The Kalyani University Act, 1960

West BertgZra XIII of 1960 
THE KALYANI UNIVERSITY ACT, 1960. 
Contents. 
CHAPTER 1. 
PRELIMINARY.  
Section. 
1 Short title and commencement. 
2 De finitions. 
CHAPTER II. 
THE UNIVERSITY. 
3. The University. 
4. Powers of the University. 
5. Limits of territorial exercise of powers. 
6. Prohibition as to discrimination on grounds of religion, race, caste, sex, place of 
birth or language. 
7. Subordinate authorities and delegation of powers to them. 
8. Members of the University and their terms of office. 
9. Register of Teachers. 
10. Disqualification for membership. 
11. Casual vacancies. 
12. Safeguard against invalidation of acts or proceedings of the University. 
CHAPTER ILL 
OFFICERS OF THE UNIVERSITY. 
13. Officers of the University. 
14. The Chancellor. 
15. The Vice-Chancellor. 
16. Powers and duties of the Vice-Chancellor. 
17. The Finance Officer. 
18. Powers and duties of the Finance Officer. 
19. The Registrar. 
CHAPTER IV. 
STATUTES, ORDINANCES, REGULATIONS AND RULES. 
20. Statutes, Ordinances, Regulations and Rules—how made, 
The Kalyani 2Jniversity Act, 1960. 
[WestBen. Act XIII of MO.] 
CHAPTER V. 
THE UNIVERSITY FUND, ANNUAL REPORT AND ACCOUNTS. 
Seetion. 
21. Fund of the University. 
22. Annual Report. 
23. Annual Accounts and Budget. 
CHAPTER VL.  
SUPPLEMENTARY PROVISIONS. 
24. Visit and Inspection. 
25. Contract of service for officers and Teachers. 
26. Board of Arbitrators. 
27. Pension and provident funds. 
28. Removal of difficulties. 
West Bengal Act XIII of 1960 
THE KALYANI UNIVERSITY ACT, 1960. 
[Passed by the West Bengal Legislature.] 
(Assent of the President was first published in the Calcutta Gazette, 
Extraordinary, of the 22nd June, 1960.1 
[22nd June, 1960.] 
An Act to establish and incorporate a University at Kalyani 
in West Bengal. 
WHEREAS it is expedient to establish and incorporate a 
University at Kalyani in the State of West Bengal for pro-
viding facilities for the study of humanities and sciences 
generally, and agricultural, veterinary and the allied sciences 
in particular, and for conducting researches in those sciences 
for the benefit of the rural anc. other areas in the State of 
West Bengal; 
It is hereby enacted in the Eleventh 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 Kalyani 
Act, 1960. 
TJniversity Short title and comm-
encement. 
(2) It shall come into force on such date as the State 
Government may, by notification in the Official Gazette, 
appoint. 
2. In this Act, unless the context requires otherwise,— 
(a) "agriculture" includes the basis and applied sciences 
relating to crop and livestock production, soil and 
water management and all matters connected 
therewith or incidental therato ; 
(b) "college" means a constituent college which has 
been established or recognized as such by the 
University under this Act; 
(c) "Minister" means the Minister in charge of the 
Department of Education, Government of West 
Bengal; 
"prescribed" means prescribed by Statutes,. Ordi-
nances, Regulations or Rules made under this Act; 
"Principal" means the head of a college by whatever 
• designation he may be described; 
"Statutes", "Ordinances", "Regulations" and 
"Rules" mean respectively the Statutes, Ordi-
nances, Regulations and Rules made under this Act; 
Jfisfini. 
tions. 
2 	 The Kalyani University Act, 1960. 
[West Ben. Act 
(Chapter II.—The University. =Sections 3, 4.) 
(g) "Teacher" means a person appointed as such by the 
University or a college, either whole time or part 
time, for the purpose of imparting instruction or 
conducting and guiding research or experimental 
work and includes a professor, assistant professor, 
reader, lecturer and any other person holding a 
teaching post and also a person who may be 
declared by the Statutes to be a Teacher; 
(h) "University" means the University of Kalyani con-
stituted under this Act; and 
(i) "year" means a period of twelve months beginning 
on the first day of June. 
