The Rabindra Bharati Act, 1961

West Bengal Act XXIX of 1961 
THE RABI NORA BHARATI ACT, 1961. 
[Passed by the West Bengal Legislatwre.1 
[ Assent of the President was first published in the Calcutta Gazette, 
Extraordinary, of the 10th January, 1962.] 
[10th January, 1962.] 
An Act to establish a University to perpetuate the memory 
of Rabindranath Tagore. 
WHEREAS it is expedient to perpetuate the memory of 
Rabindranath Tagore and, to that end, to establish, on the 
occasion of his one hundredth birth anniversary, a University 
at his residential house in Calcutta for the advancement 
of learning and culture, particularly in the branches of 
music, the fine arts, dance and drama; 
It is hereby enacted in the Twelfth 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 Rabindra 
Act, 1961. 
(2) It extends to the whole of West Bengal. 
Bharati Short 
title, 
extent and 
commence-
ment. 
(3) 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 otherwise requires,— Definitions. 
(a) "the Academy" means the Academy of -Dance, 
Drama and Music established and sponsored -  by 
the Government of West Bengal and functioning 
at No. 6/4, Dwarkanath Tagore Lane in 
Calcutta ; 
(b) " Chanc ellor" means the Chancellor of the 
University ; 
(c) "institution" includes a college, school, centre of 
culture, museum, library or any other organisa-
tion, by whatever name called, for training, 
instruction, research or study ; 
(d) "Minister" means the Minister-in-charge of the 
Department of Education of the Government of 
West Bengal; 
"prescribed" means prescribed by Statutes, 
Ordinances, Regulations or Rules made under 
this Act; 
(e)  
2 	 The Rabindra Bharati Act, 1961. 
[West Ben. Act 
(Chapter 11.—The University.—Sections 3, 4.) 
•. 
(f) "Principal" of an institution means the Head of the 
institution by whatever designation he may be 
described or called; 
(g) "Rabindra. Bharati Society" means the society, by 
whatever name called, which was registered 
under the Societies Registration Act, 1860, under 
the name and style of Rabindra Bharati on the 
15th January, 1947, having its office at No. 5, 
Dwarkanath Tagore Lane in Calcutta; 
(h) "Statutes", "Ordinances", "Regulations" and 
"Rules" mean respectively the Statutes, 
Ordinances, Regulations and Rules of the Univer-
sity made under this Act; 
(i) "Teacher" means a Professor, Reader, Lecturer, 
Demonstrator, Instructor, or any other person 
holding a teaching post in the University or an 
institution; 
(j) "Teacher of the University" means a person 
appointed or recognised as such by the Univer-
sity, either wholetime or part time, for the pur-
pose of imparting instruction in the University; 
and 
(k) "the University" means the University known as 
Rabindra Bharati established and incorporated 
under this Act. 
XXI of 
1860. 
Establish-
ment 
of the 
Univer-
sity. 
CHAPTER II. 
The University. 
3. (1) The State Government shall, by notification in 
the Official Gazette, establish at the ancestral house of 
Rabindranath Tagore in Calcutta a University to be known as 
Rabindra Bharati, for the advancement of learning and 
culture, particularly in the branches of music, the fine arts, 
dance and drama. 
(2) The first members of the University referred to in 
sub-section (2) of section 9 and all persons who may here-
after become members of the University shall, so long as they 
continue to be such members, constitute a body corporate 
by the name of Rabindra Bharati and shall have per-
petual succession and a common seal, and shall sue and be 
sued by that name. 
Univer. 	 4. On the establishment of the -University— 
sity to 	 (1) the maintenance, management and control of the take over 
manage- 	 Academy, and all properties, movable or 
meat of 	 immovable, owned by the State Government and 
the 	 held for the purposes of the Academy, including Academy 	 all rights and liabilities of the State Government of Dance, 
Drama 	 in relation to the Academy, shall vest in the 
and 	 University and the Academy shall be deemed to 
Music. 	 be a part of the University; 
The Rabindra Bharati dot, 1961. 
