The St. Xavier's University, Kolkata Act, 2016

Registered No. WB/SC-247 No. WB(Part-IID/2017/SAR-1 
 
OIN 
 
No Matti Gapttt 
*104 1 vIzi 
Extraordinary 
Published by Authority 
PAUSA 26] 
  
MONDAY, JANUARY 16, 2017 	 [SAKA 1938 
 
PART III—Acts of the West Bengal Legislature. 
GOVERNMENT OF WEST BENGAL 
LAW DEPARTMENT 
Legislative 
NOTIFICATION 
No. 52-L.-16th January, 2017.—The following Act of the West Bengal Legislature, having been assented to by the 
Governor, is hereby published for general information:— 
West Bengal Act XII of 2016 
THE ST. XAVIER'S UNIVERSITY, KOLKATA 
ACT, 2016. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first published in the Kolkata Gazette 
Extraordinary, of the 16th January, 2017.] 
An Act to provide for establishment and incorporation of the St. Xavier's University, 
Kolkata and for matter connected therewith and incidental thereto. 
WHEREAS it is expedient to constitute and incorporate the St. Xavier's University, 
Kolkata to enable it to function efficiently as a University encouraging and providing 
for instruction and research in various branches of learning and courses of study, 
promoting advancement and dissemination of knowledge and learning, and extending 
higher education, to meet the growing needs of the society, 
It is hereby enacted in the Sixty-seventh Year of the Republic of India, by the 
Legislature of West Bengal, as follows:— 
La 
2 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 16, 2017 	 [PART III 
The St. Xavier's University, Kolkata Act, 2016. 
(Chapter 1.—Preliminary.—Sections 1, 2.) 
CHAPTER I 
Preliminary 
Short title, and 	 1. (1) This Act may be called the St Xavier's University, Kolkata Act, 2016. 
commencement. 	
(2) This Act shall come into force on such date as the State Government may, by 
notification in the Official Gazette, appoint. 
Definitions. 	 2. In this Act, unless the context otherwise requires:— 
(1) "Academic Council" means the Academic Council of the University; 
(2) "Board of Studies" means the Board of Studies of the University; 
(3) "the Chancellor", "the Vice-Chancellor" and "the Pro-Vice-Chancellor" 
shall mean respectively the Chancellor, the Vice-Chancellor and the 
Pro-Vice Chancellor of the University; 
(4) "constituent college" means a college established and administered by 
the sponsoring trust anywhere in the State of West Bengal, irrespective 
of the fact that such college is affiliated to any other University and not 
so declared as such; 
(5) "convocation" means the meeting of the Governing Board for the purpose 
of conferring degrees, titles, diplomas, certificates or other academic 
distinctions, including titles of Honoris Causa; 
(6) "degree" means the degree awarded by the University; 
(7) "department" means a department of studies and includes a centre of 
studies established by the University; 
(8) "employee" means a person employed in the University; 
(9) "Executive Council" means the Executive Council of the University; 
(10) "Faculty" means a Faculty council for post-graduate and undergraduate 
studies of the University; 
(11) "financial year" means the year beginning on the 1st day of April and 
ending on the 31st day of March of the succeeding year; 
(12) "Governing Board" means the Governing Board of the University 
constituted under this Act; 
(13) "Governor" means the Governor of the State of West Bengal; 
(14) "hall" or "hostel" means a unit of residence of students established, 
managed or maintained by the University; 
(15) "Jesuit" means a member of the Society of Jesus; 
(16) "Librarian" means a Librarian or any other person holding the post of 
Librarian, by whatever name called, appointed as such by the University; 
(17) "non-teaching staff" means the non-teaching staff, by whatever name 
called, appointed or recognized as such by the University not holding 
any teaching post or not holding the post of an officer or Librarian; 
(18) "officer" means the officer of the University; 
(19) "prescribed" means prescribed by rules, order, notification and by-laws 
made under this Act by the State Government; 
PART III] 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 16, 2017 	 3 
The St. Xavier's University, Kolkata Act, 2016. 
(Chapter II—The University and its Officers.—Section 3.) 
(20) "Regulatory Body" means— 
(a) a body established by the Central Government for laying down 
norms and conditions for ensuring academic standard of higher 
education in its designated areas or 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 Teachers Education, Pharmacy Council 
of 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 
Bodies 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. 
(21) "Regulatory Committee" shall mean the Committee constituted by the 
State Government for the purpose of this Act; the Constitution, power 
and function of which shall be such as may be prescribed. 
(22) "sponsoring trust" means the St. Xavier's College, Kolkata Educational 
Trust, constituted and registered under the Indian Trust Act, 1882; 	 II of 1882. 
