The Presidency University Act, 2010

Registered No. WB/SC-247 	 No. WB(Part-III)/2010/SAR-16 
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Extraordinary 
Published by Authority 
ASADHA 16] 	 WEDNESDAY, JULY 7, 2010 	 [SAKA 1932 
PART III—Acts of the West Bengal Legislature. 
GOVERNMENT OF WEST BENGAL 
LAW DEPARTMENT 
Legislative 
NOTIFICATION 
No. 1047-L.-7th July, 2010.—The following Act of the West Bengal Legislature, having been .  assented to by 
the Governor, is hereby published for general information:— 
West Bengal Act XIII of 2010 
THE PRESIDENCY UNIVERSITY ACT, 2010. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first published in the Kolkata Gazette, 
Extraordinary, of the 7th July, 2010.] 
An Act to provide for constitution of the Presidency University and for 
certain matters connected therewith and incidental thereto. 
WHEREAS it is expedient to confer on Presidency College, a Government 
College with rich heritage, the status of a University to enable it to function more 
efficiently as a teaching, training and research centre in various branches of 
learning and courses of study, especially in Humanities, Social and Basic Sciences, 
and promoting advancement and dissemination of knowledge and learning, and 
2 	 THE KOLKATA. GAZETTE, EXTRAORDINARY, JULY 7, 2010 	 [PART HI 
The Presidency University Act, 2010. 
(Chapter I.— Preliminary.— Sections 1,2.) 
extending higher education, to meet the requirement of higher education and 
research in the subjects and to avail scope and opportunities to serve the society 
and the nation; 
It is hereby enacted in the Sixtieth Year of the Republic of India, by the 
Legislature of the West Bengal, as follows:— 
CHAPTER I 
Preliminary 
Short title and 	 1. (1) This Act may be called the Presidency University Act, 2009. 
commencement. 
(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. 
Definitions. 	 2. In this Act, unless there is anything repugnant in the subject or context,— 
(1) "appointed day" means the date referred to in sub-section (5) of 
section 55; 
(2) "college" means erstwhile Presidency College, Kolkata; 
(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 a person employed 
by the University; 
(5) "financial year" means the year ending on the 31st day of March; 
(6) "Governor" means the Governor of the State of West Bengal; 
(7) "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; 
(8) "Minister" means the Minister-in-charge of Higher Education 
Department, Government of West Bengal appointed as such by the 
Governor; 
(9) "non-teaching staff' means the non-teaching staff appointed or 
recognized as such by the University not holding any teaching post 
or a person not holding the post of an officer or a person not holding 
the post of Librarian, by whatever name called; 
(10) "officer" means an officer of the University; 
(11) "prescribed" means prescribed by Statutes, Ordinances, Regulations 
and Rules made under this Act; 
(12) "professional subject" means any of the subjects, namely, law, 
teachers' training, engineering, technology, agriculture, library and 
information science, mass communication and journalism, 
management studies or such other subject as may be prescribed by 
Regulations; 
(13) "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 
as prescribed; 
PART LII] 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JULY 7, 2010 	 3 
The Presidency University Act, 2010. 
(Chapter II.— The University and its Officers.— Section 3.) 
(14) "State Government" means Government of West Bengal in the 
Higher Education Department; 
(15) "Statutes", "Ordinances", "Regulations" and" Rules" mean, 
respectively, the Statutes, Ordinances, Regulations and Rules made 
under this Act; 
(16) "student" means a student of the University and includes any person 
enrolled by the University for pursuing any Undergraduate or 
Postgraduate course of study of the University; 
(17) "Students' Union" means the Students' Union constituted in such 
manner as may be prescribed; 
(18) "Teacher of the University" means a Professor, Associate Professor, 
Assistant Professor, or any other person, holding a teaching post 
including a part-time teaching post, appointed or recognized as such 
by the University for the purpose of imparting instruction and 
conduction of research in the University; 
(19) "University" means the Presidency University constituted under this 
Act; 
(20) "University College" means a college, or an institute, or a college 
combined with an institute, maintained and managed by the 
University, whether established by it or not; 
(21) "University Laboratory", "University Library", "University 
Museum", or "University Institution" mean 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; 
(22) "University Professor", "University Associate Professor" or 
"University Assistant Professor" mean a Professor including 
Distinguished Professor, Chair Professor, Adjunct Professor, 
Associate Professor and Assistant Professor respectively appointed 
or recognized as such by the University. 