XXIX.C1961,1 
(Chapter 11.—The University.—Seetions 5, 6.) 
(2) persons employed in the Academy and continuity ,  
in office immediately before the date of establish-
ment of the University shall, subject to such 
terms and conditions, not being less advantageous 
than what they were entitled to immediately 
before that date, as may be determined by the 
University, be deemed to be employees of the 
University. 
5. The University may enter into an agreement with Power soift Utoniver-the Rabindra Bharati Society or any other institution for the 
promotion of any of the objects of the University and such  takeover 
agreement may provide for the taking over, on such terms functions 
and conditions as may be agreed upon, of all or any of the athe 
functions of the Rabindra Bharati Society or such other Bhat ti  
institution. 	 Society  or other 
institu-
tions. 
6. The University shall have the following powers, Powers of the Erni- namely :— 	 versity. 
(1) to provide for the teaching of, and for training and 
instruction in, all branches of humanities and 
science and, in particular, in music, the fine arts, 
dance and drama and to make provision for 
research and for the advancement and dissemina-
tion of knowledge; 
(2) to establish, maintain or manage institutions, includ-
ing libraries, museums and such other organisa-
tions as it may consider fit; 
(3) to affiliate to itself or recognise institutions situated 
in the State of West Bengal, in respect of ail or 
any of the following subjects, namely, music, fine 
arts, dance and drama, but not in respect of any 
other branch of humanities or any branch of 
science and to withdraw such affiliation -or 
recognition; 
(4) to institute degrees, titles, diplomas, certificates and 
other academic distinctions; 
to hold examinations and to confer degrees, titles, 
diplomas, certificates and other academic distinc-
tions on persons who— 
(a) shall, unless exempted therefrom in accordance 
with the Statutes, have pursued in an institu. 
tion established, maintained, managed or recog-
nised by the University or affiliated to it, such 
courses of study and shall have passed such 
examinations as may be prescribed by 
Ordinances; or 
(5)  
4 	 The Rabindra Bharati Act, 1961. 
[West Ben. Act 
(Chapter II.—The University.—Section 6.) 
(b) shall have carried on research under such condi-
tions as may be prescribed by Ordinances; 
(6) to confer honorary degrees, titles or other academic 
distinctions in accordance with the Statutes; 
(7) to co-operate with other Universities, institutions 
and other authorities in furtherance of the 
objects of the University in such manner and for 
such purposes as the University may determine; 
(8) to institute and make appointments to professor-
ships, readerships, Teacherships of the Univer-
sity, lecturerships or any other teaching posts; 
(9) to institute and award fellowships, scholarships ;  
exhibitions, prizes, medals and other honours and 
distinctions; 
(10) to prescribe, demand and receive fees, fines and other 
charges; 
(11) to establish, maintain and manage hostels and other 
places of residence for the students of the Univer-
sity, to recognise such hostels and other places and 
to withdraw recognition therefrom; 
(12) to provide for the supervision and control of the 
residence and discipline of the students of the 
University and of institutions established, nnim 
taMed, managed or recognised by, or affiliated to, 
the University and to make arrangements for 
promotion of their health and general welfare; 
(13) to conduct, co-ordinate, regulate and control post-
graduate research work and teaching in the 
institutions established, maintained, managed or 
recognised by, or affiliated to, the University; 
(14) to define the powers and duties of the officers of the 
University other than the Chancellor and the 
Vice-Chancel lor ; 
(15) to provide for the inspection, or investigation into 
the affairs, of any institution, library, museum or 
other organisation referred to in• ciause (2); 
(16) to create such administrative, ministerial or other 
posts under the University as it may deem fit and 
to make appointments thereto : 
(17) to receive grants, donations, endowments and 
bequests and to raise loans; 
(18) to make grants and advances; 
(19) to enter into contracts; 
(20) to acquire, hold and dispose of property, movable or 
immovable, for furthering any of the objects of 
the University; 
(21) to make grants for the maintenance of the National 
Cadet Corps; and 
The Rabindra Bharahi. Act, 1961. 	 5 
XXIX Of 1961.] 
