The Seacom Skills University Act, 2014

Registered No. WB/SC-247 	 No. WB(Part-III)/2014/SAR-14 
No Matta 6ayttt 
Extraordinary 
Published by Authority 
CAITRA 20] 	
THURSDAY, APRIL 10, 2014 	 [SAKA 1936 
PART III—Acts of the West Bengal Legislature. 
GOVERNMENT OF WEST BENGAL 
LAW DEPARTMENT 
Legislative 
NOTIFICATION 
No. 700-L.-10th April, 2014.—The following Act of the West Bengal Legislature, having been assented by 
the Governor, is hereby published for general information:— 
West Bengal Act VI of 2014 
THE SEACOM SKILLS UNIVERSITY 
ACT, 2014. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first published in the Kolkata Gazette, 
Extraordinary, of the April 10, 2014.] 
An Act to provide for the establishment and incorporation of the Seacom Skills 
University in the district of Birbhum, West Bengal and to confer the status of a private 
University thereon and for matters connected therewith or incidental thereto; 
WHEREAS it is expedient to provide for the establishment and incorporation of the 
Seacom Skills University in the district of Birbhum, West Bengal promoted by Seacom 
Marine College, a Trust duly registered under the Indian Trusts Act, 1882 (II of 1882), 
and to confer the status of a private University thereon and for matters connected 
therewith or incidental thereto. 
It is hereby enacted in the Sixty-fifth Year of the Republic of India, by the Legislature 
of West Bengal, as follows:- 
Short title, 
extent and 
commencement. 
1. (1) This Act may be called the Seacom Skills University Act, 2014. 
(2) It shall extend to the whole of the state of West Bengal. 
2 	 THE KOLKATA GAZETTE, EXTRAORDINARY, APRIL 10. 2014 	 [PART III 
The Seacom Skills University Act, 2014. 
(Section 2.) 
Definitions. 
(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 by the State 
Government; 
(3) "Anti-ragging Committee" means the Anti-ragging Committee of the 
University constituted under the University's Statute; 
(4) "Chairman" means the Chairman of the Governing Board; 
(5) "Chancellor" means the Chancellor of the University; 
(6) "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; 
(7) "employee" means a person appointed by the University to work in the 
University or its study centres, off-campus centres, off-shore campus and 
includes a teacher, officer and any other employee of the University other 
than the Visitor; 
(8) "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; 
(9) "Finance Committee" means Finance Committee of the University; 
(10) "Governing Board" means the Governing Board of the University; 
(11) "Governor" means the Governor of the State of West Bengal; 
(12) "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; 
(13) "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; 
(14) "Prescribed" means prescribed by rules made under this Act; 
(15) "Registered office" means the registered office of the University; 
(16) "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 
PART III] 	 THE KOLKATA GAZETTE, EXTRAORDINARY, APRIL 10, 2014 	 3 
The Seacom Skills University Act, 2014. 
(Section 3.) 
Scientific Research. National Assessment and Accreditation Council, 
National Council for Teacher Education, 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 by the Central Government for the purpose of 
regulating higher education; and 
(b) the State Government of West Bengal in the Higher Education 
Department; 
(17) "Regulatory Committee" shall mean the committee constituted by the 
State Government for the purpose of this Act; 
(18) "Sponsoring Trust" in relation to the University means the Seacom 
Marine College, an Educational and Charitable Trust duly registered under 
the Indian Trusts Act. 1882; 	 II of 1882. 
(19) "State Government" means the Government of West Bengal in the Higher 
Education Department; 
(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 Seacom Skills University established under 
section 3 of this Act; 
(24) "University Grants Commission" means the' University Grants 
Commission, established under the University Grants Commission Act, III of 1956. 
1956. 
Establishment 
and Incorporation 
of the University. 
3. ( 1 ) There shall be established and incorporated a University by the name of 
the Seacom Skills University at Kendradangal, Birbhum within the territory of 
West Bengal duly sponsored by the sponsoring Trust more specifically described under 
Schedule A of this Act. 