CHAPTER II 
The University and its Officers 
The University. 3. (1) 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 Presidency University. 
(2) The University shall have perpetual succession and a common seal and 
shall sue and be sued by the name of the Presidency University. 
4 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JULY 7, 2010 	 [PART III 
The Presidency University Act, 2010. 
(Chapter II.— The University and its Officers.— Section 4.) 
Powers of the 
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 advanceinent and dissemination of knowledge 
and learning, and the extension of higher education with special emphasis 
on providing high quality education in Humanities, Social and Basic 
Sciences both at the undergraduate and Postgraduate levels to the students 
from all strata of the society including the disadvantaged ones; 
(2) to establish, maintain and manage libraries, laboratories, workshops, 
museums, schools, centres and such other institutions for study 
and research as it may deem necessary; 
(3) to provide for study and research in specialized and emerging areas in 
such schools and centres and to take all necessary steps in this regard; 
(4) to establish, maintain linkage and enter into collaborative agreement 
with other Universities, research institutions, learned societies and 
industries within as well as outside India in matters that relate to the 
furtherance of the objectives of the University; 
(5) to take appropriate measures for maintenance of standard and 
enhancement-of quality in higher education; 
(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 distinctions on persons who shall have pursued an 
approved course of study in the University, unless exempted therefrom 
in the manner prescribed and shall have passed the prescribed 
examinations of the University, or shall have carried on research under 
conditions prescribed; 
(8) 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; 
(9) to confer honorary degrees or other academic distinctions under 
conditions prescribed; 
(10) to institute Professorships including Distinguished Professorship or Chair 
Professorship or Adjunct Professorship, Associate Professorship, 
Assistant Professorship and other teaching posts required by the 
University with the approval of the State Government and to appoint 
persons to such posts or to recognize persons as Professors, Associate 
Professors, Assistant Professor of the University, or as holders of other 
teaching posts of the University for the purpose of imparting instruction 
and for conducting research in the University; 
(11) to create posts, as and when required, of officers and employees of the 
University besides those provided for in this Act subject to the approval 
by the State Government; 
(12) 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 as may be prescribed; 
PARI-111J 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JULY 7, 2010 	 5 
The Presidency University Act, 2010. 
Delegation of 
powers. 
The Chancellor. 
(Chapter II.— The University and its Officers.— Sections 5,6.) 
(13) to prescribe, subject to the provisions of this Act, the terms and conditions 
of service, duties and responsibilities including the rules of conduct and 
discipline and the emoluments for all categories of posts of the University; 
(14) to make provisions for provident and other funds for all categories of 
the employees of the University; 
(15) to prescribe fees and other charges for admission, registration and 
examinations and such other purposes, and to demand and receive the 
fees or other charges so prescribed; 
(16) to establish, maintain and manage halls and hostels and to withdraw the 
recognition thereof; 
(17) to provide for the promotion of the health and welfare of students and of 
discipline among them; 
(18) to extend grant to the National Service Scheme and National Cadet Corps 
from the University Fund; 
(19) to enter into an agreement with the Government or with any person, 
body or authority for 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; 
(20) to acquire, hold and dispose of property, movable and immovable 
and to make grants and advances for furthering any of its objectives; 
(21) to accept and administer gifts, endowments and benefactions, for the 
furtherance of any of its objectives for the University or for or on behalf 
of any school or centre established by or recognized by the University, 
and to institute awards, fellowships, traveling fellowships, scholarships, 
studentships, stipends, bursaries, exhibitions, medals and prizes; 
(22) to accept grants and to raise loans or to accept loans from the Central 
Government or any State Government or the University Grants 
Commission, and with the approval of the State Government also from 
the other sources; 
(23) to co-operate and collaborate with other Universities, institutions and 
educational authorities in matters that relate to and furtherance of 
the academic objectives of the University; 
(24) 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; 
(25) to introduce interdisciplinary or multidisciplinary integrated courses in 
selected subjects; 
(26) to initiate collaborative teaching and research programme with other 
universities and to provide modalities for Credit Transfer and Award of 
Joint Degrees if deemed necessary. 
5. The University may delegate such of its powers as it may deem expedient 
to any of its authorities referred to in section 15 or to any of its officers, and may, 
at any time, withdraw at its discretion any power so delegated. 
6. (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 Courts 
6 	
THE •KOLKATA GAZETTE, EXTRAORDINARY, JULY 7, 2010 	 [PART III 
The Presidency University Act, 2010. 