(Chapter 11.—The University.—Sections 7-9.) 
(22) to do all other acts and things, whether incidental 
to the powers aforesaid or not, as may be neces-
sary for furthering the objects of the University 
and for promoting humanities, science, music, the 
fine arts, dance, drama and other branches of 
learning. 
7. (1) The University shall not discriminate against any Prohibi-
person on grounds only of religion, race, caste, sex, place of discrinu-
tion as to 
birth, language or any of them with regard to— 	 nation on 
grounds 
of religion; 
race, 
caste, 
sox, place 
of birth or 
language. 
(a) admission as a Teacher or student; or 
(b) 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 con-
trary 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 
institution established, maintained, managed or recognised 
by the University or affiliated to it. 
8. (1) The University may constitute an Executive Subordi-
Council, an Academic Council, and such Faculties, Depart- Zicior-lties ments, Committees, Boards, Councils, and other authority and dole-
or authorities as it may deem fit and shall prescribe by gation of Statutes the powers and duties of every such subordinate Powers to 
authority. 	 them. 
(2) The University may delegate such of its powers as 
it may deem expedient to any of the subordinate authorities 
constituted by it under subLsection (1) or to any of its al -Evers 
and, may, at any time, withdraw at its discretion any power 
SO delegated. 
9. (1) The following persons shall be the members of Members  
the University, namely:— 	 of the 
Univer- 
(i) the Chancellor, ex-officio; 	 city and 
their 
(ii) the Vice-Chancellor. ex-officio; 	 terms of 
office. 
(iii) the Secretary, Department of Education, Government 
of West Bengal, ex-officio; 
(iv) the Secretary, Department of Finance, Government 
of West Bengal, ex-officio; 
(v) the President, Board of Secondary Education, West 
Bengal, ex-officio; 
6 	 The Rabinchyt Bhavatii Act, 1967, 
[West Ben. Act 
(Chapter 11.—The University.—Section 9.) 
(vi) Principals of institutions established, maintained or 
managed by the University, ex-officio; 
) three Heads of Departments of institutions estab-
lished, maintained or managed by the University, 
not being Principals of such institutions, to be 
appointed by the Chancellor in accordance with 
provisions of sub-section (1) of section 10; 
one representative of Visva-Bharati to be appointed 
by the Chancellor on the recommendation of the 
Upacharya of Visva-Bharati; 
(ix) two representatives of the Rabindra Bharati Society, 
not being Principals or Teachers of any institution 
either established, maintained, managed or recog-
nised by the University or affiliated to it, to be 
appointed by the Chancellor on the recommenda-
tion of the President of the Rabindra Bharati 
Society; 
(x) the General Secretary of the Rabindra Bharati 
Society, ex-officio; 
(xi) the President, Bangiya Sahitya Parishad, ex-officio; 
(xii) the President, The Asiatic Society, ex-officio; 
(rill) the President, Academy of Fine Arts, Calcutta, 
ex-officio; 
(xiv) former Vice-Chancellors of the University except 
those who may have expressed their unwillingness 
in writing to serve as members, ex-officio; 
(xv) two Principals of institutions affiliated to the Univer-
sity to be appointed by the Chancellor - in accord-
ance with the provisions of sub-section (2) of 
section 10; 
(xvi) not more than five persons, to be appointed by the 
Chancellor, having special knowledge or practical 
experience in respect of one or more of the follow-
ing subjects, namely, Literature, Philosophy, 
History, Science, the Fine Arts, Music, Dance 
and Drama. 
(2) The persons referred to in clauses (1) to (v) and (x) 
to (xiii) of sub-section (1) shall be the first members of the 
University. 
(.?) As soon as may be after the University has been 
established, it shall take all necessary steps for the appoint-
ment of the persons referred to in clauses (vi) to (ix), (xv" 
and (xvi) of sub-section (1),  as members of the University. 