CHAPTER II. 
THE UNIVERSITY. 
The "Uni-
versity. 
Powers of 
the Uni-
versity. 
3. (1) The first members of the University referred to in 
sub-section (3) of section 8 and all other persons who may 
hereafter become members of the University shall, so long 
as they continue to be members, constitute a body corporate 
by the name of the University of Kalyani. 
(2) The University shall have perpetual succession and a 
common seal and shall sue and be sued in the name of the 
University of Kalyani. 
4. Subject to the provisions of this Act, the University 
shall have the following powers, namely : — 
(1) to provide for instruction and training in humanities 
and sciences generally, and the agricultural, 
veterinary and allied sciences in particular and io 
make provisions for research and for the advance-
ment and dissemination of knowledge; 
(2) to establish or maintain experimental stations or 
demonstration farms in any place within or 
beyond the limits referred to in sub-section (1) of 
section 5, and to take over the management of 
experimental stations or demonstration farms, 
within such limits, for the purpose of carrying on 
research, and experiments in agricultural, veteri-
nary anc allied sciences; 
(3) to undertake the execution of programmes in exten-
sion of the prescribed courses of study or research 
or, generally, in furtherance of the purposes of 
this Act and to take such measures as the 
University may think fit for the dissemination of 
theoretical or practical knowledge gained from 
research and experiments for the benefit of the 
rural and other areas in West Bengali. 
The Kalyani University Act, 1960. 	 3 
X111 of 1960.) 
(Chapter 11.—The University.—Seeti6n 4.) 
(4) to establish, maintain, manage or recognize colleges, 
libraries, museums and such other institutions as 
,it may consider fit ; 
(5) to recognize any agricultural school in the State of 
West Bengal and to withdraw such recognition; 
(6) to institute degrees, titles, diplomas, certificates and 
other academic distinctions; 
(7) to hold examinations and to confer degrees, titles, 
diplomas, certificates and other academic distinc-
tions on persons who— 
(a) shall, unless exempted therefrom in such manner as 
may be prescribed by Statutes, have pursued in 
the University, a college or a recognized agri-
cultural school such courses of study and shall 
have passed -such examinations of the University 
as may be prescribed by Ordinances, or, 
(b) shall have carried on research under such condi-
tions as may be prescribed by Ordinances; 
(8) to confer honorary degrees or other academic distinc-
tions under such conditions as may be prescribed; 
(0) to co-operate with other Universities and authorities 
in such manner and for such purposes as the Uni-
versity may determine ; 
(10) to institute, and make appointments to, Teacherships, 
including professorships, assistant professorships, 
readerships, lecturerships, and other teaching 
posts; 
to institute and award fellowships, scholarships, 
exhibitions, prizes, medals and other honours and 
distinctions; 
(12) to prescribe, demand and receive fees, fines and other 
charges; 
(13) to establish, maintain and manage hostels and other 
places of residence for the students of the Univer-
sity, colleges and other institutions, to recog: 
nize such hostels and other places and to withdraw 
recognition therefrom; 
(14) to provide for the supervision and control of the 
residence and discipline of the students of the 
University, colleges, recognized agricultural 
schools and other institutions and to make 
arrangements for promotion of their health and 
general welfare ; 
(15) to define the powers and duties of the officers of the 
University other than the Chancellor and the 
Vice-Chancellor; 
The Kalyani University Act, 1960. 
[We APPV: AFIC 
(Chapter II.—The University.—Seetion 5.) 
