The Kalyani University Act, 1981

GOVERNMENT OF WEST BENGAL 
LEGISLATIVE DEPARTMENT 
West Bengal Act XL of 1981 
THE KALYANI UNIVERSITY ACT, 1981. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first published in the Calcutta Gazette, 
Extraordinary, of the 22nd December, 1981] 
[22nd December, 1981.] 
An Act to provide for the reconstitution of the University of Kalyani and 
for certain matters incidental thereto and connected therewith. 
WHEREAS it is expedient to reconstitute the University of Kalyani 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; 
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 Kalyani University Act, 1981. 
(2) This section and section 55 shall come into force at once; and the 
remaining provisions of this.Act shall come into force on such date or dates 
as the State Government May, by notification in the Official Gazette. 
appoint, and different dates may be appointed for different provisions of 
this Act. 
Short title 
and 
commence-
ment. 
2. In this Act, unless there is anything repugnant in the subject or 	 Definitions. 
context,— 
(1) "affiliated" in relation to a college or an institution means 
affiliated to the University of Kalyani 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 55; 
397 
The Kalvani University Act, 1981. 
[West Ben. Act 
(Chapter I. Preliminary.—Section 2.) 
(3) "college" means a college established or maintained by, or 
affiliated to, the University; 
(4) "convocation" means a meeting of the Court for the purpose 
of conferring degrees, titles, diplomas, certificates or other 
academic distinctions; 
(5) "employee" in relation to the University means any person 
employed by the University; 
(6) "financial year" means the year ending on the 31st day of 
March; 
(7) "Government College" means a college maintained and 
managed by the State Government; 
(8) "Governor" means the Governor of the State of West Bengal; 
(9) "hall" or "hostel" means a unit of residence for students, 
teachers, officers or non-teaching staff recognized by the 
University; 
(10) "Librarian" means,— 
(a) in relation to the University, a Librarian, Deputy 
Librarian, Assistant Librarian or any other person 
discharging the functions of a Librarian on whole-time 
basis, by whatever name called, appointed or recognized 
as such by the University, and 
(b) in relation to a college affiliated to the University, a 
Librarian, Deputy Librarian, Assistant Librarian or any 
other person discharging the functions of a Librarian 
on whole-time basis, by whatever name called, appointed 
or recognized by the University or appointed by such 
college; 
(11)"Minister" means the Minister-in-charge of Higher Educat on 
appointed as such by the Governor; 
(l2) "non-teaching staff' means,— 
(a) in relation to the University, the non-teaching staff, not 
holding any teaching post (including part-time teaching 
post), appointed or recognized as such by the University, 
and 
(b) in relation to an affiliated college, the non-teaching 
staff, not holding any teaching post (including part-
time teaching post), appointed or recognized by the 
University or appointed by such college, 
but does not include an officer or a Librarian; 
398 
The kalvani University Act, 1981. 
XL of 1981.] 
(Chapter 1.—Preliminary.—Section 2.) 
(13) "prescribed" means prescribed by Statutes, Ordinances, 
Regulations Or Rules made under this Act; 
(14) "Principal" means the head of a college or of an institution, 
by whatever name called; 
(15) "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; 
(16) "regular student" means,— 
(a) in relation to the University, a student who has been 
prosecuting his studies in a post-graduate or under-
graduate department of the University under any of the 
Faculty Councils for post-graduate and undergraduate 
studies and who is not in default of payment of 
prescribed tuition fees and other dues of the University 
till such date as may be notified by the University in 
this behalf, and 
(b) in relation to an affiliated college, a student who has 
been prosecuting his studies in an undergraduate 
or post-graduate degree class of such college and who 
is not in default of payment of prescribed tuition 
fees and other dues of such college till such date 
as may be notified by the University in this 
behalf; 
(17) "Statutes - , "Ordinances", "Regulations" and "Rules" mean, 
respectively, the Statutes, Ordinances, Regulations and 
Rules of the University made under this Act; 
(18) "Students' Union", in relation to the University or an 
affiliated college, means the Students' Union constituted in 
the manner prescribed; 
(19) "Teacher" means a Principal, Professor, Assistant Professor, 
Reader, Lecturer, Demonstrator, Tutor, Instructor or any 
other person. appointed or recognized 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 any affiliated college or institution; 
399 
The Kalyani University Act, 1981. 
