The Neotia University Act, 2014

Walken 
	 miti; 
Extraordinary 
Published by Authority 
Registered No. WB/SC-247 	 No. WB(Part-III)/2015/SAR-5 
Gapttt 
MAGHA 1] 	 WEDNESDAY, JANUARY 21, 2015 	 [SAKA 1936 
PART III—Acts of the West Bengal Legislature. 
GOVERNMENT OF WEST BENGAL 
LAW DEPARTMENT 
Legislative 
NOTIFICATION 
No. 82-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 XXIII of 2014 
THE NEOTIA 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 the establishment and incorporation of the Neotia University 
at Diamond Harbour, in the district of South 24-Parganas, West Bengal and to confer 
the status of a Private University thereon and for matters connected therewith and 
incidental thereto; 
WHEREAS it is expedient to provide for the establishment and incorporation of 
the Neotia University at Diamond Harbour, in the district of South 24-Parganas, West 
Bengal promoted by the Educational Development Trust, an educational and charitable 
trust duly created and registered under the Indian Trust Act, 1882 and to confer the II of 1882. 
status of a Private University thereon and for matters connected therewith and incidental 
thereto. 
2 	 THE KOLKATA GAZE11E, EXTRAORDINARY, JANUARY 21, 2015 	 [PART III 
The Neotia University Act, 2014. 
Short title, 
extent and 
commencement. 
Definitions. 
(Sections 1, 2.) 
It is hereby enacted in the Sixty-fifth Year of the Republic of India, by the 
Legislature of West Bengal, as follows:- 
1. (1) This Act may be called the Neotia University Act, 2014. 
(2) It shall extend to the whole of the State of West Bengal. 
(3) It shall come into force on such date as the State Government may, by 
notification in the Official Gazette, appoint. 
2. In this Act, unless the context otherwise requires,— 
(1) "Academic Council" means the Academic Council of the University; 
(2) "Administrator" means the Administrator appointed under 
this Act by the State Government; 
(3) "Chairman" means the Chairman of the Governing Board; 
(4) "Chancellor" means the Chancellor of the University; 
(5) "distance education" means education imparted by a combination of 
any two or more means of communication like contact programmes, 
correspondence courses, online courses, broadcasting, telecasting, 
seminars and any other such methodology; 
Note.— Through distance education a student is expected to study a 
course or a part of it without being present physically; 
(6) "employee" means a person appointed by the University to work in the 
University or its study centers, off-campus centers, off-shore campus and 
includes a teacher, officer and any other employee of the University other 
than the Visitor; 
(7) "fee" means collection of money made by the University from the students 
for the purpose of any course of study and incidental thereto, in the 
University; 
(8) "Finance Committee" means the Finance Committee of the University; 
(9) "Governing Board" means the Governing Board of the University; 
(10) "Governor" means the Governor of the State of West Bengal; 
(11) "Off-campus centre" means a centre of the University established by it 
outside the main campus, operated and maintained as its constituent unit, 
having the University's complement of facilities and employees; 
(12) "Off-shore campus" means a campus of the University established by it 
outside India, operated and maintained as its constituent unit, having the 
University's complement of facilities and employees; 
(13) "prescribed" means prescribed by rules made under this Act; 
(14) "Registered office" means the registered office of the University; 
(15) "Regulatory Body" means— 
(a) a body established by the Central Government for laying down 
norms and conditions for ensuring academic standards of higher 
education in its designated areas of coverage, including University 
Grants Commission, All India Council for Technical Education, 
Council for Scientific and Industrial Research, Department of 
Science and Technology, Distance Education Council, Indian 
Council of Scientific Research, National Assessment and 
Accreditation Council, National Council for Teacher Education, 
PART MI] 	 THE KOLKATA GAZE LIE, EX IRAORDINARY, JANUARY 21, 2015 	 3 
The Neotia University Act, 2014. 
Establishment and 
incorporation of 
the University. 
(Section 3.) 