(16) to provide for the inspection, or investigation into 
the affairs, of any college or other institution or 
any agricultural school referred to in clauses (4) 
and (5); 
(17) to create such administrative, ministerial or other 
posts under the University as it may deem fit, 
including posts in connection with the execution 
of extension and other programmes, undertaken in 
furtherance of the purposes of this Act and to 
make appointments thereto; 
(78) to receive grants, donations, endowments and 
bequests and to raise loans; 
(L9) to make giants and advances: 
(20) to enter into contracts; 
(21) to acquire, hold and dispose of property, movable or 
immovable, for furthering any of the objects of 
the University ; 
(22) to make grants for the maintenance of the National 
Cadet Corps; and 
(23) to do all other acts and things, whether incidental 
to the powers aforesaid or not, as may be necessary 
for furthering the objects of the University. 
Limits of 
territorial 
exercise of 
powers. 
5 (1) Save as.otherwise provided in this Act, the powers 
of the University conferred by or under this Act shall not 
emend beyond the local limits of the police-stations specified 
below, that is to say— 
Police-stations Chakdah and Haringhata in the district 
of Nadia and police-station Bijpur in the district 
of 24-Parganas. 
Explanation.—For the purposes of this sub-section "the 
local limits of a police-station'' shall mean the local limits 
thereof in accordance with a notification or notifications issued 
under clause (s) of sub-section (1) of section 4 of the Code of 
Criminal Procedure, 1898, and in force on the date of com-
mencement of this Act. 
(2) No other University shall have jurisdiction to 
recognise or grant affiliation to any college within the 
aforesaid limits. 
(3) Any college situated within the aforesaid limits shall 
unless exempted by the State Government by an order made 
in this behalf cease to be recognised by or affiliated to any 
other University and shall be deemed to be a constituent 
college recognised by the University. 
Act V of 
1898. 
The Kalya ni University Act, 1960. 
XIII of 1969. 
(Chapter II.—The University.—&ctions 6-8.) 
6. (1) The University shall not discriminate against any 
person on grounds only of religion, race, caste, sex, place of 
birth, language or any of them with regard to-- 
(a) admission as a Teacher or student ; or 
(6) the holding of any office; or 
(c) the acquisition of any degree, title, diploma, certi-
ficate or other academic distinction; or 
(d) the exercise or enjoyment of any power or privilege. 
(2) Nothing in this section shall prevent the University 
from accepting any benefaction the terms whereof are contrary 
to the provisions of this section or from acting in accordance 
with such terms or the terms of any other similar benefaction 
which has been or may be accepted by -  any collage or other 
educational institution established, maintained or managed by 
the University. 
7. (1) The University may constitute an Executive 
Council, an Academic Council, and such Faculties, Depart-
ments, Committees, Boards, Councils, and other authority or 
authorities as it may deem fit and shall prescribe the powers 
and duties of every such subordinate authority when it is 
constituted. 
(2) The University may delegate such of its powers as it 
may deem expedient to any of the subordinate authorities con-
stituted by it under sub-section (1) or to any of its officers, and 
may, at any time, withdraw, at its discretion, any power so 
delegated. 
Prohibition 
as to dis-
crimination 
on grounds 
of religion, 
race, caste, 
sex, place 
of birth or 
language. 
Subordi-
nate autho-
rities and 
delegation 
of powers 
to them. 
8. CO The following persons shall be the members of the Members University:— 	 of the Uni- 
versity and 
(i) the Chancellor. ex-officio; 	 their terms 
of office. 
(ii) the Vice-Chancellor, ex-officio; 
(iii) the Secretary, Department of Education, Govern-
ment of West Bengal, ex-officio; 
(iv) the Secretary, Department of Finance, Government 
of West Bengal, ex-officio; 
(v) the Secretary, Department of Agriculture and Food 
Production, Government of West Bengal, ex-
officio ; 
(vi) the Secretary, Department of Animal Husbandry 
and Veterinary Services, Government of West 
Bengal, ex-officio; 
(vv.) a representative of the Indian Council of Agri-
cultural Research to be nominated by that Council: 
Register of 
Teachers. 
Disquali-
&lotion for 
member-
ship. 
The Kalyani University Act, 1960. 
[West Ben. Act 
(Chapter 11.—The University.—Sections 9, 10.). 
