The Swami Vivekananda University Act, 2019

Registered No. WB/SC-247 	 No. WB(Part-III)/2019/SAR-21 
ictilltata Gtgette 
Extraordinary 
Published by Authority 
KARTIKA 23] 	 THURSDAY, NOVEMBER 14, 2019 	 [SAKA 1941 
PART III—Acts of the West Bengal Legislature. 
GOVERNMENT OF WEST BENGAL 
LAW DEPARTMENT 
Legislative 
NOTIFICATION 
No. 1196-L.-14th November, 2019.—The following Act of the West Bengal Legislature, having been assented to 
by the Governor, is hereby published for general information:— 
West Bengal Act XV of 2019 
THE SWAMI VIVEKANANDA UNIVERSITY ACT, 2019. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first published in the Kolkata Gazette, 
Extraordinary, of the 14th November, 2019.] 
An Act to provide for the establishment and incorporation of the Swami Vivekananda 
University at Barrackpore, in the district of North 24-Parganas, West Bengal and to 
confer the status of a Private University thereon and for matters connected therewith 
and incidental thereto. 
WHEREAS it is expedient to provide for the establishment and incorporation of the 
Swami Vivekananda University at Barrackpore, in the district of North 
24-Parganas, West Bengal promoted by the Regent Education and Research Foundation, 
an educational and charitable trust duly created and registered under the Indian Trust 
Act, 1882, and to confer the status of a Private University thereon and for matters 
connected therewith and incidental thereto; 
II of 1882. 
2 	 THE KOLKATA GAZETTE, EXTRAORDINARY, NOVEMBER 14, 2019 	 [Pkitir III 
The Swami Vivekananda University Act, 2019. 
(Sections 1, 2.) 
It is hereby enacted in the Seventieth 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 Swami Vivekananda University Act, 2019. 
(2) It shall extend to the whole of the State of West Bengal. 
(3) It shall come into force on such date as the State Government may, by 
notification in the Official Gazette, appoint. 
Definitions. 	 2. In this Act, unless the context otherwise requires,— 
(1) "Academic Council" means the Academic Council of the University; 
(2) "Administrator" means the Administrator appointed under this Act by the 
State Government; 
(3) "Chairman" means the Chairman of the Governing Board; 
(4) "Chancellor" means the Chancellor of the University; 
(5) "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; 
(6) "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; 
(7) "Finance Committee" means the Finance Committee of the University; 
(8) "Governing Board" means the Governing Board of the University; 
(9) "Governor" means the Governor of the State of West Bengal; 
(10) "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: 
(11) "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; 
(12) "prescribed" means prescribed by rules made under this Act; 
(13) "Registered office" means the registered office of the University; 
PART III] 	 THE KOLKATA GAZETTE, EXTRAORDINARY, NOVEMBER 14, 2019 	 3 
The Swami Vivekananda University Act, 2019. 
(Section 2.) 
(14) "Regulatory Body" means— 
(a) a body established by the Central Government for laying down norms 
and conditions for ensuring academic standards of higher education in 
its designated areas of coverage, including University Grants 
Commission, All India Council for Technical Education, Council for 
Scientific and Industrial Research, Department of Science and 
Technology, Distance Education Council, Indian Council of Scientific 
Research, National Assessment and Accreditation Council, National 
Council for Teacher Education, Pharmacy Council for India, Bar 
Council of India, Medical Council of India, Dental Council of India, 
Indian Nursing Council, Central Council of Homoeopathy, Central 
Council of Indian Medicine, Council of Architecture, Rehabilitation 
Council of India and such other statutory body as may be established or 
incorporated by the Central Government for the purpose of regulating 
higher education; and 
(b) the State Government of West Bengal in the Higher Education 
Department; 
(15) "Regulatory Committee" shall mean the committee constituted by the State 
Government for the purpose of this Act; 
(16) "Sponsoring trust" in relation to the University means the Regent Education 
and Research Foundation, an educational and charitable trust duly constituted 
and registered under the Indian Trust Act, 1882; 
(17) "State Government" means the Government of West Bengal in the Higher 
Education Department; 
(18) "Statutes, Regulations and Ordinances" shall mean respectively the Statutes, 
the Regulations and the Ordinances of the University as may be framed by 
the University in the manner provided under this Act with prior approval of 
the State Government; 
11 of 1882. 