(2) The University shall be a body corporate by the name of the Seacom Skills 
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 
authorized 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. 
4 	 THE KOLKATA GAZETTE, EXTRAORDINARY, APRIL 10, 2014 	 [PART III 
The Seacotn Skills University Act, 2014. 
(Sections 4-6.) 
(5) The headquarters of the University shall be at Kendradangal. Birbhum, 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. 
Properties of the 
University and its 
application. 
Restrictions and 
Obligations of the 
University. 
Objects 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 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 by the University's Statute. 
(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 tuition fees for Professional courses such as Engineering and 
Technology, Management etc., in the University shall be such as may be determined 
and prescribed 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 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 of 
the University for 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 students and other stake 
holders inter alio, 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. 
6. The objects of the University shall be as follows, namely:— 
(i) to provide instruction, teaching, training and research including 
development of skills 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; 
PART III] 	 THE KOLKATA GAZETTE, EXTRAORDINARY, APRIL 10, 2014 	 5 
The Seacom Skills University Act, 2014. 
(Sections 7, 8.) 
(ii) to establish the main campus in West Bengal, and to have study 
centres, 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 other; 
(vi) to disseminate knowledge through seminars, conferences, executive 
education programmes, community development programmes, 
publications and training programmes; 
(vii) to undertake programmes for the training and development of faculty 
members and teachers of the University and other Institutions in India 
and abroad; 
(viii) to undertake collaborative research with any organization in India and 
abroad; 
(ix) to create higher levels of intellectual abilities; 
(x) to create entrepreneurs by providing necessary skills and support; 
(xi) to provide consultancy to industry, Government, public and private 
organization; 
(xii) to create an Industry Academia partnership by inviting Industry and 
institutions in the University campus and other university places for mutual • 
benefits; 
(xiii) to ensure that the standard of degrees, diplomas, certificates and other 
academic distinctions are not lower than those laid down by statutory 
regulatory authorities in India; 
(xiv) to do all things necessary or expedient to promote the objectives under 
this section; 
(xv) to pursue any other objective as may be prescribed by the State 
Government. 
University shall 
remain open to all 
irrespective of 
sex, religion, 
class, colour, 
creed or opinion. 
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 
degree, diploma or other academic distinction or course of study on the grounds of 
sex, race, creed, caste and class, place of birth, religious belief or political or other 
opinion. 
Powers and 
functions of 
University. 
8. Subject to the provisions of this Act and the State Government's Policy published 
in the Official Gazette vide Notification no. 142 - Edn (U) dated 31/01/ 2013, the 
University shall exercise the following powers and perform the following 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; 
6 	 THE KOLKATA GA7FTTE, EXTRAORDINARY, APRIL 10, 2014 	 [PART III 
The Seacom Skills 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 prescribe courses and curricula and 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 confer 
degrees, diplomas or grant certificates and other academic distinctions or 
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 by the 
University's regulations; 
(vi) to confer ordinary and honorary degrees or other distinctions in the manner 
provided by the University's regulations; 
(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 nformation 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 with like or 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, and 
generally 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 any other source, loans, subsidies, grants, assistance. 
donations, benefactions, bequests and by transfer of movable and 
immovable properties. for the purposes and objects of the University as 
may be decided by the Board; 
(xv) to establish, maintain and manage halls and hostels for the residence of 
students; 
(xvi) to supervise and control the residence and regulate the discipline of students 
of the University and to make arrangements for promoting their health 
and general welfare, and cultural activities; 
PART III] THE KOLKATA GAZETTE, EXTRAORDINARY, APRIL 10. 2014 	 7 
The Seacom Skills University Act, 2014. 
(Section 8.) 
