The North Bengal University Act, 1961

West Bengal Act XXVII of 1961 
THE NORTH BENGAL UNIVERSITY AST, 106L 
[Passed by the West Bengal Legislature.] 
[Assent of the President was first published in the Calcutta Gazette, Extraordinary, of the 15th December, 1961.] 
[15th December, 1961.] 
An Act to establish and incorporate a teaching and affiliating 
University for the Northern Districts of West Bengal. 
It is hereby enacted in the Twelfth Year of the Republic 
of India, by the Legislature of West Bengal, as follows:— 
CHAPTER I. 
PRELIMINARY. 
1. (1) This Act may be •called the North Bengal University Act, 1961. 
(2) 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,— 
(a) "college" means a college established, maintained, 
affiliated or recognised by the University and 
includes a college referred to in sub-section (2) of section 5; 
(b) "constituent college" means a college recognised as such by the University; 
(c) "district" means any of the districts of Darjeeling, 
Jalpaiguri, Cooch Behar, Malda,West 
Dinajpur or any district which may b created 
in future out of any part or parts of one or more 
of the aforementioned districts ; 
(d) "Minister" means the Innis -ter-in-charge of the Department of Education: of the Government of West Bengal; 
(e) "prescribed" means prescribed by Statutes, 
Ordinances, Regulations or Rules made under this Act; 
(I) "Principal" of a college means the head of the 
college by whatsoever designation he may be described or called: 
Shart title 
and cora.. 
memos. 
meat. 
Danis thaw. 
2 	 The North Bengal Ihriverrity Act, 1961. 
[Wed Bet Ad 
(Gruipter II. The University.—Seotions 3, 4.) 
(g). "Statutes", "Ordinances" 	 "Regulations" and 
"Rules" mean respectively the Statutes, 
Ordinances, Regulations and Rules of the 
University made under this Act ; 
(h) "Teacher" means a Professor, Assistant Professor, 
Reader, Lecturer, Demonstrator, Instructor, or 
 any other person holding a teaching post in a 
college; 
(i) "Teacher of the University" means a person 
appointed or recognised as such by the 
University, either wholetime or part-time, for the 
purpose • of imparting instruction 	 n the 
University; 
(j) "University" means the University of North 
Bengal constituted under this Act; and 
(k) "year" means a period of twelve months beginning 
on the first day of June. 
CHAPTER II. 
THE UNIVERSITY. 
The Uni-versity. 3. (1) The first members of the University referred to 
in sub-section (2) of section 8 and all persons who may 
hereafter become members of the University shall, so long 
as they continue to be members, constitute a body corporate 
by the name of the University of North Bengal. 
(2) The University shall have perpetual succession and 
a common seal and shall sue and be sued in the name of the 
University of North Bengal. 
Powers of 	 4. Subject to the provisions of this Act, the University 
the Hid- shall-have the following powers, namely: — versity. 
(1) to provide for instruction and training in such 
branches of learning as it may think a and to 
make provisions for research and for the advance-
ment and dissemination of knowledge; 
(2) to establish, maintain, manage or recognise 
colleges, libraries, museums and such other 
institutions as it may consider fit; 
(3) to recognise any college as a constituent college 
and to withdraw such recognition; 
(4) to affiliate to itself any college and to withdraw 
affiliation from any affiliated college ; 
61 to institute degrees :  titles, diplomas, certificates 
and other academic distinctions; 
The North ligai, University Act, 1961: 
XXVH e1. Mt] 
(Chapter 11.—The Uninnity.--Section 4.) 