[West Ben. Act 
(Chapter IL-The University and its officers.—Sections 3, 4.) 
(20) "Teacher of the University" means a Professor, Reader, 
Lecturer or any other person, appointed or recognized as 
such by the University, either whole-time or part-time, for 
the purpose of imparting instruction or conducting research 
in the University; 
(21) "University" means the University of Kalyani as constituted 
under this Act; 
(22) "University Laboratory", "University Library", "University 
Museum" or "University Institution" means a laboratory, a 
library, a museum or an institution, as the case may be, 
maintained and managed by the University, whether 
established by it or not; 
(23) "University Professor", "University Reader" or "University 
Lecturer" means a Professor, Reader or Lecturer appointed 
or recognized, as such by the University. 
CHAP 1ER II 
The University and its officers. 
The 	 3. ( ) The Chancellor and the Vice-Chancellor of the University University. 
and 'the ,  members of the Court and the Executive Council, for the time 
being, shall 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 by the name of the University of 
Kalyani. 
Powers of 
Ihe 
University. 
4. The University shall have the following powers, namely:— 
(1) to encourage and provide for instruction, teaching, training 
and research in such branches of learning and courses of 
study as it may think fit, and generally to promote the 
advancement and dissemination of knowledge and learning, 
and the extension of higher education; 
(2) to establish, maintain and manage colleges, libraries, 
laboratories, museums and such other institutes, institutions 
or centres for study and research as it may deem necessary; 
(3) to provide for specialisation of studies in colleges and for 
organisation by colleges of common laboratories, libraries, 
museums and such other institutes, institutions or centres 
for study and research work; 
400 
The Kalyani University Act, 1981. 
XL of 1981.] 
(Chapter 11.—The University and its officers.—Section 4.) 
(4) to affiliate to itself or to recognize any college, institute, 
institution or centre; 
(5) to disaffiliate any college, institute, institution or centre in 
any subject or subjects or to withdraw affiliation or 
recognition, if necessary; 
(6) to prescribe for colleges, other than Government Colleges,— 
(a) the constitution, powers and functions of their 
Governing Bodies, and 
(b) the terms and conditions of service of— 
(i) Librarians, and 
(ii) non-teaching staff; 
(7) to prescribe for colleges the rules for Teachers' Councils 
and Provident Funds; 
(8) to provide for the inspection, or investigation into the affairs, 
of colleges or institutions or centres recognized by it or 
affiliated to it and to exercise general supervision and control 
over them; 
(9) to take over for a period not exceeding twelve months the 
management of any affiliated college, institution or centre, 
other than a Government College, institution or centre, in 
order to ensure that proper standard of teaching, training or-
instruction is maintained therein: 
Provided that the University may, if it considers necessary 
so to do, extend such period so, however, that the aggregate 
period shall not exceed eighteen months; 
(10) to dissolve the Governing Body of any affiliated college or 
institution or centre, other than a Government College, and, 
pending reconstitution of the Governing. Body thereof in 
such manner as may be prescribed, to appoint an 
Administrator or an ad hoc Governing Body: 
Provided that the reconstitution of the Governing Body 
shall be made within a period of twelve months from the 
date of its dissolution: 
Provided further that the University may, if it considers 
necessary so to do, extend such period so, however, that the 
aggregate period shall not exceed eighteen months; 
(I1) to institute and make appointment to Professorship, 
Readership, Lectureship and other posts required by the 
University for the purpose of imparting instruction or 
conducting research in the University; 
401 
The Kalyani University Act, 1981. 
[West Ben. Act 
(Chapter 11.-The University and its officers.-Section 4.) 
(12) to Create posts, as and when required, of officers and 
employees of the University besides those provided for in 
this Act; 
(13) to prescribe, subject to the provisions of this Act, the 
constitution, powers and duties of the Boards of Studies, the 
Finance Committee, and other bodies; 
(14) to prescribe the powers and duties of officers of the 
University; 
(15) 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; 
(16) to make provisions for provident fund and other funds for 
the Teachers, officers and other employees of the University; 
(17) to institute degrees,. titles, diplomas, certificates and other 
academic distinctions; 
(18) 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 affilianid college unless exempted 
therefrom in the manner prescribed, and shall have 
passed the prescribed examinations of the University; 
Or 
(b) shall- have carried on research under conditions 
prescribed; 
(19) to withdraw or to cancel degrees, titles, diplomas, certificates 
or other academic distinctions under such conditions as may 
be prescribed by Statutes and after giving the person affected 
a reasonable opportunity to present his case; 
(20) to confer honorary degrees or other academic distinctions 
under conditions prescribed; 
(21) to prescribe, demand and receive fees, fines and other charges 
for examinations and other purposes; 
(22) to establish, maintain, manage or recognize. Halls, Hostels 
and other places of residence for the students, Teachers, 
officers or non-teaching staff of the University, to withdraw 
such recognition, and to take over the management and 
maintenance of the existing Halls, Hostels or places of 
residence, recognized by the University, with the consent 
of the authorities thereof; 
402 
The Kalyani University Act, 1981. 
