The Raiganj University Act, 2014

MAGHA 1] 	 WEDNESDAY, JANUARY 21, 2015 	 [SAKA 1936 
EiIkea Gagne 
RTslitiq 
Extraordinary 
Published by Authority 
Registered No. WB/SC-247 	 No. WB(Part-III)/2015/SAR-8 
PART III—Acts of the West Bengal Legislature. 
GOVERNMENT OF WEST BENGAL 
LAW DEPARTMENT 
Legislative 
NOTIFICATION 
No. 85-L.-21st January, 2015.—The following Act of the West Bengal Legislature, having been assented to by the 
Governor, is hereby published for general information:— 
West Bengal Act XXVI of 2014 
THE RAIGANJ UNIVERSITY ACT, 2014. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first published in the Kolkata Gazette, 
Extraordinary, of the 21st January, 2015.] 
An Act to provide for constitution of the Raiganj University and for certain matters 
connected therewith and incidental thereto. 
WHEREAS it is expedient to constitute Raiganj University in the district of Uttar 
Dinajpur on the land and properties of the existing Raiganj College (University 
College) by abolishing the existing Raiganj College (University College), and to 
enable the University to function efficiently as a teaching, training and research 
centre in various branches of learning and courses of study, including Humanities, 
Social and Basic Sciences, and promoting advancement and dissemination of knowledge 
and learning, and extending higher education to meet the requirements of higher 
education and research in the subjects and to serve the society and the nation; 
It is hereby enacted in the Sixty-fifth Year of the Republic of India, by the 
Legislature of the West Bengal, as follows:— 
2 	 THE KOLKATA GAZE FIE, EXTRAORDINARY, JANUARY 21, 2015 	 [PART III 
The Raiganj University Act, 2014. 
(Chapter I.—Preliminary—Sections 1, 2.) 
CHAPTER I 
Preliminary 
Short title and 
commencement. 
Definitions. 
1 . (1) This Act may be called the Raiganj University Act, 2014. 
(2) This section, section 61 and section 62 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. 
2. In this Act, unless there is anything repugnant to the subject or context,— 
(1) "appointed day" means the date referred to in sub-section (5) of section 61; 
(2) "affiliated" in relation to a college or an institution means affiliated to the 
Raiganj University under this Act, in which instruction is provided, under 
prescribed conditions, for General courses of study, Professional courses 
of study, Vocational courses of study etc. at the undergraduate as well as at 
the post-graduate levels of study; 
(3) "autonomous college" means a college affiliated to the University and 
enjoying academic freedom to:— 
(a) determine its own courses of study and syllabi; 
(b) determine rules of admission subject to the reservation policy of the 
State Government; and 
(c) evolve methods of conducting examination and evaluation, under 
the guidelines and overall supervision of the University; 
(4) "convocation" means a meeting of the Court for the purpose of conferring 
degrees, titles, diplomas, certificates or other academic distinctions; 
(5) "Constituent College" means an affiliated college in which instruction is 
provided, under prescribed conditions, for honours as well as for post-
graduate courses of study, and which is declared as such by the University: 
Provided that, if in any professional subject no honours courses of 
study have been prescribed, a professional college may be a constituent 
college although no instruction is provided in that college for honours 
courses of study in that subject; 
(6) "distance Education" means instruction imparted through correspondence 
or distance mode as recognized by the appropriate authority; 
(7) "employee" in relation to the University means a person employed by the 
University and includes the employees of the existing college who have 
been appointed in a permanent substantive post and subjected to the specific 
provisions of this Act; 
(8) "existing college" means the Raiganj College (University College); 
(9) "financial year" means the year ending on the 31st day of March; 
(10) "Government college" means a college which is maintained and managed 
by the Government of West Bengal; 
(11) "Governor" means the Governor of the State of West Bengal; 
(12) "hall" or "hostel" means a unit of residence of students maintained by the 
University; 
(13) "Librarian" means,— 
(a) in relation to the University, a Librarian or any other person holding 
a post of Librarian, by whatever name called, appointed or recognized 
as such by the University, and 
PART III] 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 21, 2015 	 3 
The Raiganj University Act, 2014. 
(Chapter I.—Preliminary—Section 2.) 