Officers of the 
University. 
The Vice-Chacellor. 
(Chapter II.— The University and its Officers.— Sections 7,8.) 
(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 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. 
7. The following shall be the officers of the University :— 
(a) the Vice-Chancellor; 
(b) the Registrar; 
(c) the Finance Officer; and 
(d) Persons holding such other posts as may be declared by Statutes to 
be posts of officers of the University. 
8. (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 
unanimous 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 period of four years or till 
he attains the age of 65 years, whichever is earlier, and shall, subject to the 
provisions of this section, be eligible for re-appointment for a further period not 
exceeding four years. 
(b) The Chancellor may, notwithstanding the expiration of the term of the 
office of 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 pay 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, removal 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 may, in consultation with the Minister, appoint any 
person to exercise the powers and perform the duties of the Vice-
Chancellor. 
PART Ill] 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JULY 7, 2010 	 7 
The Presidency University Act, 2010. 
(Chapter II.— The University and its Officers.— Sections 9,10.) 
Powers and 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, removal 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. 
9. (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 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 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 and the Regulations, 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 
to 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. 
(7) The Vice-Chancellor may, with the approval of the Executive Council, 
delegate any of his powers (other than the power referred to in sub-section (6) to 
any other officer subordinate to him. 
10. (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, a nominee of the 
Chancellor, two nominees of the Executive Council and a nominee of the State 
Government, and on such terms and conditions, as prescribed by, or under, this 
Act. 
The Registrar. 
8 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JULY 7, 2010 	 [PART III 
The Presidency University Act, 2010. 
(Chapter II.— The University and its Officers.— Sections 11-14. 
Chapter 	 Authorities of the University.— Section 15.) 
(2) The Registrar may resign his office by writing under his hand addressed 
to the Vice-Chancellor. 
Powers and duties 
of the Registrar. 
The Finance Officer. 
Powers and duties 
of the Finance 
Officer. 
Supervisory Powers 
of the Registrar and 
the Finance Officer. 
Authorities. 
(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 period not exceeding six months, to exercise the 
powers and perform the duties of the Registrar. 
11. 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. 
12. (1) The Finance Officer 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 the Chairman, a nominee of the 
Chancellor, two nominees of the Executive Council and a nominee of the State 
Government for such period and on such terms and conditions as may be 
prescribed by or under this Act. 
(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, with the 
approval of the Executive Council, may appoint a person temporarily for a period 
not exceeding six months to exercise the powers and perform the duties of the 
Finance Officer. 
13. (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 for 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 the provisions 
of this Act, the Statutes, the Ordinances or the Regulations, as the case may be. 
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 the Statutes or Ordinances or the Regulations, as the case 
may be. 
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; and 
such other authorities as may be established under the Statutes. 
THE KOLKATA GAZETTE, EXTRAORDINARY, JULY 7, 2010 	 9 
The Presidency University Act, 2010. 
The Court. 
(Chapter III.— Authorities of the University.— Section 16.) 
16. (1) The Court shall consist of the following :— 
(a) ex-officio members: 
(i) the Chancellor; 
(ii) the Vice-Chancellor; 
(iii) the Registrar; 
(iv) the immediately preceding Vice-Chancellor; 
(v) the Secretary, Higher Education Department, Government 
of West Bengal or his nominee not below the rank of Joint 
Secretary to the Government of West Bengal; 
(vi) the Secretary, Finance Department, Government of West 
Bengal or his nominee not below the rank of Joint Secretary 
to the. Government of West Bengal; 
(vii) the President, West Bengal Council of Higher Secondary 
Education; 
(viii) the Chairman, West Bengal College Service Commission; 
(ix) the Deans of the Faculty Councils for Post-Graduate and 
Undergraduate Studies; 
(b) elected members: 
(x) not more than three Professors of the University 
Departments elected by such Professors of whom at least 
one shall belong to any Department under each Faculty 
Council for Post graduate and Undergraduate studies and 
preferably not more than one from any other department; 
(xi) not more than six teachers of University Departments other 
than Professors elected by such teachers from amongst 
themselves of whom at least one shall belong to any 
Department under each Faculty Council for Post graduate 
and Undergraduate studies and not more than one from 
any other department; 
(xii) one member of the West Bengal Legislative Assembly 
elected from amongst themselves, if they are not already 
members of the Court; 
(xiii) one person nominated by the Chancellor other than a 
person from the teaching profession; 
(xiv) two regular post-graduate students of the University, not 
more than one from any Faculty Council for Post-Graduate 
and Undergraduate Studies elected by an electoral college 
of such students constituted in the manner prescribed; 
10 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JULY 7, 2010 [PART III 
The Presidency University Act, 2010. 
