LexThe Sanskrit College And University, West Bengal Act, 2015
West Bengal · state statute
Open in Lexace · Ask the AI about this actMAGHA 30] FRIDAY, FEBRUARY 19, 2016 [SAKA 1937 /KaIkea o MN &gent Registered No. WB/SC-247 No. WB(Part-III)/2016/SAR-5 1c4 AQ Extraordinary Published by Authority PART III—Acts of the West Bengal Legislature. GOVERNMENT OF WEST BENGAL LAW DEPARTMENT Legislative NOTIFICATION No. 187-L.-19th February, 2016.—The following Act of the West Bengal Legislature, having been assented to by the Governor, is hereby published for general information:— West Bengal Act XXXIII of 2015 THE SANSKRIT COLLEGE AND UNIVERSITY, WEST BENGAL ACT, 2015. [Passed by the West Bengal Legislature.] [Assent of the Governor was first published in the Kolkata Gazette, Extraordinary, of the 19th February, 2016.] An Act to provide for constitution and incorporation of the Sanskrit College and University in the State of West Bengal and for certain matters incidental thereto and connected therewith. WHEREAS it is expedient to confer on the Sanskrit College, a Government College with rich heritage, the status of a University and to constitute and incorporate the said University on the land and properties of the Sanskrit College, with a view to establishing a University devoted to the teaching, training and research in various branches of learning and courses of study of Sanskrit, Indology, Indian Philosophy, Indian Languages and Literature, Humanities and Cognitive Science, and for promoting advancement and dissemination of knowledge and learning in these fields. It is hereby enacted in the Sixty-sixth Year of the Republic of India, by the Legislature of West Bengal, as follows:— 2 THE KOLKATA GAZETTE, EXTRAORDINARY, FEBRUARY 19, 2016 [PART III The Sanskrit College and University, West Bengal Act, 2015. (Chapter I.—Preliminary.—Sections 1, 2.) CHAPTER I Preliminary Short title and commencement. Definitions. 1. (1) This Act may be called the Sanskrit College and University, West Bengal Act, 2015. (2) This Section and Section 57 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 the context otherwise requires,— (1) "appointed day" means the date referred to in sub-section (5) of section 57; (2) "Bangiya Sanskrit Siksha Parishad" means the Bangiya Sanskrit Siksha Parishad constituted and established by the State Government vide Resolution No. 1962-Edn dated 04.05.1949; (3) "college" means the Sanskrit College, Kolkata; (4) "convocation" means a meeting of the Governing Board for the purpose of conferring degrees, titles, diplomas, certificates or other academic distinctions; (5) "distance Education" means instruction imparted through correspondence or distance mode as recognized by the appropriate authority; (6) "employee" in relation to the University means a person employed in the University; (7) "financial year" means the year ending on the 31 st day of March; (8) "Governor" means the Governor of the State of West Bengal; (9) "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; (10) "Minister" means the Minister-in-charge of the Higher Education Department appointed as such by the Governor; (11) "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; (12) "officer" means an officer of the University; (13) "prescribed" means prescribed by rules made under this Act; (14) "registered graduate" means a graduate registered under this Act on making an application in the prescribed form and on payment of such fees as may be determined by the University from time to time; (15) "State Government" means Government of West Bengal in the Higher Education Department; (16) "Statutes", "Ordinances" and "Regulations" mean, respectively, the Statutes, Ordinances , Regulations of the University made under this Act; (17) "Student" means a student of the University and includes any person enrolled by the University for pursuing any Undergraduate or Post-graduate course of study or in research works of the University; (18) "Students' Council" means the Students' Council of the University constituted in the manner provided by the Regulations; PART III] THE KOLKATA GAZETTE, EXTRAORDINARY, FEBRUARY 19, 2016 3 The Sanskrit College and University, West Bengal Act, 2015. (Chapter 11.—The University and its Officers.—Sections 3, 4.) (19) "Teacher of the University" means a Professor, Associate Professor, Assistant Professor, or any other person, holding a whole-time permanent, substantive teaching post, appointed or recognized as such by the University for the purpose of imparting instruction and conduction of research in the University; (20) "University" means the Sanskrit College and University, West Bengal constituted under this Act; (21) "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; (22) "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; (23) "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. Objects of the University. 