(23) "St. Xavier's College (Autonomous), Kolkata" means the St. Xavier's 
College (Autonomous), Kolkata, established and managed by the 
sponsoring trust; 
(24) "State Government" means the Government of West Bengal in the Higher 
Education Department; 
(25) "Statutes", "Ordinances", "Regulations" mean respectively, the Statutes, 
Ordinances and Regulations of the University made under this Act; 
(26) "student" means the regular student of the University; 
(27) "University Teacher" means a Professor, an Associate Professor, an 
Assistant Professor or any other person, holding a teaching post in the 
University, appointed as such by the University; 
(28) "University" means the St. Xavier's University, Kolkata as constituted 
under this Act; 
(29) "University Laboratory", "University Library", "University Museum", 
or "University Institution" means a laboratory, a library, a museum or 
an institution, as the case may be, established, maintained and managed 
by the University. 
(30) "University Grants Commission" means the University Grants 
Commission established under the provisions of the University Grants III of 1956. Commission Act, 1956. 
The University 
and its 
incorporation. 
CHAPTER II 
The University and its Officers 
3. (1) There shall be established and incorporated a University by the name of 
the St. Xavier's University, Kolkata. 
(2) The head quarter of the University shall be located within the Kolkata 
Metropolitan Area. 
(3) The University shall be a unitary University having no power to provide 
affiliation to any college: 
Provided that the University may have as many constituent college situated within 
the territory of West Bengal and exclusively established and administered by the 
4 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 16, 2017 	 [PART III 
The St. Xavier's University, Kolkata Act, 2016. 
(Chapter II.—The University and its Officers.—Sections 4-6.) 
Properties of the 
University and 
its application. 
Objects of the 
University. 
Powers of the 
University. 
sponsoring trust, and such college may, notwithstanding anything contained in any 
other law for the time being in force, be admitted within the privileges of the University 
with prior approval of the State Government and with effect from such date and on 
such terms and conditions, as the State Government may, by notification in the Official 
Gazette, specify. 
(4) The Chancellor, the Vice-Chancellor and other officers and employees of the 
University and the members of the Governing Board and the Executive Council, so 
long as they continue to hold such office or membership, shall constitute a body 
corporate by the name of the St. Xavier's University, Kolkata. 
(5) The University shall have perpetual succession and a common seal and shall 
sue and be sued by the name of the St. Xavier's University, Kolkata. 
4. (1) The sponsoring trust shall, from time to time, transfer movable and 
immovable properties to the University in accordance with relevant law for carrying 
out the purposes of this Act. 
(2) The movable and immovable properties transferred under sub-section 
(1) shall be used and administered by the Governing Board in such manner as may be 
provided by the Statute. 
(3) The movable and immovable properties transferred 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. 
5. The object of the University shall be:— 
(1) to provide for instruction in such branches of learning as the University may 
think fit, and to make provision for research and for the advancement and dissemination 
of knowledge; 
(2) to encourage study of modern technology and professional courses; 
(3) to provide students and teachers the necessary atmosphere and facilities for 
the promotion of innovations in education leading to restructuring of course, new and 
innovative methods of teaching, learning and integral development of personality; 
(4) to promote studies in various disciplines and inter disciplinary studies and to 
promote national integration, secularism and understanding of the international issues 
amongst the students; 
(5) to become a centre of academic excellence in the field of higher education and 
research; 
(6) to become a bridge between the rural-urban divide, extending the benefit of 
education to the poor and the marginalized, aiming at their empowerment; 
(7) to ensure access and equality in higher educational opportunity to all deserving 
and meritorious students with preferential option for the poor and the marginalized, 
irrespective of caste and creed; 
(8) to inspire and challenge all segments of the University to raise the realm of 
good to great and to greater through continuous quality assessment; 
(9) to offer subjects for competence-building and motivate and animate a work 
force imbued with human values; 
(10) to open centres of studies and campuses in different parts of West Bengal; 
(11) to focus on access to knowledge, creation of knowledge, application of 
knowledge, dissemination of knowledge and development of better knowledge services. 
6. The University shall have the following powers, namely:— 
(1) to encourage and provide for instruction, teaching, training and research 
in such branches of learning and courses of study as it may think fit, and 
generally to promote the advancement and dissemination of knowledge, 
learning and research and the extension of higher education including the 
study of indigenous languages as well as culture and rural development; 
PART III] 	
THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 16, 2017 	 5 
The St. Xavier's University, Kolkata Act, 2016. 
(Chapter 11.—The University and its Officers.—Section 6.) 
