The Rabindra Bharati ( Temporary Supersession ) Act, 1975

GOVERNMENT OF WEST BENGAL 
LEGISLATIVE DEPARTMENT 
West Bengal Act XLIII of 1975 
THE RAB1NDRA BHARATI (TEMPORARY 
SUPERSESSION) ACT, 1975. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first published in the Calcutta 
Gazette, Extraordinary, of the 5th January, 1976.] 
[5th January, 1976.] 
An Act to provide for the supersession of the Rabindra Bharati 
University for a temporary period and for the carrying on of the admi- 
nistration of the said University during the period of supersession. 
WHEREAS it is expedient to • provide for the supersession of the 
Rabindra Bharati University for a temporary period and for the carrying 
on the administration of the said University during the period of 
supersession; 
It is hereby enacted in the Twenty-sixth Year of the Republic of 
India, by the Legislature of West Bengal, as follows:- 
West Ben. 
Ord. XVII o 
1975. 
3. (1) Whereas circumstances exist which render it necessary to 
take immediate action in providing for the supersession of the Rabindra 
Bharati University it is hereby declared that the University shall, with 
effect from the date of coming into force of the Rabindra Bharati 
(Temporary Supersession) Ordinance, 1975 and for a period of one year 
thereafter, stand superseded. 
West Ben. Act 
XXIX of 
1961. 
1. This Act may be called the Rabindra Bharati (Temporary Short title. 
Supersession) Act, 1975. 
2. (1) In this Act, unless the context otherwise requires,— 	 Definitions. 
(a) "the Act" means the Rabindra Bharati Act, 1961; 
(b) "the University" means the University as defined in clause (k) 
of section 2 of the Act. 
(2) All other words and expressions used in this Act but not defined 
shall have the same meanings as assigned to them in the Rabindra 
Bharati Act, 1961. 
Supersession 
of the 
University. 
205 
The Rabindra Bharati (Temporary Supersession) Act, 1975. 
[West Ben. Ad 
(Sections 4, 5.) 
(2) The State Government may, by notification in the Official 
Gazette, extend the period referred to in sub-section (1) from time to 
time so, however, that such extension shall not exceed a period of six 
months at a time. 
Consequences 4. With effect from the date of coming into force of the Rabindra of super- 	 Bharati (Temporary Supersession) Ordinance, 1975,— session. 
(a) the Vice-Chancellor of the University, the members of the 
University except those referred to in clauses (i), (iii), (iv), 
(v) and (x) to (xiii) of sub-section (1) of section 9 of the Act 
and the members of the Executive Council, the Academic 
Council and all Committees, Boards and other subordinate 
authorities, if any, constituted under the Act, shall vacate 
their respective offices; 
(b) all the powers and duties which may, under the provisions of 
the Act or any Statutes, Ordinances, Regulations and Rules 
made thereunder, be exercised and performed by the 
University or by the Executive Council, the Academic 
Council, the Committees, Boards and other subordinate 
authorities, if any, shall, subject to the control of the 
Chancellor, be exercised and performed by the 
Vice-Chancellor appointed under section 5: 
Provided that the Vice-Chancellor may, with the approval 
of the Chancellor and subject to any general or special 
direction by the Chancellor, delegate all or any of his powers 
or duties under the Act to such person or persons as he may 
think fit or to such body or bodies as may be constituted by 
him: 
Provided further that the delegation shall not prevent the 
exercise of any such power or performance of any such duty 
by the Vice-Chancellor. 
Appointment 	 5. As soon as may be after the coming into force of the Rabindra of Vice- 	 Bharati (Temporary Supersession) Ordinance, 1975, the Chancellor Chancellor. 
shall, in consultation with the Minister, appoint a person to be the 
Vice-Chancellor and all the provisions of the Act which apply to a 
Vice-Chancellor appointed under sub-section (1) of section 16 of the 
Act shall so far as may apply in relation to the Vice-Chancellor 
appointed under this section. 
206 
The Rabindra Bharati (Temporary Supersession) Act, 1975. 
XLIII of 1975.] 
(Sections 6-8.) 
6. If any difficulty arises in giving effect to the provisions of this Power to 
Act, the State Government may make such order or do such thing not eird Igevuei ti e s 
inconsistent with the provisions of this Act, as appears to it to be 
necessary or expedient for removing the difficulty. 
7. Nothing in this Act shall be construed as effecting or implying in 
any way the dissolution of the University as a body corporate. 
West Ben. 
Ord. XVII of 
1975. 
8. (1) The Rabindra Bharati (Temporary Supersession) Ordinance, Repeal and 
savings. 
1975, is hereby repealed.  
(2) Anything done or any action taken under the Rabindra Bharati 
(Temporary Supersession) Ordinance, 1975, shall be deemed to have 
been validly done or taken under this Act as if this Act had commenced 
on the 28th day of October, 1975. 
    
The Univer-
sity to conti-
nue as a body 
corporate. 
207 

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