(xvii) to fix, demand and receive or recover fees and such other charges as 
may be provided by the University's regulations for the purpose of this 
Act; 
(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 
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; 
(xxi) to draw and accept, to make and endorse, to discount and negotiate, 
Government of India's promissory notes and other 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 
provided by the University's 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 University's 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; 
8 	 THE KOLKATA GAZETTE. EXTRAORDINARY, APRIL 10. 2014 	 [PART III 
The Seacoin Skills University Act, 2014. 
(Sections 9, 10.) 
(xxx) subject to the provisions of this Act and the rules and University's 
regulations made thereunder, any officer or authority of the University 
may, by order, delegate his or its powers except the power to make 
University's regulations to any other officer or authority under his or its 
control and subject to the conditions that the ultimate responsibility for 
the exercise of the power so delegated shall continue to vest in the officer 
or authority delegating them; 
(xxxi) to do all such other acts and things as the University may consider 
necessary. conducive or incidental to the attainment or enlargement of all 
or any of the objects of the University. 
Teaching in the 
University. 
The Visitor. 
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 by University's Statutes. 
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. 
(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 published in 
Official Gazette vide Notification no. 142 - Edn (U) dated 31/01/2013 or the provisions 
of this Act or University's Statutes, Ordinances, University's regulations and rules made 
thereunder, 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. 
(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, 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, its Centers, 
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 foregoing provisions of this section, the Visitor may. 
by order in writing, annul any proceeding of the University which is not in conformity 
with this Act or the Policy of the State Government published in Official Gazette vide 
Notification no. 142 - Edn (U) dated 31/01/2013. or the University's Statutes or the 
Ordinances or the rules framed under this Act: 
PART III] 	 THE KOLKATA GAZETTE. EXTRAORDINARY, APRIL 10, 2014 	 9 
The Seacom Skills University Act, 2014. 
(Sections 11-13.) 
Authorities of the 
University. 
Officers of the 
University. 
Provided that before making any such order, he shall call upon the University to 
show-cause 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. 
11. The following shall be the authorities of the University, namely:— 
(a) the Governing Board; 
(b) the Academic Council; 
(c) the Finance Committee; 
(d) the Anti-ragging Committee; and 
(e) such other authorities as may be declared by the University's Statutes 
to be 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; 
(t) the Chief Finance Officer; 
(g) the Controller of Examinations, and 
(h) such other persons as may be declared by the University's Statutes to be 
officers of the University. 
The Governing 
Board, its powers 
and functions. 
13. (1) The Governing Board of the University shall consist of the following 
members, namely:— 
(i) the Chancellor. who shall be the Chairman of the Board; 
(ii) two representatives of the sponsoring trust to be nominated by the trust; 
(iii) the Vice-Chancellor of the University; 
(iv) two Deans of the faculty councils for post-graduate and undergraduate 
studies to be nominated by the Chancellor, by rotation; 
(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, humanities to be nominated by the Chancellor; 
(vii) two representatives of the industries to be nominated by the Chancellor; 
and 
(viii) the Registrar, who shall be the Secretary of the Board. 
(2) The Governing Board shall be the supreme authority of the University. 
(3) The Governing Board shall 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 place them before the State 
Government for approval; 
10 	 THE KOLKATA GAZETTE. EXTRAORDINARY. APRIL 10. 2014 	 [PART HI 
The Seacom Skills University Act, 2014. 
(Sections 14, 15.) 
Chancellor of the 
University and his 
powers. 
The Vice-
Chancellor. 
(c) to borrow, invest money and funds of the University and 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 University's 
Statutes. Ordinances, University's regulations or rules made thereunder; 
(f) to prepare the budget and annual report of the University; 
(g) to lay down the 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 by the University's Statutes. 
(4) The term of office of members of the Governing Board including 
their re-nomination or resignation shall be such as may be provided by the University's 
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 for a period not 
exceeding five years by following such procedure and on such terms and conditions as 
may be provided by the University's Statutes: 
Provided that the Chancellor may be re-appointed for a second term. 
(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. 