(2) to establish, administer, maintain and manage campuses, libraries, 
laboratories, museums and such other institutions or centres for study, 
research and training as it may deem necessary; 
(3) to institute degrees, titles, diplomas, certificates and other academic 
distinctions; 
(4) to hold examinations and to confer degrees, titles, diplomas, certificates 
and other academic distinctions on persons who shall have pursued an 
approved course of study in the University in the manner provided and 
shall have passed the prescribed examinations of the University, or shall 
have carried on research under conditions provided; 
to withdraw or to cancel degrees, titles, diplomas, certificates or other 
academic distinctions under such conditions as may be provided by Statutes 
and after giving the person affected a reasonable opportunity to present 
his case; 
(6) to confer honorary degrees or other academic distinctions under conditions 
provided; 
to formulate policy and determine the standard of admission which may 
include examination, evaluation or any other method of testing; 
to institute Professorships including Chair Professorships and other 
teaching posts required by the University and to appoint persons to such 
Professorships or other teaching posts, or to recognize persons as 
Professors, Associate Professors orAssistant Professors of the University, 
or as holders of other teaching posts of the University for the purpose of 
imparting instruction and for conducting research in the University; 
to create posts, as and when required, of officers and employees of the 
University besides those provided under this Act; 
(10) to provide, subject to the provisions of this Act, the constitution, powers 
and duties of the Boards of Studies, the Finance Committee, and other 
bodies as may be constituted; 
(11) to provide the powers and duties of officers of the University; 
(12) to provide, subject to the provisions of this Act, the terms and conditions 
of service, including the rules regarding conduct and discipline and the 
emoluments for all categories of employees of the University with prior 
approval of the Governing Board; 
(13) to make provisions for provident fund and other funds for the welfare of 
the employees of the University and to keep and maintain those funds as 
per provisions of law applicable from time to time; 
(14) to determine tuition fees or other charges for admission and for 
examinations and other purposes, and to demand and receive the fees or 
other charges so determined; 
(15) to establish, administer, maintain and manage halls, hostels etc.; 
(16) to provide for promotion of health, welfare and discipline amongst the 
students; 
(17) to extend grant to the National Service Scheme and National Cadet Corps 
and other such bodies recognised by the University from the University 
Fund; 
(18) to enter into agreement with the State Government or with any person, 
body or authority for taking over by the University of the management 
of any institution, including its assets and liabilities, or for any other 
purpose not repugnant to the provisions of this Act; 
(19) to acquire, hold and dispose of property, movable and immovable and to 
make grants and advances for furthering any of its objects; 
(5) 
(7)  
(8)  
(9)  
6 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 16, 2017 	 [PART III 
The St. Xavier's University, Kolkata Act, 2016. 
(Chapter H.—The University and its Officers.—Sections 7-10.) 
(20) to accept and administer gifts, endowments and benefactions, for the 
furtherance of any of its objects of the University and to institute awards, 
fellowships, travelling fellowships, scholarships, studentships, stipends, 
bursaries, exhibitions, medals and prizes; 
(21) 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; 
(22) to co-operate with other Universities, institutions and educational 
authorities in matters that relate to and further the educational objectives 
of the University; 
(23) to impart instruction through distance education with the approval of the 
appropriate authority; 
(24) to introduce interdisciplinary or multidisciplinary or integrated courses 
in selected subjects; 
(25) to initiate collaborative teaching and research programme with other 
Universities and institutions of repute and to provide modalities for credit 
transfer and award of joint degrees, if deemed necessary; 
(26) to do all such acts and things as may be necessary or desirable for, or 
incidental to, the advancement of the objects or purposes of the 
University. 
Teaching of the 
University. 
Jurisdiction of 
the University. 
Access to the 
University. 
Delegation of 
Powers. 
7. (1) All recognized teaching in connection with any degree, diploma, certificate, 
award, distinction of the University shall be conducted by the teachers of the University 
under the general supervision of the Executive Council and the Academic Council. 
(2) The authorities responsible for such teaching shall be such as may be provided 
in the Ordinances. 
8. (1) The jurisdiction of the University shall be the whole of the State of 
West Bengal. 
(2) The University shall have right to open its branches or units or centres or 
campuses anywhere in West Bengal with prior approval of the University Grants 
Commission and the State Government. 
9. The University shall be open to all persons irrespective of gender, religion, 
race, creed, caste or class for being associated therein as a student or teacher, or to 
hold any office therein: 
Provided that nothing in this section shall be deemed to prevent the University for 
making appropriate provisions for reservation of Scheduled Castes, Scheduled Tribes, 
Other Backward Classes, Persons with disabilities and persons with special needs and 
any other deserving group in terms of law or order issued by the Government to this 
effect. 
10. The University may delegate such of its powers as it may deem expedient to 
any of its authorities or to any of its officers, and may, at any time, withdraw at its 
discretion any power so delegated. 
PART III] 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 16, 2017 	 7 
The St. Xavier's University, Kolkata Act, 2016. 