(v 
(v 
The Rabimdta Bharati Act, 1961. 	 7 
XXIX of 19614 
(Chapter II.—The Univereity.—Section 10.) 
(4) A member of the University other than an ex-offieie 
member shall hold office for a term of two years from the date 
on which he is appointed: 
Provided that— 
(a) such term of two years shall be held to include any 
period which may elapse between the expiry of 
the said two years and the date of appointment of 
a new member in place of the member whose term 
of office expires; 
(5) the members referred to in. clause (vii) or clause (vi) 
or clause (vy) of sub-section (1) shall cease to hold 
office as such as soon as they cease to hold 
office as heads of departments of institutions or 
as Principals of institutions established, main-
tained or managed by, or affiliated to, the 
University, as the case may be. 
10. (1) The University shall maintain and keep up-to- o ffeLisatg 
date in accordance with the Statutes, a register of the names of deport- 
of heads of departments of institutions established, main- ments and 
tained or managed by the University and the names of all Prillainakt 
such heads of departments shall be entered therein in order 
of their seniority. The persons whose names are entered in 
the register shall, except where they are Principals, be 
entitled, in order of their seniority, to be appointed, by 
rotation, as members of the University as provided in clause 
(vii) of sub-section (1) of section 9. 
(2) The University shall in like manner maintain and 
keep up-to-date a separate register of the names of Principals, 
of institutions affiliated to the University and the names of 
all such Principals shall be entered therein in order of their 
seniority. The persons whose names are entered in such 
register shall be entitled, in order of their seniority, to be 
appointed by rotation as members of the University as pro-
vided in clause (xv) of sub-section (1) of section 9. 
(3) For the purposes of sub-section (1) or of sub-se3tion 
(2), the seniority of a person shall be determined in accord-
ance with the Statutes, having regard,— 
(a) in the case of a person referred to in sub-section (1), 
to the period of service rendered by such person 
in institutions established, maintained or 
managed, by the University, and 
(b) in the case of a person referred to in sub-section (2), 
to the total period during which such person has 
nerved as a Principal in any institution teaching 
for a degree or post-graduate course of any 
University incorporated by law in India. 
(4) If any question arises relating to the seniority of any 
person whose name is entered in a register referred to in sub-
section (1) or sub-section (2), the question shall be decided 
8 	 The Rabindra Bharati Act, 1961. 
[West Ben. Act 
(Chapter 11.—The University.—Sections 11, 12.) 
by the University and an appeal from such decision shall, 
if preferred within thirty days from the date of such decision, lie to the Chancellor. 
11. (1) No person shall be qualified for appointment as 
a member of the University if, at the time of his appoint-ment, he— 
(a) has been declared by a competent court to be of 
unsound mind; or 
(b) is an undischarged insolvent; or 
(c) has been convicted by a court of law or 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 appoint-
ment or if the Chancellor is satisfied that any member bad 
been suffering from any such disqualification at the time CA 
his appointment as such member, he shall be removed from 
his office as a member of the University by the Chancellor. 
12. (1) If a casual vacancy arises by reason of any 
member appointed under clause (vii), clause (av) or clause (vvi) of sub-section (1) of section 9 having— 
(a) refused to serve as a member, or 
(b) died. or 
(c) resigned his office as a member, or 
(d) ceased to be a member under clause (6) of the pro-
viso to sub-section (4) of section 9, or 
(e' been removed from his office as 
sub-section (2) of section 11, 
the Chancellor shall appoint a person 
qualifications to fill the vacancy. 
(2) If a casual vacancy arises in the seat of any member 
appointed under clause (viii) or clause (ix) of sub-section (I; 
of section 9 for any of the reasons referred to in clause (a), (b), (c) or (e) of sub-section (1), such vacancy shall be filled 
by another person to be appointed by the Chancellor on the 
recommendation of the Upacharya of Visva-Bharati or of 
the President of the Rabindra Bharati Society, as the 
case may be. 