Pharmacy Council for India, Bar Council of India, Medical Council 
of India, Dental Council of India, Indian Nursing Council, Central 
Council of Homoeopathy, Central Council of Indian Medicine, 
Council of Architecture, Rehabilitation Council of India and 
such other statutory body as may be established or incorporated by 
the Central Government for the purpose of regulating higher 
education; and 
(b) the State Government of West Bengal in the Higher Education 
Department; 
(16) "Regulatory Committee" shall mean the committee constituted by the 
State Government for the purpose of this Act; 
(17) "Sponsoring trust" in relation to the University means the 
Educational Development Trust, an educational and charitable trust duly 
constituted and registered under the Indian Trust Act, 1882; 
(18) "State Government" means the Government of West Bengal in the 
Higher Education Department; 
(19) "Statutes, Regulations and Ordinances" shall mean respectively the 
Statutes, the Regulations and the Ordinances of the University as may be 
framed by the University in the manner provided under this Act with 
prior approval of the State Government; 
(20) "Student" means a person enrolled in the University for taking a course 
of study leading to a degree, diploma, certificate or other academic 
distinction duly instituted by the University including a research degree; 
(21) "Study Centres" means a centre established and maintained or recognized 
by the University for the purpose of advising, counselling or for rendering 
any other assistance required by the student in the context of distance 
education; 
(22) "Teacher" means a Professor, Associate Professor, Assistant Professor, 
or any other person required to impart education or to guide research or 
to render guidance in any other form to the students for pursuing a course 
of study in the University for the purpose of this Act; 
(23) "University" means the Neotia University established and incorporated 
under section 3 of this Act; 
(24) "University Grants Commission" means the University Grants 
Commission, established under the University Grants Commission 
Act, 1956. 
3. (1) There shall be established and incorporated a University by the name of 
the Neotia University at Diamond Hurbour, South 24-Parganas within the territory 
of West Bengal duly sponsored and financed by the Educational Development Trust, 
an educational and charitable trust, more specifically described under Schedule-A of 
this Act. 
(2) The University shall be a body corporate by the name of the Neotia University 
having perpetual succession and common seal and shall, by the said name, sue and 
be sued. 
(3) The University shall be a self-financed unitary University. 
(4) In all suits and other legal proceedings by or against the University, the 
pleadings shall be signed and verified by the Registrar or any other official as may be 
duly authorised by the Chancellor and all processes in such suits and proceedings 
shall be issued to, and served on, the Registrar or on such other official as may be 
authorised by the Chancellor. 
II of 1882. 
III of 1956. 
4 	 THE KOLKATA GAZEI1E, EXTRAORDINARY, JANUARY 21, 2015 	 [PART III 
The Neotia University Act, 2014. 
(Sections 4, 5.) 
(5) The headquarters of the University shall be at the University campus at Diamond 
Hurbour, South 24-Parganas, West Bengal. 
(6) The University may have departments or schools or centres anywhere in the 
State of West Bengal as may be decided by the Governing Board with prior approval 
of the State Government and the relevant Regulatory Bodies. 
(7) All existing institutes held by the sponsoring trust may be integrated 
within the University after being subsumed by the University in due course as may be 
decided by the Governing Board and with prior approval of the State Government 
in writing: 
Provided that every such institute so subsumed within the University shall, under 
no circumstances, be permitted to be used or operated as the University study centre, 
University Campus, off-campus, off-shore campus or in any like manner within such 
period as may be determined by the Regulatory Body from time to time: 
Provided further that the procedure of subsumption shall be such as may be notified 
by the State Government. 
Properties of the 
University and its 
application. 
Restrictions and 
obligations of the 
University. 
4. (1) The Sponsoring trust shall transfer movable and immovable properties 
described under Schedule-B to the University and all such properties shall be deemed 
to be so transferred and vested absolutely to the University with effect from the date 
of coming into force of this Act. 
(2) The properties, movable or immovable, as transferred by the Sponsoring trust 
to the University shall be used and administered by the Governing Board in such 
manner as may be provided for by the Regulations. 
(3.) The properties transferred in the name of the University under sub-section 
(1) shall be applied for meeting the liabilities of the University in the event of dissolution 
or winding up of the University in such manner as may be prescribed by rules. 
5. ( 1) The tution fees for professional courses such as Engineering and Technology, 
Management etc., in the University shall be such as may be determined by the State 
Government from time to time. 
(2) The University shall allow free-ship in tuition fees to at least five percent of 
their total strength, to the students belonging to poor and economically backward 
classes. 
Note.—The relevant criteria for determining poor and economically backward class 
shall be such as may be determined by the State Government from time to time. 
(3) The University shall compulsorily make provision for reservation of seats for 
the students domiciled in the State of West Bengal to the extent of at least twenty-five 
percent of the total number of students in the University. 
(4) The University shall make provisions for reservation of non- teaching posts in 
the University for the persons domiciled in the State of West Bengal to the extent of at 
least fifty percent of the total number of non-teaching employees of the University. 
(5) The University shall appoint adequate number of teachers and officers in the 
University for maintaining the academic standards specified and shall ensure that the 
qualifications of such teachers or officers of the University shall not be lower than as 
prescribed by the relevant Regulatory Bodies. 
(6) The University shall compulsorily place in the public domain every information 
in relation to the University which would be of interest to the students and other stake 
holders, interalia, including the courses offered, number of seats under different quotas, 
fees and other charges, facilities and amenities offered, faculty in place and such other 
relevant information. 