(b) in relation to a college affiliated to the University, Librarian or any 
other person holding a post of Librarian, by whatever name called, 
appointed or recognized by the University or appointed by such 
college with prior approval of the State Government; 
(14) "Minister" means the Minister-in-charge, Department of Higher Education 
appointed as such by the Governor; 
(15) "non-teaching staff' means,— 
(i) in relation to the University, 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; 
(ii) 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 a Librarian by whatever name called; 
(16) "prescribed" means prescribed by rules made under this Act; 
(17) "Principal" means the head of a college or of an institution, by whatever 
name called; 
(18) "private college" means a college which is fully financed, maintained and 
managed by private organization; 
(19) "professional college" means a college affiliated to the University in which 
instruction is provided primarily for courses of study leading to any degree, 
diploma or certificate of the University in any professional subject and 
which is recognized under this Act as a professional college; 
(20) "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 provided by Regulations; 
(21) "registered graduate" means a graduate registered in the University on 
making application in the prescribed form and on payment of a fee and in 
such manner as may be provided by the Statutes; 
(22) "State Government" means the Government of West Bengal in the Higher 
Education Department; 
(23) "Statutes", "Ordinances", and "Regulations" shall mean respectively, the 
Statutes, Ordinances and Regulations made under this Act; 
(24) "Students' Council" means,— 
(a) in relation to the University, the Students' Council constituted in the 
manner provided in the Regulations; and 
(b) in relation to an affiliated college, the Students' Council constituted 
in the manner provided in the Regulations; 
(25) "teacher of college" means a Professor, an Associate Professor or an 
Assistant Professor or a Reader holding a whole time substantive teaching 
post and appointed in a permanent vacancy in a college or recognized as 
such by the State Government; 
(26) "teacher of University" means a Professor, an Associate Professor or an 
Assistant Professor or any other person, holding a whole time substantive 
teaching post and appointed in a permanent vacancy in the University or 
recognized as such by the University with prior approval of the State 
Government; 
(27) "University" means the Raiganj University as constituted under this Act; 
4 	 THE KOLKATA GAZET 1E, EXTRAORDINARY, JANUARY 21, 2015 	 [PART III 
The Raiganj University Act, 2014. 
(Chapter 11.—University and its Officers.—Sections 3, 4.) 
(28) "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; 
(29) "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. 
CHAPTER II 
University and its Officers 
The University. 
Powers of the 
University. 
3. (1) The Chancellor and the first Vice-Chancellor of the University and the 
first members of the Raiganj University Council, and all persons who may hereafter 
become the Vice-Chancellor of the University or the members of the Raiganj University 
Council, 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 Raiganj 
University. 
(2) The University shall have perpetual succession and a common seal and shall 
have powers to sue and be sued by the name of the Raiganj 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 with special emphasis on 
the study of indigenous languages as well as culture and rural development; 
(2) to establish, maintain and manage colleges, libraries, laboratories, museums 
and such other institutions or centres for study and research as it may deem 
necessary; 
(3) to provide for specialization of studies in colleges and for organization by 
colleges having common laboratories, libraries, museums and other 
institutions or centres for study and research work; 
(4) to affiliate colleges or institutions or centres and to withdraw such 
affiliation; 
(5) to recognize affiliated colleges as professional colleges or autonomous 
colleges or private colleges and to withdraw recognition of any such College; 
(6) to provide for affiliated colleges, other than Government Colleges— 
(a) the constitution, powers and functions of their Governing Bodies; 
and 
(b) for the Colleges other than the Government Colleges and the private 
colleges, with the approval of the State Government— 
(i) the terms and conditions of service and emoluments for posts 
of Principals, Teachers and such other employees as it may 
deem fit; 
(ii) the rules for Provident Funds; and 
(iii) the duties and responsibilities of the Principal, Teachers and 
any other employee as deem fit and disciplinary actions and 
punishment for negligence or violations thereof; 
(7) to provide for affiliated colleges the constitution, powers and functions 
for Teachers' Councils; 
PART 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 21, 2015 	 5 
The Raiganj University Act, 2014. 