(19) "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; 
(20) "Study Centre" 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; 
(21) "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; 
(22) "University" means the Swami Vivekananda University established and 
incorporated under section 3 of this Act; 
(23) "University Grants Commission" means the University Grants Commission, 
established under the University Grants Commission Act, 1956. 	 RI of 1956. 
4 	 THE KOLKATA GAZETTE, EXTRAORDINARY, NOVEMBER 14. 2019 	 [PART III 
The Swami Vivekananda University Act, 2019. 
(Sections 3-5.) 
Establishment and 
incorporation of 
the University. 
Properties of the 
University and its 
application. 
Restrictions and 
obligations of the 
University. 
3. (1) There shall be established and incorporated a University by the name of the 
Swami Vivekananda University at Barrackpore, North 24-Parganas within the territory 
of West Bengal duly sponsored and financed by the Regent Education and Research 
Foundation, an educational and charitable trust, more specifically described under the 
Schedule of this Act. 
(2) The University shall be a body corporate by the name of the Swami 
Vivekananda 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. 
(5) The headquarters of the University shall be at the University campus at 
Barrackpore, North 24-Parganas, West Bengal. 
(6) The University may have departments or schools or centres anywhere in the 
State of West Bengal as may be decided by the Governing Board with prior approval of 
the State Government and the relevant Regulatory Bodies. 
(7) All existing institutes held by the Sponsoring trust may be integrated within 
the University after being subsumed by the University in due course as may be decided 
by the Governing Board and with prior approval of the State Government in writing: 
Provided that every such institute so subsumed within the University shall, under 
no circumstances, be permitted to be used or operated as the University study centre, 
University Campus, off campus, off-shore campus or in any like manner within such 
period as may be determined by the Regulatory Body from time to time: 
Provided further that the procedure of subsumption shall be such as may be 
notified by the State Government. 
4. (1) The properties, movable or immovable of the University shall be used and 
administered by the Governing Board in such manner as may be provided for by 
the Regulations. 
(2) The properties in the name of the University 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 by the State 
Government from time to time. 
(2) The University shall allow free-ship in tuition fees to at least five percent of 
their total strength, to the students belonging to poor and economically backward 
classes. 
Note.— The relevant criteria for determining poor and economically backward 
class shall be such as may be determined by the State Government from time to time. 
PART III] 	 THE KOLKATA GAZETTE, EXTRAORDINARY, NOVEMBER 14, 2019 	 5 
The Swami Vivekananda University Act, 2019. 
Objects of the 
University. 
(Section 6.) 
(3) The University shall compulsorily make provision for reservation of seats 
for the students domiciled in the State of West Bengal to the extent of at least 
twenty-five percent of the total number of students in the University. 
(4) The University shall make provisions for reservation of non-teaching posts 
in the University for the persons domiciled in the State of West Bengal to the extent of 
at least fifty percent of the total number of non-teaching employees of the University. 
(5) The University shall appoint adequate number of teachers and officers in the 
University for maintaining the academic standards specified and shall ensure that the 
qualifications of such teachers or officers of the University shall not be lower than as 
prescribed by the relevant Regulatory Bodies. 
(6) The University shall compulsorily place in the public domain every 
information in relation to the University which would be of interest to the students and 
other stake holders inter alia, 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 in various branches 
and specialized fields of study of Science, Technology, Medicine, 
Management, Law, Humanities, Social Sciences, Education, Performing 
Arts, Sports and any other fields of study including the imparting of skills 
that have employment potentiality; 
(ii) to establish the main campus at Barrackpore, North 24-Parganas, 
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 education programmes; 
(iv) to institute degrees, diplomas, certificates and other academic distinctions 
on the basis of examination, or any other method of evaluation; 
(v) to collaborate with other colleges or Universities, research institutions, 
industry associations, professional associations or any other organization, in 
India and abroad, and to conceptualize, design and develop specific 
educational and research programmes, training programmes and exchange 
programmes for students, faculty members and others; 
(vi) to disseminate knowledge through seminars, conferences, executive education 
programmes, community developmentprogrammes, 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; 
6 	 THE KOLKATA GAZETTE, EXTRAORDINARY, NOVEMBER 14, 2019 	 [PART III 
The Swami Vivekananda University Act, 2019. 