(viii) the Principals of the colleges, ex-officio; 
(ix) the President, Board of Secondary Education, 
West Bengal, ex-officio; 
(x) two persons to be elected by the Teachers, not being 
Principals, of colleges from amongst themselves 
in accordance with the provisions made by 
Statutes in this behalf; and 
(xi) five persons to be nominated by the Chancellor at 
least two of whom shall have special knowledge in 
the field of agricultural, veterinary or allied 
sciences. 
(2) A member of the University other than an ex-officio 
member shall hold office for a period of two years from the 
date on which he is elected or nominated: 
Provided that a member elected in accordance with the 
provisions of clause (x) of sub-section (1) shall cease to hold 
office as such as soon as he ceases to hold office as the Teacher 
of a college. 
(3) The persons referred to in clauses (i) to (vi) and (ix) 
of sub-section (1) shall be the first members of the University. 
(4) As soon as may be after the University has been first 
established, it shall take all necessary steps to enable the 
persons referred to in clauses (vii), (x) and (xi) of sub-section 
(1) to join as members of the University. 
9. The University shall maintain and keep up to date 
in such manner as may be prescribed by Statutes a register 
of the names of the Teachers, not being Principals, of all 
the colleges. 
10. (1) No person shall be qualified to be nominated or 
elected as a member of the University if at the time of his 
nomination or election he— 
(a) has been declared by a competent court to be of un-
sound mind; or 
(b) is an undischarged insolvent; or • 
(c) has been convicted by a court of law for an offence 
which involves moral turpitude. 
(2) If any member incurs any of the disqualifications 
enumerated in sub-section (1) after the date of his nomination 
or election or if the Chancellor is satisfied that any member 
had been suffering from any such disqualification at the 
time of his entering upon office as such member, he shall 
be removed from his office as a member of the University by 
the Chancellor. 
The lialyani University Act, 1960. 	 7 
of1960.1 
(Chapter I I . — The University. — Sections II , 12.— 
Chapter 111.—Officers of the University.=Section 13.) 
11. (1) If a casual vacancy arises by reason of any Casual va-
member referred to in clause (xi) of sub-section (1) of section wades. 
8 having— 
(a) refused to serve as .a member, or 
(b) died, or 
(c) resigned his office as a member, or 
(d) been removed from his office as a member under sub-
section (2) of section 10, 
the Chancellor shall nominate a person with the requisite 
qualifications to fill the vacancy. 
(2) If a casual vacancy arises in the seat of the member 
nominated under clause (vii) of sub-section CO of section 8 
for any of the reasons referred to in stab-section (1), such 
vacancy shall be filled by another person to be nominated by 
the Indian Council of Agricultural Research. 
(3) A person nominated in accordance with sub-section (1) 
or sub-section (2) to fill a casual vacancy shall hold office as 
a member for a period of two years from the date of his 
nomination as a member. 
(4) If a casual vacancy arises in the seat of any member 
elected under clause (x) of sub-section (1) of section 8 for any 
of the reasons referred to in sub-section (1) or for the reason 
that such member has ceased to hold office as a member under 
the proviso to sub-section (2) of section 8, such v-acancy shall 
be filled by a person having the requisite qualifications to 
be elected by the body and in the manner referred to in 
clause (v) of sub-section (1) of section 8. 
(-5") Any person elected under sub-section (4) to fill a 
casual vacancy shall, subject to the provisions of the proviso 
to sub-section (2) of section 8, hold office as a member for the 
unexpired period of the term of office of the member in whose 
place he is so elected. 
12. No, act or proceedings of the University or any 
subordinate authority of the University shall be called in 
question or invalidated merely by reason of the existence of a 
vacancy or vacancies amongst its members, or of any member 
not having been duly nominated or elected or having become 
disqualified. 
Safeguard 
against in-validation of acts or 
proceed-
ings of 
the Uni-
versity. 
CHAPTER III. 
OFFICERS OF Ira UNIVERSITY, 
13. The following shall be the officers of the 	 Uni 
officers of the - University :— 	 varsity. 