XL of 1981.] 
(Chapter 11.—The University and its officers.—Section 4.) 
1 (23) to provide for the promotion of the health and welfare of 
students and of discipline among them; 
(24) to make grants to the National Cadet Corps and the National 
Service Scheme from the University Fund; 
(25) 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 
college or institution, including its assets and" liabilities, 
or for any other purpose not repugnant to the provisions of 
this Act; 
(26) to acquire, hold and dispose of property, movable and 
immovable, and to make grants and advances for furthering 
any of its objects; 
(27) to accept and administer gifts, endowments and benefactions, 
for the furtherance of any of its objects for the University 
or on behalf of any college or institution established by, 
affiliated to, or recognized by, the University; 
(28) to institute awards, fellowships, travelling fellowships, 
scholarships, studentships, stipends, bursaries, exhibitions, 
medals and prizes; 
(29) 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 the approval of the State 
Government; 
(30) to co-operate with other universities, institutions and 
educational authorities in matters that relate to and further 
the educational objectives of the University; 
(31) 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. 
403 
The Kalyani University Act, 1981. 
[West Ben. Act 
(Chapter 11.—The University and its officers.—Sections 5-8.) 
Jurisdiction 
of the 
University. 
Delegation 
of powers. 
Offieers of 
the 
University. 
The 
Chancellor. 
5. (1) Save as otherwise provided in this Act, the powers of the 
University conferred by or under this Act shall not extend beyond the 
local limits of the police-stations specified below, that is to say,— 
Police-stations of Kalyani, Chakda and Haringhata in the district of 
Nadia and police-station of Bijpur in the district of 24-Parganas. 
Explanation.—For the purpose 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 5 of 1898. 
the date of commencement of this Act. 
(2) No other University shall have jurisdiction to recognize or grant 
affiliation to any college or institution or centre within the aforesaid 
limit. 
(3) Notwithstanding anything contained in sub-section (1), any 
college, institution or centre situated beyond the limits of any police-
station referred to therein may, with the sanction of the State Government, 
apply to the University for affiliation and the University may, subject 
to such conditions and restrictions as it may with the approval of the 
State Government think fit to impose, affiliate to itself such college, 
institution or centre and admit the same to all the privileges of the 
University. 
6. The University may delegate such of its powers as it may deem 
expedient to any of its authorities referred to in section 16 or to any of 
its officers, and may, at any time, withdraw at its discretion any power 
so delegated. 
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 at the meetings 
of the Court. 
(2) The Chancellor shall exercise such powers as may be conferred 
on him by or under the provisions of this Act. 
404 
The Kalvani University Act, 1981. 
XL of 1981.] 
(Chapter 11.—The University and its officers.—Section 9.) 
(3) Where power is conferred upon the Chancellor to make 
nominations to any authority or body of the University, the Chancellor 
shall, to the extent necessary, nominate persons to represent interests not 
otherwise adequately represented. 
(4) Every proposal to confer any honorary degree shall be subject 
to confirmation by the Chancellor. 
9. (1) The Vice-Chancellor shall be appointed by the Chancellor The Vice-
on the unanimous recommendation of the Court. If the Court fails to Chancellor. 
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 for any period exceeding six months. 
(3) The Vice-Chancellor shall be a whole-time officer of the 
University and shall be paid from the University Fund such salary and 
allowances as the Chancellor may decide in consultation with the State 
Government. 
(4) The Vice-Chancellor may resign his office by writing under his 
hand addressed to the Chancellor. 
(5) (a) 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, then, during the period, of such temporary inability, 
the Chancellor in consultation with the Minister may appoint any person 
to exercise the powers and perform the duties of the Vice-Chancellor. 