(Sections 7, 8.) 
(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's campus and other University's 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 the Regulatory 
Bodies in India; 
(xiv) to do all things necessary or expedient to promote the objectives of this Act; 
(xv) to pursue any other objective as may be assigned to the University by the 
State Government. 
7. No person shall be discriminated against or be excluded from any office of the 
University or from membership of any of its authorities or from admission to any course 
of study leading to a degree, diploma or other academic distinction on the grounds of sex, 
race, creed, caste, class, place of birth and religious belief or political or other opinion. 
8. Subject to the provisions of this Act and the policy of the State Government in this 
regard, the University shall exercise the following powers and functions, namely:— 
(i) to administer and manage the University, its departments, schools, centres 
for research, education and instruction as are necessary for the furtherance 
of the objects of the University; 
(ii) to provide for instruction, education, training and research in such branches 
of knowledge or learning of its programmes of study and allied areas; 
(iii) to conduct innovative experiments in new methods and technologies in the 
core and emerging fields of education to achieve high standards of such 
education, training and research; 
(iv) to provide courses and curricula and to provide for flexibility in the 
education system and delivery methodologies, including electronic and 
distance learning; 
(v) to hold examinations through physical or electronic mode and to confer 
degrees, diplomas or to grant certificates and other academic distinctions or 
to award titles on persons, subject to such conditions, as the University may 
determine, and to withdraw or cancel any such degrees, diplomas, certificates, 
or other academic distinctions or titles in the manner provided for by the 
Regulations; 
(vi) to confer ordinary and honorary degrees or other distinctions in the manner 
provided for by the Statutes; 
(vii) to establish such centres, specialized study centres or other units within the 
campus and departments for research and instruction as are in the opinion of 
the University necessary for the furtherance of its objects; 
(viii) to provide printing, reproduction and publication of research and other 
works and to organize exhibitions; 
University shall 
remain open to all 
irrespective of 
sex, religion, 
class, colour, 
creed or opinion. 
Powers and 
functions of the 
University. 
PART 	 THE KOLKATA GAZETTE, EXTRAORDINARY, NOVEMBER 14, 2019 	 7 
The Swami Vivekananda University Act, 2019. 
(Section 8.) 
(ix) to sponsor and undertake research in all aspects of information and 
communication technology and allied areas; 
(x) to collaborate or associate with, advise, administer, control, develop, 
maintain, or take over by way of merger or otherwise, any educational 
institution having similar objects; 
(xi) to develop and maintain linkages with educational or other institutions in any 
part of the world through exchange of teachers and scholars in such manner 
as may be conducive to their common objects; 
(xii) to develop and maintain relations with teachers, researchers, and domain 
experts in information and communication technology and allied areas in 
any part of the world for achieving the objects of the University; 
(xiii) to regulate expenditure and to manage the finances and to maintain accounts 
of the University; 
(xiv) to receive funds from industry, institutions, national and international 
organizations, national or international financial institutions including 
nationalized banks or from any other source, or to receive loans, subsidies, 
grants, assistance, donations, benefactions, bequests and to transfer of 
movable and immovable properties, for the purposes and objects of the 
University in such manner as may be provided for by the Regulations; 
(xv) to establish, maintain and manage halls and hostels for the use and residence 
of the students; 
(xvi) to supervise and control the residence and regulate the discipline of the 
students of the University and to make arrangements for promoting their 
health, general welfare and cultural activities; 
(xvii) to fix, demand, receive and recover fees and such other charges as may be 
provided for by the Regulations; 
(xviii) to institute and award fellowships, scholarships, prizes, medals and other 
awards; 
(xix) to purchase or to take on lease or accept as gifts or otherwise any land, or 
building or works or any other movable or immovable property which may 
be necessary or expedient for the purpose of the University and for its 
expansion and on such terms and conditions as it may deem fit and proper 
and to construct or alter and maintain any such building or works; 
(xx) to lease, exchange, or otherwise dispose of all or any of the properties of the 
University, movable or immovable, on such terms as it may think fit and 
consistent with the interest, activities and objects of the University in such 
manner as may be provided for by the Regulations; 
(xxi) to draw and accept, to make and endorse, to discount and negotiate all 
promissory notes, bills, exchange, cheques or other negotiable instruments; 
(xxii) to raise and borrow money on bond, mortgages, promissory notes or other 
obligations or securities founded or based upon all or any of the properties 
and assets of the University or without any securities and upon such terms 
and conditions as it may think fit and to pay out of the funds of the University, 
all expenses incidental to the raising of money, and to repay and redeem any 
money borrowed; 
8 	 THE KOLKATA GAZETTE, EXTRAORDINARY, NOVEMBER 14, 2019 	 [PART III 
The Swami Vivekananda University Act, 2019. 