(Chapter H.—University and its Officers.—Section 4) 
(8) to provide for the inspection or investigation into the affairs, of colleges 
or institutions recognized by it or affiliated to it and to exercise general 
supervision and control over them; 
(9) to take over for a period of twelve months the management of any college 
or institution, affiliated to, or recognized by the University, other than a 
Government College or a private college in order to ensure that proper 
standards of teaching, training or instruction are maintained therein: 
Provided that the University may, if it considers necessary so to do, 
extend such period, however, that the aggregate period shall not extend 
eighteen months; 
(10) to dissolve, in consultation with the State Government, the Governing 
Body of any affiliated college, professional college, autonomous 
college, institution, other than a private college or a Government College 
and pending reconstitution of the Governing Body thereof in such manner 
as may be provided 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 dissolution: 
Provided further that the University may, if it considers necessary so 
to do, extend such period, however, that the aggregate period shall not 
exceed eighteen months; 
(11) to institute degrees, titles, diplomas, certificates and other 
academic distinctions; 
(12) 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 an affiliated college, professional college or 
University College or a University Laboratory unless exempted therefrom 
in the manner provided by the Regulations and shall have passed the 
prescribed examinations of the University, or shall have carried on research 
under conditions provided; 
(13) to withdraw or to cancel degrees, titles, diplomas, certificates or other 
academic distinctions under such conditions as may be provided by the 
Statutes and after giving the person affected a reasonable opportunity to 
present his case; 
(14) to confer honorary degrees or other academic distinctions under conditions 
provided by the Statutes; 
(15) to institute Professorships including Distinguished or Chair Professorships, 
Associate Professorships, Assistant Professorships and other teaching posts 
required by the University with prior approval of the State Government 
and to appoint persons to such Professorships, Associate Professorships, 
Assistant Professorships or other teaching posts, or to recognize persons as 
Professors, Associate Professors or Assistant Professors 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; 
(16) to create posts, as and when required, of officers and employees of the 
University besides those provided for in this Act with the prior concurrence 
and approval of the State Government; 
(17) to provide, 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 provided by the Statutes; 
(18) to provide by the Statutes the powers and duties of officers of the University; 
6 	 THE KOLKATA GAZE 	I I b, EXTRAORDINARY, JANUARY 21, 2015 	 [PART III 
The Raiganj University Act, 2014. 
(Chapter 11.—University and its Officers.—Section 5.) 
(19) to provide by the Statutes, 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 categories of posts of the University; 
(20) to make provisions for provident fund and other funds for the employees 
of the University; 
(21) to determine fees or other charges for examinations and other purposes, 
and to demand and receive the fees or other charges so prescribed; 
(22) to establish, maintain and manage halls and hostels and to withdraw such 
recognition; 
(23) to provide for the promotion of the health and welfare of students and of 
discipline among them; 
(24) to co-ordinate the activities of, and give financial aid to affiliated or 
recognized colleges and institutions; 
(25) to extend grant to the National Service Scheme and National Cadet Corps 
from the University Fund; 
(26) 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; 
(27) to acquire, hold and dispose of property, movable and immovable and to 
make grants and advances for furthering any of its objects; 
(28) to accept and administer gifts, endowments and benefactions, for the 
furtherance of any of its objects for the University or for or on behalf of 
any college or institution established by, affiliated to, or recognized by, 
the University, and to institute awards, fellowships, travelling fellowships, 
scholarships, studentships, stipends, bursaries, exhibitions, medals and 
prizes; 
(29) to accept grants and to raise loans or to accept loans from the Central or 
any State Government or the University Grants Commission, and with the 
approval of the State Government also from the other sources; 
(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; 
(32) to impart instruction through distance education with the approval of the 
Distance Education Council; 
(33) to introduce interdisciplinary or multidisciplinary integrated courses in 
selected subjects; 
(34) 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. 
Jurisdiction of 
the University. 5. (1) Save as hereinafter otherwise provided, the territorial limits of jurisdiction 
of the University shall be such as may be determined and notified by the State 
Government in the Official Gazette, from time to time. 
(2) Notwithstanding anything contained in sub-section (1), any college or institution 
situated beyond the limits of jurisdiction of the University, may 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, admit the same 
to all the privileges of the University. 
PART III] 	 THE KOLKATA GAZEIIE, EXTRAORDINARY, JANUARY 21, 2015 	 7 
The Raiganj University Act, 2014. 
Delegation of 
Power. 
Officers of the 
University. 
The Chancellor. 
(Chapter H.—University and its Officers.—Sections 6-8.) 