(i) the Chancellor, 
(2i) the Vice-Chancellor, 
8 	 The Kalyani University Act, 1960. 
[Waktiicit. A gt, 
(Chapter TH.—Officers of the University.—Sections 14-16.) 
(iii) the Finance Officer, 
(iv) the Registrar, and 
(v) such other persons in the service of the University 
as the University may declare to be officers of the 
University. 
The Chan- 	 14. The Governor of the State of West Bengal shall be cellar. 	 the ex-officio Chancellor of the University, and shall, when 
present, preside at meetings of the University including any 
convocation of the University. 
The Vice-Chancellor. 
Powers and duties of the Vice-Chancellor. 
15. (1) The Vice-Chancellor of the University shall be 
appointed by the Chancellor in consultation with the 
Minister. He shall be paid from the University Fund such 
salary and emoluments as the Chancellor may decide and 
shall hold office for four years. 
(Z) If 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, the University may, 
subject to the approval of the Chancellor, appoint one of 
its members to exercise the powers and perform the duties 
of the Vice-Chancellor. 
(3) If a vacancy occurs in the office of the Vice-
Chancellor by reason of his resignation or death or the 
expiration of his term of office, the Chancellor shall appoint 
a new Vice-Chancellor and pending such appointment the 
University shall, subject to the approval of the Chancellor, 
authorise one of its members to exercise the powers and 
perform the duties of the Vice-Chancellor. 
16. (1) The Vice-Chancellor shall be a whole-time 
officer of the University and shall be the administrative and 
academic head of the University. He shall, in the absence 
of the Chancellor, preside at meetings of the University 
including any convocation of the University. He shall be 
an ex-officio member and Chairman of such subordinate 
authorities constituted by the University as may be 
prescribed and shall be entitled to be present at and to 
address any meeting of any other subordinate authority of 
the University but shall not be entitled to vote thereat. 
(2) It shall be the duty of the Vice-Chancellor to ensure 
that the provisions of this Act and the Statutes, Ordinances, 
Regulations and Rules made thereunder are duly observed 
and he shall exercise general control over the affairs of the 
University and exercise all such powers as may be necessary 
for this purpose. 
Xlikot-14604 
(Chapter 111.—Officers of the University.—Sections 17-19.) 
(3) In any emergency which, in the opinion of the Vice-
Chancellor, requires that immediate action should be taken, 
he may take such action as he may deem necessary and shall 
at the earliest opportunity report his action to the authority 
which would have ordinarily dealt with the matter : 
Provided that where any such action taken by the Vice-
Chancellor prejudicially affects any person in the service 
of the University, such person shall be entitled to prefer, 
within thirty days from the date on which he receives notice 
of such action, an appeal to the University. 
(4) The Vice-Chancellor shall exercise such other powers 
as may be prescribed. 
17. (1) The Finance Officer shall be appointed by the 
University. He shall be a whole-time officer of the University 
and shall hold office for such period and shall be paid such 
salary from the University Fund as the University may 
decide. 
(2) If the Finance Officer is, by reason of leave, illness 
or other cause, temporarily unable to exercise the powers 
and perform the duties of his office, the University may 
appoint a person temporarily to exercise his powers and per-
form his duties. 
Tl e Ka1ij ni 	 t robi, 1 O. ztihtier§i 
The Finance Officer. 
18. (1) The Finance Officer shall exercise general Pow'?" 
supervision over the University Fund and advise the a0rhe duties *. - University in regard to all financial matters concerning the Finance 
University. 	 Officer. 
(2) The Finance Officer shall be an ex-officio member of 
such subordinate authorities constituted by the University 
as may be prescribed and shall, subject to the control of the 
University, manage the property and investments of the 
University. He shall be responsible for the preparation of 
the annual budget and the annual accounts. 
(3) Subject to the control of the University, the Finance 
Officer shall be responsible for seeing that all monies are 
ex.cended for the purpose for which they have been granted 
or allotted. 
