The Jadavpur University Act, 1981

GOVERNMENT OF WEST BENGAL 
LEGISLATIVE DEPARTMENT 
West Bengal Act XXIV of 1981 
THE JADAVPUR UNIVERSITY ACT, 1981. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first published in the Calcutta Gazette, 
Extraordinary, of the 8th September, 1981.] 
[8th September, 1981.] 
An Act to provide for the reconstitution of the Jadavpur University and for' 
certain matters incidental thereto and connected therewith. 
WHEREAS it is expedient to reconstitute the Jadavpur University to 
enable it to function more 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 society and to make the constitution of 
various authorities or bodies of the University more democratic consistent 
with the objectives of the National Council of Education, Bengal and the 
Dawn Society; 
It is hereby enacted in the Thirty-second Year of the Republic of India, 
by the Legislature of West Bengal, as follows:— 
CHAPTER I 
Preliminary. 
1. (1) This Act may be called the Jadavpur University Act, 1981. 	 Short title 
and 
(2) This section and section 54 shall come into force at once; and the commence- 
remaining provisions of this Act shall come into force on such date or dates ment  
as the State Government may, by notification in the Official Gazette, 
appoint, and different dates may be appointed for different provisions of 
this Act. 
2. In this Act, unless there is anyting repugnant in the subject or 
context,— 
( I ) "affiliated" in relation to an Institution means affiliated to the 
University of Jadavpur as constituted prior to the appointed 
day and continuing as such immediately before such day or 
affiliated to the University under this Act; 
(2) "appointed day" means the date referred to in sub-section (5) 
of section 54; 
Definitions. 
203 
The Jadavpur University Act, 1981. 
[West Ben. Act 
(Chapter J , —Preliminary.—Section 2.) 
(3) "convocation" means a meeting of the Court for the purpose 
of conferring degrees, titles, diplomas, certificates or other 
academic distinctions; 
(4) "employee" in relation to the University means any person 
employed by the University; 
(5) "financial year" means the year ending on the 31st day of 
March; 
(6) "founder-donors" means the following persons who endowed 
properties during their life-time on the National Council of 
Education, Bengal, namely:— 
(a) Shri Brajendra Kishore Roy Chowdhury of Gouripur, 
(b) Maharaja Suryya Kanta Acharyya Chowdhury Bahadur 
of Mymensingh, 
(c) Raja Subodh Chandra Mallik; 
(7) "Governor" means the Governor of the State of West Bengal; 
(8) "Hall" or "Hostel" means a unit of residence for students, 
Teachers, officers or non-teaching staff recognized by the 
University; 
(9) "Institution" means a college, polytechnic, school or any 
other place, by whatever name called, for training, instruction, 
research or study; 
(10) "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; 
(11) "Minister" means the Minister-in-charge of Higher Education 
appointed as such by the Governor; 
(12) - non-teaching staff' means the non-teaching staff, not 
holding any teaching post (including part-time teaching 
post), appointed or recognized as such by the University, but 
does not include an officer or a Librarian; 
( 13) "National Council" means the National Council of Education, 
Bengal, formed and registered on the 1 .st day of June, 1906, 
under the Societies Registration Act, 1860; 
(14) - prescribed" means prescribed' by Statutes, Ordinances, 
Regulations or Rules made under this Act; 
(15) "Principal" means the liead of an Institution, by whatever 
name called; 
81 of 1860. 
204 
The Jadavpur University Act, 1981. 
XXIV of 1981.] 
(Chapter IL—The University and its officers.—Section 3.) 
(16) "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 of one rupee: 
Provided that no person shall be eligible to be registered 
under this Act unless he has graduated himself from the 
University at least three years prior to the date of election of 
members to the Court; 
(17) "Statutes", "Ordinances", "Regulations" and "Rules" mean, 
respectively, the Statutes, Ordinances, Regulations and Rules 
of the University made under this Act; 
(18) "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; 
(19) "Teacher" means a Professor, Reader, Principal, Lecturer, 
Demonstrator, Tutor or any other person, appointed or 
recognised as such by the University, either whole-time or 
part-time, for the purpose of imparting instruction or 
conducting research in the University or in an Institution; 
(20) "University" means the Jadavpur University as constituted 
under this Act; 	 , 
(21) "University Laboratory", "University Library", "University 
Museum" or "University Institution" means a laboratory, a 
library, a museum or an institution, as the case may he, and 
managed by the University, whether established by it or not. 