(Chapter 11.—The University and its Officers.—Sections 11-14.) 
The Visitor. 
The Chancellor 
and his powers 
and functions. 
Officers of the 
University. 
The Vice-
Chancellor 
11. (1) The Governor shall, by virtue of his office, be the Visitor of the University. 
(2) The Visitor shall, if present, preside over the Convocation of the University 
held for conferring degrees, diplomas, charters, designations and certificates. 
(3) Subject to the procedures as may be prescribed, the Visitor may, either 
suo-motto or on the basis of information received, call for any paper or information 
relating to the affairs of the University and if he is satisfied that any order, or decision 
taken or proceeding instituted by any authority of the University is not in conformity 
with the Act, Statutes, Ordinances, Regulations or rules, the Visitor may give such 
advice to the Chancellor as he may deem fit in the interest of the University. On the 
basis of such advice from the Visitor the Chancellor shall take appropriate action. 
12. (1) The President of the sponsoring trust shall by virtue of his office be the 
Chancellor of the University. 
(2) The Chancellor shall hold office for a period of six years and by virtue of his 
office, be the head of the University. 
(3) The Chancellor shall, in absence of the Visitor, preside at the Convocation of 
the University held for conferring degrees. 
(4) The Chancellor shall by virtue of his office, be the Chairperson of the Governing 
Board. 
(5) The powers and functions of the Chancellor shall be such as may be provided 
by the Statutes. 
13. The following shall be the officers of the University:— 
(1) the Vice-Chancellor, 
(2) the Pro-Vice-Chancellor, 
(3) the Registrar, 
(4) the Controller of examinations, 
(5) the Deans of Faculty, 
(6) the Dean (s) of Students' Welfare, 
(7) the Finance Officer; and 
(8) the Persons holding such other posts as may be declared by the Statutes to 
be the posts of officers of the University. 
14. (1) The Vice-Chancellor shall be a distinguished academic with proven 
competence, integrity, morals and institutional commitment. 
(2) The Vice-Chancellor shall be a person with a minimum of fifteen years of 
experience of teaching in a reputed institution of higher education along with a minimum 
of five years of administrative experience in a higher education institution. 
(3) The Vice-Chancellor shall be appointed by the Chancellor with the approval of 
the Governing Board. 
(4) The Vice-Chancellor shall be from amongst the members of the Jesuits. If a suitable person is not available from among the Jesuits, the Chancellor may appoint 
another person subject to the fulfillment of conditions mentioned in sub-sections 
(1) and (2). 
(5) The Vice-Chancellor shall be the whole time officer of the University and shall 
be paid from out of the University fund such salary and allowances as the Chancellor 
may decide in consultation with the Governing Board. 
8 
	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 16, 2017 	 [PART III 
The St. Xavier's University, Kolkata Act, 2016. 
Powers and 
functions of the 
Vice-Chancellor. 
(Chapter II.—The University and its Officers.—Section 15.) 
(6) The Vice-Chancellor may resign from his office by writing under his hand 
addressed to the Chancellor. 
(7) If— 
(a) the Vice-Chancellor is, by reason of leave, illness or other cause, 
temporarily unable to exercise the powers and perform the duties of his 
office, or 
(b) if a vacancy occurs in the office of the Vice-Chancellor by reason of 
death, resignation, removal, expiry of the term of his office or otherwise, 
then, during the period of such temporary inability or pending the appointment of a 
Vice-Chancellor, as the case may be, the Chancellor may appoint the Pro-Vice-Chancellor 
or any other person from and amongst the senior most professors or officers of the 
University to exercise the powers and to perform the duties of the Vice-Chancellor. 
(8) The vacancy in the office of the Vice-Chancellor occurring by reason of death, 
resignation or expiry of the term of his office, removal or otherwise shall be filled up 
by appointment of a Vice-Chancellor in accordance with the provisions of sub-sections 
(1), (2) and (4) within a period of one year from the date of occurrence of such 
vacancy. 
(9) The Vice-Chancellor may be removed from his office by the Chancellor with 
prior approval of the Governing Board if he is satisfied that the incumbent:— 
(a) has become insane or adjudged by a competent court to be of unsound 
mind; or 
(b) has become an un-discharged insolvent or stands so declared by a competent 
Court; or 
(c) has become physically unfit or incapable of discharging his duties due to 
protracted illness or physical disability; or 
(d) has wilfully omitted or refused to carry out the provisions of this Act or 
service contract or has abused or misused the powers vested in him, or if, 
in the opinion of the Chancellor, the continuance in the office of the Vice-
Chancellor is detrimental to the interest of the University; or 
(e) has shown incompetence to perform or has persistently made default in 
the performance of duties imposed on him by or under this Act; or 
(f) has been convicted by a competent court of law for any offence within the 
meaning and concept of the Code of Criminal Procedure, 1973: 
Provided that the Vice-Chancellor shall be given a reasonable opportunity to show 
cause by the Chancellor before taking recourse for his removal under clauses (d), 
(e) and (f). 