PART Hi] 
	
THE KOLKATA GAZE 11'E, EX IRAORDINARY, JANUARY 21, 2015 	 5 
The Neotia University Act, 2014. 
(Sections 6-8.) 
Objects of the 
University. 6. The objects of the University shall be as follows, namely:— 
(i) to provide instruction, teaching, training and research in various branches 
and specialized fields of study of Science, Technology, Medicine, 
Management, Law, Humanities, Social Sciences, Education, Performing 
Arts, Sports and any other fields of study including the imparting of skills 
that have employment potentiality; 
(ii) to establish the main campus at Diamond Hurbour, South 24-Parganas, 
West Bengal, and to have study centers, campuses, Off-campus centres, 
Off-shore campuses and regional centres at different places in India and 
abroad as per the norms and regulations of the University Grants 
Commission and other relevant Regulatory Bodies; 
(iii) to provide regular and distance education programmes; 
(iv) to institute degrees, diplomas, certificates and other academic distinctions 
on the basis of examination, or any other method of evaluation; 
(v) to collaborate with other colleges or Universities, research institutions, 
industry associations, professional associations or any other organization, 
in India and abroad, and to conceptualize, design and develop specific 
educational and research programmes, training programmes and exchange 
programmes for students, faculty members and others; 
to disseminate knowledge through seminars, conferences, executive 
education programmes, community development programmes, 
publications and training programmes; 
to undertake programmes for the training and development of faculty 
members and teachers of the University and other institutions in India 
and abroad; 
to undertake collaborative research with any organization in India and 
abroad; 
to create higher levels of intellectual abilities; 
to create entrepreneurs by providing necessary skills and support; 
to provide consultancy to industry, Government, public and private 
organization; 
to create an Industry Academia partnership by inviting industry and 
institutions in the University campus and other university places for mutual 
benefits; 
to ensure that the standard of degrees, diplomas, certificates and other 
academic distinctions are not lower than those laid down by the Regulatory 
Bodies in India; 
to do all things necessary or expedient to promote the objectives of this 
Act; 
to pursue any other objective as may be assigned to the University by the 
State Government. 
7. No person shall be discriminated against or be excluded from any office of the 
University or from membership of any of its authorities or from admission to any 
course of study leading to a degree, diploma or other academic distinction on the 
grounds of sex, race, creed, caste, class, place of birth and religious belief or political 
or other opinion. 
8. Subject to the provisions of this Act and the policy of the State Government in 
this regard, the University shall exercise the following powers and functions, namely:— 
(i) to administer and manage the University, its departments, schools, centres 
for research, education and instruction as are necessary for the furtherance 
of the objects of the University; 
University shall 
remain open to all 
irrespective of 
sex, religion, 
class, colour, 
creed or opinion. 
Powers and 
functions of the 
University. 
6 	 THE KOLKATA GAZE I 1E, EXTRAORDINARY, JANUARY 21, 2015 	 [PART III 
The Neotia University Act, 2014. 
(Section 8.) 
(ii) to provide for instruction, education, training and research in such branches 
of knowledge or learning of its programmes of study and allied areas; 
(iii) to conduct innovative experiments in new methods and technologies in 
the core and emerging fields of education to achieve high standards of 
such education, training and research; 
(iv) to provide courses and curricula and to provide for flexibility in the 
education system and delivery methodologies, including electronic and 
distance learning; 
(v) to hold examinations through physical or electronic mode and to confer 
degrees, diplomas or to grant certificates and other academic distinctions 
or to award titles on persons, subject to such conditions, as the University 
may determine, and to withdraw or cancel any such degrees, diplomas, 
certificates, or other academic distinctions or titles in the manner provided 
for by the Regulations; 
(vi) to confer ordinary and honorary degrees or other distinctions in the manner 
provided for by the Statutes; 
(vii) to establish such centres, specialized study centres or other units within 
the campus and departments for research and instruction as are in the 
opinion of the University necessary for the furtherance of its objects; 
(viii) to provide printing, reproduction and publication of research and other 
works and to organize exhibitions; 
(ix) to sponsor and undertake research in all aspects of information and 
communication technology and allied areas; 
(x) to collaborate or associate with, advise, administer, control, develop, 
maintain, or take over by way of merger or otherwise, any educational 
institution having similar objects; 
(xi) to develop and maintain linkages with educational or other institutions in 
any part of the world through exchange of teachers and scholars in such 
manner as may be conducive to their common objects; 
(xii) to develop and maintain relations with teachers, researchers and domain 
experts in information and communication technology and allied areas in 
any part of the world for achieving the objects of the University; 
(xiii) to regulate expenditure and to manage the finances and to maintain 
accounts of the University; 
(xiv) to receive funds from industry, institutions, national and international 
organizations, national or international financial institutions including 
nationalized banks or from any other source, or to receive loans, subsidies, 
grants, assistance, donations, benefactions, bequests and to transfer of 
movable and immovable properties, for the purposes and objects of the 
University in such manner as may be provided for by the Regulations; 
(xv) to establish, maintain and manage halls and hostels for the use and 
residence of the students; 
(xvi) to supervise and control the residence and regulate the discipline of the 
students of the University and to make arrangements for promoting their 
health, general welfare and cultural activities; 
(xvii) to fix, demand, receive and recover fees and such other charges as may 
be provided for by the Regulations; 
(xviii) to institute and award fellowships, scholarships, prizes, medals and other 
awards; 
(xix) to purchase or to take on lease or accept as gifts or otherwise any land, or 
building or works or any other movable or immovable property which 
PART III] 	 THE KOLKATA GAZE I lb, EXTRAORDINARY, JANUARY 21, 2015 	 7 
The Neotia University Act, 2014. 