(Sections 9, 10.) 
Teaching in the 
University. 
The Visitor. 
(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 transfer, mortgages, leases, licences, 
agreements and other conveyances in respect of property, movable or 
immovable including Government securities belonging to the University or 
to be acquired for the purpose of the University within the guidelines of the 
Central Government and the State Government and the Reserve Bank of 
India; 
(xxv) to admit students into the courses offered by the University in the manner as 
may be provided for by the Regulations; 
(xxvi) to create academic, technical, administrative, ministerial and other posts and 
to make appointment thereto; 
(xxv ii) to regulate and enforce discipline among the employees of the University 
and to provide for such disciplinary measures as may be provided for by the 
Regulations; 
(xxviii) to institute Professorship, Associate Professorship, Assistant Professorship 
and any other teaching, academic or research posts and to prescribe 
qualifications for them not repugnant to the requirement of the Regulatory 
Bodies; 
(xxix) to appoint persons as Professors, Associate Professors, Assistant Professors 
as teachers and researchers of the University; 
(xxx) to do all such other acts and things as the University may consider necessary, 
conducive or incidental to the attainment or enlargement of all or any of the 
objects of the University. 
9. (1) All recognized teaching in connection with any degrees, diplomas, certificates, 
awards, distinctions of the University shall be conducted by the teachers of the 
University under the general control of the Governing Board and the Academic Council. 
(2) The courses of study, the curricula and the authorities responsible for such 
teaching shall be such as may be provided for by the Regulations. 
10. (I) 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 in this regard 
or the provisions of this Act or the Rules, the Statutes, the Regulations or the Ordinances 
of the University, he may issue such directions as he may deem fit in the interest of the 
University and the directions so issued shall be complied with by the University 
forthwith. 
PART III] 	 THE KOLKATA GAZETTE, EXTRAORDINARY, NOVEMBER 14, 2019 	 9 
The Swami Vivekananda University Act, 2019. 
(Sections 11-13.) 
Authorities of the 
University. 
Officers of the 
University. 
The Governing 
Board, its powers 
and functions. 
(4) The Visitor shall have the power to cause an inspection to be made by such 
person or persons as he may direct, of the University, its building, libraries, laboratories 
and equipment, and of any centre, department, institution, school or campuses maintained 
by the University and also of the examinations, teaching and other work conducted or 
done by the University and to cause an inquiry to be made in like manner in respect of 
any matter connected with the administration or finances of the University and its 
centres, departments, institutions or schools. 
(5) The Visitor shall, in every case, give notice to the University of his intention to 
cause an inspection or inquiry to be made, and the University shall, on receipt of such 
notice, have the right to make, within thirty days from the date of receipt of the notice 
or such other period as the Visitor may determine, such representations to the Visitor, 
as it may consider necessary. 
(6) Without prejudice to the generality of the foregoing provisions of this section, 
the Visitor may, by order in writing annul any proceeding of any meeting of any authority 
or committee of the University which is not in conformity with this Act or the rules or 
the policy of the State Government or the Statutes or the Regulations or the Ordinances 
of the University: 
Provided that before making any such order, he shall call upon the University to 
show cause as to why such an order should not be made, and if any satisfactory cause 
is shown within a reasonable time, he may consider the same. 
(7) The Visitor shall have such other powers as may be prescribed by the rules. 
11. The following shall be the authorities of the University, namely:— 
(a) the Governing Board; 
(b) the Academic Council; 
(c) the Finance Committee; and 
(d) such other authorities as may be declared by the Statutes of the University 
to be the authorities of the University. 