15. (1) The Vice-Chancellor shall be the principal executive and principal 
academic officer of the University and shall, in the absence of the Chancellor, preside 
over the meeting of the Governing Board. 
(2) The Vice-Chancellor shall, by virtue of his office, be a member and the 
Chairperson of the Executive Council, Academic Council and the Faculty Councils 
for Post-graduate and Undergraduate Studies and shall be the Chairperson of any 
other authority or body of the University of which he may be a member. 
(3) The Vice-Chancellor shall also be entitled to be present at and to address any 
meeting of any other authority or body of the University of which he may not be a 
member, but shall not be entitled to vote there at. 
2 of 1974. 
PART III] 	
THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 16, 2017 	 9 
The St. Xavier's University, Kolkata Act, 2016. 
(Chapter IL—The University and its Officers.—Section 16.) 
(4) The Vice-Chancellor shall have the power to convene meetings of the Governing 
Board, the Executive Council, the Academic Council, the Faculty Councils for Post- 
Graduate and Undergraduate Studies and of any other authority or body of the 
University. 
(5) It shall be the duty of the Vice-Chancellor to ensure that the provisions of this 
Act, and the Statutes, Ordinances, Regulations and rules are faithfully observed and 
to take such action as may be necessary for due observance thereof. 
(6) The Vice-Chancellor shall have the power to exercise general control and 
supervision over all other officers, teachers and employees of the University and 
generally over all the affairs of the University unless specifically provided for any 
other authority. 
(7) The Vice-Chancellor shall exercise such other powers and discharge such other 
duties as may be delegated to him by any authority or body of the University as may 
be provided by Statutes, Ordinances, Regulations or rules. 
(8) The Vice-Chancellor may take on behalf of the University such action as he 
may deem expedient in any matter which, in his opinion, is either urgent or of an 
emergent nature and shall report the same for confirmation at the next meeting to 
the authority or body which, in the ordinary course, would have dealt with the 
matter: 
Provided that if the action taken by the Vice-Chancellor is not approved by the 
authority or body concerned, the matter shall immediately be referred to the Chancellor 
whose decision thereon shall be final. 
(9) The Vice-Chancellor may, with the approval and subsequent ratification of 
the Governing Board, delegate any of his powers to any other officer subordinate to 
him. 
The Pro-Vice-
Chancellor. 16. (1) The Pro-Vice-Chancellor shall be a distinguished academic with proven 
competence, integrity and institutional commitment. 
(2) The Pro-Vice-Chancellor shall be appointed by the Chancellor with the 
approval of the Governing Board for a term of five years and shall be eligible for 
re-appointment. 
(3) The Pro-Vice-Chancellor shall be the whole time officer of the University 
and shall be paid from out of the University fund such salary and allowances as the 
Chancellor may decide in consultation with the Governing Board. 
(4) The Pro-Vice-Chancellor may resign his office by writing under his hand 
addressed to the Chancellor. 
(5) If— 
(a) the Pro-Vice-Chancellor is, by reason of leave, illness or other cause, 
temporarily unable to exercise the powers and perform the duties of his 
office, or 
(b) a vacancy occurs in the office of the Pro-Vice-Chancellor by reason of 
death, resignation or expiry of the term of his office, removal or otherwise, 
then, during the period of such temporary inability or pending the appointment of a 
Pro-Vice-Chancellor, as the case may be, the Chancellor, in consultation with the 
Vice-Chancellor, may authorize a senior teacher of the University or an officer of the 
University to exercise the powers and perform the duties of the Pro-Vice-Chancellor. 
10 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 16, 2017 	 [PART III 
The St. Xavier's University, Kolkata Act, 2016. 
The Registrar. 
(Chapter II.—The University and its Officers.—Section 17.) 
(6) The vacancy in the office of the Pro-Vice-Chancellor occurring by reason of 
death, resignation or expiry of the term of his office, removal or otherwise shall be 
filled up by appointment of a Pro-Vice-Chancellor within one year in accordance 
with the provisions of this section. 