(Sections 9, 10.) 
may be necessary or expedient for the purpose of the University and for 
its expansion and on such terms and conditions as it may deem fit and 
proper and to construct or alter and maintain any such building or works; 
(xx) to lease, exchange, or otherwise dispose of all or any of the properties of 
the University, movable or immovable, on such terms as it may think fit 
and consistent with the interest, activities and objects of the University in 
such manner as may be provided for by the Regulations; 
(xxi) to draw and accept, to make and endorse, to discount and negotiate all 
promissory notes, bills, exchange, cheques or other negotiable instruments; 
(xxii) to raise and borrow money on bond, mortgages, promissory notes or other 
obligations or securities founded or based upon all or any of the properties 
and assets of the University or without any securities and upon such terms 
and conditions as it may think fit and to pay out of the funds of the 
University, all expenses incidental to the raising of money, and to repay 
and redeem any money borrowed; 
(xxiii) to invest the funds of the University in such securities and transpose any 
investment from time to time in such manner as it may deem fit in the 
interest of the University; 
(xxiv) to execute conveyances regarding transfers, mortgages, leases, licences, 
agreements and other conveyances in respect of property, movable or 
immovable including Government securities belonging to the University 
or to be acquired for the purpose of the University within the guidelines 
of the Central Government and the State Government and the Reserve 
Bank of India; 
(xxv) to admit students into the courses offered by the University in the manner 
as may be provided for by the Regulations; 
(xxvi) to create academic, technical, administrative, ministerial and other posts 
and to make appointment thereto; 
(xxvii) to regulate and enforce discipline among the employees of the University 
and to provide for such disciplinary measures as may be provided for by 
the Regulations; 
(xxviii) to institute Professorship, Associate Professorship, Assistant Professorship 
and any other teaching, academic or research posts and to prescribe 
qualifications for them not repugnant to the requirement of the Regulatory 
Bodies; 
(xxix) to appoint persons as Professors, Associate Professors, Assistant 
Professors as teachers and researchers of the University; 
(xxx) to do all such other acts and things as the University may consider 
necessary, conducive or incidental to the attainment of all or any of the 
objects of the University. 
Teaching in the 
University. 9. (1) All recognized teaching in connection with any degrees, diplomas, 
certificates, awards, distinctions of the University shall be conducted by the teachers 
of the University under the general control of the Governing Board and the Academic 
Council. 
(2) The courses of study, the curricula and the authorities responsible for such 
teaching shall be such as may be provided for by the Regulations. 
10. (1) The Governor of West Bengal shall, by virtue of his office, be the Visitor of 
the University. 
(2) The Visitor shall, when present, preside at the convocation of the University 
for the purpose of conferring degrees, diplomas, awards, certificates of other academic 
distinctions in the University. 
The Visitor. 
8 	 THE KOLKATA GAZE I -1E, EX I 	RAORDINARY, JANUARY 21, 2015 	 [PART III 
The Neotia University Act, 2014. 
(Sections 11-13.) 
(3) The Visitor shall have the power to call for any paper or information relating 
to the affairs of the University and on the basis of the information received by the 
Visitor, if he is satisfied that any order, proceeding, or decision taken by any authority 
of the University is not in conformity with the policy of the State Government in this 
regard or the provisions of this Act or the Rules, the Statutes, the Regulations or the 
Ordinances of the University, he may issue such directions as he may deem fit in 
the interest of the University and the directions so issued shall be complied with 
by the University forthwith. 
(4) The Visitor shall have the power to cause an inspection to be made by such 
person or persons as he may direct, of the University, its building, libraries, laboratories 
and equipment, and of any centre, department, institution, school or campuses 
maintained by the University and also of the examinations, teaching and other work 
conducted or done by the University and to cause an inquiry to be made in like manner 
in respect of any matter connected with the administration or finances of the University 
and its centres, departments, institutions or schools. 