(4) Save as may be otherwise prescribed, all contracts shall 
be signed by  the Finance Officer on behalf of the University. 
(5) The Finance Officer shall exercise such other powers 
as may be prescribed. 
19. (1) The Registrar shall be appointed by the 
University. He shall be a whole-time officer of the 
University and shall be paid such salary from the 
University Fund and shall hold office for such period as the 
University may decide. The Registrar shall exercise such 
powers and perform such duties as may be prescribed. 
The Regis',  tray. 
10 	 The Kalyani University Act, 1960. 
[West Ben. Act 
(Chapter IV.—Statutes, Ordinances, Regulations and 
Rules.—Section 20.) 
(2) If the Registrar is, by reason of leave, illness or other 
cause, temporarily unable to exercise the powers and per-
form the duties of his office, the University may appoint 
a person temporarily to exercise his powers and perform 
his duties. 
Statutes, 
Ordinan-
oes, Regu-lations and 
Rules—
how made. 
CHAPTER IV. 
STATUTES, ORDINANCES, REGULATIONS AND RULES. 
20. (1) The University may make Statutes, Ordinances, 
Regulations and Rules for the purpose of duly carrying out 
the provisions of, or exercising the powers conferred on it 
by, this Act. 
(2) The University may delegate to a subordinate 
authority. constituted by it the power to make Ordinances, 
Regulations or Rules to such extent as it may consider 
necessary and may, at any time, withdraw the power so 
delegated, or cancel any such Ordinance, Regulation or Rule 
made by a subordinate authority. 
(3) Every Statute or Ordinance made under this Act 
shall, before it is given effect to, be submitted to the 
Chancellor and shall be modified or amended in such manner 
as may be suggested by the Chancellor. 
(4) The Chancellor may, at any time after an Ordinance 
has been made, signify to the University his disallowance of 
such Ordinance, and from the date of receipt by the 
University of intimation of such disallowance, such 
Ordinance shall cease to have effect. 
(5) Subject to the provisions of this Act, the Statutes 
may provide for all or any of the following matters, 
namely : — 
(a) the constitution, duties and powers of the sub-
Ordinate authorities which may be constituted by 
the University; 
CO the subordinate authorities of which the Vice-
Chancellor shall be an ex-officio member and Chair-
' man and those of which the Finance Officer shall 
be an ex-officio member ; 
(c) the filling of vacancies of members of the sub-
ordinate authorities and all other matters relating 
to those authorities ; 
(d) the appointment, powers and duties of the officers 
of the University other than the Chancellor and 
the Vice-Chancellor ; 
the constitution of a pension, insurance or provident 
fund for the benefit of the officers, Teachers and 
other employees of the University ; 
(c) 
The Kalyami Unitersitp Act, 1960. 	 11 
XIII of 1960.] 
(Chapter IV.—Statutes, Ordinances, Regulations and Rules,—
Section 20.) 
(f) the institution and conferment of degrees, diplomas, 
certificates and other academic distinctions; 
(g) the conferment of honorary degrees; 
c,h) the establishment • and abolition of Faculties, 
Departmen& of Studies, colleges, libraries, 
museums, experimental stations, demonstration 
farms and other institutions; 
i) the maintenance of a register of the names of the 
Teachers of all the colleges and the procedure to be 
followed for the election of the members of the 
University referred to in clause (x) of sub-section 
(1) of section 8; 
4j) the conditions under which colleges, agricultural 
schools and other institutions may be recognized 
by the University, and the withdrawal of such 
recognition; 
(k) the 	 institution 	 of 	 fellowships, 	 scholarships, 
studentships, exhibitions, medals and prizes ; 
(1) the calling of meetings .of the University and the 
giving of notice thereof to the members of the 
University and the quorum and procedure at such 
meetings ; 
(m) contracts by the University and the execution 
thereof ; 
(n) annual report of the University; 
(a) qualifications of Teachers; 
p) the manner of exemption from study referred to in 
sub-clause (a) of clause (7) of section 4; and 
(q) all other matters which by or under this Act are or 
may be provided for by Statutes. 