(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 of sub 
section (8) of section 15; and 
(d) such other powers as may be provided by the University's Statutes and the 
University s regulations. 
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, provided by the regulatory body. 
(3) The term of the office of the Vice-Chancellor shall be determined by the 
Governing Board for the period not exceeding five years. 
(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 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 of one year. 
PART III] THE KOLKATA GAZETTE, EXTRAORDINARY, APRIL 10, 2014 	 11 
The Seacom Skills University Act, 2014. 
(Sections 16-18.) 
(5) The Vice-Chancellor shall be the principal executive and academic officer of 
the University and shall exercise general superintendence and control over the 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 by the University's Statutes or the Ordinances or the University's 
regulations. 
(8) If, at anytime. 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 University's regulations: 
Provided that before taking an action under this sub-section, the Vice-Chancellor 
shall be given an opportunity of being heard. 
The Academic 
Council. 
Powers and 
functions of 
Academic 
Council. 
16. (1) The Academic Council shall consist of the Vice-Chancellor and such other 
members as may be provided by the University's 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, University's Statutes or 
Ordinances, made under this Act, 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 by the University's Statutes. 
17. Subject to the provisions of this Act and the University's Statutes and Ordinances 
made thereunder, the Academic Council shall, in addition to all other powers vested in 
it. have the following powers. namely:— 
(0 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: 
(ii) to bring about inter-faculty co-ordination, to establish or appoint 
Committees or Boards, for taking up projects on an inter-faculty basis; 
(iii) to consider matters of general academic interest either at its own initiative 
or referred to by the Faculty Councils, and to take appropriate action 
thereon; and 
(iv) to frame such regulation consistent with the University's Statutes, rules 
and Ordinances regarding the academic functioning of the University, 
discipline, residence, admissions, award of fellowships and studentships, 
fee concessions, corporate life and attendance. 
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 Professors of 
the University. 
The Deans. 
12 	 THE KOLKATA GAZETTE. EXTRAORDINARY, APRIL 10. 2014 	 [PART III 
The Seaton Skills University Act, 2014. 
(Sections 19-23.) 
The Registrar. 
The Chief 
Finance 
Officer. 
The Finance 
Committee. 
Other Officers. 
The Faculty 
Councils for I'ost-
Graduate and 
Under-gaduate 
Studies. 
(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 University's regulations. 
(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 regulations. 
19. (1) The Registrar shall be appointed by the Chancellor on recommendation of 
the sponsoring Trust in such manner. as may be provided by the University's Statutes 
or the University's regulations. 
(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 duties 
as may be provided by the University's Statutes. 
20. (1) The appointment of the Chief Finance Officer shall be made by the 
Chancellor in such manner as may be provided by the University's Statutes. 
(2) The Chief Finance Officer shall exercise such powers and perform such duties 
as may be provided by the University's 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 
provided by the University's Statutes and its procedures in financial matters, including 
the delegation of its powers, shall be provided by Ordinances. 
22. (1) The University may appoint such other officers as may be necessary for 
its functioning. 
(2) The manner of appointment of 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 by the University's Statutes. 
23. (1) There shall be as many Faculty Councils for Post-Graduate and 
Undergraduate Studies as there are courses or faculties in the University as per the 
decision of the Governing Board. 
(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 Professor or Professors of the Department or Departments concerned. 
if any; 
(v) the Librarian of the University, if the post is vacant then the person acting 
as Librarian of the University; 
(vi) five Teachers of the University, other than Professors, 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. 
PART III] 	
THE KOLKATA GAZETTE, EXTRAORDINARY, APRIL 10, 2014 	 13 
The Seacom Skills University Act, 2014. 
(Sections 24, 25.) 
Powers and duties 
of the Faculty 
Councils for Post-
Graduate and 
Under-graduate 
Studies. 