(Chapter Ill.— Authorities of the University.— Section 16.) 
Explanation 1.—"regular post-graduate student" shall mean 
a student who has been prosecuting his studies in a Post-
graduate Department of the University under any Faculty 
Council 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. 
Explanation IL—Notwithstanding anything contained 
elsewhere in this Act, a regular post-graduate student elected 
under this clause shall hold office from the date of his election 
and for a period of two years or till he ceases to be a regular 
post-graduate student, whichever is earlier; 
(xv) three regular students, of whom at least one shall be a lady 
student, prosecuting their studies in undergraduate degree 
classes of the University, elected by an electoral college 
of such students constituted in the manner prescribed; 
Explanation 1 —"regular student" shall mean a student who 
has been prosecuting his studies in any stream in an 
undergraduate degree class of the University 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. 
Explanation II.—"Notwithstanding anything contained 
elsewhere in this Act, a regular student elected under this clause 
shall hold office from the date of his election and for a period 
of three years or till he ceases to be a regular student, whichever 
is earlier; 
(xvi) one Research Scholar or Research Fellow of the University 
elected by the Research Scholars and the Research Fellows 
of the University; 
Explanation 1.—"Research Scholar or Research Fellow 
of the University" shall mean a whole-time Research Scholar 
or Research Fellow of the University who receives a stipend 
from the University or State Agencies or Central Agencies; 
Explanation IL—Notwithstanding anything contained 
elsewhere in this Act, a Research Scholar or Research Fellow 
of the University 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; 
(xvii) three members elected by the members of the non-
teaching staff of the University from amongst themselves; 
(xviii) one member elected by the officers and the supervisory 
staff of the University from amongst themselves; 
PART 1111 	 THE KOLKATA GALE11 h, EXTRAORDINARY, JULY 7, 2010 	 11 
The Presidency University Act, 2010. 
Powers and Duties 
of the Court. 
(Chapter III.—Authorities of the University.— Section 17.) 
(xix) one person to be elected by the Librarian or Deputy 
Librarian or Assistant Librarian of the University from 
amongst themselves; 
(xx) three persons one of whom must be a woman elected by 
the registered graduates from amongst themselves. 
(2) All elections to the Court shall be held in the manner prescribed by 
Statutes. The Registrar shall act as the Secretary of the Court. 
17. (1) 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 duties:— 
(i) to establish University Departments, Schools, Centres, or any such 
institutions, libraries, laboratories and museums of study and 
research; 
(ii) to create and institute Professorships including Distinguished 
Professorships or Chair Professorships or Adjunct Professorships, 
Associate Professorship, Assistant Professorship, and such posts 
including posts of officers as may be necessary for the establishment 
of the University Departments, Schools, Centres or any such 
institutions, libraries, laboratories and museums referred to in clause 
(i) with the approval of the State Government; 
(iii) if necessary to re-designate each or any one of the category of posts 
as mentioned in clause (ii) with the prior approval of the State 
Government; 
(iv) to institute degrees, titles, diplomas, certificates and other academic 
distinctions; 
(v) to institute fellowships, traveling fellowships, scholarships, 
studentships, stipends, bursaries, exhibitions, medals and prizes to 
be awarded out of the University Fund; 
(vi) 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; 
(vii) 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; 
(viii) to confer honorary degrees or other academic distinctions; 
12 	 TIE KOLE-AEA GAZETTE, DCFRAORD1NARY, JULY 7; 2010 	 [PART III 
The Presidency University Act, 2010. 
Meetings of the 
Court. 
(Chapter III.— Authorities of the University.— Section 18.) 
(ix) 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 to vote in favor of the resolution; 
(x) to consider the Annual Report as prepared by the Executive Council 
and to pass such resolutions relating thereto as may be considered 
necessary; 
to consider, and advise on, such other reports from the Executive 
Council or any other body as may be made to it; 
(xii) to consider, and advise on, proposals from the Executive Council 
for entering into agreement with the 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; 
(xiii) to consider, and advise on, proposals from the Executive Council 
for co-operation with other universities, research institutions, learned 
societies and educational authorities in matters that relate to, or 
furtherance of, the academic objectives of the University; 
(xiv) to consider and suggest measures for the improvement of the 
administration and fmances of the University, and generally for the 
furtherance of its objectives; \ 
(xv) to make rules for the transaction of its own business; 
(xvi) 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 duties referred 
to in clauses (i) to (viii) 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. 