(6) Subject to the provisions of this Act and the 
Statutes, the Ordinances may provide for all or any of the 
following matters, namely : — 
(a) the admission of students to the University and 
their enrolment as such; 
(b) the courses of study to be laid down for all degrees, 
diplomas and certificates of the University ; 
(c) the degrees, diplomas, certificates and other academic 
distinctions to be awarded by the University, the 
qualifications for the same, and the examinations 
and papers, if any, to be passed and submitted 
relating to the granting and. obtaining of the 
same; 
12 	 The Kalyani University Act, 1960. 
[West Ben. Act 
(Chapter IV .—Statutes, Ordinances, Regulations and Rules.— 
Section 20.) 
(d) the fees to be charged for courses of study in the 
University and in the colleges, agricultural schools 
and other institutions established, maintained, 
managed or recognized by the University and for 
admission to the 'examinations, degrees and 
diplomas of the University ; 
(e) the conditions of the award of fellowships, scholar-
ships, -studentships, exhibitions, medals and 
prizes; 
(f) the conduct of examinations, including the terms of 
office and manner of appointment and the duties 
of examining bodies, examiners and moderators ; 
(g) the maintenance of discipline among the students of 
the University and the colleges; 
(h) the conditions of residence of students at the 
University and the colleges; 
(i) the special arrangements, if any, which may be made 
for the residence, discipline and teaching of 
women students, and the prescribing for them of 
special courses of study; 
(j) the emoluments, and the terms and conditions of 
service of Teachers; 
(k) the management of colleges, agricultural schools and 
other institutions established, maintained, 
managed or recognized by the University; 
(i) the supervision and inspection of colleges and other 
institutions including recognized agricultural 
schools; and 
(m) all other matters which by this Act or the Statute3 
are to be or may be provided for by Ordinances. 
(7) ....ubject to the other provisions of this Act and the 
provisions of the Statutes and the Ordinances, Regulations 
may be made to provide for all or any of the following 
matters : — 
(a) the procedure to be observed at the meetings of a 
subordinate authority and the number of members 
required to form a quorum; 
he calling , of meetings of such subordinate 
authority and the giving of notice to its members 
of the dates of the meetings and of the business 
to be considered thereat and for the keeping of a 
record of the proceedings of such meetings; 
(c) -matters which by this Act, the Statutes or the 
Ordinances are required to be prescribed by 
Regulations; and 
(b)  
The. Kalyani Univemity -  Act, 1960. 
X111 019604 
 
(Chapter V.—The University Fund, Annual Report and 
Accounts.—Sections 21-23.) 
(d) all other matters solely concerning a subordinate 
authority or a committee appointed by it and not 
provided for by this Act, the Statutes or 
the Ordinances. 
(8) Subject to the provisions of this Act and the provisions 
.of the Statutes, the Ordinances and the Regulations, Rules 
may be made for the purpose of duly carrying out the pro-
visions of, or exercising the powers conferred by. this Act 
or to provide for matters which, by the Statutes, the 
Ordinances or the Regulations, are required to be prescribed 
by Rules. 
CHAPTER V. 
THE UNIVERSITY FUND, ANNE -AL REPORT AND ACCOUNTS. 
21. (1) The University shall have a fund, elsewhere in 
this Act referred to as the University Fund. 
(2) All monies received by the University by way 
of fees, fines, endowments, grants, donations, bequests or 
loans or on any other account whatsoever, shall be credited 
to, and all expenditure incurred by the University shall be 
paid out of, the University Fund. 
22. The annual report of the University shall be pre-
pared under the direction of such subordinate authority cr 
officer and shall be submitted to the University on or before 
such date as may be prescribed. The annual report shall be 
considered by the University at a meeting. 
23. (1) As soon as may be after the close of a yesr the 
accounts of the University for that year shall be audited 
by an auditor appointed by the State Government or in such 
other manner as the State Government may direct. 