(7) The Pro-Vice-Chancellor may be removed from his office by the Chancellor 
with the approval of the Governing Board if he is satisfied that the incumbent,— 
(a) has become insane or adjudged by a competent court to be of unsound 
mind; or 
(b) has become an un-discharged insolvent or stands so declared by a 
competent court; or 
has been physically unfit and incapable of discharging function due to 
protracted illness or physical disability ; or 
(d) has wilfully omitted or refused to carry out the provisions of this Act or 
has committed breach of any of the terms and conditions of the service 
contract or has abused or misused the powers vested in him or if, in the 
opinion of the Chancellor, his continuance in the office is detrimental to 
the interest of the University; or 
has shown incompetence to perform or has persistently made default in 
the performance of the duties imposed on him by or under this Act; or 
has been convicted by a court for any offence within the concept and 
meaning of the Code of Criminal Procedure, 1973: 
Provided that the Pro-Vice-Chancellor shall be given a reasonable opportunity to 
show cause before taking recourse for his removal under clauses (d), (e), and (f). 
(8) The powers and functions of the Pro-vice-Chancellor shall be such as may be 
provided by Statutes. 
17. (1) The Registrar shall be a whole time officer of the University and shall 
be appointed by the Chancellor in consultation with the Vice-Chancellor. 
(2) The Registrar shall be paid from out of the University fund such salary and 
allowances as the Chancellor may decide in consultation with the Vice-Chancellor. 
(3) The Registrar may resign his office by writing under his hand addressed to 
the Chancellor. 
(4) If the Registrar is for any reason temporarily unable to exercise the powers or 
perform the duties of his office, the Chancellor may appoint a teacher of the University 
or an officer of the University, temporarily for a period not exceeding six months, to 
exercise the powers and perform the duties of the Registrar. 
(5) The Registrar may be removed from his office by the Chancellor in consultation 
with the Vice-Chancellor if he is satisfied that the incumbent,— 
(a) has become insane or adjudged by a competent court to be of unsound 
mind; or 
(b) has become an un-discharged insolvent or stands so declared by a 
competent court; or 
(c) has been physically unfit and incapable of discharging function due to 
protracted illness or physical disability ; or 
(d) has wilfully omitted or refused to carry out the provisions of this Act or 
has committed breach of any of the terms and conditions of the service 
contract or has abused or misused the powers vested in him or if, in the 
opinion of the Chancellor, the continuance in the office of the Registrar is 
detrimental to the interest of the University; or 
(c) 
(e)  
(f)  2 of 1974. 
PART III] 	
THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 16, 2017 	 11 
The St. Xavier's University, Kolkata Act, 2016. 
(Chapter II.—The University and its Officers.—Sections 18-21.) 
(e) has been proved to be guilty of criminal breach of trust or criminal 
negligence or gross financial irregularity or impropriety or gross negligence 
of duty; or 
(f) has shown incompetence to perform or has persistently made 
default in the performance of the duties imposed on him by or under this 
Act; or 
(g) has been convicted by a court for any offence within the concept and 
meaning of the Code of Criminal Procedure, 1973: 
Provided that the Registrar shall be given a reasonable opportunity to show 
cause by the Chancellor before taking recourse for his removal under clauses (d), (e), 
(f) and (g). 
2 of 1974. 
Powers and 
duties of 
Registrar. 
The Finance 
Officer. 
Powers and 
duties of Finance 
Officer. 
Supervisory 
Powers of the 
Registrar and the 
Finance Officer. 
18. Subject to the supervision, direction and general control of the 
Vice-Chancellor, the Registrar shall act as the Secretary to the Governing Board and 
also to the Executive Council and shall exercise such powers and perform such duties 
as may be provided in the Statutes, or delegated to him under this Act, the Statutes, 
the Ordinances or the Regulations. 
19. (1) The Finance Officer shall be a whole time officer of the University 
appointed by the Vice-Chancellor with the approval of the Chancellor. 
(2) The Finance Officer shall be paid out of the University fund such salary 
and allowances as the Chancellor, in consultation with the Vice-Chancellor may 
decide. 
(3) The Finance Officer may resign his office by writing under his hand addressed 
to the Vice-Chancellor. 
(4) If the Finance Officer is for any reason temporarily unable to exercise the 
powers and perform the duties of his office, the Vice-Chancellor, with the approval of 
the Chancellor, may appoint a person temporarily for a period not exceeding six 
months to exercise the powers and perform the duties of the Finance Officer. 
20. (1) Subject to the supervision, direction and general control of the 
Vice-Chancellor, the Finance Officer shall be in charge and be responsible of the 
administration of the University funds, the finances and the properties and assets of 
the University and of all trusts and endowments; and he shall take special interest in 
activities that aim at raising funds for the purposes of the University and for augmenting 
the resources of the University. He shall also be responsible for complying with all 
statutory obligations to all Government authorities. 
(2) The Finance Officer shall exercise such other powers and perform such 
other duties as may be provided by the statutes or delegated to him by or under the 
provisions of this Act, the Statutes, the Ordinances or the Regulations, as the case 
may be. 