18. (1) The Court shall meet at least thrice in a fmancial year, other than for 
convocation, on dates to be fixed by the Vice-Chancellor. One 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 decide. 
(2) One-third of the total number of members of the Court shall be a quorum 
for a meeting of the Court: 
Provided that such quorum shall not be required at convocation. 
Parr III] 	 THE KOLKATA GAZEI 1E, EXTRAORDINARY, JULY 7, 2010 	 13 
The Presidency University Act, 2010. 
The Executive 
Council. 
(Chapter III.— Authorities of the University.-- Section 19.) 
(3) The Vice-Chancellor may, whenever he thinks fit, and shall, upon a 
requisition in writing signed by not less than fifty per cent of the total number of 
the 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. (1) The Executive Council shall consist of the following :— 
(a) ex officio members: 
(i) the Vice-Chancellor; 
(ii) the Secretary, Higher Education Department, Government of 
West Bengal or his nominee not below the rank of Joint 
Secretary, Higher Education Department, Government of West 
Bengal; 
(iii) the Secretary, Finance Department, Government of West Bengal 
or his nominee not below the rank of Joint Secretary, Finance 
Department, Government of West Bengal; 
(iv) the Deans of the Faculty Councils for Post-Graduate and 
Undergraduate Studies ; 
(v) the Member Secretary, West Bengal State Council of Higher 
Education; 
(vi) the President, West Bengal Council of Higher Secondary 
Education; 
(b) other members: 
(vii) one Professor of the University elected by such Professors of 
the University as are members of the Faculty Councils for Post-
Graduate and Undergraduate Studies from amongst themselves; 
(viii) one teacher other than the Professors of the University elected 
by such teachers of the University as are members of the Faculty 
Councils for Post-Graduate and Undergraduate Studies from 
amongst themselves; 
(ix) one Professor of the University elected by such Professors of 
the University as are members of the Court from amongst 
themselves; 
(x) one teacher other than the Professors of the University elected 
by such teachers of the University as are members of the Court 
from amongst themselves; 
(xi) one non-teaching employee of the University elected by such 
non-teaching employees of the University as are members of 
the Court from amongst themselves; 
(xii) one student either from Postgraduate or Undergraduate courses 
elected by all students as are members of the Court from 
amongst themselves; 
14 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JULY 7, 2010 	 [PART III 
The Presidency University Act, 2010. 
(Chapter HI.— Authorities of the University.— Section 20.) 
(xiii) one member of the West Bengal Legislative Assembly, who is 
also a member of the Court; 
(xiv) one person elected by the Officers and Supervisory staff of 
the University from amongst themselves; 
(xv) one person nominated by the Chancellor. 
(xvi) two persons to be nominated by the State Government from 
amongst the scientists, engineers or technologists, professionals 
or members of the learned societies. 
Powers and duties 
of the Executive 
Council. 
(2) The Registrar will act as the Secretary of the Council. 
(3) All elections to the Executive Council shall be held in the manner 
prescribed by Statutes. 
(4) One-third of the total number of members 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 duties :— 
(i) to. initiate proposals for the making of Statutes and Ordinances 
including proposals for amendment or repeal thereof, in the manner 
hereinafter provided; 
to recommend to the Court, after consulting the respective Faculty 
Councils for Post-Graduate and Undergraduate Studies, the 
establishment of University Departments, schools, centre and such 
other institutions, libraries, laboratories and museums for study and 
research; 
(iii) to maintain University Departments, Schools, Centres and such other 
institutions, University libraries, University laboratories and 
University museums; 
(iv) to establish, maintain and manage halls and hostels; 
(v) to direct the inspection of University libraries, University 
laboratories, University museums and 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, traveling fellowships, scholarships, 
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 including Distinguished 
Professorship or Chair Professorship or Adjunct Professorship, 
Associate Professorship, Assistant Professorship and posts as may 
be necessary for the establishment of the University Departments, 
Schools, Centres, and any such institutions, libraries, laboratories 
and museums referred to in clause (i) of sub-section (1) of section 17; 
PART taj 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JULY 7, 2010 	 15 
The Presidency University Act, 2010. 
(Chapter 111.— Authorities of the University.— Section 20.) 