12. The following shall be the officers of the University, namely:— 
(a) the Chancellor; 
(b) the Vice-Chancellor; 
(c) the Deans; 
(d) the Registrar; 
(e) the Law Officer; 
(f) the Chief Finance Officer; 
(g) the Controller of Examinations; and 
(h) such other persons as may be declared by the Statutes of the University to be 
the officers of the University. 
13. (1) The Governing Board of the University shall consist of the following 
members, namely:- 
0) the Chancellor, who shall be the Chairman of the Governing Board; 
(ii) two representatives of the Sponsoring trust to be nominated by the trust; 
(iii) the Vice-Chancellor of the University; 
10 	 THE KOLKATA GAZETTE, EXTRAORDINARY, NOVEMBER 14, 2019 	 [PART III 
The Swami Vivekananda University Act, 2019. 
(Section 14.) 
Chancellor of the 
University and his 
powers. 
(iv) two Deans of the faculty councils for Post-graduate and Undergraduate 
studies to be nominated by the Chancellor, by rotation of every three years 
in alphabetical order of the name of the Faculty Councils; 
(v) three academicians to be nominated by the Visitor, the State Government 
and the Chancellor, respectively; 
(vi) three experts representing other disciplines such as finance, legal, management 
or humanities, to be nominated by the Chancellor; 
(vii) two representatives from the industrial sector to be nominated by the 
Chancellor; and 
(viii) the Registrar, who shall be the Secretary of the Governing Board. 
(2) The Governing Board shall be the supreme authority of the University and all 
the powers and functions as conferred to the University under this Act shall be executed 
by the Governing Board. 
(3) In additions to the powers and functions conferred under this Act, the Governing 
Board shall also have the following powers, namely:— 
(a) to provide general superintendence and directions and to control the 
functioning of the University; 
(b) to frame Statutes, Regulations, Ordinances and to place them before the State 
Government for approval; 
(c) to borrow or invest the funds of the University and to take decisions in this 
regard on recommendation of the Finance Committee; 
(d) to create or to abolish posts of teachers and other employees of the 
University; 
(e) to review the decisions of other authorities of the University in case they are 
not in conformity with the provisions of this Act or the rules or the Statutes 
or the Regulations or the Ordinances of the University; 
(f) to prepare the budget and annual report of the University; 
(g) to lay down the academic, administrative and other policies to be followed 
by the University; 
(h) to recommend to the Sponsoring trust, in consultation with the Visitor, about 
the voluntary winding up of the University if a situation arises where the 
smooth functioning of the University is not possible, in spite of all efforts; 
(i) such other powers as may be provided for by the Statutes or by the 
Regulations or by the Ordinances of the University. 
(4) The term of office of members of the Governing Board including their 
re-nomination or resignation shall be such as may be provided for by the Statutes. 
(5) The Governing Body shall meet at least three times in a calendar year. 
(6) The quorum for meetings of the Governing Board shall be seven. 
14. (1) The Chancellor shall be appointed by the Sponsoring trust. 
(2) The Chancellor shall be the head of the University. 
(3) The Chancellor shall preside over the meetings of the Governing Board and 
shall, when the Visitor is not present, preside at the convocation of the University for the 
purpose of conferring degrees, diplomas, awards, certificates or other academic 
distinctions. 
PART III] 
	
THE KOLKATA GAZETTE, EXTRAORDINARY, NOVEMBER 14, 2019 	 11 
The Vice-
Chancellor. 
The Academic 
Council. 
The Swami Vivekananda University Act, 2019. 
(Sections 15, 16.) 
(4) The Chancellor shall have the following powers, namely:— 
(a) to call for any information or record of the University; 
(b) to appoint the Vice-Chancellor; 
(c) to remove the Vice-Chancellor in accordance with the provisions made 
under this Act; 
(d) such other powers as may be provided for by the Statutes. 
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, as determined by the Regulatory Bodies. 
(3) The term of the office of the Vice-Chancellor shall be determined by the 
Governing Board. 
(4) Where a vacancy in the office of the Vice-Chancellor occurs and it cannot 
be conveniently and expeditiously filled up in accordance with the provisions of 
sub-section (1) and if there is an emergency, the Chancellor in consultation with the 
Governing Board, may appoint any suitable person to be the Vice-Chancellor and may 
from time to time, extend the term for a period not exceeding the total period of one year. 