3. (1) The first Chancellor and the first Vice-Chancellor of the University and the first members of the Governing Board, and all persons who may hereafter become the Chancellor or the Vice-Chancellor of the University or the members of the Governing Board, so long as they continue to hold such office or membership, shall constitute a body corporate by the name of the Sanskrit College and University, West Bengal. (2) The University shall be a body corporate and shall have perpetual succession and common seal and shall have power to sue and be sued by the name of the Sanskrit College and University, West Bengal. (3) The head quarter of the University shall be located at Kolkata. (4) The territorial jurisdiction of the University shall extend to the whole of the state of West Bengal. (5) The Bangiya Sanskrit Siksha Parishad shall be included with the University along with all its privileges and liabilities. (6) The University will be a non-affiliating unitary University. 4. The following shall be the objects of the University, namely:— (1) to promote, propagate and cause further development of Sanskrit language as a whole, along with development of Indological Studies; (2) to act as an optimum blend of the traditional system of learning and modern research methodology from occidental point of view; (3) prescribe and promote the syllabi of Sanskrit studies in primary, secondary and higher secondary education system in West Bengal and to act as a nodal centre to review the progress of Sanskrit study in such institutions; (4) to impart higher education in various branches of Sanskrit learning as well as in Indology, Indian Philosophy and Indian Languages along with other courses of study in the field of Humanities and Cognitive Science; (5) to establish, manage and maintain the Traditional Oriental Learning system for advancement and learning of Sanskrit language; 4 THE KOLKATA GAZETTE, EXTRAORDINARY, FEBRUARY 19, 2016 [PART III The Sanskrit College and University, West Bengal Act, 2015. (Chapter II.—The University and its Officers.—Section 5.) (6) to provide facilities for the advanced studies in various Indian languages laying emphasis on their longstanding association and relationship with Sanskrit and their inter-relationship with each other; (7) to promote research in Sanskrit, Indology, Indian Philosophy and Indian Languages and in such other branches of study; (8) to undertake preservation and interpretation of Sastras and other valuable historical texts; (9) to provide training in modern as well as Sastric lore for teachers and to conduct research in pedagogical aspects of Sanskrit education; (10) to provide facilities for study of such languages and literature of Asia as have a bearing on Sanskrit studies such as Pali, Tibetan, Japanese etc.; (11) to take measures for preservation of India's cultural heritage as enshrined in Sanskrit language and in our ancient art and literature; (12) to publish books in Sanskrit, as well as books written in other languages linked to Sanskrit classics and relating to Sanskrit language and literature in general; (13) to take measures to collect, preserve and publish ancient manuscripts; (14) to provide facilities for the study and research in the cultural diversities of India and Bengal; (15) to establish for the use of Sanskrit Scholars and the students a comprehensive data base of published works and ongoing research works in and on Sanskrit language and literature, Indology and Indian Philosophy from all over the world. Powers of the University. 5. The University shall have the following powers, namely:— (1) to provide for instruction, teaching, training and research in, and promote extension of higher education with special emphasis on providing high quality education in Sanskrit, Indology, Indian Philosophy, Humanities, Indian Language and Cognitive Science at the Undergraduate, Post-graduate and higher levels; (2) to establish, maintain and manage Sanskrit Traditional Oriental Learning System, 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, societies and organizations within as well as outside India in matters that relate to the furtherance of the objectives of the University; (5) to take measures for maintenance of standards and enhancement of quality in higher education in the fields relevant to the University, (6) to confer 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 there from in the manner provided and shall have passed the prescribed examinations of the University, or shall have carried on research under conditions provided; (8) 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; PART III] THE KOLKATA GAZETTE, EXTRAORDINARY, FEBRUARY 19, 2016 5 The Sanskrit College and University, West Bengal Act, 2015. (Chapter II.—The University and its Officers.