(viii) to create posts of Officers and employees of the University or to 
recommend to the Court for such creation, with the approval of 
the State Government; 
(ix) if necessary, to re-designate all or any of the posts under this section 
or to recommend to the Court for such re-designation with prior 
approval of the State Government; 
(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 prescribe and collect fees or charges for the registration of 
students and their admission to courses of studies organized by 
the University, for holding examinations, for the grant of degrees, 
diplomas and certificates, and for other like purposes; • 
(xii) 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; 
(xiii) 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; 
(xiv) to recommend to the Court the conferment of honorary degrees 
and other academic distinctions; 
(xv) to approve the constitution or reconstitution of the respective 
department of teaching on the recommendation of the respective 
Faculty Council for Post-Graduate and Undergraduate Studies; 
(xvi) to make regulations and syllabi regarding the courses of studies 
and the division of subjects including interdisciplinary or 
multidisciplinary approach for integrated courses in selected 
subjects after obtaining and considering the recommendation of 
the Faculty Councils for Post-Graduate and Undergraduate Studies 
in this regard; 
(xvii) to make regulations regarding the examinations which shall be 
recognised as the equivalent examinations held by the University; 
(xviii) to make regulations regarding the conduct of examinations held 
by the University and the conditions under which students may 
be admitted to the different courses of studies of and the 
examinations held by the University; 
(xix) to make regulations regarding all other matters which may be or 
are required to be prescribed or provided for by regulations; 
THE KOLKATA GAZETTE, EXTRAORDINARY, JULY 7, 2010 	 [PART III 16 
The Presidency University Act, 2010. 
(Chapter III.— Authorities of the University.— Section 20.) 
(xx) to give directions regarding the form, custody and use of the 
common seal of the University; 
(xxi) 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; 
(xxii) to accept and administer gifts, endowments and benefactions for 
the furtherance of the purposes of this Act; 
(xxiii) to accept grants and 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; 
(xxiv) to enter into an agreement with the 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 on the recommendation of the Faculty Council for 
Post-Graduite and Undergraduate Studies; 
(xxv) to manage the Press Establishment, the Publication Bureau and 
the Employment Bureau of the University and to exercise general 
supervision over Students' Unions, University Extension Board, 
University Sports Board and other bodies instituted by the 
University; 
(xxvi) 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; 
(xxvii) to prepare the Annual Report and submit the same to the Court 
for consideration; 
(xxviii)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; 
(xxix) to co-operate with other Universities, Institutions, Associations, 
Societies or Bodies on such terms and for such purposes, not 
inconsistent with the purposes of this Act, as it may determine; 
(xxx) to institute Collaborative Teaching and Research Programmes with 
other universities and prescribe modalities for Credit Transfer and 
Award of Joint Degrees in a manner not inconsistent with the 
purposes of this Act; 
(xxxi) to make rules for the transaction of its own business; 
PART 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JULY 7, 2010 
	 17 
The Presidency University Act, 2010. 
The Faculty 
Councils for Post-
Graduate and 
Undergraduate 
Studies. 
(Chapter III.— Authorities of the University.— Section 21.) 
(xxxii) to exercise all other powers and perform all other functions 
conferred and imposed on, the Executive Council by or under 
this Act; 
(xxxiii) 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. 
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 and in Arts; 
(b) the Faculty Council for Post-Graduate and Undergraduate 
Studies in Science; 
(c) any other Faculty Council which may be established by the 
University in this regard in such manner as may be prescribed. 
(2) Each Faculty Council for Post-Graduate and Undergraduate Studies shall 
consist of the following members:— 
(i) the Vice-Chancellor — Chairman; 
(ii) the Dean of the Faculty Council concerned; 
the Head or Heads of the Department or Departments concerned, 
if any; 
(iv) the Professor or Professors of the Department or Departments 
concerned, if any; 
(v) five Teachers of the University, other than Professors belonging 
to the Faculty Councils concerned, to be elected by such 
Teachers from amongst themselves; 
(vi) not more than three persons having special knowledge in the 
subject or subjects concerned nominated by the Vice-Chancellor 
from a panel of six recommended by the Executive Council', 
(vii) the Faculty Council concerned may co-opt such Dean or Deans 
from any other faculty council as it may considered necessary. 
(3) Each Faculty Council for Post-graduate and Undergraduate Studies shall 
have a Secretary. The Secretary shall be a member of the Faculty Council: 
Provided that in the absence of the Secretary, the R

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