(6) to hold examinations and to confer degrees, titles, 
diplomas, certificates and other academic 
distinctions on persons who— 
(a) shall, unless exempted therefrom in such manner 
as may be prescribed by Statutes, have pursued 
in an affiliated or constituent college or in the 
University such courses of study and shall 
have passed such examinations of the 
University as may be prescribed by Ordinances, 
at' 
(b) shall havescarried on research under such condi-
tions as may be prescribed by Ordinances; 
(7) to confer honorary degrees or other academic 
distinctions under such conditions as may be 
prescribed; 
(8) to co-operate with other Universities and other 
authorities in such manner and for such purposes 
as the University may determine; 
(9) to institute and make appointments to professor-
ships, assistant professorships, readerships, 
teacherships of the University, lecturerships or 
any other teaching posts; 
(10) to institute and award fellowships, scholarships, 
exhibitions, prizes, medals and other honours 
and distinctions; 
(11) to prescribe, demand and receive tees, fines and 
other charges; 
(12) to establish, maintain and manage hostels and other 
places of residence for the students of the 
University, to recognise such hostels and other 
places and to withdraw recognition therefrom; 
(13) to provide for the supervision and control of the 
residence and discipline of the students of the 
University, constituent colleges, affiliated 
colleges, recognised colleges and other insti-
tutions recognised by the University and to make 
arrangements for promotion of their health and 
general welfare; 
(14) to conduct, co-ordinate, regulate and control post-
gradmite research work and teaching in the 
University, constituent colleges, affiliated 
colleges, recognised colleges and other insti-
tutions recognised by the University; 
5) to define the pawars and duties of the officers of the 
University other than thee Chancellor and the 
Vice-Chancellor; 
The North iltagy4 Uniaggrag Act, 1961. 
Man. Mt 
(Chapter lic rThe Unimersitp,Seetion 5.) 
(16) to provide for the inspection, or investigation into 
the affairs, of a college or of any other institution 
referred to in clause (2); 
(17) to create such administrative, ministerial or other 
posts under the University as it may deem fit and 
to make appointments thereto; 
(18) to receive grants, donations, endowments and 
bequests and to raise loans; 
(19) to make grants and advances; 
(20) to enter into contracts; 
(21) to acquire, hold and dispose of property, movable 
or immovable, for furthering any of the objects 
of the University; 
(22) to make grants for the maintenance of the 
National Cadet Corps; and 
(23) to do all other acts and things, whether incidental 
to the powers aforesaid or not, as may be 
necessary for furthering the objects of the 
University and for promoting arts, science and 
other branches of learning. 
Territorial 
eareathe of 
Posers. 
5. (1) Save as otherwise provided in this Act, the 
powers of the University conferred by or under this Act 
shall not extend beyond the limits of any district referred 
to in. clause (a) of section 2. 
(2) Notwithstanding anything contained in any other 
law for the time being in force, with effect from such date 
as the State Government may, by notification in the 
Official Gazette, appoint in this behalf (hereafter in this. 
section referred to as the appointed day),— 
(a) such colleges existing on the appointed day within 
the limits of the districts referred to in clause. 
(a) of section 2 as may be specified in the notifica-
tion 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 to the University of Calcutta 
to which they may have been affiliated before 
the appointed day; 
(b) any .  Teacher, Principal or member of the Govern-
ing Body of any such college holding or having 
been elected to, by virtue of his being such 
Teacher, Principal or member, any office in or 
under this University of Calcutta or any of the 
Ben. 
BPfII 1951. 
rhe. North Bengal University Act, MO. 	 5 
XXVIOcel !um 
(Chapter 	 University.--Sections 6-8.) 
authorities of the said University shall cease to 
hold such office and the vacancy so caused shall 
be deemed to be a casual vacancy for the purpose 
of the Calcutta University Act, DM. 
6. (1) The University shall not discriminate against Probibi-
any person on grounds only of religion, race, caste, sex, trim  to 
place of birth, language or any of them with regard to— tiir ble"on  
(a) admission as a student or employment as a gmunda roligoa:f teacher; or 	 ram, oasts, 
(b) the holding of any office; or 	 sex, place 
of birth or 
(c) the acquisition of any degree, title, diploma, language' 
certificate or other academic distinction; or 
(d) the exercise or enjoyment of any power or 
privilege. 
(2) Nothing in this section shall prevent the University 
from accepting any benefaction the <terms whereof are 
contrary to the provisions of this section or from acting in 
accordance with such terms or the terms of any other 
similar benefaction which has been or may be accepted by 
any college or other educational institution affiliated to or 
recognised by the University. 
7. (1) The University may constitute an Executive 
Council, an Academic Council, and such Faculties, Depart-
ments, Committees, Boards, Councils and other authority 
or authorities as it may deem fit and shall prescribe the 
powers and duties of every such subordinate authority when 
it is constituted. 