—Section 5.) (9) to confer honorary degrees or other academic distinctions under conditions provided; (10) to institute Professorships including Distinguished Professorship, Chair Professorship, Adjunct Professorship, Associate Professorship, Assistant Professorship and other teaching posts required by the University with prior approval of the State Government and to appoint persons to such posts or to recognize persons as Professors, Associate Professors, 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; (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 concurrence and prior approval by the State Government; (12) 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 constituted; (13) to provide, 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 provide fees and other charges for admission, registration and examinations and such other purposes, and to demand and receive the fees or other charges so provided; (16) 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, and with prior approval of the State Government; (17) to acquire, hold and dispose of property, movable and immovable and to make grants and advances for furthering any of its objectives; (18) 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; (19) 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 prior approval of the State Government also from the other sources; (20) 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; (21) 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; (22) to introduce interdisciplinary and multidisciplinary integrated courses in selected subjects; (23) to initiate collaborative teaching and research programme with other Universities, institutions and to provide modalities for Credit Transfer and Award of Joint Degrees if deemed necessary; (24) to take care of the learning of the Sanskrit language from the Secondary and Higher Secondary School level to the highest level of Sanskrit studies. (25) to do such other act and perform such other functions consonant with the objectives of the University. 6 THE KOLKATA GAZETTE, EXTRAORDINARY, FEBRUARY 19, 2016 [PART III The Sanskrit College and University, West Bengal Act, 2015. (Chapter 11.—The University and its Officers.—Sections 6-9.) Delegation of Powers. The Chancellor. Officers of the University. The Vice- Chancellor. 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. (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 Governing Board and shall, when present, preside over the meetings of the Governing Board. (2) The Chancellor shall exercise such powers as may be conferred on him by or under the provisions of this Act and shall exercise such other powers as may be prescribed. (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: Provided that where power is conferred upon the Chancellor to nominate certain number of persons to any authority or body of the University, the Chancellor may, at his discretion, nominate less number of persons than that is provided in the Act. (4) Every proposal to confer any honorary degree shall be subject to confirmation by the Chancellor. (5) The Chancellor can issue any direction upon the University not inconsistent with the provisions of this Act, to which the University shall comply. 8. The following shall be the officers of the University:— (a) the Vice-Chancellor, (b) the Registrar, (c) the Law Officer, (d) the Finance Officer, (e) Controller of Examinations, and (f) Persons holding such other posts as may be declared by Statutes to be the posts of officers of the University. 9. (1) (a) The Vice-Chancellor shall be a distinguished academic with proven competence and integrity, and having a minimum of ten years of 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 shall be appointed by the Chancellor out of the 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, who 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; PART THE KOLKATA GAZETTE, EXTRAORDINARY, FEBRUARY 19, 2016 7 The Sanskrit College and University, West Bengal Act, 2015. (Chapter II.—The University and its Officers.—Section 9.) (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 Governing Board: 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 term 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 reasons 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 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 may 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 sub-section (1) within a period of six months from the date of occurrence of the vacancy, and such period shall be held to include any period for which a Vice-Chancellor is allowed to continue in office under clause (b) of sub-section (2), or a person is appointed 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 wilfully 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 8 THE KOLKATA GAZETTE, EXTRAORDINARY, FEBRUARY 19, 2016 [PART III The Sanskrit College and University, West Bengal Act, 2015. Powers and duties of the Vice-Chancellor. The Registrar. (Chapter II.—The University and its Officers.