(b) When 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, pending the appointment of a Vice-Chancellor, the Chancellor in 
consultation with the Minister may appoint any person to exercise the 
powers and perform the duties of the Vice-Chancellor for any period not 
exceeding six months. 
(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 
405 
The Kalvani University Act, 1981. 
[West Ben. Act 
(Chapter II.—The University and its officers.—Section10.) 
with the provisions of sub-section (1) within a period of six months 
from the date of occurrence of the vacancy and such period shall be held 
to include any period for which a Vice-Chancellor is allowed to continue 
in office under clause (b) of sub-section (2) or a person is appointed to 
exercise the powers and perform the duties of the Vice-Chancellor under 
clause (b) of sub-section (5). 
Powers and 
duties of the 
Vice-
Chancellor. 
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 at the meeting of the Court. He shall, by virtue of 
his office, be a member and the Chairman of the Executive Council and 
the Faculty Councils for post-graduate and undergraduate studies and 
also the Chairman of any other authority or body of the University of 
which he may be a member. He shall also be entitled to be present at 
and to address any meeting of any other authority or body of the University 
of which he may not be a member, but shall not be entitled to vote 
thereat. 
(2) The Vice-Chancellor shall have the power to convene meetings 
of the Court, the Executive Council, the Faculty Councils for post-
graduate 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 other 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, 
Regulations or Rules. 
(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 immediately 
be referred to the Chancellor whose decision thereon shall be final. 
406 
The Kalvani University Act, 1981. 
XL of 1981.] 
(Chapter 11.—The University and its officers.—Sections 11-13.) 
(7j 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. ( I ) The Registrar shall be a whole-time officer of the University. 
He shall be appointed by the Executive Council on the recommendation 
of a Committee consisting of the Vice-Chancellor as Chairman, two 
nominees of the Executive Council, a nominee of the Chancellor and 
a nominee of the State Government for such period and on such terms 
and conditions as may be prescribed by Statutes. 
(2) The Registrar may resign his office by writing under his hand 
addressed to the Vice-Chancellor. 
(3) If the Registrar is for any reason temporarily unable to exercise 
the powers or perform the duties of his office, the Vice-Chancellor may, 
with the approval of the Executive Council, appoint a Teacher of .the 
University or an officer of the University, temporarily for a total period 
not exceeding six months, to exercise the posters and perform the duties 
of the Registrar. 
12. Subject to the supervision, direction and general control of the 
Vice-Chancellor, the Registrar shall act as the Secretary of the Court 
as also of the Executive Council and shall exercise such powers and 
perform such duties as may be prescribed, or delegated to him by or 
under this Act and the Statutes, the Ordinances or the Regulations,. as 
the case may be. 
13. (I) 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, two nominees of the Executive Council, a nominee of the 
Chancellor and a nominee of the State Government, for such period and 
on such terms and conditions .as may he prescribed by Statutes. 
(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 or 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. 
The 
Registrar. 
Powers and 
duties of the 
Registrar. 
The Finance 
Officer. 
407 
The Kalyani University Act, 1981. 
[West Ben. Act 
Powers and 
duties of the 
Finance 
Officer. 
Supervisory 
powers of 
the Registrar 
and the 
Finance 
aiccr. 
(Chapter 11—The University and its officers.—Sections 14, 15.—
Chapter 111.—Authorities of the University.—Sections 16, 17.) 
14. (1) Subject to the supervision, direction and general control of 
the Vice-Chancellor, the Finance Officer shall be in charge of the 
administration of the funds, the finances and the properties and assets 
of the University and of all trusts and endowments; and he shall take 
special interest in activities that aim at raising funds for the purposes 
of the University and augmenting the resources of the University. 
(2) The Finance Officer shall exercise such other powers and perform 
such other duties as may be prescribed, or delegated to him by or under 
this Act and the Statutes, the Ordinances or the Regulations, as the case 
may be. 
15. In their respective spheres of duties, the Registrar and the Finance 
Officer shall, subject to the provisions of this Act, have the power of 
supervision and control over all officers and employees serving in 
departments .under their charge and shall exercise such disciplinary 
power as may be conferred on them by or under this Act and the Statutes, 
the Ordinances or the Regulations, as the case may be. 
CHAP I ER III 
Authorities of the University. 
Xnhorities. 	
16. The following shall be the authorities of the University:— 
( I ) 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 establised under the Statutes. 