(2) The University may delegate such of its powers as it 
may deem expedient to any of the subordinate authorities 
constituted by it under sub-section (1) or to any of its officers, 
and, may, at any time, withdraw, at its discretion, any 
power so delegated. 
8. (1) The following persons shall be the members of 
the University, namely;— 
(a) the Chancellor, ex-officio; 
(ii) the Vice-Chancellor, ex-officio; 
(iii) the Secretary, Department of Education, Govern-
ment of West Bengal, ex-officio; 
(iv) the Secretary, Department of Finance, Government 
of West Bengal, ex-officio; 
(v) the Deans of the Faculties of the University, if 
any, ex-officio; 
Subordi-
nate 
authorities 
and dele-
gation of 
powers to 
them. 
Members 
of the UM-
vanity and their terms 
of office. 
6 	 TM North Bong Un.ivertity Act; 1961. 
livutitee. Act 
(Chapter 11.—The University.--Seetion 8.) 
(vi) three Principals of constituent colleges, if any, 
not being Deans of Faculties of the "Un iversity, 
to be appointed by the Chancellor in accordance 
with the provisions of sub-section (1) of section 0; 
(vii) former Vice-Chancellors of the University except 
those who may have expressed their unwilling-
ness in writing to serve as members, ex-officio; 
(via) three Principals of affiliated colleges, not being 
Deans of Faculties of the University, to be 
appointed by the Chancellor in accordance with 
the provisions of sub-section (2) of section 9; 
(ix) three persons to be elected in accordance with 
the provisions made in this behalf by Statutes, 
of whom— 
(a) one shall be a Teacher of the University, not 
being a Dean of a Faculty of the University, 
and shall be elected by the Teachers of the 
University, and .  
(b) two shall be Teachers of Colleges not being 
Principals, and shall be elected by Teachers 
of Colleges; 
two persons to be elected in accordance with the 
provisions made in this behalf by Etatutes by 
members of Governing Bodies of 'Colleges, not 
being Principals or Teachers of Colleges, from 
amongst themselves; 
(xi) the President, Board of Secondary Education, 
West Bengal, ex-officio; and 
• (xii) five persons having special interest in the 
promotion of University education to be 
appointed by the Chancellor 
(2) The persons referred to in clauses (i) to (iv) and (xi) 
of sub-section (1) shall be the first members of the 
University. 
(3) As soon as may be after the University has been first 
established, it shall take all necessary steps to enable the 
persons referred to in clauses (v), (m) and (viii) to (x) of 
sub-section (1) to join as members of the University. 
(4) The members of the University other than 
ex-officio members shall hold office for a term of two years 
from the date on which they are appointed or elected: 
Provided that the members referred to in clauses (vi), 
(viii), (ix) and (x) of sub-section (1) shall cease to hold office 
as such as soon as they cease to hold office as Principals of 
(t) 
The North Bengal University Act, 1961. 
knit Of tail 
(Chapter 11.—The University.—Section 9.) 
constituent colleges or affiliated colleges, or as Teachers of 
the University, or colleges, or as members of Governing 
Dodies of colleges, as the case may be. 
(5) Of the three members to be appointed under clause 
(Div° of sub-section (1), one shall be the Principal of a 
Government College, one shall be the Principal of a 
sponsored college while the third shall be the Principal of 
one of the other affiliated colleges. The State Government 
shall supply to the University lists of Government Colleges 
and sponsored colleges within the jurisdiction of the 
University and - shall forthwith, intimate to the University 
any changes that may occur in any such list from time to 
time. 
Explanation.—For the purposes of this Act "sponsored 
college" means a college recognised as such by the State 
Government and included in a list furnished to the 
University by the State Government. 
9. (1) The University shall maintain and keep up-to-
date in such manner as may be prescribed by Statutes a 
register of the names of the Principals of constituent 
colleges and the names of all such Principals shall be 
entered therein in order of their seniority. The persons 
entered in the register, shall, except where they are Deans 
of Faculties, be entitled, in order of their seniority, to be 
appointed, by rotation, as members of the University as 
provided for in clause (vi) of sub-section (1) of section 8. 