Other Authorities 
24. Subject to the provisions of this Act, and the University's Statutes, rules, 
Ordinances and University's regulations. the Faculty Council for Post-Graduate and 
Undergraduate Studies shall exercise the following powers and perform the following 
duties:— 
(i) 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; 
(ii) to recommend to the Governing Board the creation and institution of 
Professorships, Readerships, Lectureships. and other teaching posts and 
the emoluments thereof; 
(iii) 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; 
(iv) 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 the 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 University's 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 University's regulations in this regard; 
(ix) to call for such reports or information as the Faculty Council may consider 
necessary for efficient discharge of its duties from the teaching 
departments, research units; 
(x) to consider any educational matter relating to the Faculty Council and to 
arrive at decisions or make recommendations pertaining thereto to the 
appropriate authority or officer; 
(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; 
(xi v) to exercise all other powers and perform all other functions conferred and 
imposed on it by or under this Act. 
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 University's 
Statutes. 
(2) The composition, constitution, powers and functions of such other authorities 
of the University shall be such as may be provided by the University's Statutes. 
14 	 THE KOLKATA GAZETTE. EXTRAORDINARY. APRIL 10, 2014 	 [PART III 
The Seacom Skills University Act, 2014. 
(Sections 26-29.) 
Regulatory 
Committee. 
Act not to be 
invalidated by 
vacancies. 
The First 
University's 
Statutes. 
Appointment of 
teachers and non-
teaching 
employees in the 
University. 
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 
as may be prescribed in this regard. 
(2) The powers and functions of the Regulatory Committee shall be such as 
may be prescribed by the State Government. 
(3) The recommendations 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 will function as the Regulator for the University. 
27. No act or proceeding of the Board or any authority of the University or any 
committee constituted under this Act or by the University's regulations 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. 
28. (1) The First University's 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 from time to time; 
(b) the terms and conditions of appointment of the Vice- Chancellor and 
his powers and functions; 
(c) the manner and terms and conditions of appointment of the Registrar and 
the Chief Finance Officer and their powers and functions; 
(d) the manner and terms and conditions of appointment of other officers and 
teachers and their powers and functions; 
(e) the terms and conditions of service of 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 consonant with 
the University's regulations of relevant regulatory body; 
(i) provisions regarding the policy of admissions, including regulation of 
reservation of seats consonant with the University's regulations of relevant 
regulatory body; 
(j) provisions regarding number of seats in different courses; and 
(k) such other provisions as may be necessary in the functioning of the 
University. 
(2) The First University's Statutes of the University shall be made by the Governing 
Board and shall be submitted to the State Government. 
(3) The State Government shall consider the First University's Statutes submitted 
by the University and shall give its approval thereon within two months from the date 
of its receipt with such modifications. if any, as it may deem necessary. for compliance. 
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 prescribed by the Regulatory Body. 
(2) The University shall have the power to make University's regulations regarding 
terms and conditions of service of the employees of the University. and these shall be 
consistent with the norms and standards prescribed by the Regulatory Body. 
PART III] THE KOLKATA GAZETTE, EXTRAORDINARY. APRIL 10, 2014 	 15 
The Seacom Skills University Act, 2014. 
(Section 30.) 
Funds and 	 30. (1) The University shall establish and constitute a fund to be known as accounts of the 
University. 	 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 for the purpose of this Act; 
(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 proceedings 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 and 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 University's Statutes of the University and of the members of 
any committee appointed by any of the authorities or by the Chairperson 
of the sponsoring Trust or the Vice-Chancellor, as the case may be, of the 
University; 
(g) for the payment of fellowship. freeships, scholarships, ass i stanceshi ps 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 
student otherwise eligible for such awards under the University's Statutes, 
ordinances, University's regulations or rules; 
(h) for the payment of any expenses incurred by the University for the purpose 
of the University; 
(i) for payment of cost of capital, not exceeding the prevailing bank rate of 
interest, incurred by the sponsoring trust for setting up the University and 

Excerpt shown. Open the full act in Lexace.

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