The Jadavpur University ( Temporary Supersession ) Act, 1980

GOVERNMENT OF WEST BENGAL 
LEGISLATIVE DEPARTMENT 
West Bengal Act V of 1980 
THE JADAVPUR UNIVERSITY (TEMPORARY 
SUPERSESSION) ACT, 1980. 
[Passed by the West Bengal Legislature.] 
West Ben. 
Act X XXIII 
of 1955. 
[Assent of the Governor was first published in the Calcutta Gazette, 
Extraordinary, of the 27th March, 1980.] 
[27th March, 1980.] 
An Act to provide for the supersession of the Jadavpur University for a 
limited period with a view to facilitating its reorganisation for more 
efficient functioning and for the carrying on its administration during 
the period of supersession. 
WHEREAS it is expedient in the public interest to supersede the Jadavpur 
University for a limited period with a view to facilitating its reorganisation 
for more efficient functioning and to piovide for the carrying on of its 
administration during the period of supersession; 
It is hereby enacted in the Thirty-first Year of the Republic of India, 
by the Legislature of West Bengal, as follows:- 
1. (1) This Act may be called the Jadavpur University (Temporary 
Supersession) Act, 1980. 
(2) It shall be deemed to have come into force on the 7th day of 
November, 1979. 
2. In this Act, unless the context otherwise requires,— 
(a) "the Act" means the Jadavpur University Act, 1955; 
(b) "the Council" means the Jadavpur University Council 
referred to in clause (b) of section 4; 
(c) "Minister" means the Minister-in-charge of Higher Education 
in the Department of Education of the Government of West 
Bengal; 
(d) "the University" means the Jadavpur University constituted 
under the Act; 
(e) other words and expressions have the meanings respectively 
assigned to them in the Act. 
Short title 
and 
commence-
ment. 
Definitions. 
9 
The Jadavpur University (Temporary Supersession) 
Act, 1980. 
[West Ben. Act 
(Sections 3-5.) 
Supersession 
of the 
University. 
Conse-
quences of 
supersession. 
Members of 
the Council. 
3. (1) With effect from the date of coming into force of this Act, 
and for a period of one year from such date, the University shall stand 
superseded. 
(2) The State Government may, if it considers necessary so to do, by 
notification in the Official Gazette, extend from time to time the period 
of supersession referred to in sub-section (1) by any period not exceeding 
six months at a time, so, however, that the aggregate period of supersession 
under this section shall not exceed two years. 
4. With effect from the date of supersession of the University,— 
(a) all the members of the University and of the Academic 
Council, the Faculties, the Committees, the Boards and all 
other bodies constituted under the Act or the 'rules, except 
the Chancellor, the Vice-Chancellor and the persons referred 
to in clauses (aa) and (g) of sub-section (4) of section 4 of, 
and items (ii) to (iv) of the Schedule to, the Act, shall vacate 
their respective offices, and 
(b) all the powers and duties of the University and of the 
Academic Council, the Faculties, the Committees, the Boards 
and all other bodies as aforesaid under the Act or the rules 
shall, respectively, be exercised and discharged by the Council 
to be known as the Jadavpur University Council. 
5. The following shall be the members of the Council:— 
(a) the Chancellor and the Vice-Chancellor of the University; 
(b) the persons referred to in clauses (aa) and (g) of sub-
section (4) of section 4 of, and items (ii) to (iv) of the Schedule 
to, the Act; 
(c) the President, West Bengal Council of Higher Secondary 
Education; 
(d) three persons, not being salaried employees of the University, 
or an Institution established, maintained or managed by or 
affiliated to the University, of whom— 
(i) one shall be nominated by the legal representatives of 
Shri Brajendra Kishore Roy Chowdhury of Gouripur, a 
founder-donor, 
(ii) one shall be nominated by the legal representatives of 
Maharaja Suryya Kanta Acharyya Chowdhury Bahadur 
of Mymensingh, a founder-donor, and 
(iii) one shall be nominated by the legal representatives of 
Raja Subodh Chandra Mallik, a founder-donor; 
10 
The Jadavpur University (Temporary Supersession) 
Act, 1980. 
V of 1980.] 
(Sections 6-10.) 
(e) five persons interested in University education, nominated 
by the Chancellor; 
(f) not less than six an not more than nine persons nominated 
by the Chancellor in consultation with the Minister from 
amongst the heads of Departments and teachers of the 
University; 
(g) one nominee of the All-India Council for Technical 
Education; 
(h) one of the Principals or Heads of the Institutions established, 
managed or maintained by or affiliated to the University, 
nominated by the Chancellor in consultation with the 
Minister. 
6. The Registrar of the University shall act as the Secretary of Secretary of 
the Council. the Council. 
Delegation 
of powers 
and duties by 
the Council. 
7. The Council may, with the approval of the Chancellor, delegate 
any of its powers and duties to such body or bodies as may be constituted 
by it to carry on the functions of the Academic Council, the Faculties, 
the Committees, the Boards and all other bodies constituted under the 
Act or the rules: 
Provided that such delegation shall not prevent the exercise of any 
such powers or discharge of any such duties by the Council. 
8. (1) (a) The Chancellor or, in his absence, the Vice-Chancellor 
shall preside at the meetings of the Council. 
(b) Twenty-five per cent. of the members of the Council shall be a 
quorum for a meeting of the Council. 
(2) Twenty-five per cent. of the members of any body constituted 
by the Council shall be a quorum for a meeting of such body. 
Meetings of 
the Council 
and of any 
body 
constituted 
by it. 
9. No act or proceeding of the Council or of any body constituted Validation. 
by it shall be invalid or called in question by reason of the existence of 
any vacancy, initial or subsequent, in the Council or in any body 
constituted by the Council, as the case may be. 
10. The provisions of the Act or the rules shall, if in conflict with The Act and 
the rules to the provisions of this Act, stand modified to the extent provided in stand 
this Act: 	 modified. 
Provided that nothing in this section shall affect the powers of the 
Chancellor or the Vice-Chancellor under the Act or the rules. 
11 
The Jadavpur University (Temporary Supersession) 
Act, 1980. 
[West Ben. Act V of 1980.] 
(Sections 11-15.) 
Filling up of 
vacancy in 
the office of 
the Vice-
Chancellor. 
Filling up of 
vacancies in 
the Council. 
Power to 
remove 
difficulties. 
The 
University to 
continue as a 
body 
corporate. 
Repeal and 
savings. 
11. If 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, the 
same shall be filled up by the Chancellor in consultation with the 
Minister. 
12 Any vacancy in the Council occurring by reason of death, 
resignation or otherwise shall be filled up by the Chancellor in 
consultation with the Minister and the Vice-Chancellor, in so far as such 
filling up is not inconsistent with the provisions of this Act. 
13. If, by reason of the provisions of the Jadavpur University Act, 
1955, any difficulty arises in giving effect to the provisions of this Act, 
the Council shall refer such difficulty to the State Government which 
may make such order or do such thing, not inconsistent with the provisions 
of this Act, as appears to it to be necessary or expedient for removing the 
difficulty. 
14. For the avoidance of doubts, it is hereby declared that nothing in 
this Act shall effect or imply in any way the dissolution of the University 
as a body corporate as constituted under the Act. 
15. (1) The Jadavpur University 
Ordinance, 1979, is hereby repealed. 
(2) Anything done or any action taken under the said Ordinance 
shall be deemed to have been validly done or taken under this Act. 
West Ben. 
Act XXXIII 
of 1955. 
(Temporary Supersession) West Ben. 
Ord. XIII of 
1979. 
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