CHAPTER II 
The University and its officers. 
3. ( I) 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 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. 
The 
University. 
205 
The Jadavpur University Act, 1981. 
[West Ben. Act 
(Chapter 11.—The University and its officers.—Section 4.) 
Powers of 
the 
University. 
4. The University shall have the following powers, namely:—
( I ) to encourage and provide for instruction, teaching, training 
and research in all branches of engineering, technology, 
humanities and science and to promote the advancement and 
dissemination of knowledge and learning and the extension 
of higher education; 
(2) to establish, maintain, manage or affiliate Institutions or 
centres and to take over the maintenance and management of 
any existing Institution together with its assets with the 
consent of the authorities thereof on such terms and conditions 
as may be agreed upon; 
(3) to provide for the inspection, or investigation into the affairs, 
of Institutions recognised by it or affiliated to it and to 
exercise general supervision and control over them; 
(4) to disaffiliate an Institution in any subject or subjects, or to 
withdraw affiliation or recognition of Institutions, if necessary; 
(5) to institute and make appointment to Professorship, 
Readership, Lectureship and other teaching posts required by 
the University; 
(6) to create posts, as and when required, of officers and employees 
of the University besides those provided for in this Act and to 
appoint persons to such posts; 
(7) to prescribe, subject to the provisions of this Act, the 
constitution, powers and duties of the Boards of Studies, 
Finance Committee, and other bodies; 
(8) to prescribe the powers and duties of officers of the University; 
(9) 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 posts of Teachers and 
other employees of the University; 
( 10) to make provisions for provident fund and other funds for the 
employees of the University; 
( I I) to institute degrees, titles, diplomas, certificates, and other 
academic distinctions; 
(12) to hold examinations and to confer degrees, titles, diplomas, 
certificates and other academic distinctions on persons who—
(a) shall have pursued an approved course of study in the 
University or in an affiliated or recognized Institution 
unless exempted therefrom in the manner prescribed, 
and shall have passed the prescribed examinations of 
the University, or 
206 
The Jadavpur University Act, 1981. 
XXIV of 1981.] 
(Chapter 11.—The University and its officers.—Section 4.) 
(b) shall have carried on research under conditions 
prescribed; 
(13) to withdraw or 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; 
(14) to confer honorary degrees or other academic distinctions 
under conditions prescribed; 
(15) to prescribe, demand and receive fees or other charges for 
examinations and other purposes; 
(16) to establish, maintain, manage or recognize Halls, Hostels 
and other places of residence for the students, Teachers, 
officers or non-teaching staff of University, to withdraw such 
recognition, and to take over the management and maintenance 
of the existing Halls, Hostels or places of residence for 
students, Teachers, officers or non-teaching staff of the 
University with the consent of the authorities thereof; 
(17) to provide for the promotion of the health and welfare of 
students and of discipline among them; 
(18) to make grants to the National Cadet Corps and the National 
Social Service from the University Fund; 
(19) to 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; 
(20) to acquire, hold and dispose of property movable and 
immovable, and to make grants and advances for furthering 
any of its objects; 
(21) to accept and administer gifts, endowments and benefac-
tions, for the furtherance of any of its objects for the University 
or on behalf of any Institution established by, affiliated to, 
or recognised by, the University; 
(22) to institute awards, fellowships, travelling fellowships, 
scholarships, studentships, stipends, bursaries, exhibitions, 
medals and prizes; 
207 
The Jadavpur University Act, 1981. 
[West Ben. Act 
(Chapter 11.—The University and its officers.—Sections 5-8.) 
(23) to accept grants from the Central or any State Government or 
the University Grants Commission, and, with the approval of 
the State Government, also from other sources, to raise loans, 
or to accept loans from the Central or the State Government 
or the University Grants Commission and from other sources: 
Provided that raising of loans and acceptance of loans 
from other sources shall require approval of the State 
Government; 
(24) to co-operate with other universities, institutions and 
educational authorities in matters that relate to and further the 
educational objectives of the University; 
(25) 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. 