(5) The Visitor shall, in every case, give notice to the University of his intention 
to cause an inspection or inquiry to be made, and the University shall, on receipt of 
such notice, have the right to make, within thirty days from the date of receipt of the 
notice or such other period as the Visitor may determine, such representations to the 
Visitor, as it may consider necessary. 
(6) Without prejudice to the generality of the foregoing provisions of this section, 
the Visitor may, by order in writing annul any proceeding of any meeting of any 
authority or committee of the University which is not in conformity with this Act or 
the rules or the policy of the State Government or the Statutes or the Regulations or 
the Ordinances of the University: 
Provided that before making any such order, he shall call upon the University to 
show-cause as to why such an order should not be made, and if any satisfactory cause 
is shown within a reasonable time, he may consider the same. 
(7) The Visitor shall have such other powers as may be prescribed by the rules. 
Authorities of the 
University. 
Officers of the 
University. 
The Governing 
Board, its powers 
and functions. 
11. The following shall be the authorities of the University, namely:— 
(a) the Governing Board; 
(b) the Academic Council; 
(c) the Finance Committee; and 
(d) such other authorities as may be declared by the Statutes of the University 
to be the authorities of the University. 
12. The following shall be the officers of the University, namely:— 
(a) the Chancellor; 
(b) the Vice-Chancellor; 
(c) the Deans; 
(d) the Registrar; 
(e) the Law Officer; 
(f) the Chief Finance Officer; 
(g) the Controller of Examinations; and 
(h) such other persons as may be declared by the Statutes of the University 
to be officers of the University. 
13. (I) The Governing Board of the University shall consist of the following 
members, namely:— 
(i) the Chancellor, who shall be the Chairman of the Governing Board; 
(ii) two representatives of the Sponsoring trust to be nominated by the trust; 
(iii) the Vice-Chancellor of the University; 
PART III] 	 THE KOLKATA GAZE 'I 1'h, EXTRAORDINARY, JANUARY 21, 2015 	 9 
The Neotia University Act, 2014. 
Chancellor of the 
University and its 
powers. 
(Section 14.) 
(iv) two Deans of the faculty councils for post-graduate and undergraduate 
studies to be nominated by the Chancellor, by rotation of every three 
years in alphabetical order; 
(v) three academicians to be nominated by the Visitor, the State Government 
and the Chancellor respectively; 
(vi) three experts representing other disciplines such as finance, legal, 
management or humanities, to be nominated by the Chancellor; 
(vii) two representatives from the industrial sector to be nominated by the 
Chancellor; and 
(viii) the Registrar, who shall be the Secretary of the Governing Board. 
(2) The Governing Board shall be the supreme authority of the University and all 
the powers and functions as conferred to the University under this Act shall be executed 
by the Governing Board. 
(3) In addition to the powers and functions conferred under section 8 of this Act, 
the Governing Board shall also have the following powers, namely:— 
(a) to provide general superintendence and directions and to control the 
functioning of the University; 
(b) to frame Statutes, Regulations, Ordinances and to place them before the 
State Government for approval; 
(c) to borrow or invest the funds of the University and to take decisions in 
this regard on recommendation of the Finance Committee; 
(d) to create or to abolish posts of teachers and other employees of the 
University; 
(e) to review the decisions of other authorities of the University in case they 
are not in conformity with the provisions of this Act or the rules or the 
Statutes or the Regulations or the Ordinances of the University; 
(f) to prepare the budget and annual report of the University; 
(g) to lay down the academic, administrative and other policies to be followed 
by the University; 
(h) to recommend to the Sponsoring trust, in consultation with the Visitor, 
about the voluntary winding up of the University if a situation arises 
where the smooth functioning of the University is not possible, in spite 
of all efforts; 
(i) such other powers as may be provided for by the Statutes or by the 
Regulations or by the Ordinances of the University. 
(4) The term of office of members of the Governing Board including 
their re-nomination or resignation shall be such as may be provided for by the 
Statutes. 
(5) The Governing Body shall meet at least three times in a calendar year. 
(6) The quorum for meetings of the Governing Board shall be seven. 
14. (1) The Chancellor shall be appointed by the Sponsoring trust. 
(2) The Chancellor shall be the head of the University. 
(3) The Chancellor shall preside over the meetings of the Governing Board and 
shall, when the Visitor is not present, preside at the convocation of the University for 
the purpose of conferring degrees, diplomas, awards, certificates or other academic 
distinctions. 
10 	 THE KOLKATA GAZE11h, EXTRAORDINARY, JANUARY 21, 2015 	 [PART III 
The Neotia University Act, 2014. 
(Sections 15-17.) 