The Court. 17. (1) The Court shall consist of the following members:—
(a) ex officio members 
(i) the Chancellor; 
(ii) the Vice-Chancellor; 
(iii) the immediately preceding Vice-Chancellor; 
(iv) the Deans of the Faculty Councils for post-
graduate and undergraduate studies; 
(v) the Secretary, Education Department, Government 
of West Bengal; 
408 
The Kalyani University Act, 1981. 
XL of 1981.] 
(Chapter 111.—Authorities of the University.—Section 17.) 
(vi) the Secretary, Finance Department, Government 
of West Bengal or his nominee not below the 
rank of Deputy Secretary to the Government of 
West Bengal; 
(vii) the President, West Bengal Council of Higher 
Secondary Education; 
(viii) the President, West Bengal Board of Secondary 
Education; 
(ix) the Chairman of the Kalyani Notified Area 
Authority; 
(b) other members 
(x) three Professors of the University Departments, 
of whom at least one shall belong to any 
Department under each Faculty Council for post-
graduate and undergraduate studies, elected by 
such Professors; 
(xi) nine Teachers of the University Departments 
other than Professors, elected by such Teachers 
of the University from amongst themselves of 
whom— 
(a) four shall be from the Departments under 
the Faculty Council for Post-Graduate and 
Undergraduate Studies in Arts including 
one from the Commerce Department, 
(b) four shall be from the Departments under 
the Faculty Council for Post-Graduate and 
Undergraduate Studies in Science, and 
(c) one shall be from the Departments under 
the Faculty Council for Post-Graduate and 
Undergraduate Studies in Education; 
(xii) three Teachers, other than Principals, of whom 
not more than one shall belong to any college, 
elected by the Teachers of affiliated colleges 
from amongst themselves; 
(xiii) two Principals of affiliated colleges of whom 
one shall belong to a teachers' training college 
nominated by the Vice-Chancellor by rotation 
in order of seniority in the manner prescribed; 
409 
The Kalyani University Act, 1981. 
[West Ben. Act 
(Chapter 111.—Authorities of the University.—Section 17.) 
(xiv) two persons elected by registered graduates 
from amongst themselves; 
(xv) one member of the West Bengal Legislative 
Assembly representing the territorial 
jurisdiction of the University elected by the 
members of the West Bengal Legislative 
Assembly; 
(xvi) three regular students of the University—one 
each from any of the Departments under the 
respective Faculty Council for post-graduate 
and undergraduate studies—elected by an 
electoral college constituted in the manner 
prescribed. 
Explanation.—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; 
(xvii) one regular student prosecuting his studies in 
undergraduate or post-graduate degree classes 
of affiliated colleges elected by an electoral 
college constituted in the manner prescribed. 
Explanation.—Notwithstanding anything 
contained elsewhere in this Act, a member 
elected under this clause shall hold office for 
a period of three years from the date of his 
election or till he ceases to be a regular student, 
whichever is earlier; 
(xviii) one Research Scholar or Research Fellow -
elected jointly by Research Scholars and 
Research Fellows. 
Explanation 1.—"Research Scholar" or 
"Research Fellow" shall mean a whole-time 
Research Scholar or Research Fellow of the 
University who receives a stipend from the 
University. 
Explanation II. —Notwithstanding 
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; 
410 
The Kalyani University Act, 1981. 
XL of 1981.] 
(Chapter 111.—Authorities of the University.—Section 18.) 
(xix) three members elected by the members of the 
non-teaching staff of the University from 
amongst themselves; 
(xx) one member elected by the officers of the 
University from amongst themselves; 
(xx i) one member elected by the members of the 
non-teaching staff of the colleges affiliated to 
the University from amongst themselves; 
(xxii) four 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, 
(b) one shall be member of a peasants' 
association within the territorial jurisdiction 
of the University, 
(c) one shall be a member of a primary school 
teachers' association within the territorial 
jurisdiction of the University, and 
(d) one shall be a member of a secondary 
school teachers' association within the 
territorial jurisdiction of the University; 
(xxiii) two persons having special interest in the 
University education nominated by the 
Chancellor. 
(2) All elections to the Court shall be held in the manner prescribed 
by Statutes. 
18. ( 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); 
(iii) 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 University Fund; 
Powers and 
functions of 
the Court. 
411 
The Kalyani University Act, 1981. 