(3) Notwithstanding anything contained in any other law for the time being in 
force and with effect from such date as the State Government may, by notification in 
the Official Gazette, appoint in this behalf under sub-section (1) and upon admission 
of the colleges to the privileges of the University under sub-section (2) as the case 
may be— 
(a) such colleges existing on the said date within the limits of the jurisdiction, 
shall— 
(i) be deemed to be affiliated to the University and continue to be so 
affiliated until the University otherwise directs; and 
(ii) cease to be affiliated from any other University to which they may 
have been affiliated before the said date subject to the conditions that 
nothing in this Act shall affect the powers exercised by the West 
Bengal University of Technology, the West Bengal University of 
Health Sciences, or such other University as may be notified by the 
State Government from time to time; 
(iii) any person of any such college or institution holding any post under 
the previously affiliated University shall cease to hold such post or 
office; 
(b) no college or institution situated within the local limits of the jurisdiction 
of the University, but not admitted to its privileges, shall be associated 
with or be admitted to the privileges of any other University except with 
the prior approval of the State Government; 
Explanation.—For the purpose of this section, to enable higher education 
to reach the unreached, the territorial limit shall not be insisted upon in the 
matter of Distance Education Mode of Learning. 
6. The University may delegate such of its powers as it may deem expedient to 
any of its authorities referred to in section 19 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) the Law Officer; 
(5) the Controller of Examinations; 
(6) such other persons as may be declared by the Statutes. 
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. 
(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. 
8 	 THE KOLKATA GAZEI1E, EXTRAORDINARY, JANUARY 21, 2015 	 [PART III 
The Raiganj University Act, 2014. 
(Chapter II—University and its Officers.—Section 9.) 
The Vice-
Chancellor. 9. (1) (a) The Vice-Chancellor shall be a distinguished academician with proven 
competence and integrity and having a minimum of ten years experience in a University 
system of which at least five years shall be as professor or ten years of experience in 
a reputed research or academic administrative organization of which at least five 
years shall be in an equivalent position of professor. 
(b) The Vice-Chancellor should be appointed by the Chancellor out of a panel of 
three names recommended in order of preference by the Search Committee constituted 
by the State Government. While preparing the panel, the Search Committee must 
give proper weightage to academic excellence, exposure to the higher education system 
in the country and abroad and adequate experience in academic and administrative 
governance and reflect the same in writing while submitting the panel to the Chancellor. 
(c) The Search Committee shall be constituted in the following manner :— 
(i) an academician, not below the rank of the Vice-Chancellor of a Central or 
State aided University or the Director of a National institute of higher 
learning, to be nominated by the Chancellor in consultation with the 
Minister, and such academician shall be the Chairperson of the Committee; 
(ii) an academician, not below the rank of a Professor of a Central or State 
aided University or National institute of higher learning, to. be nominated 
by the State Government; 
(iii) an academician not below the rank of a Professor of a Central or State 
aided University or National institute of higher learning, to be nominated 
by the Court: 
Provided that the nominees, as mentioned under sub-clause (i), (ii) 
and (iii) shall not be the. persons associated with the concerned University 
for which the Search Committee is constituted. 
(2) (a) The Vice-Chancellor shall hold office for a period of four years or till he 
attains the age of sixty-five years, whichever is earlier, and shall be eligible for 
re-appointment for another term of four years or till he attains the age of sixty-five 
years, whichever is earlier, following the provisions of sub-section (1). 
(b) The Chancellor may, notwithstanding the expiration of the term of the office 
of the Vice-Chancellor or his attaining the age of sixty-five 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) 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, removal, expiry of the term of his office 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, in consultation 
with the Minister, appoint a person to exercise the powers and perform the 
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 
PART III] 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 21, 2015 	 9 
The Raiganj University Act, 2014. 
Powers and 
duties of the 
Vice-Chancellor. 
(Chapter II—University and its Officers.—Section 10.) 
sub-section (1) within a period of six months from the date of occurrence of the 
vacancy, and such period should 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 by the Chancellor in consultation with the Minister to exercise the 
powers and perform the duties of the Vice-Chancellor under sub-section (5). 
(7) The Vice-Chancellor may be removed from his office by the Chancellor if he 
is satisfied that the incumbent— 
(a) has become insane and adjudged by a competent court to be of unsound 
mind; or 
(b) has become an undischarged insolvent and stands so declared by a competent 
court; or 
(c) has been physically unfit and incapable of discharging function due to 
protracted illness or physical disability; or 
(d) has willfully omitted or refused to carry out the provisions of this Act or 
has committed breach of any of the terms and conditions of the service 
contract or has abused or misused the powers vested in him or if the 
continuance in the office of the Vice-Chancellor is detrimental to the interest 
of the University; or 
(e) has been proved to be guilty of criminal breach of trust or criminal negligence 
or gross financial irregularity or impropriety or gross negligence of 
duty; or 
(f) has shown incompetence to perform or has persistently made default in the 
performance of the duties imposed on him by or under this Act; or 
(g) has been convicted by a Court for any offence within the concept and 
meaning of the Code of Criminal Procedure, 1973; or 
(h) is a member of, or otherwise associated with, any political party or acts in 
any partisan manner while in office. 