Jurisdiction 
of the 
University. 
Delegation 
of powers. 
Officers of 
the 
University. 
The 
Chancellor. 
5. Save as hereinafter otherwise provided, the local limits of 
jurisdiction of the University (hereinafter referred to as the territorial limits 
of the University) shall extend to an area within a radius of three and a half 
kilometres from the place where the University has its offices. 
6. The University may delegate such of its powers as it may deem 
expedient to any of the authorities referred to in section 15 or to any of its 
officers, and may, at any time, withdraw any power so delegated. 
7. The following shall be the officers of the University:—
( 1) the Vice-Chancellor; 
(2) the Registrar; 
(3) the Finance Officer; 
(4) persons holding such other posts as may be declared by 
Statutes to be posts of officers of the University. 
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 over 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 nomina-
tions to any authority or body of the University, the Chancellor shall, to the 
extent necessary, nominate persons to represent interests not otherwise 
adequately represented. 
208 
The Jadavpur University Act, 1981. 
XXIV of 1981.] 
(Chapter IL—The University and its officers.—Section 9.) 
(4) Every proposal to confer any honorary degree shall be subject to 
confirmation by the Chancellor. 
9. (1) The Vice-Chancellor shall be appointed by the Chancellor on 
the unanimous recommendation of the Court. If the Court fails to make 
any such recommendation, the Vice-Chancellor shall be appointed by the 
Chancellor in consultation with the Minister from a panel of three persons 
to be elected by the Court in accordance with the system of proportional 
representation by means of the single transferable vote. 
(2) (a) The Vice-Chancellor shall hold office for a term of four years 
or till he attains the age of 65 years, whichever is earlier, and shall be 
eligible for re-appointment for another term of four years or till he attains 
the age of 65 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 65 
years, allow him to continue in office till a successor assumes office, 
provided that he shall not continue as such or 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 or 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 may 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 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. 
The Vice- 
Chancellor. 
209 
The Jadavpur University Act, 1981. 
[West Ben. Act 
(Chapter 11.—The University and its officers.—Sections 10, 11.) 
Powers and 
duties of the 
Vice-
Chancellor. 
the 
Registrar. 
10. (1) The Vice-Chancellor shall be the principal executive and 
academic officer of the University and shall, in the absence of the 
Chancellor, preside over the meeting of the Court. He shall, by virtue of 
his office, be a member and the Chairman of the Executive Council and the 
Faculty Councils for post-graduate and undergraduate studies and also the 
Chairman 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 
and undergraduate studies and of any other authority or body of the 
University. 
(3) It shall be the duty of the Vice-Chancellor to ensure, that the 
provisions of this Act, and the Statutes, the Ordinances, the Regulations 
and the Rules are faithfully observed, and to take such action as may be 
necessary for this purpose. 
(4) The Vice-Chancellor shall have the power to exercise general 
control and supervision over all other officers of the University and over 
all Teachers and employees of the University and generally over all the 
affairs of the University. 
(5) The Vice-Chancellor shall exercise such other powers and discharge 
such other duties as may be delegated to him by any authority or body of 
the University or as may be prescribed by Statutes, Ordinances or 
Regulations. 
(6) The Vice-Chancellor may take on behalf of the University such 
action as he may deem expedient in any matter which, in his opinion, is 
either urgent or of an emergent nature and shall report the same for 
confirmation at the next meeting of 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 imme-
diately be referred to the Chancellor whose decision thereon shall be final. 
(7) The Vice-Chancellor may, with the approval of the Executive 
Council, at any time delegate any of his powers other than the powers 
referred to in sub-section (6) to any other officer subordinate to him. 
11. (1) The Registrar shall be a whole-time officer of the University 
and shall be appointed by the Executive Council on the recommendation 
of a Committee consisting of the Vice-Chancellor as Chairman and two 
nominees of the Executive Council, a nominee of the Chancellor and a 
nominee of the State Government. 
(2) The Registrar may resign his office by writing under his hand 
addressed to the Vice-Chancellor. 