(2) The University shall in like manner maintain and 
keep up-to-date separate registers of the names of the 
Principals of all Government Colleges, sponsored colleges, 
and other colleges affiliated to it; and the name of all such 
Principals shall be respectively entered therein in order of 
their seniority. The persons entered in each of these 
registers shall, except where they are Deans of Faculties; 
be entitled, in order of their seniority, to be appointed, by 
rotation, as members of the University as provided for in 
clause (viii) of sub-section (1) read with sub-section (5) of 
section 8: 
(3) For the purposes of sub-section (1) or sub-section (2), 
the1eniority of a person shall be calculated in consideration 
of the total period during which such person has served as 
a Principal in any institution teaching for a degree or 
post-graduate course of any University incorporated by law 
in India. 
(4) If any question arises relating to the seniority of 
any person whose name is entered in a register referred to 
in sub-section (1) or sub-section (2), the question shall be 
decided by the University and an appeal from such decision 
shall, if preferred within thirty days from the date of such 
decision, lie to the Chancellor and the decision of the 
Chancellor shall be final. 
Registers of Fria-&pais. 
8 	 The North Bengal University Act 1961. 
[West Ben. Aet 
(Chapter 11.—The University.—Sections 10-12.) 
Registers 	 10. The University shall maintain and keep up-to-date of Teachers and 	 in such manner as may be prescribed by Statutes separate 
Members registers of the names of Teachers of the University, Teachers 
eitovera- of colleges and Members of Governing Bodies of colleges ing Bodbm not being Principals or Teachers of colleges. of °alleges. 
Thetuelb, 	 11. (1) No person shall be qualified for appointment or 
memfiesta'ber- fir  election as a member of the University if, at the time of his 
appointment or election, he— 
(a) has been declared by a competent court to be of 
unsound mind; or 
(b) is an undischarged insolvent; or 
(a) has been convicted by a court of law for an offence 
which involves moral turpitude. 
(2) If any member incurs any of the disqualifications 
enumerated in sub-section (1) after the date of his appoint-
ment or election, or if the Chancellor is satisfied that any 
member had been suffering from any such disqualification 
at the time of his appointment or election as such member, 
he shall be removed from his office as a member of the 
University by the Chancellor. 
12. (1) If a casual vacancy arises by reason of any 
member appointed under clause (vi), clause (viii) or clause (di) of sub-section (1) of section 8 having,— 
(a) refused to serve as a member, or 
(b) died, or 
(a) resigned his office as a member, or 
(d) ceased to be a member under the proviso to sub- 
section (4) of section 8, or 
(e) been removed from his office as a member under 
sub-section (2) of section 11, 
the Chancellor shall appoint a person with the requisite 
qualifications to fill the vacancy. 
(2) A person appointed under sub-section (1) to fill a 
casual vacancy shall, subject to the provisions of the proviso 
to sub-section (4) of section 8, hold office as a member for 
a period of two years from the date of his appointment as 
a member. 
(3) If a casual vacancy arises in the seat of any member 
elected under clause (ix) or clause (x) of sub-section (1) of 
section 8 for any of the reasons referred to in clauses (a), 
(b), (c), (d) or (e) of sub-section (1), such vacancy shall be 
filled by a person having the requisite qualifications to be 
elected by the body and in the manner referred to in clause 
(ix) or clause (x) as the case may be. 
veaumpies. 
The North Bengal University Act, 1961. 
XXVII ot 
(Chapter 11.—The Ustvversity.--Section 1.3.--Chapt4er 111.—The Offices of Az Unimersity.—Sectians 14, 15.—Chapter IV.—Officers of the University.—bcotions 16, 17.) 
(4) Any person elected under sub-section (3) to fill a 
casual vacancy shall, subject to the provisions of the 
proviso to sub-section (4) of section 8, hold office as a 
member for the unexpired period of the term of office of the 
member in whose place he is so elected. 
13. No act or proceedings of the University or any Safeguard 
subordinate authority of the University shall be called in t it question or invalidated merely by reason of the existence ofeotop  of a vacancy or vacancies among its members or of any 
member not having been duly appointed or elected or having ofp  r °loci Una 
become disqualified. 	 nutty. 
CHAPTER III. 
THE OFFICES OF THE "UNIVERSITY. 
14. The offices of the University shall be located at Moss of 
eiliguri but the University may maintain such offices as the MSvu` sity. it deems fit at any other place. 