(4) The Chancellor shall have the following powers, namely:— 
(a) to call for any information or record of the University; 
(b) to appoint the Vice-Chancellor; 
(c) to remove the Vice-Chancellor in accordance with the provisions made 
under this Act; 
(d) such other powers as may be provided for by the Statutes. 
The Vice 
Chancellor. 
The Academic 
Council. 
Powers and 
functions of the 
Academic 
Council. 
15. (1) The Vice-Chancellor shall be appointed by the Chancellor on 
recommendation of the Governing Board. 
(2) The Vice-Chancellor shall be an educationist and must meet the eligibility 
criteria, if any, as determined by the Regulatory Bodies. 
(3) The term of the office of the Vice-Chancellor shall be determined by the 
Governing Board. 
(4) Where a vacancy in the office of the Vice-Chancellor occurs and it cannot be 
conveniently and expeditiously filled up in accordance with the provisions of sub-
section (1) and if there is an emergency, the Chancellor in consultation with the 
Governing Board, may appoint any suitable person to be the Vice-Chancellor and 
may from time to time, extend the term for a period not exceeding the total period of 
one year. 
(5) The Vice-Chancellor shall be the principal academic officer of the University 
and shall exercise general superintendence and control over the academic affairs of 
the University and shall also execute the decisions of various authorities of the 
University. 
(6) The Vice-Chancellor shall preside at the convocation of the University in the 
absence of the Visitor and the Chancellor. 
(7) The Vice-Chancellor shall also exercise such powers and perform such duties 
as may be provided for by the Statutes. 
(8) If, at any time, upon representation made or otherwise, and after making such 
inquiry as may be deemed necessary, the situation so warrants and if the continuance 
of the Vice- Chancellor is not in the interests of the University, the Chancellor may, 
by an order in writing stating the reasons therein, ask the Vice-Chancellor to relinquish 
his office from such date as may be specified in the order and in such manner as may 
be provided for by the Statutes: 
Provided that before taking an action under this sub-section, the Vice-Chancellor 
shall be given an opportunity of being heard. 
16. (1) The Academic Council shall consist of the Vice-Chancellor and such other 
members as may be provided for by the Statutes. 
(2) The Vice-Chancellor shall be the Chairperson of the Academic Council. 
(3) The Academic Council shall be the principal academic body of the University 
and shall, subject to the provisions of this Act and the rules and the Statutes, co-
ordinate and exercise general supervision over the academic policies of the University. 
(4) The quorum for meetings of the Academic Council shall be such as may be 
provided for by the Statutes. 
17. Subject to the provisions of this Act, the rules and the Statutes, the Academic 
Council shall, in addition to all other powers vested in it, have the following powers, 
namely:— 
(i) to exercise general supervision over the academic policies of the 
University and to give directions regarding methods of instruction, 
evaluation of research or improvement in academic standards; 
PART III] 
	
THE KOLKATA GAZE 'I 1E, EXTRAORDINARY, JANUARY 21, 2015 	 11 
The Neotia University Act, 2014. 
(Sections 18-23.) 
to bring about inter-faculty co-ordination, and to establish or appoint 
committees or boards, for taking up projects on an inter-faculty basis; 
to consider matters of general academic interest either at its own initiative 
or referred to in the Faculty Councils, and to take appropriate action 
thereon; and 
to suggest framing of such Regulations consistent with the provisions of 
this Act, the rules, the Statutes, the Regulations and the Ordinances 
regarding the academic functioning of the University, discipline, 
residence, admissions, award of fellowships and studentships, fee 
concessions, corporate life and attendance. 
The Deans. 
The Registrar. 
The Law Officer, 
Chief Finance 
Officer and the 
Controller of 
Examinations. 
The Finance 
Committee. 
Other officers. 
The Faculty 
Councils for Post-
graduate and 
Under-graduate 
Studies. 
18. (1) There shall be a Dean for each and every Faculty Council for Post-graduate 
and Undergraduate Studies in the University who shall be appointed by the Chancellor 
on recommendation of the Governing Board from amongst the existing teachers of 
the University. 
(2) Every Dean shall be the Vice-Chairman of the respective Faculty Council for 
Post-graduate and Undergraduate Studies and shall have such powers and functions 
as may be provided for by the Statutes. 
(3) The Dean of every Faculty Council for Post-graduate and Undergraduate 
Studies may be removed from his office for such reasons and in such manner as may 
be provided for by the Statutes. 
19. (1) The Registrar shall be appointed by the Chancellor on recommendation of 
the Sponsoring trust in such manner, as may be provided for by the Statutes. 
(2) All contracts shall be signed and all documents and records shall be 
authenticated by the Registrar on behalf of the University. 
(3) The Registrar shall be the Member Secretary of the Governing Board and the 
Academic Council but he shall not have a right to vote. 
(4) The Registrar shall exercise such other powers and perform such other functions 
as may be provided for by the Statutes. 