210 
The Jadavpur University Act, 1981. 
XXIV of 1981.] 
(Chapter 1L—The University and its officers.—Sections 12-14.) 
(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 total 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 Secreatry 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 
and the Statutes, the Ordinances or the Regulations, as the case may be. 
13. (1) The Finance Officer 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 and two nominees of the Executive Council, a nominee of the 
Chancellor and a nominee of the State Government. 
(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 may, with the approval of the Executive Council, appoint a 
person, temporarily for a total period not exceeding six months, to exercise 
the powers and perform the duties of the Finance Officer. 
(4) Subject to the supervision, direction and general control of the 
Vice-Chancellor and the Executive Council, the Finance Officer shall be 
i n 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 purposes of 
the University and augmenting the resources of the University. 
(5) The Finance Officer shall exercise such other powers and perform 
such other duties as may be prescribed, or delegated to him by or under this 
Act and the Statutes, the Ordinances, or the Regulations, as the case may 
he. 
14. 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 Statutes, or 
Ordinances. 
Powers and 
duties of the 
Registrar. 
The Finance 
Officer. 
Supervisory 
powers of 
the Registrar 
and the 
Finance 
Officer. 
211 
The Jadavpur University Act, 1981. 
[West Ben. Act 
(Chapter 111.—Authorities of the University.—Sections 15, 16.) 
Authorities. 
The Court. 
CHAPTER III 
Authorities of the University. 
15. The following shall be the authorities of the University:— 
(1) the Court; 
(2) the Executive Council; 
(3) the Faculty Councils for post-graduate and undergraduate 
studies; 
(4) the Boards of Studies; 
(5) the Finance Committee; 
(6) such other authorities as may be established under the Statutes. 
16. (1) The court shall consist of the following members:— 
(i) the Chancellor, ex-officio; 
(ii) the Vice-Chancellor, ex-officio; 
(iii) the Director of Public Instruction, West Bengal, ex-officio; 
(iv) the Secretary, Finance Department, Government of West 
Bengal, ex-officio or his nominee not below the rank of 
Deputy Secretary to the Government of West Bengal; 
(v) one representative of the Government of India in the Ministry 
of Education dealing with Technical Education; 
(vi) the Deans of the Faculty Councils for post-graduate and 
undergraduate studies, ex-officio; 
(vii) the Principals or the Heads of all Institutions established, 
managed or maintained by or affiliated to the University, ex-
officio; 
(viii) the President, West Bengal Council of Higher Secondary 
Education, ex-officio: 
(ix) the President, West Bengal Board of Secondary Education, 
ex-officio; 
(x) the Chairman. West Bengal State Centre, Institution of 
Engineers (India), ex-officio; 
(xi) the President, National Council of Education, ex-officio; 
(xii) one nominee of the All India Council for Technical Education; 
( xiii) five Teachers, of whom not more than one shall be a Professor, 
elected by the Teachers of the Departments under the Faculty 
Council for post-graduate and undergraduate studies in 
Engineering and Technology from amongst themselves; 
212 
The Jadavpur University Act, 1981. 
XXIV of 1981.] 
(Chapter III.—Authorities of the University.—Section 16.) 
(xi v ) five Teachers, of whom not more than one shall be a Professor, 
elected by the Teachers of the Departments under the Faculty 
Council for post-graduate and undergraduate studies in Arts 
from amongst themselves; 
(xv) five Teachers, of whom not more than one shall be a Professor, 
elected by the Teachers of the Departments under the Faculty 
Council for post-graduate and undergraduate studies in 
Science from amongst themselves; 
(xvi) two Teachers, other than Principals, elected by the Teachers 
of affiliated institutions from amongst themselves; 
(xvii) not less than five and not more than ten persons elected by 
registered graduates from amongst themselves, the number 
of such persons to be elected being calculated as far as 
practicable on the basis of one person for every two hundred 
registered graduates; 
(xviii) one member of the West Bengal Legislative Assembly elected 
by the members of the West Bengal Legislative Assembly 
from amongst themselves; 
(xix) three persons, not being employees of the University or an 
Institution established, managed or maintained by or affiliated 
to the University, of whom— 
(a) one shall be nominated by the legal representatives of 
Shri Brajendra Kishore Roy Chowdhury of Gouripur, 
founder-donor, 
(b) one shall be nominated by the legal representatives of 
Maharaja Suryya Kanta Acharyya Chowdhury, founder 
donor, 
(c) one shall be nominated by the legal representatives of 
Raja Subodh Mullick, founder-donor: 
Provided that if the legal representatives of any of 
the founder-donors fail to agree on the person to be 
nominated by them, they shall submit the names of 
persons proposed by them to the State Government and 
it shall be competent for the members of the court to 
nominate one from amongst such persons; 
(xx) (a) six regular students of the University, of whom not more 
than two shall be from the Department or Departments 
under each of the Faculty Councils for post-graduate 
and undergraduate studies, elected by such students of 
the University from amongst themselves; 
213 
The Jadavpur University Act, 1981. 