21. In their respective spheres of duties, the Registrar and the Finance Officer 
shall, subject to the provisions of this Act, have the power of supervision and control 
over all officers and employees serving in departments under their charge and shall 
exercise such disciplinary power as may be conferred on them by or under this Act or 
by the Statutes, Ordinances, Regulations or Rules, as the case may be. 
12 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 16, 2017 	 [PART III 
The St. Xavier's University, Kolkata Act, 2016. 
(Chapter IL—The University and its Officers.—Sections 22-25.) 
The Dean. 
The Dean(s) of 
Students' Welfare. 
Controller of 
Examinations. 
Other officers. 
22. (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 
Vice-Chancellor on recommendation of Selection Committee duly constituted by the 
Governing Board for this purpose. 
(2) The constitution, powers and functions of the Selection Committee for 
appointment of Dean shall be such as may be provided by the Statutes. 
(3) Every Dean appointed as per provisions of this Act shall hold the office for a 
period of three years or until he retires or vacates his office for any other reasons, 
whichever is earlier, and shall be eligible for re-appointment. 
(4) The Vice-Chancellor shall, in the event of any temporary vacancy of the office 
of Dean, select a senior Professor or an Associate Professor of the University in order 
of their date of joining in the University for a period, not more than six months. 
(5) Every Dean shall be the Vice Chairperson 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, or Ordinances. 
(6) The Dean of every Faculty Councils 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. 
23. (1) The Dean(s) of Students' Welfare shall be appointed from amongst the 
teachers of the University, not below the rank of an Associate Professor, by the 
Vice-Chancellor on the recommendation of the Executive Council. 
(2) The Dean(s) of Students' Welfare appointed under sub-section (1) shall hold 
office for a term of three years and shall be eligible for re-appointment: 
Provided that the Vice-Chancellor may, if it is considered necessary, appoint on 
the recommendation of the Executive Council a teacher, not below the rank of an 
Associate Professor to discharge duties of the Dean of Students' Welfare in addition to 
his normal duties. 
(3) When the office of the Dean of Students' Welfare is vacant by reason of 
illness or absence or for any other cause unable to perform the duties of his office, the 
duties of the office shall be performed by such person as the Vice-Chancellor may 
appoint for the purpose. 
(4) The duties and powers of the Dean(s) of Students' Welfare shall be such as 
may be provided by the Statutes. 
24. (1) The Controller of Examinations shall be the whole time officer of the 
University and shall be appointed by the Vice-Chancellor in consultation with the 
Executive Council. 
(2) The powers, duties and responsibilities of the Controller of Examinations 
shall be provided by the Statutes. 
25. (1) There shall be such other officers in the University who shall be appointed 
by the Vice-Chancellor in such manner as may be provided for by the Statutes or 
Ordinances or Regulations or Rules. 
(2) The terms and conditions of service including the salaries and allowances of 
such other Officers of the University and required qualification for appointment to 
such post shall be such as may be decided and approved by the Governing Board. 
(3) The powers and functions including the required qualification and procedure 
for appointment of such other officers shall be provided by the Statutes. 
PART III] 	
THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 16, 2017 	 13 
The St. Xavier's University, Kolkata Act, 2016. 
(Chapter III—Authorities of the University—Sections 26, 27.) 
CHAPTER III 
Authorities of the University 
The Authorities. 
The Governing 
Board. 
26. Following shall be the authorities of the University:— 
(1) the Governing Board, 
(2) the Executive Council, 
(3) the Academic Council, 
(4) the Faculty Councils for Post-graduate and Undergraduate Studies, 
(5) the Boards of Studies, 
(6) the Finance Committee, 
(7) Such other authorities as may be provided and established, by the Statutes, 
the Ordinances, the Regulations and the rules made by or under this Act, 
from time to time. 
27. (1) The Governing Board shall consist of the following persons, namely:—
Ex-Officio Members:— 
(i) the Chancellor—Chairperson, 
(ii) the Vice-Chancellor, 
(iii) the Pro-Vice-Chancellor, 
(iv) the Secretary, Higher Education Department, or his nominee not below 
the rank of a Joint Secretary to the Government of West Bengal, 
(v) the Registrar, 
(vi) the Finance Officer, 
(vii) the Principal, St. Xavier's College (Autonomous), Kolkata, 
(viii) the Rector, St. Xavier's College (Autonomous), Kolkata, 
(ix) the Honorary Secretary, St. Xavier's College (Autonomous) Alumni 
Association and the University Alumni Association, 
Members from sponsoring trust:— 
(x) fifteen Persons, from the Jesuit nominated by the Calcutta Province of the 
Society of Jesus in consultation with the Chancellor, 
Representatives of Teachers:— 
(xi) two Professors according to seniority to be nominated by the 
Vice-Chancellor, 
(xii) One Associate Professor according to seniority to be nominated by the 
Vice-Chancellor, 
Representative of Non-teaching Staff:— 
(xiii) One representative from amongst the senior non-teaching staff to be 
nominated by the Vice-Chancellor. 