—Sections 10, 11.) (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, 1974; 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 Governing Board. He shall, by virtue of his office, be a member and the Chairman of 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 Governing Board, the Faculty Councils for Post-graduate and Undergraduate Studies and of any other authority or body of the University. (3) It shall be the duty of the Vice-Chancellor to ensure that the provisions of this Act, and the Statutes, the Ordinances 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 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 Governing Board, 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 Governing Board on the recommendation of a Committee consisting of the Vice-Chancellor as Chairman, a nominee of the Chancellor, two nominees of the Governing Board and a nominee of the State Government, and on such terms and conditions, as prescribed by or under this Act. 2 of 1974. PART III] THE KOLKATA GAZETTE, EXTRAORDINARY, FEBRUARY 19, 2016 9 The Sanskrit College and University, West Bengal Act, 2015. Powers and Duties of the Registrar. The Law Officer. The Finance Officer. Powers and duties of the Finance Officer. Controller of Examinations. (Chapter 11.—The University and its Officers.—Sections 12-16.) (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 Governing Board 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 Governing Board and shall exercise such powers and perform such duties as may be provided in the Statutes, or delegated to him by or under this Act. 13. (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 Statues. 14. (1) The Finance Officer shall be a whole-time officer of the University. He shall be appointed by the Governing Board on the recommendation of a committee consisting of the Vice-Chancellor as the Chairman, a nominee of the Chancellor, two nominees of the Governing Board 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 Governing Board, may appoint a person temporarily for a period not exceeding six months to exercise the powers and perform the duties of the Finance Officer. 15. (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. 16. (1) The Controller of Examinations shall be a whole-time officer of the University. He shall be appointed by the Governing Board on the recommendation of a committee consisting of the Vice-Chancellor as the Chairman, a nominee of the Chancellor, two nominees of the Governing Board and a nominee of the State Government for such period and on such terms and conditions as may be provided 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 Governing Board, may appoint a person temporarily for a period not 10 THE KOLKATA GAZETTE, EXTRAORDINARY, FEBRUARY 19, 2016 [PART III The Sanskrit College and University, West Bengal Act, 2015. Powers and duties of the Controller of Examinations. Supervisory powers of the Registrar, Law Officer, Finance Officer and Controller of Examinations. (Chapter 11.—The University and its Officers.—Sections 17, 18.— Chapter 111—Authorities of the University—Sections 19. 20.) 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 Law Officer, the Finance Officer, and the Controller of Examination 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. The Governing Board. 19. The following shall be the authorities of the University:— (i) the Governing Board; (ii) the Faculty Councils for Post-graduate and Undergraduate Studies; (iii) the Boards of Studies; (iv) the Finance Committee; (v) such other authorities as may be declared and established under the Statutes. 20. (1) The Governing Board 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) a nominee of the Chairman of the University Grants Commission; (b) Representatives of Departments and Teachers— (vii) two Deans of the Faculty Councils; (viii) three Heads of Departments by rotation for one year in alphabetical order of the Department to be selected by the Vice-Chancellor; (ix) two teachers from each Faculty Council for Post-graduate and Undergraduate Studies of whom atleast one shall be a Professor and they shall be elected by the teachers of concerned Faculty Council from amongst themselves in the manner as may be provided by Statutes; PART III] THE KOLKATA GAZETTE, EXTRAORDINARY, FEBRUARY 19, 2016 11 The Sanskrit College and University, West Bengal Act, 2015. Powers and duties of the Governing Board. (Chapter 111.