(5) The Vice-Chancellor shall be the principal academic officer of the University 
and shall exercise general superintendence and control over the academic affairs of the 
University and shall also execute the decisions of various authorities of the University. 
(6) The Vice-Chancellor shall preside at the convocation of the University in the 
absence of the Visitor and the Chancellor. 
(7) The Vice-Chancellor shall also exercise such powers and perform such duties 
as may be provided for by the Statutes. 
(8) If, at any time, upon representation made or otherwise, and after making such 
inquiry as may be deemed necessary, the situation so warrants and if the continuance of 
the Vice-Chancellor is not in the interests of the University, the Chancellor may, by an 
order in writing stating the reasons therein, ask the Vice-Chancellor to relinquish his 
office from such date as may be specified in the order and in such manner as may be 
provided for by the Statutes: 
Provided that before taking an action under this sub-section, the Vice-Chancellor 
shall be given an opportunity of being heard. 
16. (1) The Academic Council shall consist of the Vice-Chancellor and such other 
members as may be provided for by the Statutes. 
(2) The Vice-Chancellor shall be the Chairperson of the Academic Council. 
(3) The Academic Council shall be the principal academic body of the University 
and shall, subject to the provisions of this Act and the rules and the Statutes, co-ordinate 
and exercise general supervision over the academic policies of the University. 
(4) The quorum for meetings of the Academic Council shall be such as may be 
provided for by the Statutes. 
12 	 THE KOLKATA GAZETTE, EXTRAORDINARY, NOVEMBER 14, 2019 	 [PART III 
The Swami Vivekananda University Act, 2019. 
(Sections 17-20.) 
Powers and 
functions of the 
Adademic 
Council. 
The Deans. 
The Registrar. 
The Law Officer, 
the Chief Finance 
Officer and the 
Controller of 
Examinations. 
17. Subject to the provisions of this Act, the rules and the Statutes, the Academic 
Council shall, in addition to all other powers vested in it, have the following powers, 
namely:— 
(i) to exercise general supervision over the academic policies of the University 
and to give directions regarding methods of instruction, evaluation of 
research or improvement in academic standards; 
(ii) to bring about inter-faculty co-ordination, and 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 in the Faculty Councils, and to take appropriate action thereon; 
and 
(iv) to suggest framing of such Regulations consistent with the provisions of this 
Act, the rules, the Statutes, the Regulations and the Ordinances regarding the 
academic functioning of the University, discipline, residence, admissions, 
award of fellowships and studentships, fee concessions, corporate life and 
attendance. 
18. (1) There shall be a Dean for each and every Faculty Council for Post-graduate 
and Undergraduate Studies in the University who shall be appointed by the Chancellor 
on recommendation of the Governing Board from amongst the existing teachers of the 
University. 
(2) Every Dean shall be the Vice-Chairman of the respective Faculty Council for 
Post-graduate and Undergraduate Studies and shall have such powers and functions as 
may be provided for by the Statutes. 
(3) The Dean of every Faculty Council for Post-graduate and Undergraduate 
Studies may be removed from his office for such reasons and in such manner as may be 
provided for by the Statutes. 
19. ( I ) The Registrar shall be appointed by the Chancellor on recommendation of 
the Sponsoring trust in such manner, as may be provided for by the Statutes. 
(2) All contracts shall be signed and all documents and records shall be authenticated 
by the Registrar on behalf of the University. 
(3) The Registrar shall be the Member Secretary of the Governing Board and the 
Academic Council but he shall not have a right to vote. 
(4) The Registrar shall exercise such other powers and perform such other functions 
as may be provided for by the Statutes. 
20. (1) The appointment of the Law Officer, the Chief Finance Officer and the 
Controller of Examinations shall be made by the Chancellor in such manner and with 
such terms and conditions as may be provided for by the Statutes. 
(2) The Law Officer, the Chief Finance Officer and the Controller of Examinations 
shall exercise such powers and perform such functions as may be provided for by the 
Statutes. 