(3) Any person appointed under sub-section (1) or sub-section (2) shall also hold office for a term of two years from 
the date of his appointment as a member, and the provisions 
cf clauses (a) and (b) of the proviso to sub-section (4) of section 9 sha,11 also apply to such member. 
Disqualifi-
cation for 
member-
ship. 
Casual 
vacancies. 
a member under 
th the requisite 
The Rabindra Bharati Act, 1961. 
XXIX at 19614 
(Chapter 11 .—The University.—Section 13.—Chapter 111.—
Officers of the University.—Sections l  14-17.) 
13. No act or proceeding of the University or of any Safeguard 
subordinate authority of the University shall be called in vatida- question or invalidated merely by reason of the existence of Won of 
a vacancy or vacancies among its members or any member acts or c not having been duly appointed or having beet me p 
disqualified. 	 inge
roeed- 
of the 
University. 
CHAPTER III. 
Officers of the University. 
14. The following shall be the officers of the 
University :— 
(i) The Chancellor, 
(ii) The Vice-Chancellor, 
(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. 
15. The Governor of the State of West Bengal shall be 
the ex-officio Chancellor of the University and shall, when 
present, preside at meetings of the University including any 
convocation of the University. 
16. (1) The Vice-Chancellor of the University shall be The vice-
appointed by the Chancellor in consultation with the chancellor. 
Minister. He shall be paid from the University Fund such 
salary and other emoluments as the Chancellor may decide 
and shall hold office for four years. 
(2) 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 V ice-C h ancellor. 
(3) If a vacancy occurs in the office of the Vice-Chancellor 
by reason of his resignation or death or the expiration of him 
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, appoint one 
of its members to exercise the powers and perform the duties 
of the Vice-Chancellor. 
17. (/) The Vice-Chancellor shall be a whole-time officer Powers afth deutiee of the University and shall be the administrative and and  
academic head of the University. He shall, in the absence of °Vice-the Chancellor, preside at meetings of the University Chancellor. 
Officers 
of the 
Univer. 
city. 
The 
Chancellor. 
10 	 The Babin,dra Bharati Act, 1961. 
Finance 
Officer. 
Powers 
and duties 
of the 
Finance 
Officer. 
[West Beg. Act 
(Chapter 1 11 .-0fficers of the University.—Sections 18, 19.) 
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 pre-
scribed by Statutes 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. 
(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 and the decision 
of the University thereon shall be final. 
18. (1) The Finance Officer shall be appointed by the 
University. He shall be a whole-time officer of the Univer-
sity and shall be paid such salary from the University Fund 
and shall hold office for such period as the University may 
decide. 
(2) If the Finance Officer is by reason of leave, illness or 
other cause, unable to exercise the powers and perform the 
duties of his office, the University may appoint a person 
temporarily to exercise his powers and perform his duties. 
10. (1) The Finance Officer shall exercise general super-
vision over the University Fund and advise the Trniversit3N 
in regard to all financial matters concerning the University. 
(2) The Finance Officer 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 
expended for the purpose for wb 4ch they have been granted 
or allotted. 
(4) Save as may be otherwise prescribed by Statutes, all 
contracts shall be signed by the Finance Officer on behalf 
of the University. 
The Beibindra 13h,arati Act, 1961. 	 11 
XXIX of 1961.] 
(Chapter 111.—Officers of the 	 University.—Section 
20.—Chapter 1V.-Statutes, Ordinances, Regulations 
and Rules.—Section 21.) 
(5) The Finance Officer shall exercise such other powers 
as may be prescribed by Statutes. 
20. (.7) The Registrar shall be appointed by the Univer-
sity. 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. 
(2) The Registrar shall exercise such powers and perform 
such duties as may be prescribed by Statutes. 
(3) If the Registrar is, by reason of leave, illness or other 
cause, unable to exercise the powers and perform the duties 
of his office, the University may appoint a person temporarily 
to exercise his powers and perform his duties. 
CHAPTER 11T. 
Statutes, Ordinances, Regulations and Rules. 