—Authorities of the University—Section 21.) (c) Nominated Members— (x) (1) two members to be nominated by the Chancellor from amongst the persons interested in the University education; (2) three members to be nominated by the State Government from amongst the persons interested in the University education; (3) four members to be nominated by the outgoing University Council or outgoing Governing Board, as the case may be, of whom at least two shall be eminent scholars and at least two shall be distinguished alumni of Sanskrit College or Sanskrit University: Provided that no such member shall be nominated for more than two terms in the Governing Board: Provided further that in all the cases no employee of the University or of a College or institution being managed by the University shall be eligible to be a member; (d) Special Invitee— (xi) any official or expert in any field or eminent educationist, alumnus whom the Governing Board may require for advice, consultation or assistance, may be invited to attend the meeting without any power to caste vote; (xii) One Student representative and one Research Scholar to be nominated by the Vice-Chancellor from amongst the members of the Students' Council of the University without any power to caste vote: Provided that the student representative or the research scholar referred under this clause shall not be permitted to take part in any meeting of the Governing Board in which, in the opinion of the Board, any of the minutes of any such meeting may prejudicially affect the general interest of the students or the research scholars, as the case may be. (2) A member of the Governing Board shall hold office for a period of four years, if not expressly provided otherwise in this Act. Any vacancy among the members of the Governing Board shall be filled up immediately by the concerned authority. (3) The Registrar shall act as the Secretary of the Governing Board. (4) No act or proceedings of the Governing Board or of any body constituted by the Governing Board shall be invalid or called in question by reason of the existence of any vacancy, initial or subsequent, in the Governing Board or in any body constituted by the Governing Board, as the case may be. 21. Subject to such condition as may be provided by or under the provisions of this Act, the Governing Board shall exercise the following power and perform the following duties, namely:— (i) to establish Sanskrit Traditional Oriental Learning System, University departments, institutions, centres, libraries, laboratories and museums for study and research; (ii) to create, with the approval of the State Government, posts of officers, teachers and other employees as may be necessary for the establishment of the University departments, institutions, centres, libraries, laboratories etc., (iii) to institute degrees, titles, diplomas, certificates and other academic distinctions; (iv) to institute fellowships, traveling fellowships, scholarships, studentships, stipends, bursaries, exhibitions, medals and prizes to be awarded out of the University-fund after consulting the respective Faculty Councils for Post-graduate and Undergraduate studies; 12 THE KOLKATA GAZETTE, EXTRAORDINARY, FEBRUARY 19, 2016 [PART III The Sanskrit College and University, West Bengal Act, 2015. (Chapter III.—Authorities of the University.—Section 21.) (v) to confer degrees, titles, diplomas, certificates and other academic distinctions on persons — (a) to pursue prescribed courses of studies; (b) to carry on research in accordance with such conditions as may be prescribed; (vi) to withdraw or cancel degrees, titles, diplomas, certificates or other academic distinctions under such conditions as may be provided by Statues and after giving the person affected a reasonable opportunity to present his case; (vii) to confer honorary degrees or other academic distinctions; (viii) to initiate proposals for the making of Statutes and Ordinances including proposals for amendment or repeal thereof, in the manner hereinafter provided; (ix) to maintain University Departments, University Institutions, University libraries, University laboratories and University museums; (x) to establish, maintain, manage and recognize halls and hostels; (xi) to direct the inspection of University libraries, University laboratories and hostels; (xii) to appoint officers, teachers and other employees of the University and define their duties and other terms and conditions of service in accordance with the Statutes and the Ordinances and suspend, discharge or otherwise punish such teachers, officers and other employees in accordance with the Statutes and the Ordinances; (xiii) to determine 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; (xiv) to approve the constitution or reconstitution of the respective department of teaching in the University on the recommendation of the respective Faculty Council for Post-graduate and Undergraduate studies; (xv) to make regulations regarding the courses of studies and the division of subjects after obtaining and considering the recommendation of the Faculty Councils for Post-graduate and Undergraduate studies in this regard; (xvi) to make regulations regarding the examinations which shall be recognized as the equivalent examinations held by the University; (xvii) to make regulations regarding the conduct of examinations held by the University and the condition under which students may be admitted to the different courses of studies held by the University; (xviii) to make regulations regarding all other matters which may be or are required to be provided for by regulations; (xix) to give directions regarding the form, custody and use of the common seal of the University; (xx) to acquire, hold and dispose of property, movable and immovable, with the approval of the State Government, and administer all assets, properties, and funds of the University, and undertake all measures necessary or desirable for the conservation or augmentation of the resources of the University; (xxi) to accept and administer grants, gifts, donations, endowments and benefactions for the furtherance of the purposes of this Act; PART III] THE KOLKATA GAZETTE, EXTRAORDINARY, FEBRUARY 19, 2016 13 The Sanskrit College and University, West Bengal Act, 2015. (Chapter I1L—Authorities of the University.