16. (1) The Executive Council of the University may, 
after it has been constituted, hold its meetings at Darjeeling, 
Cooch Behar or in any other district. 
(2) Any other subordinate authority may hold its 
meetings at Darjeeling, Cooch Behar or in any other district 
as the University may require. 
CHAPTER IV. 
OFFICERS OF THE UNIVERSITY. 
16. The following shall be the officers of the more of University :— 	 met/nivel,  city. (i) The Chancellor, 
(ii) The Vice-Chancellor, 
(iii) The Finance Officer, 
(iv) The Registrar, and 
(v) such other persons in the service of the University 
as the University may declare to be officers of 
the University. 
17. The Governor of the State of West Bengal shall be The Shawl the ez-officio Chancellor of the University and shall, when "II". 
present, preside at meetings of the University including any 
convocation of the University. 
Venue of meetings of 
subordinate authorities. 
10 	 The North. Bengal Univenity Aot, 1961. 
Most Hsu. Act 
(Chapkr IV .--0fficera of The Univereityractiona 18-20.) 
18. (1) The Vice-Chancellor of the University shall be 
appointid by the Chancellor in consultation with the 
Minister. He shall be paid from the University Fund such 
salary and emoluments as the Chancellor may decide and shall hold office for four years. 
(2) If the Vice-Chancellor is by reason of leave, illness 
or other cause temporarily unable to exercise the powers and 
perform the duties of his office, the University may, subject to the approval of the Chancell or, appoint one of its mem- bers to exercise the powers and perform the duties of the Vice-Chancellor. 
(3) If a vacancy occurs in the office of the Vice-
Chancellor by, reason of his resignation or death or the 
expiration of his term of office, the Chancellor shall appoint 
a new Vice-Chancellor and pending such appointment the 
University shall, subject to the approval of the Chancellor, 
authorise one of its members to exercise the powers and 
perform the duties of the Vice-Chancellor. 
19. (1) The Vice-Chancellor shall be a whole-time 
officer of the University and shall be the administrative and 
academic head of the University. He shall, in the absence 
of the Chancellor, preside at meetings of the University 
including any convocation of the University. He shall be an ex-o fficio member and Chairman of such subordinate authorities constituted by the University as may be pres-
cribed and shall be entitled to be present at, and to address, 
any meeting of any other subordinate authority of the 
University but shall not be entitled to vote thereat unless he is a member of that authority. 
(2) It shall be the duty of the Vice-Chancellor to ensure 
that the provisions of this Act and the 'Statutes, Ordinances, 
Regulations and Rules made thereunder are duly observed 
and he shall exercise general control over the affairs of the 
17nidersity and exercise all such powers as may be necessary Tor this purpose. 
(3) In any emergency which in the opinion of the Vice-
Chancellor requires that immediate action should be taken, 
he may take such action as he may deem necessary and shall 
at the earliest opportunity report his action to the autho-
rity which would have ordinarily dealt with the matter : 
Provided that where any such action taken by the Vice-
Chancellor prejudicially affects any person in the service of 
the University, such person shall be entitled to prefer, 
within thirty days from the date on whieli he receives notice 
of such action, an appeal to the University. 
rinanee 
Officer. \ 	 20. (1) The Finance Officer shall be appointed by the 
University. He shall be a whole-time officer of the Univer- 
sity and shall be paid such salary from the University Fund 
and hold office for such period as the University may decide. 
The Vice- 
Chancellor. 
Powersand 
duties of 
the Vice-
Chancellor. 
The North Bengal University Act, 1961. 	 11 
XXVII of linVW 
(Chapter 1V.-0ffieers of the University.=Seetknis 21, 22.— - 
Chapter V.—Statutes, Ordinances, Regulations and 
Rules.—.Section 23.) 
(2) If the Finance Officer is by reason of leave, illness 
or other cause unable to exercise the powers and perform 
the duties of his office, the University may appoint a person 
temporarily to exercise his powers and perform his duties. 
21. (/) The Finance Officer shall exercise general 
supervision over the University Fund and advise the 
University in regard to all financial matters concerning 
the University. 