[West Ben. Act 
(Chapter III—Authorities of the University.—Section 16.) 
(b) one regular student prosecuting his studies in under-
graduate or post-graduate degree classes of affiliated 
colleges, elected by such undergraduate and post-
graduate students from amongst themselves; 
Explanation I.—"Regular student" shall mean a 
student who has been prosecuting his studies in a post-
graduate or undergraduate department of the University 
under any of the Faculty Councils for post-graduate and 
undergraduate studies or in undergraduate and post-
graduate degree classes of affiliated colleges and who is 
not in default of payment of prescribed tution fees and 
other dues of the University or affiliated colleges till 
such date as may be notified by the University or 
affiliated colleges in this behalf; 
Explanation II.—Notwithstanding anything 
contained elsewhere in this Act, a member elected 
under this clause shall hold office for a period of two 
years from the date of his election or till he ceases to be 
a regular student, whichever is earlier; 
( xxi) one Research Scholar or Research Fellow of the University 
elected by such Research Scholars and Research Fellows. 
Explanation 1.—"Research Scholar" or "Research 
Fellow" means a whole-time Research Scholar or Research 
Fellow of the University who received a stipend from the 
University. 
Explanation IL—Notwithstandi ng anything contained 
elsewhere in this Act, a Research Scholar or a Research 
Fellow elected under this clause shall cease to hold office on 
the expiration of the term of Research Scholarship or Research 
Fellowship, as the case may be; 
(xxii) four persons, not being employees of the University or of an 
Institution established, managed or maintained by or affiliated 
to the University, elected by the National Council of 
Education, Bengal; 
(xxiii) one member elected by the officers of the University elected 
from amongst themselves; 
(xxiv) three members elected by the members of the non-teaching 
staff of the University from amongst themselves; 
(xxv) three persons to be nominated by the State Government of 
whom— 
(a) one shall be a member of a registered trade union within 
the territorial jurisdiction of the University, 
214 
The Jadavpur University Act, 1981. 
XXIV of 1981.] 
(Chapter 111.—Authorities of the University.—Section 17.) 
(b) one shall be a member of a primary school teachers' 
association within the territorial jurisdiction of the 
University, and 
(c) one shall be a member of a secondary school teachers' 
association within the territorial jurisdiction of the 
University; 
(xxvi) two persons nominated by the Chancellor. 
(2) All election to the Court shall be held in the manner prescribed by 
Statutes. 
17. ( I ) 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 functions:— 
(i) to establish University Departments, Institutions, centres, 
libraries, laboratories and museums for study and research; 
(ii) to create and institute, with the approval of the State 
Government, Professorships, Readerships, Lectureships, and 
such posts including posts of officers as may be necessary for 
the establishment of the University Departments, Institutions, 
centres, libraries, laboratories and museums referred to in 
clause (i); 
) to institute degrees, titles, diplomas, certificates and other 
academic distinctions; 
(iv) to institute fellowships, travelling fellowships, scholarships, 
studentships, stipends, bursaries, exhibitions, medals and 
prizes to be awarded out of the Univer.6ty Fund; 
(v) to confer degrees, titles, diplomas, certificates and other 
academic distinctions on persons who— 
(a) have pursued prescribed courses of studies or have been 
exempted therefrom in the manner 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; 
(vi) to withdraw or to cancel degrees, titles, diplomas, certificates 
or other academic distinctions under such conditions as may 
he prescribed by Statutes and after giving the person affected 
a reasonable opportunity to present his case; 
(vii) to confer honorary degrees or other academic distinctions; 
Powers and 
functions of 
the Court. 