—Sections 22, 23.) (xxii) to with the approval of the State Government, raise or accept loans on behalf of the University and make grants or advances from the University fund or other special funds maintained by the University; (xxiii) to enter into an agreement with the State Government, or with the approval of the State Government, with any other Government or with any person, body or authority for the taking over by the University of the management of any 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-graduate and Undergraduate studies concerned; (xxiv) to exercise general supervision over Students' Council, University Sports Board and other bodies instituted by the University; (xxv) to approve the Annual Statement of Accounts, the Audit Report in respect of the Annual Statement of Accounts, the Internal Audit Report and the Annual Budget of the University; (xxvi) to make due provision for the welfare and discipline of students and their relationship with the University and provide for such other training of students as may be considered desirable; (xxvii) to make provision for research, advisory services and exchange programme and for that purpose enter into agreement 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; (xxviii) to make rules for the transaction of its own business; (xxix) to exercise all other powers and perform all other functions conferred by or under this Act; (xxx) 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. Meetings of the Governing Board. The Faculty Councils for Post-graduate and Undergraduate Studies. 22. (1) The Governing Board shall meet at least once in a quarter, other than for convocation, on such 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 Governing Board may also meet at such other times as it may decide. (2) One-third of the total number of members shall be a quorum for a meeting of the Governing Board. Such quorum shall not be required at the convocation. (3) The Vice- Chancellor may, whenever thinks fit, and shall upon a requisition in writing signed by not less than fifty percent of the total number of members of the Governing Board, convene a meeting of the Governing Board. A meeting on such requisition shall be held within fifteen days of the receipt of the requisition by the Vice- Chancellor. 23. (1) There shall be the following Faculty Councils for Post-graduate and Undergraduate Studies:— (a) the Faculty Council for Post-graduate and Undergraduate Studies in Sanskrit; (b) the Faculty Council for Post-graduate and Undergraduate Studies in Indian Philosophy; (c) the Faculty Council for Post-graduate and Undergraduate Studies in Linguistics; (d) the Faculty Council for Post-graduate and Undergraduate Studies and in Comparative Literature; 14 THE KOLKATA GAZETTE, EXTRAORDINARY, FEBRUARY 19, 2016 [PART III The Sanskrit College and University, West Bengal Act, 2015. Powers and duties of the Faculty Council for Post-graduate and Undergraduate Studies. (Chapter 111—Authorities of the University.—Section 24.) (e) the Faculty Council for Post-graduate and Undergraduate Studies in Indian Language and Cognitive Science; (f) the Faculty Council for Post-graduate and Undergraduate Studies in Pali and Prakrit; (g) the Faculty Council for Post-graduate and Undergraduate Studies in Ancient Indian History; (h) the Faculty Council for Post-graduate and Undergraduate Studies in Traditional Oriental Learning(ToL); (i) the Faculty Council for Post-graduate and Undergraduate Studies in Arts: and foreign languages; (j) any other Faculty Council which may be established by the competent authority in this regard in the manner as provided in the Statutes. (2) Each Faculty Council for Post-graduate and Undergraduate Studies shall consist of the following members:— the Vice-Chancellor - Chairman; the Dean of the Faculty Council concerned; the Head or Heads of the Department or Departments concerned, if any; 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 persons recommended by the Governing Board, (vii) the Faculty Council concerned may co-opt such Dean or Deans from any other faculty Council as it may consider 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 Registrar or a Deputy
Excerpt shown. Open the full act in Lexace.