Nominated Members:— 
(xiv) One representative nominated by the University Grants Commission, not 
below the rank of a Joint Secretary to the Government of India or a 
Professor of a Central or State University, 
(xv) two eminent educationists to be nominated by the Chancellor, 
(xvi) One person, who shall be an eminent academician not below the rank of a 
Professor of a University, to be nominated by the Visitor, in consultation 
with the State Government. 
14 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 16, 2017 	 [PART III 
The St. Xavier's University, Kolkata Act, 2016. 
(Chapter III.—Authorities of the University—Section 28.) 
Powers and 
functions of the 
Governing 
Board. 
Co-opted Members:— 
(xvii) four persons representing learned professions and possessing special interests 
in education including representatives of industry and commerce, to be 
co-opted by the Governing Board. 
(2) All members of the Governing Board other than ex officio member shall hold 
the office for a period of four years. 
(3) An ex officio member shall cease to be member of the Governing Board as 
soon as he vacates the office by virtue of which he is a member. 
28. (1) Subject to the provisions of this Act, the Governing Board shall exercise 
the following powers and perform the following duties, namely:— 
(i) to establish University departments, institutions, libraries, laboratories 
and museums for study and research; and also such other facilities as 
may be required to further co-curricular and extra-curricular activities, 
(ii) to create and institute Professorships including Chair Professorship, 
Associate Professorship, Assistant Professorship and such posts including 
posts of officers as may be necessary for the establishment and management 
of the University, departments, institutions, libraries, laboratories and 
museums and any other facility referred to in clause (i); 
(iii) to institute degrees, titles, diplomas, certificates and other academic 
distinctions, including the titles of honoris causa; 
(iv) to institute fellowships, travelling fellowships, scholarships, studentships, 
stipends, bursaries, exhibitions, medals and prizes to be awarded out of 
the University Fund; 
(v) to confer degrees, titles, diplomas, certificates and other academic 
distinctions on the persons who,— 
(a) have pursued the approved courses of studies or have been exempted 
therefrom in the manner provided in the Regulations, or 
(b) have carried out research in accordance with such conditions as may 
be provided in the regulations; 
(vi) to withdraw or to cancel degrees, titles, diplomas, certificates or other 
academic distinctions under such conditions as may be provided by the 
regulations and after giving the person affected a reasonable opportunity 
of being heard; 
(viii) to confer honorary degrees or other academic distinctions; 
(ix) to consider the annual statement of accounts and the annual financial 
estimates approved by the Executive Council and to pass such resolutions 
relating thereto as may be considered necessary: 
Provided that for the purpose of passing a resolution modifying or 
rejecting any such annual financial estimates it shall be necessary for a 
simple majority of the total number of members of the Governing Board 
present and voting in favour of the resolution; 
(x) to consider the annual report as prepared by the Executive Council and to 
pass such resolutions relating thereto as may be considered necessary; 
(xi) to consider, and advise on such other reports from the Executive Council 
or any other body as may be made to it; 
PART III] 	
THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 16, 2017 	 15 
The St. Xavier's University, Kolkata Act, 2016. 
Meetings of the 
Governing 
Board. 
(Chapter 11.1.—Authorities of the University—Section 29.) 
(xii) to consider proposals from the Executive Council for the University to 
enter into agreement with the Central Government or State Government 
or with any person, body or authority for the taking over by the University 
of the management of any institution, including its assets and liabilities, 
or for any other purpose not repugnant to the provisions of this Act; 
(xiii) to consider, and advise on, proposals from the Executive Council for co-
operation with other Universities, institutions and educational authorities 
in matters that relate to or further the objectives of the University; 
(xiv) to consider and suggest measures for the improvement of the administration 
and finances of the University, and generally for the furtherance of its 
objectives; 
(xv) to acquire, hold and dispose of property, movable and immovable for 
and on behalf of the University and to administer all assets and 
properties of the University, and to undertake all measures necessary or 
desirable for the conservation or augmentation of the resources of the 
University; 
(xvi) to appoint officers and employees of the University and to fix their 
emoluments and define their duties and other terms and conditions of 
service in accordance with the Statutes and the Ordinances and to suspend, 
discharge or otherwise punish in accordance with the Statutes and the 
Ordinances such Officers and employees; 
(xvii) to accept grants and to raise or accept loans on behalf of the University 
and to make grants or advances from the Univers

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