20. (1) The appointment of the Law Officer, the Chief Finance Officer and the 
Controller of Examinations shall be made by the Chancellor in such manner and with 
such terms and conditions as may be provided for by the Statutes. 
(2) The Law Officer, the Chief Finance Officer and the Controller of Examinations 
shall exercise such powers and perform such functions as may be provided for by the 
Statutes. 
21. (1) There shall be a Finance Committee with the Chancellor as Chairman. 
(2) The constitution, powers and functions of the Finance Committee shall be 
such as may be provided for by the Statutes. 
22. (1) The University may appoint such other officers as may be necessary for its 
functioning. 
(2) The manner of appointment of such other officers of the University and their 
powers and functions, including the terms and conditions of their service, shall be 
such as may be provided for by the Statutes. 
23. (1) There shall be as many Faculty Councils for Post-graduate and Undergraduate 
Studies as there are courses of studies or faculties in the University as per the decision 
of the Governing Board. 
12 	
THE KOLKATA GAZE11E, EXTRAORDINARY, JANUARY 21, 2015 	 [PART III 
The Neotia University Act, 2014. 
(Section 24.) 
(2) Each Faculty Council for Post-graduate and Undergraduate Studies shall consist 
of the following members:— 
(i) the Vice-Chancellor—Chairman; 
(ii) the Dean of the Faculty Council concerned; 
(iii) the Head or Heads of the Department or Departments concerned, if any; 
(iv) the Professors and the Associate Professors of the Department concerned, 
if any; 
(v) the Librarian of the University and if the post of Librarian is vacant then 
the person acting as Librarian of the University; 
(vi) five Teachers of the University, other than Professors and Associate 
Professor, to be nominated by Chancellor. 
(3) One-third of the total number of members of a Faculty Council for Post-graduate 
and Undergraduate studies shall be a quorum for a meeting of the Faculty Council. 
Powers and 
functions of the 
Faculty Council 
for Post-graduate 
and 
Undergraduate 
Studies. 
24. Subject to the provisions of this Act, the rules, the Statutes, the Regulations 
and the Ordinances made thereunder, the Faculty Council for Post-graduate and 
Undergraduate Studies shall exercise the following powers and perform the following 
functions, namely:— 
to make proposals to the Governing Board for the establishment of 
University departments, institutions, libraries, laboratories and museums 
for study and research to be maintained by the University; 
to recommend to the Governing Boards the creation and institution of 
Professorships, Associate Professorships, Assistant Professorships and 
other teaching posts and their emoluments thereof; 
to make proposals to the Governing Board for the promotion of research 
and, through special committees, if any, constituted for the purpose, to 
call for reports on such research work from persons engaged therein, and 
to make recommendations to the Governing Board thereon; 
to make proposals to the Governing Board regarding provisions to be 
made for enabling the University to undertake specialization of studies 
and for organization of common laboratories, libraries, museums, institutes 
of research and other institutions, maintained by the University; 
to advise the Governing Board on institution of degrees, titles, diplomas, 
certificates and other academic distinctions; 
to hold and conduct, subject to general supervision by the Governing 
Board, University examinations and publish the results thereof in 
accordance with the Regulations made in this regard; 
to provide for the inspection or the investigation into the affairs of any 
department and submit report to the Governing Board; 
to frame guidelines relating to the courses of Post-graduate and 
Undergraduate Studies and the division of subjects in regard thereto 
including interdisciplinary or multidisciplinary integrated courses in 
selected subjects and to recommend to the Governing Board the making 
of Regulations in this regard; 
to call for such reports or information as the Faculty Council may consider 
necessary for efficient discharge of its duties from the teaching 
departments or the research units; 
to consider any educational matter relating to the Faculty Council and to 
arrive at a decision or to make recommendations pertaining thereto to the 
appropriate authority or officer; 
PART III] 	 THE KOLKATA GAZE1 EXTRAORDINARY, JANUARY 21, 2015 	 13 
The Neotia University Act, 2014. 
(Sections 25-28.) 
(xi) to submit each year its annual report to the Governing Board; 
(xii) to consider and approve results of examinations leading to undergraduate 
and post-graduate degrees, diplomas and certificates; 
(xiii) to recommend to the Governing Board the conferment of undergraduate 
and post-graduate degrees, diplomas and certificates; 
(xiv) to exercise all other powers and perform all other functions conferred 
and imposed on it by or under this Act and such other powers as may be 
provided for by the Statutes which are not repugnant to the provisions of 
this Act. 
Other authorities. 	 25. (1) There shall be such other authorities in the University as may be constituted 
by the Governing Board in such manner as may be provided for by the Statutes. 
(2) The composition, constitution, powers and functions of such other authorities 
of the University shall be such as may be provided for by the Statutes. 
