the University. He shall have such 
powers and duties as may be conferred or imposed on him 
by rules. 
Valida- 	 10. No act or proceeding of the University shall be called 
tion, 	 in question by reason of the existence of a vacancy in or any 
defect in the constitution of the University or by reason of 
any defect or irregularity, not affecting the merits of the 
case. 
Certain 
degrees 
conferred 
by the 
National 
Council 
to be 
deemed 
to be 
degrees 
conferred 
by the 
Univer- 
sity. 
11. Any degree conferred by the National Council at 
any time between the first day of January, 1944 and 
the commencement of this Act shall, for all purposes, be 
deemed to be a degree corresponding to such degree of the 
University as may be declared by the State Government; 
and the holder of any such degree of the National Council 
shall be deemed to be a holder of such corresponding degree 
of the University and shall be entitled to use words, appella-
tions, letters or abbreviations, after his name indicating that 
he is the holder of such corresponding degree. 
The Jadavpur University Act, 1955. 	 7 
XXXIII of 19551 
(Sections 12-15 and the Schedule.) 
12. CO When the University takes over the maintenance Transfer or 
and management of any existing Institution and there is assets of 
transferred to the University for the benefit of such Institu- existing 
to tion any assets covered by any deed of gift, endowment, Institu- tions bequest or trust, such deed shall be construed as if it were the executed in favour of the University. 	 University when such (2) When the University takes over the control and institu-management of any existin g  Institution, every person employ- ttairen areever ed in that Institution immediately before such taking over by by the 
the University shall continue to be employed by the Univer- University. 
city on terms and conditions not less advantageous than those 
which governed his employment by the Institution. 
13. (1) The University' shall every year send a copy of 
its annual budget estimates to the National Council at least 
six weeks before the University considers its budget. When 
considering the budget, the University shall take into con-
sideration the observations, if any, which the National Council 
may make on the budget estimates. 
(2) The University shall submit every year its budget to 
the State Government for approval. 
Budget. 
14. The University may make rules for carrying out the Power to 
provisions of this Act, or for exercising the powers conferred make by this Act.' 	 rules. 
15. For a period of two years from the commencement of 
this Act, the State Government may, if it deems necessary, 
issue directives to the University, pot inconsistent with this 
Act, in order to resolve any difficulty that may arise, and the 
University shall comply with such directives. 
The Schedule. 
[See sections 2(f) and 4.] 
(i) Secretary, Ministry of Education, Government of India; 
(ii) Joint Secretary, Ministry of Finance, Government of India; 
(iii) Secretary, Education Department, Government of West Bengal; 
(iv) Secretary, Finance Department, Government of West Bengal; 
(v) One nominee of the All-India Council for Technical Education. 
Power to resolve difficulty. 
WBGP-55/13-8444A-5M 

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