PART III] 	 THE KOLKATA GAZETTE, EXTRAORDINARY, NOVEMBER 14, 2019 	 13 
The Finance 
Committee. 
Other officers. 
The Faculty 
Councils for Post-
graduate and 
Undergraduate 
Studies. 
Powers and 
functions of the 
Faculty Council 
for Post-graduate 
and 
Undergraduate 
Studies. 
The Swami Vivekananila University Act, 2019. 
(Sections 21-24.) 
21. (1) There shall be a Finance Committee with the Chancellor as Chairman. 
(2) The constitution, powers and functions of the Finance Committee shall be such 
as may be provided for by the Statutes. 
22. (I) The University may appoint such other officers as may be necessary for its 
functioning. 
(2) The manner of appointment of such other officers of the University and their 
powers and functions, including the terms and conditions of their service, shall be such 
as may be provided for by the Statutes. 
23. (I) There shall be as many Faculty Councils for Post-graduate and Undergraduate 
Studies as there are courses of studies or faculties in the University as per the decision 
of the Governing Board. 
(2) Each Faculty Council for Post-graduate and Undergraduate Studies shall consist 
of the following members:— 
(i) the Vice-Chancellor — Chairman; 
(ii) the Dean of the Faculty Council Concerned; 
(iii) the Head or Heads of the Department or Departments concerned, if any; 
(iv) the Professors and the Associate Professors of the Department concerned, if 
any; 
(v) the Librarian of the University and if the post of Librarian is vacant then the 
person acting as Librarian of the University; 
(vi) five Teachers of the University, other than Professors and Associate 
Professors, to be nominated by the 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. 
24. Subject to the provisions of this Act, the rules, the Statutes, the Regulations and 
the Ordinances made thereunder, the Faculty Council for Post-graduate and Undergraduate 
Studies shall exercise the following powers and perform the following functions, 
namely:— 
(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, Associate Professorships, Assistant Professorships and other 
teaching posts and their 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; 
14 	 THE KOLKATA GAZETTE, EXTRAORDINARY, NOVEMBER 14, 2019 	 [PART III 
The Swami Vivekananda University Act, 2019. 
(Sections 25-27.) 
(v) to advise the Governing Board on institution of degrees, titles, diplomas, 
certificates and other academic distinctions; 
(vi) to hold and conduct, subject to general supervision by the Governing Board, 
University examinations and publish the results thereof in accordance with 
the Regulations made in this regard; 
(vii) to provide for the inspection or the investigation into the affairs of any 
department and submit report to the Governing Board; 
(viii) to frame guidelines relating to the courses of Post-graduate and Undergraduate 
Studies and the division of subjects in regard thereto including interdisciplinary 
or multidisciplinary integrated courses in selected subjects and to recommend 
to the Governing Board the making of Regulations in this regard; 
(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 
or the research units; 
(x) to consider any educational matter relating to the Faculty Council and to 
arrive at a decision or to make recommendations pertaining thereto to the 
appropriate authority or officer; 
(xi) to submit each year its annual report to the Governing Board; 
(xii) to consider and approve results of examinations leading to undergraduate 
and post-graduate degrees, diplomas and certificates; 
(xiii) to recommend to the Governing Board the conferment of undergraduate and 
post-graduate degrees, diplomas and certificates; 
(xiv) to exercise all other powers and perform all other functions conferred and 
imposed on it by or under this Act and such other powers as may be provided 
for by the Statutes which are not repugnant to the provisions of this Act. 
25. (1) There shall be such other authorities in the University as may be constituted 
by the Governing Board in such manner as may be provided for by the Statutes. 
(2) The composition, constitution, powers and functions of such other authorities 
of the University shall be such as may be provided for by the Statutes. 
26. (I) There shall be a Regulatory Committee to be constituted by the State 
Government for the purpose of monitoring and regulating the working of the University 
in such manner as may be prescribed. 
(2) The powers and functions of the Regulatory Committee shall be such as may be 
prescribed by the State Government. 
(3) The recommendation of the Regulatory Committee shall be binding on the 
University. 
(4) Until such time the Regulatory Committee is constituted, the West Bengal State 
Council of Higher Education constituted under the provisions of the West Bengal State 
Council of Higher Education Act, 2015, 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 the rules or the Statutes or the Regulations or 
the Ordinances shall be questioned merely on the ground of the existence of a vacancy 
in or defect in the constitution of the Board, Authority or Committee of the University. 