(Z) The Finance Officer shall, subject to the control of 
the University, manage the property and investments of 
the University. He shall be responsible for the preparation 
of the annual budget and the annual accounts: 
(3) Subject to the control of the University, the Finance 
Officer shall be responsible for seeing that all monies are 
expended for the purpose for which they have been granted 
or allotted. 
(4) Save as may be otherwise prescribed, all contracts 
shall be signed by the Finance Officer on -behalf of the 
FYI iversity. 
(5) The Finance Officer shall exercise such other powers 
as may be prescribed. 
Powers and 
duties of 
the Finance 
Officer. 
22. (1) The Registrar shall be appointed by the The  
University. He shall be a whole-time officer of the Registrar. 
University and shall be paid such salary from the University 
Fund and shall hold office for such period as the University 
may decide. 
(2) The Registrar shall exercise such powers and perform 
such duties as may be prescribed. 
(3) If the Registrar is, by reason of leave; illness or 
other cause, unable to exercise the powers and perform the 
duties of his office, the University may appoint a person 
temporarily to exercise his powers and perform his duties. 
CHAPTER V. 
STATUTES, ORDINANCES, REGULATIONS AND RULES. 
23. (1) The University may make Statutes, Ordinances, 
Regulations and Rules for the purpose of duly carrying out 
the provisions of, or exercising the powers conferred on it 
by, this Act: 
(2) The University may delegate to a subordinate 
authority constituted by it the power to make Ordinances, 
Regulations or Rules to such extent as it may consider 
necessary and may, at any time, withdraw the power so 
delegated, or modify or cancel, any such Ordinance, 
Regulation or Rule made by a subordinate authority. 
Statutes. 
Ordinances, 
Regulations 
and 
Rules—
how made. 
The North. Bengal Ifn 	 dee, 1961. 
LW* OM Mt 
(Chapter V .—Statutro, °Minor-ea, Regulations and R ulea._ 
Section 28.) 
(3) Every Statute or Ordinance made under this Act 
shall, before it is given effect to, be submitted to the 
Chancellor and shall be modified or amended in such manner 
as may be suggested by the Chancellor. 
(4) The Chancellor may, at any time after an Ordinance 
has been made, signify to the University his disallowance of 
such Ordinance, and from the date of receipt by the 
University of intimation of such disallowance such Ordinance 
shall cease to have effect. 
(5) Subject to the provisions of this Act, the Statutes 
may provide for all or any of the following matters, 
namely :— 
(a) the constitution, duties and powers of the subordi-
nate authorities which may be constituted by the 
University; 
(b) the subordinate authorities of which the Vice-
Chancellor shall be an ex-officio member and 
Chairman; 
(c) the filling of vacancies of members of the subordi-
nate authorities and all other matters relating 
to those authorities ; 
(d) the appointment, powers and duties of the officers 
of the University other than the Chancellor and 
the Vice-Chancellor; 
(e) the institution of, and making of appointments to, 
professorships, assistant professorships, reader-
ships, teaeherships of the University, lecturer-
ships or any other teaching poets; 
) the constitution of a pension, insurance or provideut 
Lund for the benefit of the officers, Teachers and 
other employees of the University; 
(g) the conferment of honorary degrees; 
(h) the institution 	 and conferment of degrees, 
diplomas, titles, certificates and other academic 
distinctions; 
(i) the establishment and abolition of Faculties, 
Departments of Studies, colleges, libraries, 
museums and other institutions; 
(j) the maintenance of registers of Government 
Colleges, sponsored colleges, constituent colleges 
and affiliated colleges and the names of the 
Principals thereof ; 
(k) the maintenance of a register of Teachers of the 
University, not being Deans of Faculties of the 
University, and a register of Teachers of 
The Nora Bengal University Ad, 1961. 	 13 
XXVII X sag 
(Chapter V.---Statutes, Ordinances, Regulations and Rules.— 
Section 23.) 