Explanation. —For the purpose of this sub-clause, whether any party 
is a political party or any association is a political association or any act of 
the Vice-Chancellor is partisan, the decision of the Chancellor thereon 
shall be final: 
Provided that the Vice-Chancellor shall be given a reasonable 
opportunity to show cause by the Chancellor before taking recourse for his 
removal under clauses (d), (e), (f), (g) and (h). 
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 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 Academic 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. 
2 of 1974. 
10 	 THE KOLKATA GAZEI1E, EXTRAORDINARY, JANUARY 21, 2015 	 [PART III 
The Raiganj University Act, 2014. 
The Registrar. 
Powers and 
duties of the 
Registrar. 
Finance Officer. 
Powers and 
duties of the 
Finance Officer. 
(Chapter H.—University and its Officers.—Sections 11-14.) 
(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 provided 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. 
11. (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. 
(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 period not exceeding six months, to exercise the powers 
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 and the Executive 
Council and shall exercise such powers and perform such duties as may be provided 
by the Statutes, or delegated to him by or under this Act. 
13. (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. 
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 for augmenting the resources of the University. 
(2) The Finance Officer shall exercise such other powers and perform such 
other duties as may be provided or delegated to him by or under the provisions of this 
Act, the Statutes, the Ordinances or the Regulations, as the case may be. 
PART TM 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 21, 2015 	 11 
The Raiganj University Act, 2014. 
(Chapter II—University and its Officers.—Sections 15-18.—Chapter 
Authorities of the University.—Section 19.) 
The Law Officer. 
The Controller 
of Examinations. 
Powers and 
duties of the 
Controller of 
Examinations. 
Supervisory 
powers of the 
Registrar, the 
Finance Officer, 
the Law Officer 
and the 
Controller of 
Examinations. 
15. (1) There shall be a Law Officer in the University, to be appointed by the 
State Government, on deputation. 
(2) The Law Officer shall assist the University in all legal issues and shall 
represent the University in all legal proceedings before the Court of Law. 
(3) The Law Officer shall have such powers and functions as may be provided 
by the Statutes. 
16. (1) The Controller of Examinations 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 Controller of Examinations may resign his office by writing under his 
hand addressed to the Vice-Chancellor. 
(3) If the Controller of Examinations 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 Controller 
of Examinations. 
17. (1) Subject to the supervision, direction and general control of the Vice-
Chancellor, the Controller of Examinations shall be in charge of the conduct of 
examinations and tests of the University and declarations of their results. 
(2) The Controller of Examinations shall exercise such other powers and perform 
such other duties as may be provided or delegated to him by or under the provisions 
of this Act, the Statutes, the Ordinances or the Regulations, as the case may be. 
18. In their respective spheres of duties, the Registrar, the Finance Officer, the 
Law Officer and the Controller of Examinations 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 
Authorities. 19. The following shall be the authorities of the University:— 
(1) the Court; 
(2) the Executive Council; 
(3) the Faculty Council(s) for Post-graduate Studies; 
(4) the Council(s) for Undergraduate Studies; 
(5) the Board of Studies; 
(6) the Finance Committee; 
(7) such other authorities as may be declared by Regulations to be the 
authorities of the University. 
12 	 THE KOLKATA GAZE 1"1'E, EXTRAORDINARY, JANUARY 21, 2015 	 [PART III 
The Raiganj University Act, 2014. 
(Chapter III—Authorities of the University.—Section 20.) 
The Court. 20. (1) The Court shall be the supreme authority of the University. 