215 
The Jadavpur University Act, 1981. 
[West Ben. Act 
(Chapter 111—Authorities of the University.—Section 17.) 
(viii) to consider the Annual Statement of Accounts and the Annual 
Financial Estimates approved by the Executive Council and 
to pass such resolutions relating thereto as may be considered 
necessary: 
Provided that for the purpose of passing a resolution 
modifying or rejecting any such Annual Financial Estimates 
it shall be necessary for a majority of the total number of 
members of the Court existing at the time of vote in favour of 
the resolution; 
(ix) to consider the Annual Report as prepared by the Executive 
Council and to pass such resolutions relating thereto as may 
be considered necessary; 
(x) to consider, and advise on, such other reports from the 
Executive Council or any other body as may be made to it; 
(xi) to consider, and advise on, proposals from the Executive 
Council for entering into agreement with the Government or, 
with the approval of the State Government, 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; 
(xii) to consider, and advise on, proposals from the Executive 
Council for co-operation with other universities, institutions 
and educational authorities in matters that relate to or further 
the educational objectives of the University; 
(xiii) to consider and suggest measures for the improvement of the 
administration and finances of the University, and generally 
for the furtherance of its objectives; 
(xiv) to make rules for the transaction of its own business; 
(xv) to exercise all other powers and perform all other functions 
conferred and imposed on the Court by or under this Act. 
(2) The Court shall not exercise the powers and perform the functions 
referred to in clauses (i) to (vii) 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. 
216 
The Jadavpur University Act, 1981. 
XXIV of 1981.] 
(Chapter 111—Authorities of the University.—Sections 18,19.) 
18. (1) The Court shall meet at least thrice in a financial year, other Meetings of 
than for convocation, on dates to be fixed by the Vice-Chancellor. One of the Court. 
such meetings shall be held before March and shall be called the Annual 
meeting. The Court may also meet at such other times as it may, from time 
to time, decide. 
(2) One-third of the total number of members of the Court plus one 
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 one-third of the total number 
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. 
19. ( I ) The Executive Council shall consist of the following The 
Executive 
members:— 
(a) ex-officio members 	
Council. 
(i) the Vice-Chancellor; 
(ii) the Director of Public Instruction, West Bengal; 
(iii) the Secretary, Finance Department, Government of 
West Bengal or his nominee not below the rank of 
Deputy Secretary to the Government of West Bengal; 
(iv) the Deans of the Faculty Councils for post-graduate and 
undergraduate studies; 
(v) the President, West Bengal Council of Higher 
Secondary Education; 
(b) other members 
(vi) (a) three Teachers of the University of whom not more 
than one shall be a Professor, elected by such 
Teachers of the University as are members of the 
Court from amongst themselves, and 
(b) three Professors of the University, one from each 
Faculty Council for post-graduate and under-
graduate studies, elected by such Professors of the 
University as are members of the Faculty Councils 
from amongst themselves; 
(c) three Readers or Lecturers of the University, one 
from each Faculty Council for post-graduate and 
undergraduate studies, elected by such Readers or 
Lecturers of the University as are members of the 
Faculty Councils for post-graduate and under-
graduate studies from amongst themselves; 
217 
The Jadavpur University Act, 1981. 
[West Ben. Act 
Powers and 
functions of 
the 
Executive 
Council. 
(Chapter 111.—Authorities of the University.—Section 20.) 
six persons, other than Teachers, students and non-teaching 
staff, of whom two shall be registered graduates, elected by 
the members of the Court from amongst themselves; 
(viii) five persons of whom— 
(a) one shall be from the Teachers of an affiliated college 
elected by such Teachers as are members of the Court 
from amongst themselves, 
(b) two shall be students of whom one shall be from the 
Department or Departments for post-graduate and 
undergraduate studies in Engineering and Technology 
elected by such students as are members of the Court 
from amongst themselves, and 
(c) two shall be non-teaching staff of the University elected 
by such non-teaching staff as are members of the Court 
from amongst themselves; 
(ix) the member elected under clause (xxiii) of sub-section (1) 
of section 16; 
(x) one person nominated by the Chancellor. 