Colleges, not being Principals of Colleges, and 
the procedure to be followetl for the election of the 
members of the University referred to in clause 
(ix) of sub-section (1) of section 8; 
(1) the maintenance of a register of Members of 
Governing Bodies of Colleges not being 
Principals or Teachers of Colleges and the 
procedure to be followed for the election of the 
members referred to in clause (x) of sub-section 
(1) of section 8; 
(m) the conditions under which colleges and other 
institutions may be recognised or affiliated by 
the University, and the withdrawal of such 
recognition or affiliation ;  
(n) the conditions under which colleges may be 
recognised as constituent colleges; 
(o) the 	 institution 	 of 	 fellowships, 	 scholarships, 
studentships, exhibitions, medals and prizes; 
(p) the calling of meetings of the University and the 
giving of notice thereof to the members of the 
University and the quorum and procedure at 
such meetings; 
(q) contracts by the University and the execution 
thereof ; 
(r) annual report of the University; 
(s) qualifications of Teachers including Teachers of 
the University ; 
(t) the fees to be charged for courses of study in the 
University and in colleges and for admission to 
the examinations for degrees and diplomas of 
the University; 
(u) the manner of exemption from study referred to 
in sub-clause (a) of clause (6) of section 4; and 
(v) all other matters which by or under this Act are 
required to be or may be provided for by Statutes. 
(6) Subject to the provisions of this Act and the 
Statutes, the Ordinances may provide for all or any of the 
following matters, namely : — 
(a) the admission of students to the University and 
their enrolment as such; 
(h) the courses of study to be laid down for all degrees, 
diplomas and certificates of, the University; 
14 	 The North 
	
PaWeft Mit 
(West Rem Mt 
(Chapter V.—Statutes, Ordinances, Regulations and Rules.—
Section 23.) 
he qualifications for the degrees, diplomas, 
certificates and other academic distinctions to be 
awarded by the University, and the 
examinations and papers, if any, to be passed 
and submitted relating to the granting and 
obtaining of the same; 
the conditions of the award of fellowships, scholar-
ships, studentships, exhibitions, medals and 
prizes; 
(e) the conduct of examinations, including the terms of 
office and manner of appointment and the duties 
of examining bodies, examiners and moderators; 
(f) the maintenance of discipline among the students of 
the University and the colleges; 
(g) the conditions of residence of students at the 
University and the colleges; 
"Ii) the special arrangements, if any, which may be 
made for the residence, discipline and teaching of 
women students, and the prescribing for them of 
special courses of study; 
(i) the emoluments, and the terms and conditions of 
service of Teachers of the University; 
(j) the management of colleges and other institutions 
founded or maintained by the University; 
(k) the supervision and inspection of colleges and other 
institutions ; and 
(1) all other matters which by this Act or the Statutes 
are to be or may be provided for by Ordinances. 
(7) Subject to the other provisions of this Act and the 
provisions of the Statutes and the Ordinances, Regulations 
may be made to provide for all or any of the following 
matterg:— 
the procedure to be observed at the meetings of a 
subordinate authority and the number of members 
required to form a quorum; 
(b) the calling of meetings of such subordinate 
authority, and the giving of notice to its members 
of the dates of the meetings and of the business 
to be considered thereat and for the keeping of a 
record of the proceedings of such meetings; 
matters which by this Act, the Statutes or the 
Ordinances are required to be prescribed by 
Regulations • and 
(d) all other matters solely concerning a subordinate 
authority or committees appointed by it and not 
provided for by this Act, the Statutes or 
the Ordinances. 
(c)  
(d)  
(a) 
(0) 
The North Bengal University Act, 1961. 	 115 
XXVII at Mg 
(Chapter V1.--The University Fund, Annual Report and 
Accounts.—RettiOne 24-26.) 
(8) Subject to the provisions of this Act and the pro-
visions of the Statutes, the Ordinances and the Regulations, 
Rules may be made for the purpose of duly carrying out the 
provisions of, or exercising the powers conferred by, this 
Act or to provide for matters which, by the Statutes, the 
Ordinances or the Regulations are required to be prescribed by Rules. 
CHAPTER VI. 
THE UNIVERSITY FUND, ANNUAL REPORT AND ACCOUNTS. 
24. (1) The University shall have a fund, elsewhere in Fund of this Act referred to as the University Fund. 	 tbey.0 sit.  
(2) All monies received by the University by way of 
fees, fines, endowments, grants, donations, bequests or 
loans or on any other account whatsoever, shall be credited 
to, and all expenditure incurred by the University shall be paid out of, the University Fund. 