(2) The Court shall consist of the following members:— 
(a) Ex officio Members— 
(i) the Chancellor; 
(ii) the Vice-Chancellor; 
(iii) 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; 
(iv) the Secretary, Finance Department, Government of West Bengal 
or his nominee not below the rank of Joint Secretary to the 
Government of West Bengal; 
(v) the Chairman, West Bengal State Council of Higher Education or 
his nominee; 
(vi) the Director of Public Instruction, West Bengal or his representative 
not below the rank of Additional Director of Public Instruction; 
(vii) the Chairperson of the College Service Commission or a member 
of the Commission as his nominee; 
(viii) a nominee of the Chairman, University Grants Commission; 
(b) Representatives of Departments of the University and affiliating Colleges— 
(ix) Heads of Departments of the University; 
(x) five senior most Professors of Departments of University to be 
selected by the Vice-Chancellor in alphabetical order of the 
Department, of whom not more than one Professor shall be from 
the same Department; 
(xi) Principals of affiliated Colleges, not more than ten, to be nominated 
by the Vice-Chancellor of whom— 
(a) One shall be from a Teachers' Training College; 
(b) One shall be from a Law College; 
(c) One shall be from other Professional Colleges; 
(d) One shall be from Women's College; 
(xii) five teachers from the Council of Undergraduate studies, of whom 
at least two shall be Associate Professor and others shall not be 
below the rank of Assistant Professor, to be elected by the members 
of the Council from amongst themselves in the manner as may be 
provided by the Statutes; 
(xiii) one representative of officers of the University, to be elected from 
amongst themselves in the manner as may be provided by the 
Statutes; 
(xiv) two representatives of non-teaching employees of whom— 
(a) One from non-teaching employees of the University; 
(b) One from non-teaching employees of the affiliated colleges 
of the University; 
to be elected from amongst themselves in the manner as may be provided 
by the Statutes; 
(c) Nominated Members— 
(xv) not more than five persons to be nominated by the Chancellor in 
consultation with the Minister from amongst the persons interested 
in University education: 
PART III] 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 21, 2015 	 13 
The Raiganj University Act, 2014. 
Powers and 
duties of the 
Court. 
(Chapter HI—Authorities of the University.—Section 21.) 
Provided that no employee of the University or of a College or 
institution affiliated with the University or recognized by it shall 
be eligible to be a member; 
(d) Special Invitee— 
(xvi) any official or expert in any field or eminent educationist, whom 
the Vice-Chancellor may require for advice, consultation or 
assistance, may be invited to attend the meeting: 
Provided that not more than one official or expert or eminent 
educationist may be invited in a meeting at a time. 
(3) A member of the Court shall hold office for a period of four years, if not 
expressly provided otherwise in sub-section (1). Any vacancy among the members of 
the Court shall be filled up immediately by the concerned authority. 
(4) No act or proceedings of the Court or any Body or authority constituted by 
the Court shall be invalid or called in question by reason of the existence of any 
vacancy, initial or subsequent, in the Court or in any Body constituted by the Court, 
as the case may be. 
21. (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 Colleges, University Departments, institutions, 
libraries, laboratories and museums of study and research; 
(ii) to confer, on the recommendation of the State Government and the 
University Grants Commission, such special powers as may be provided 
by Statutes on any college or institution providing instruction for courses 
of study in fine arts or music or conducting higher studies and research: 
Provided that the Court may withdraw, with the concurrence of the 
State Government and the University Grants Commission, all or any of 
the special powers conferred on any such college or institution; 
(iii) to create and institute Professorships including Distinguished or Chair 
Professorships, Associate Professorships, Assistant Professorships and 
such posts including posts of officers as may be necessary for the 
establishment of the University Colleges, University Departments, 
institutions, libraries, laboratories and museums referred to in Clause (i) 
with prior approval of the State Government; 
(iv) to institute degrees, titles, diplomas, certificates and other academic 
distinctions; 
(v) to institute fellowships, travelling 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 provided, and have passed such 
examinations as may be determined by the University, or 
(b) have carried on research in accordance with such conditions as may 
be provided by the Regulations; 
(vii) to withdraw or to cancel degrees, titles, diplomas, certificates, or other 
academic distinctions under such conditions as may be provided by Statutes 
and after giving the person affected a reasonable opportunity to present 
his case; 
14 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 21, 2015 	 [PART III 
The Raiganj University Act, 2014. 
(Chapter HI—Authorities of the University.—Section 22.) 
(viii) to confer honorary degrees or other academic distinctions; 
(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 favour 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; 
(xi) 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, institutions and educational authorities 
in matters that relate to or further the educational objectives of the 
University; 
(xiv) to consider and suggest measures for the improvement of the 
administration and finances 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) and (iii) 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. 
Meetings of the 
Court. 22. (1) The Court shall meet at least thrice in a financial 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, from time to time, 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. 
(3) The Vice-Chancellor may, whenever he thinks fit, and shall, upon a 
requisition in writing signed by not less than fifty percent 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. 
PART III] 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 21, 2

Excerpt shown. Open the full act in Lexace.

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