Other authorities. 
Regulatory 
Committee. 
Act not to be 
invalidated by 
reason of 
vacancy. 
West Ben. Act X 
of 2015. 
PART III) 	 THE KOLKATA GAZETTE, EXTRAORDINARY, NOVEMBER 14, 2019 	 15 
The First Statutes 
Appointment of 
teachers and non-
teaching 
employees in the 
University. 
Funds and 
accounts of the 
University. 
The Swami Vivekananda University Act, 2019. 
(Sections 28-30.) 
28. (1) The First Statutes of the University shall provide for all or any of the 
following matters, namely:— 
(a) the constitution, powers and functions of the authorities and other bodies of 
the University as may be constituted under this Act; 
(b) the terms and conditions of appointment of the Vice-Chancellor, his powers, 
functions and removal thereof; 
(c) the manner and procedure including the terms and conditions of appointment 
of the Registrar, the Law Officer, the Chief Finance Officer and the 
Controller of Examinations and their powers and functions; 
(d) the manner and procedure including the terms and conditions of appointment 
of all other officers and teachers of the University and their powers and 
functions thereof; 
(e) the terms and conditions of service of the employees of the University; 
(f) the procedure for arbitration in case of disputes between officers, teachers, 
employees and students; 
(g) the provisions regarding conferment of honorary degrees; 
(h) the provisions regarding exemption of students from payment of tuition fee 
and for awarding to them scholarships and fellowships in consonance with 
the regulations of relevant Regulatory Body; 
(i) provisions regarding the policy of admissions, including regulation of 
reservation of seats consonant with the regulations of relevant Regulatory 
Body; 
(j) provisions regarding number of seats in different courses of study; and 
(k) such other provisions as may be necessary in the functioning of the 
University. 
(2) The First Statutes of the University shall be made by the Governing Board and 
shall be submitted to the State Government for approval. 
(3) The State Government may consider the First Statutes as submitted by the 
University and may give its approval thereon within two months from the date of its 
receipt and with such modifications if any, as it may deem necessary, for compliance. 
29. (1) The University may create as many posts of teachers and non-teaching 
employees in the University and may appoint such teachers and non-teaching employees 
of their own, in consonance with the norms provided by the relevant Regulatory Bodies. 
(2) The University shall have the power to make Regulations regarding terms and 
conditions of service including the procedure of disciplines of the employees of the 
University, and these shall be consistent with the norms and standards provided by the 
Regulatory Bodies. 
30. (1) The University shall establish and constitute a fund to be known as General 
Fund of the University to which the following shall be credited:— 
(a) fees and other charges received by the University from the students; 
(b) any contribution made by the Sponsoring trust; 
16 	 THE KOLKATA GAZETTE, EXTRAORDINARY, NOVEMBER 14, 2019 	 [PART III 
The Swami Vivekananda University Act, 2019. 
(Section 30.) 
(c) any income received from consultancy and other work undertaken by the 
University in pursuance of its objectives; 
(d) trusts, bequests, donations, endowments and any other grants; and 
(e) all other sums received by the University from any source whatsoever. 
(2) The General Fund of the University may be utilized for the following purposes:— 
(a) for payment of debts including interest charges thereto incurred by the 
University; 
(b) for upkeep of the assets of the University; 
(c) for the payment of cost of audit of the University; 
(d) for meeting the expenses of any suit or 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 staffs 
and for payment of any provident fund contribution, gratuity and other 
benefits to any such officers, employees and members of teaching and 
research staff; 
(f) for the payment of travelling and other allowances of the members of the 
Governing Board, the Academic Councils and other authorities so declared 
under the Statutes of the University and of the members of any committee 
appointed by any of the authorities or by the Chancellor or the Vice-
Chancellor and other officers and employees in performance of official 
duties, as the case may be, of the University; 
(g) for the payment of fellowship, free-ships, scholarships, assistance-ships and 
other awards to the student belonging to economically weaker sections of the 
society or research associates or trainees, as the ease may be, or to any 
student otherwise eligible for such awards under the Statutes, Regulations 
and the Ordinan

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