25. The annual report of the University shall be Annual 
prepared under the direction of such subordinate authority RePert• 
or officer and shall be submitted to the University on or 
before such date as may be prescribed. The annual report 
shall be considered by the University at a meeting. 
26. (1) As soon as may be after the close of a year, Annual the accounts of the University for that year shall be audited Ar unte  by an auditor appointed by the State Government or in such budget. 
other manner as the State Government may direct. 
(2) The University shall consider the audited annual 
accounts at a meeting and may take such action thereon -as it thinks fit. 
(3) The budget for each year shall be presented to and 
considered by the University at a meeting convened for the 
pUrpose not less than one month before the end of the 
preceding year. The University may take such action thereon as it may deem fit. 
(4) Copies of the budget as passed by the University 
and the audited accounts together with copies of the audit 
report shall be submitted to the Chancellor and to the State Government. 
(5) The State Government may require the University to 
supply to it any information in regard to the accounts and 
the budget and the University shall comply with such requisition. 
18 	 The North Bengal University Act, 1961. 
[West In. 8e; 
(Chapter V11.--Suppkneentavy Provisions.--Seetione 27-29.) 
CHAPTER VII. 
SUPPLEMENTARY PROVISIONS. 
visit and 	 27. (1) The Chancellor shall have the power to cause am 
Inspsetioa. inspection to be made by ,  such person or persons as he may 
direct, of the University, its buildings, laboratories and 
equipments, and of any college or other institution, and also 
of the examinations, teaching and other work cond ucted or 
done by the University, and may cause an inquiry to be 
made in like manner in respect of any matter connected with 
the University: 
Provided that the Chancellor shall, in every such case.. 
give previous notice to the Vice-Chancellor. 
(2) The Chancellor shall communicate to the Vice-
Chancellor his views on the result of any such inspection 
or inquiry. The University shall consider such views at a 
meeting and communicate its opinion to the Chancellor. 
After considering such opinion, the Chancellor may give 
such advice as he thinks fit regarding the action to be taken 
on the result of the inspection or inquiry, 
(3) The University shall report to the Chancellor the ,  
action, if any, which is proposed to be taken or has been 
taken by it upon the advice given under sub-section (2). 
(4) If action be not taken within a reasonable time to 
the satisfaction of the Chancellor, the Chancellor may, 
after considering any .  explanation furnished or representa-
tion made by the University in this regard, issue such 
directions in writing as he may think fit and the University 
shall comply with these directions. 
Contract of service for 
officers and 
Teachers. 
28. Except as otherwise provided under this Act or the 
E'tatutes, every salaried officer other than the Vice-
Chancellor and every Teacher of the University shall be 
appointed under a written contract which shall be lodged 
with the University and a copy thereof shall be furnished 
to the officer or Teacher concerned. 
Board of 
Arbiter. 
tore. 
29. Every dispute arising out of a contract between 
the University and any of its officers or Teachers shall be 
referred to a Board of Arbitrators consisting of one member 
appointed by the University, one member nominated by 
the officer or Teacher concerned and an umpire appointed 
by the Chancellor and the decision of the Board on such 
dispute shall be final, and no suit shall lie in any Civil 
Omni in respect of the matters decided by the Bout 
EGE-61/2-6,46iii.: 914 
The North Bengal. University Act, 1961. 	 17 
XXVII of 19614 
(Chapter V 11.—applementary Provisions.---Setions 30, 
31.) 
30. (I) The University shall constitute for the benefit Pension 
of its salaried officers (including the Vice-Chancellor), and Panvi -
Teachers and other servants, in such manner and subject to dent funds. 
such conditions as may be prescribed, such pension, insurance 
or provident funds as it may deem fit. 
(2) Where a provident fund has been constituted by 
the University for the benefit of its officers, Teachers and 
other servants of the University, the provisions of the 19 of 1925. Provident Funds Act, 1925 shall apply to such fund as if 
the fund were a Government Provident Fund. 
31. If any difficulty arises with respect to the 
establishment of the University or any subordinate 
authority of the University or to the transaction of any 
business of the University, the Vice-Chancellor may refer 
the same to the Chancellor who may thereupon issue such 
direction or cause such action to be taken as appears to him to be necessary or, expedient for resolving the difficulty. 
Power to 
remove 
difficulties. 

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