(2) All elections to the Executive Council shall be held in the manner 
prescribed by Statutes. 
(3) One-third of the total number of members of the Executive 
Council plus one shall be a quorum for a meeting of the Executive 
Council. 
20. Subject to the provisions of this Act, the Executive Council shall 
exercise the following powers and perform the following functions:— 
(i) to initiate proposals for the making of Statutes and Ordinances 
including proposals for amendment or repeal thereof, in the 
manner hereinafter provided; 
(ii) to recommend to the Court, after consulting the respective 
Faculty Councils for post-graduate and undergraduate 
studies, the establishment of University Departments, 
institutions, centres, libraries, laboratories and museums for 
study and research; 
(iii) to maintain University Departments, University Institutions, 
University libraries, University laboratories and University 
museums; 
(iv) to establish, maintain, manage and recognize Halls and 
Hostels; 
218 
The Jadavpur University Act, 1981. 
XXIV of 1981.] 
(Chapter 111.—Authorities of the University.—Section 20.) 
(v) to direct the inspection of University libraries, University 
laboratories, University museums, and Hostels; 
(vi) to recommend to the Court, after consulting the respective 
Faculty Councils for pos-graduate and undergraduate studies, 
the institution of fellowships, travelling fellowships, 
scholarships, studentships, stipends, bursaries, exhibitions, 
medals and prizes, the expenses of which shall be met from 
the University Fund, and to award the same after institution 
thereof by the Court; 
(vii) to recommend to the Court, after consulting the respective 
Faculty Councils for post-graduate and undergraduate 
studies, the creation and institution of Professorships, 
Readerships, Lectureships and such posts as may be 
necessary for the establishment of the University 
Departments, Institutions, centres, libraries, laboratories and 
museums referred to in clause (i) of sub-section (1) of 
section 17; 
(viii) to create, with the approval of the State Government, posts 
of officers, Teachers and other employees of the University 
or to recommend to the Court for creation of posts of 
officers and Teachers of the University; 
(ix) to prescribe the minimum qualifications for posts of officers, - 
Teachers and other employees of the University; 
(x) to appoint Teachers, officers and employees of the University 
and to fix their emoluments and define their duties and 
other terms and conditions of service in accordance with 
the Statutes and the Ordinances and to suspend, discharge 
or otherwise punish in accordance with the Statutes and the 
Ordinances such Teachers, officers and employees; 
(xi) to pass appropriate orders on the basis of the recommendation 
of the respective Faculty Council for post-graduate 
and undergraduate studies regarding affiliation of an Institu-
tion in one or more subjects or withdrawal of affiliation or 
recognition of an Institution or temporary take over of the 
management of an affiliated or a recognized Institution; 
(xii) to make draft of Statutes, on the recommendation of the 
respective Faculty Council for post-graduate and 
undergraduate studies, for colleges, other than Government 
Colleges, prescribing the constitution, powers and functions 
of their Governing Bodies; 
(xiii) to determine, with the approval of the State Government, 
the terms and conditions of service of Librarians and non-
teaching staff; 
219 
The Jadavpur University Act, 1981. 
[West Ben. Act 
(Chapter 111.—Authorities of the University.—Section 20.) 