21. (I) 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 
Ordinance, Regulation or Rule made by a subordinate 
authority. 
(0) 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 Univer-
sity 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 subordinate 
authorities which may be constituted by the 
University; 
(b) the subordinate authorities of which the Vice-
Chancellor shall be an ex-officio member and Chairman; 
The 
Registrar. 
Statutes, 
Ordi-
nances, 
Regula-
tions and 
Rules—
how made. 
12 	 The Babinclra Bharati Act, 1961. 
[West Ben. Act 
(Chapter IV.—Statutes, Ordinances, Icegulatiens and 
Rules.—Section 21.) 
(c) the filling of vacancies of members of the subordinate 
authorities and all other matters relating to those 
authorities; 
(d) the appointment, conditions of service and powers 
and duties of the officers and other employees of 
the University other than the Chancellor and the 
Vice-Chancellor; 
(e) the constitution of a pension, insurance or provident 
fund for the benefit of the officers, Teachers and 
other employees of the University; 
(/) the conferment of honorary degrees, titles and other 
academic distinctions; 
(g) the institution and conferment of degrees, diplomas, 
titles, certificates and other academic distinctions; 
(h) the establishment and abolition of Faculties, 
Departments of Studies, institutions, including 
libraries, museums and other organisations; 
(i) the maintenance of registers of institutions recog-
nised by the University or affiliated to it ; 
(j) the maintenance of a register of heads of depart-
ments, not being Principals, of institutions estab-
lished, maintained or managed by the University 
and the manner of determination of their 
seniority; 
the maintenance of a register of Principals of institu-
tions affiliated to the University and the manner 
of determination of their seniority; 
(1) the conditions under which institutions may be recog-
nised by, or affiliated to, the -University, and the 
withdrawal of such recognition or affiliation; 
(nc.) the institution of fellowships, scholarships, student- 
ships, exhibitions, medals and prizes; 
(n) the calling of meetings of the University and the 
giving of notice thereof to the members of the 
University and the quorum and procedure et such 
meetings; 
(o) contracts by the University and the execution 
thereof ; 
(p) annual report of the University ; 
(q) qualifications of Teachers including Teachers of the 
University; 
(r) the fees to be charged for courses of study in the 
University and in institutions established, main-
tained or managed by the University and for 
admission to the examinations for degrees and 
diplomas of the University; 
(k) 
The Rabindra Bharati Act, 1961. 	 13 XXIX of 1961.] 
(Chapter IV.—Statutes, Ordinances, Regulations and 
Rules.—Section 21.) 
(s) the manner of exemption from study referred to in 
sub-clause (a) of clause (5) of section 6; and 
(t) 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; 
i:c) the degrees, diplomas, titles, 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; 
d) the conditions of the award of fellowships, scholar- 
ships, studentships, exhibitions, medals and prizes; 
the conduct of examinations, including the terms of 
office and manner of appointment and the duties 
of examining bodies, examiners and moderators; 
(f) the maintenance of discipline among the students of 
the University and the institutions established, 
maintained, managed or recognised by, or 
affiliated to, the University; 
(g) the conditions of residence of students at the Univer-
sity and the institutions established, maintained, 
managed or recognised by, or affiliated -to., the University; 
(h) the special arrangements, if any, which may he made 
for the residence, discipline and teaching of 
women students, and the prescribing for them of special courses of study; 
(i) the emoluments, and the terms and conditions of 
service of Teachers of the University; 
(5) the management of institutions established or main. tamed by the University; 
(k) the supervision and inspection of institutions estab- 
lished, maintained, managed or recognised by, 
or affiliated to, the University; and 
(1) all other matters which by this Act or the Statutes 
are to be or may be provided by Ordinance. 
(e) 
14 	 The Rabindra Bharati Act, 1961. 
[West Ben. Av. 
(Chapter V.—The University Fund, Annual. Report and 
Accounts.—Sections 22-24•) 
(7) Subject 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; 
(b) the 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 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 
(d) all other matters solely concerning a subordinate 
authority or a committee appointed by it and not 
provided for by this Act, the Statutes Cr the 
Ordinances. 