Regulatory 
Committee. 26. (1) There shall be a Regulatory Committee to be constituted by the State 
Government for the purpose of monitoring and regulating the working of the University 
in such manner as may be prescribed. 
(2) The powers and functions of the Regulatory Committee shall be such as may 
be prescribed by the State Government. 
(3) The recommendation of the Regulatory Committee shall be binding on the 
University. 
(4) Until such time the Regulatory Committee is constituted, the West Bengal 
State Council of Higher Education constituted under the provisions of the West Bengal 
State Council of Higher Education Act, 1994, will function as the Regulator for the 
University. 
 
 
West Ben. Act 
XXXVII of 1994. 
Act not to be 
invalidated by 
reason of vacancy. 
27. No act or proceeding of the Board or any authority of the University or any 
committee constituted under this Act or the rules or the Statutes or the Regulations or 
the Ordinances shall be questioned merely on the ground of the existence of a vacancy 
in or defect in the constitution of the Board, authority or Committee of the University. 
 
The First Statutes. 	 28. (I) The First Statutes of the University shall provide for all or any of the following 
matters, namely:— 
(a) the constitution, powers and functions of the authorities and other bodies 
of the University as may be constituted under this Act; 
(b) the terms and conditions of appointment of the Vice- Chancellor, his 
powers, functions and removal thereof; 
(c) the manner and procedure including the terms and conditions of 
appointment of the Registrar, the Law Officer, the Chief Finance Officer 
and the Controller of Examinations and their powers and functions; 
(d) the manner and procedure including the terms and conditions of 
appointment of all other officers and teachers of the University and their 
powers and functions thereof; 
(e) the terms and conditions of service of the employees of the University; 
(f) the procedure for arbitration in case of disputes between officers, teachers, 
employees and students; 
(g) the conferment of honorary degrees; 
(h) the provisions regarding exemption of students from payment of tuition 
fee and for awarding to them scholarships and fellowships in consonance 
with the regulations of relevant Regulatory Body; 
14 	
THE KOLKATA GAZE 11E, EXTRAORDINARY, JANUARY 21, 2015 	 [PART III 
The Neotia University Act, 2014. 
(Sections 29, 30.) 
(i) provisions regarding the policy of admissions, including regulation of 
reservation of seats in consonance with the regulations of relevant 
Regulatory Body; 
(j) provisions regarding number of seats in different courses of study; and 
(k) such other provisions as may be necessary in the functioning of the 
University. 
(2) The First Statutes of the University shall be made by the Governing Board 
and shall be submitted to the State Government for approval. 
(3) The State Government may consider the First Statutes as submitted by the 
University and may give its approval thereon within two months from the date of its 
receipt and with such modifications, if any, as it may deem necessary, for compliance. 
Appointment of 
teachers and non-
teaching 
employees in the 
University. 
Funds and 
accounts of the 
University. 
29. (1) The University may create as many posts of teachers and non-teaching 
employees in the University and may appoint such teachers and non-teaching employees 
of their own, in consonance with the norms provided by the relevant Regulatory Bodies. 
(2) The University shall have the power to make Regulations regarding terms and 
conditions of service including the procedure of disciplines of the employees of the 
University, and these shall be consistent with the norms and standards provided by the 
Regulatory Bodies. 
30. (1) The University shall establish and constitute a fund to be known as General 
Fund of the University to which the following shall be credited:— 
(a) fees and other charges received by the University from the students; 
(b) any contribution made by the Sponsoring trust; 
(c) any income received from consultancy and other work undertaken by the 
University in pursuance of its objectives; 
(d) trusts, bequests, donations, endowments and any other grants; and 
(e) all other sums received by the University from any source whatsoever. 
(2) The General Fund of the University may be utilized for the following purposes:— 
(a) for payment of debts including interest charges thereto incurred by the 
University; 
(b) for upkeep of the assets of the University; 
(c) for the payment of cost of audit of the University; 
(d) for meeting the expenses of any suit or proceeding to which the University 
is a party; 
(e) for payment of salaries and allowances of the officers and non-teaching 
employees of the University and members of the teaching and research 
staff and for payment of any provident fund contribution, gratuity and 
other benefits to any such officers, employees and members of teaching 
and research staff; 
(f) for the payment of travelling and other allowances of the members of the 
Governing Board, the Academic Councils and other authorities so declared 
under the Statutes of the University and of the members of any committee 
appointed by any of the authorities or by the Chancellor or the Vice-
Chancellor and other officers and employees in performance of official 
duties, as the case may be, of the University; 
(g) for the payment of fellowships, free-ships, scholarships, assistanceships 
and other awards to the student belonging to economically weaker sections 
of the society or research associates or trainees, as the case may be, or to 
any studen

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