(2) The University shall consider the audited annual 
accounts at a meeting and may take such action thereon as it thinks .fit. 
(3) The budget for each year shall be presented to and 
considered by the University at a meeting convened for the 
purpose not less than one month before the end of the 
preceding year. The University may take such action 
thereon as it may deem fit. 
(4) Copies of the budget as passed by the University and 
the audited accounts together with copies of the audit report 
shall be submitted to the Chancellor and to the State 
Govcrnrnent. 
Fund of the Uni- versity. 
Annual Report. 
Annual Accounts and Budget. 
Visit and 
Inspection. 
Contract of 
service for 
officers and 
Tesehers. 
14 	 The Kalyani University Act, 1960. 
[West Ben. Act 
(Chapter VI.—Supplementary Provisions.—Sections 24-26.) 
(5) The State Government may require the University 
to supply to it any information in regard to the accounts and 
the budget of the University and the University shall 
comply with such requisition. 
CHAPTER VI. 
SUPPLEMENTARY PROVISIONS. 
24. (1) The State Government shall have the right to 
cause an inspection to be made by such person or persons as 
it may direct, of the University, its buildings, laboratories 
and equipment, and of any college, agricultural school, 
experimental station, demonstration farm or other institu-
tion established, maintained, managed or recognised by the 
University, and also of the examinations, teaching and other 
work conducted or done by the University, and may cause 
an inquiry to be made in like manner in respect of any 
matter connected with the University : 
Provided that the State Government shall in every such 
case give notice to the University of its intention to cause 
an inspection or inquiry to be made and the University shall 
be entitled to be represented thereat. 
(2) The State Government shall communicate to the 
University its views with reference to the results of any such 
inspection or inquiry, and shall, after ascertaining the opinion 
©f the University thereon, advise the University upon the 
action, if any, to be taken. 
(.3) The University shall report to the State Government 
the action, if any, which is proposed to be taken or has been 
taken by it upon the advice given under sub-section (2). 
(4) When the University does not, within a reasonable 
time otake action to the satisfaction of the State Government, 
the State Government may, after considering any explana, 
tion furnished or representation made by the University, 
issue such directions in writing as it may think fit and the 
University shall comply with those directions. 
. 25. Except as otherwise provided under this Act or the 
Statutes, every salaried officer other than the Vice-Chancellor 
and every Teacher of the University shall be appointed 
under a written contract which shall be lodged with the 
University and a copy thereof shall be furnished to the officer 
or Teacher concerned. 
Board of 
• Arbitrat-
ors. 
26. Every dispute arising out of a contract between the 
University and any of its officers or Teachers shall be referred 
to a Board of Arbitrators consisting of one member appointed 
by the University, one member nominated by the officer or 
The Ectlyani University. Act, 1960. 	 15 
XIII of 1960.1 
(Chapter IV.—Supplementary Provisiorts.—Sections 27, 28.) 
Teacher concerned and an umpire appointed by the Chancellor 
and the decision of the Board on such dispute shall be final 
and no suit shall lie in any Civil Court in respect of the 
matters decided by the Board. 
27. (1) The University shall constitute for the benefit Pension 
of its officers (including the Vice-Chancellor), Teachers and and provi-
other employees, in such manner and subject to such condi- dent 
tions as may be prescribed, such pension, insurance or f'• 
provident funds as it may deem fit. 
(2) Where a provident fund has been constituted by the 
University for the benefit of the officers, Teachers and other 
19 of 1926. employees of the University, the provisions of the Provident 
Funds Act, 1925, shall apply to such fund as if the fund were 
a Government Provident Fund. 
28. If any difficulty arises with respect to the establish-
ment of the University or any subordinate authority of the 
University or to the transaction of any business of the Univer-
sity, the Vice-Chancellor may refer the same to the Chancellor 
who may thereupon issue such direction or cause such action 
to be taken as appears to him to be necessary or expedient 
for resolving the difficulty. 
Removal 
of difficul-
ties. 
WRGP-60/1-3632A-5M 

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