(8) Subject to the provisions of this Act and the provi-
sions of the Statutes, the Ordinances and the Regulations, 
Rules may be made for the purpose of duly carrying out 
the provisions 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, Annual Report and Accounts. 
Fund of 	 22. (1) The University shall have a fund, elsewhere in 
the 	 this act referred to as the University Fund. 
varsity. (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. 
23, The annual report of the University shall be pre-
pared under the direction of such subordinate authority or 
officer and shall be submitted to the University on or before 
such date as may be prescribed by Statutes. The annual 
report shall be considered by the University at a meeting. 
24. (1) As soon as may be after the close of a year, 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. 
Annual 
Report. 
Annual 
Accounts 
and 
Budget. 
aliCatia•liharati. ,Ac 196). 
XXI O 1967.1 . 	 , 
	
.. 	 . 
. (Chapter VI.—Supplemeitary Pravisions.—.S'ectz6)1. 25.) . 
-(2) The University shall , consider the audited annual 
accounts at a meeting- and may take such action thereon as 
't 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 pre-
cedine 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 
Government. 
<5) The State Government may require the University to 
supply to it any information in regard to- the accounts and 
the budget and the University shall 'comply with such 
Nequisition. 
CHAPTER VI. 
Supplementary Provisions. 
25. (1) The Chancellor shall have the power to cause an visit and 
inspection to be made by such person or persons as he nias insPen i"" direct, of the University, its buildings, laboratories and 
equipments, and of any institution, and also of the examina-
tions, 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 Chancellor shall, in every such case, 
;lye previous notice to the Vice-Chancellor. 
(2) The Chancellor shall communicate to the Vice-
Chancellor his views on the result of any such inspection 
or inquiry. The University shall consider such views at a 
meeting and communicate its opinion to the Chancellor. 
After considering such opinion, the Chancellor may give 
ouch advice as he thinks fit regarding the action to be taken 
on the result of the inspection or inquiry. 
(3) The University shall report to the Chancellor the 
action, "if any, which is proposed to be taken or has been 
taken by it upon the .advice given under sub-section (2). 
141 If action be not taken within a reasonable time to 
the satmfaction of the Chancellor, the Chancellor may, after 
considering any explanation furnished or representation 
made by the University in this regard, issue such directions 
in writing as he may think fit and the• University shall 
comp,v- with these directions. 
power to 
remove 
difficulties. 
• le4flActra 
Dint 
()chapter 17./.—.Suppiemntarli Provisioite;=- ,Seei —29.) 
#ntraet" 	 28 Except as othethise provided under this Act or the 
"lurk° Statutes,  everysalaried officer, not being the Vice-Chancellor. otd  officers n 
	
	 and every Teacher of the University shall be ppointte&  
Teachers, uncler a written contract which shall be lodged with, the 
University and a copy thereof shall be` furnished to the 
officer or Teacher concerned. 
Pension 
and pro-
, vident 
funds. - 
27. Every dispute arising out of a contract- betwoen- 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 
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. 
28. (1) The University shall constitute for the benefit of 
its salaried officers (including the Vice-Chancellor), Teachers 
and other servants, in such manner and subject to such condi-
tions as may be prescribed by Statutes, such pension, insur-
ance or provident funds as it may deem fit. 
(2) Where a provident fund has been constituted by the.  
University for the- benefit of its officers, Teachers and other 
servants of the University, the provisions of the Provident 
Funds Act, 1925 shall apply to such fund as if the fund were 19 of 1928„ 
a Government Provident Fund. 
29. If any difficulty arises with respect to the establish-
melt of the University or any subordinate authority of the 
University or to the transaction of any business of the 
University, the Vice-Chancellor may refer the same to the 
Chancellor who may thereupon issue such directien or cause 
such action to be taken as appears to him to be necessary or 
expedient for resolving the difficulty. 

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