(xiv) to make rules for Teachers' Council for colleges and, with 
the approval of the State Government, rules for provident 
fund for colleges; 
(xv) to prescribe and collect fees or charges for the registration 
of students and their admission to courses of studies organised 
by the University, for holding examinations, for the grant 
of degrees, diplomas and certificates, and for other like 
purposes; 
(xvi) to recommend to the Court, after consulting the respective 
Faculty Councils for post-graduate and undergraduate 
studies, the institution of degrees, titles, diplomas, certificates 
and other academic distinctions; 
(xvii) to recommend to the Court, on the advice of the appropriate 
body, the conferment of degrees, titles, diplomas, certificates 
and other academic distinctions on persons who have pursued 
the prescribed courses of studies or have been exempted 
therefrom in the prescribed manner, and have passed such 
examinations, or have carried on research under such 
conditions, as may be prescribed; 
(xviii) to recommend to the Court the conferment of honorary 
degrees and other academic distinctions; 
(xix) to approve the constitution or reconstitution of the respective 
department of teaching in the University on the 
recommendation of the respective Faculty Council for post-
graduate and undergraduate studies; 
(xx) to make regulations regarding the courses of studies and the 
division of subjects after obtaining and considering the 
recommendation of the Faculty Councils for post-graduate 
and undergraduate studies in this regard; 
(xx ) to make regulations regarding the examinations which shall 
be recognized as the equivalent examinations held by the 
University; 
(xxii) to 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 of and 
the examinations held by the University; 
(xxiii) to make regulations regarding all other matters which may 
be or are required to be prescribed or provided for by 
regulations; 
220 
The Jadavpur University Act, 1981. 
XXIV of 1981.] 
(Chapter 111-Authorities of the University-Section 20.) 
(xxiv) to provide for co-operation and reciprocity among Institu-
tions and laboratories and the University so as to foster the 
development of academic life and to ensure the fullest 
utilisation of the teaching resources available on the 
recommendation of the respective Faculty Council for post-
graduate and undergraduate studies; 
(xxv) to give directions regarding the form, custody and use of 
the common seal of the University; 
(xxvi) to acquire, hold and dispose of property, movable and 
immovable, and to administer all assets, properties and 
funds of the University, and to undertake all measures 
necessary or desirable for the conservation or augmentation 
of the resources of the University: 
Provided that for the purpose of disposing of any property 
valued at not less than one lakh of rupees, previous approval 
of the Court shall be necessary; 
(xxvii) to accept and administer gifts, endowments, and benefactions 
for the furtherance of the purposes of this Act; 
(xxviii) to accept grants and with the approval of the State 
Government to raise or accept loans on behalf of the 
University and to make grants or advances from the 
University Fund or other special funds maintained by the 
University; 
(xx x) to 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 Faculty Council 
for post-graduate and undergraduate studies concerned; 
(xxx) to manage the Press Establishment, the Publication Bureau 
and the Employment Bureau of the University, if any, and 
to exercise general supervision over Students' Unions, 
University Sports Board and other bodies instituted by the 
University; 
(xxxi) to approve the Annual Statements of Accounts and the 
Annual Financial Estimates of the University and to submit 
the same to the Court for consideration; 
(xxxii) to prepare the annual report and submit the same to the 
Court for consideration; 
(xxxiii) to make due provision for the health, welfare, residence and 
discipline of students and their relationship with the 
University and to provide for such other training of students 
as may be considered desirable; 
221 
The Jadavpur University Act, 1981. 
[West Ben. Act 
(Chapter III.—Authorities of the University.—Section 21.) 
(xxxiv) to co-operate with other universities, institutions, associa-
tions, societies or bodies on such terms and for such purposes, 
not inconsistent with the purposes of this Act, as it may 
determine; 
(xxxv) to make rules for the transaction of its own business; 
(xxxvi) to exercise all other powers and perform all other functions 
conferred and imposed on the Executive Council by or 
under this Act; 
(xxxvii) to exercise general supervision over the Faculty Councils 
for post-graduate and undergraduate studies and give such 
directions to these Councils for the due discharge of their 
respective duties as it may consider necessary. 
The Faculty 
Councils for 
post-
araduate and 
under-
graduate 
studies. 
21. (1) There shall be the following Faculty Councils for post-
graduate and undergraduate studies:— 
(a) the Faculty Council for post-graduate and undergraduate 
studies in Engineering and Technology; 
(b) the Faculty Council for post-graduate and undergraduate 
studies in Arts; 
(c) the Faculty Council far post-graduate and undergraduate 
studies in Science. 
(2) The Faculty Council for post-graduate and undergraduate studies 
in Arts and the Faculty Council for post-graduate and undergraduate 
studies in Science shall each consist of the following members:— 
(i) the Vice-Chancellor—Chairman; 
(ii) the He

Excerpt shown. Open the full act in Lexace.

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