[West Ben. Act 
(Chapter 111—Authorities of the University.—Section 18.) 
(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 
be 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; 
(viii) to consider the Annual Statement of Accounts, the Audit 
Report in respect of the Annual Statement of Accounts, the 
Internal Audit Report and the Annual Budget 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 
adopting, modifying or rejecting the Annual Budget, it shall 
be necessary for a majority of the total membership of the 
Court to 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 college or 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; 
412 
The Kalyani University Act, 1981. 
XL of 1981.1 
(Chapter III.—Authorities of the University.—Sections 19, 20.) 
(xi ii) 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. 
19. (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 the Court.  
of 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. 
20. (1) The Executive Counc 
members:— 
(a) ex officio members 
(i) the Vice-Chancellor; 
(ii) the Deans of the Faculty Councils for post-graduate 
and undergraduate studies; 
(iii) the Secretary, Education Department, Government 
of West Bengal; 
1 shall consist of the following The 
Executive 
Council. 
413 
The Kalyani University Act, 1981. 
[West Ben. Act 
(Chapter Ill.—Authorities of the University.—Section 20.) 
(iv) the Secretary, Finance Department, Government of 
West Bengal or his nominee not below the rank of 
Deputy Secretary to the Government of West 
Bengal; 
(v) the President, West Bengal Council of Higher 
Secondary Education; 
(b) other members 
(vi) three Professors of the University not belonging to 
the same Faculty Council for post-graduate and 
undergraduate studies elected jointly by the 
Professors of the University; 
(vii) five post-graduate Teachers other than Professors 
of whom at least one shall be from each of the 
Faculty Councils for post-graduate and 
undergraduate studies, elected jointly by such 
Teachers of the University as are members of the 
Faculty Councils for post-graduate and 
undergraduate studies from amongst themselves; 
(viii) one post-graduate Teacher elected by such Teachers 
of the University as are members of the Court from 
amongst themselves; 
(ix) one person, other than a Teacher or a student or a 
member of the non-teaching staff or an officer, 
elected by the members of the Court from amongst 
themselves; 
(x) the member elected under clause (xv) of sub-section 
( I ) of section 17; 
(xi) the member elected under clause (xx) of sub-section 
(1) of section 17; 
(xii) one non-teaching staff of the University elected 
jointly by such non-teaching staff of the University 
and the affiliated colleges as are members of the 
Court from amongst themselves; 
(xiii) (a) two persons of whom 
(i) one shall be a Teacher of an affiliated 
college, and 
(ii) one shall be a Principal of an affiliated 
College, elected by such Teachers of the 
affiliated colleges as are members of the 
Court from amongst themselves; 
414 
The Kalyani University Act, 1981. 
XL of 1981.] 
(Chapter 111—Authorities of the University.—Section 21.) 
(b) one post-graduate student elected by such 
students as are members of the Court from 
amongst themselves; 
(xiv) 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. 
21. Subject to the provisions of this Act, the Executive Council shall 
exercise the following powers and perform the following functions:— 
(i) to initiate proposal 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; 
(v) to direct the inspection of University libraries, University 
laboratories, University museums, Halls and Hostels; 
(vi) to recommend to the Court, after consulting the respective 
Faculty Councils for post-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 University; 
(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 18; 
Powers and 
functions of 
the 
Executive 
Council. 
415 
The Kalvani University Act, 1981. 
[West Ben. Act 
(Chapter 111.—Authorities of the University.—Section 21.) 
(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 other 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 other 
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 a college or 
an institution in one or more subjects or withdrawal of 
affiliation or recognition of a college or an institution or 
temporary take over of the management of an affiliated or 
a recognised college or 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 of all colleges other than Government Colleges; 
(x v) to make rules for Teachers' Council for colleges and with 
the approval of the State Government, rules for provident 
fund for colleges other than Government 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; 
416 
The Kalyani University Act, 1981. 
XL of 1981.] 
(Chapter Ill.—Authorities of the University.—Section 21.) 
(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 
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 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; 
(xix) to recommend to the Court the conferment of honorary 
degrees and other academic distinctions; 
(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 regulation regarding all other matters which may 
be or are required to be prescribed or provided for by 
regulations; 
( xxiii) to make regulations regarding the conduct of examinations 
held by the University and the condition under which students 
may be admitted to the different course of studies of and 

Excerpt shown. Open the full act in Lexace.

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