The Techno India University, West Bengal, Act, 2012

Registered No. WB/SC-247 	 No. VVB(Part-III)/2012/SAR-31 
 
itCrilkata Gaptit 
ticii 1141 
Extraordinary 
Published by Authority 
SRAVANA 25] 	
THURSDAY, AUGUST 16, 2012 	 [SAKA 1934 
PART III—Act of the West Bengal Legislature. 
GOVERNMENT OF WEST BENGAL 
LAW DEPARTMENT 
Legislative 
NOTIFICATION 
No. 1203-L.-- 16th August, 2012.—The following Act of the West Bengal Legislature, having been assented to by 
the Governor, is hereby published for general information:— 
West Bengal Act XX of 2012 
THE TECITNO INDIA UNIVERSITY, WEST BENGAL, 
ACT, 2012. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first published in the Kolkata Gazette, 
Extraordinary, of the 16th August, 2012.] 
An Act to provide for the establishment of the Techno India University, West Bengal 
by law and to confer the status of a University thereon and for matters connected 
therewith or incidental thereto. 
WHEREAS it is expedient to provide for the• establishment of the Techno India 
University, West Bengal, and to confer the status of a non-affiliating, privately-run 
as well as self-financed University and for matters connected therewith or incidental 
thereto; 
It is hereby enacted in the Sixty-third Year of the Republic of India, by the 
Legislature of West Bengal, as follows:- 
Short title and 
commencement. 1. (1) This Act may be called the Techno India University, West Bengal, 
Act, 2012. 
(2) It shall come into force on such date as the State Government may, by 
notification in the Official Gazette, appoint. 
2 	 THE KOLKATA GAZETTE, EXTRAORDINARY, AUGUST 16, 2012 	 [PART IR 
The Techno India University, West Bengal, 
Act, 2012. 
(Sections 2, 3.) 
Definitions. 	 2. In this Act, unless the context otherwise requires,— 
(a) "Academic Council" means the Academic Council of the University 
constituted under section 14; 
(b) "Administrator" means the Administrator appointed under section 20; 
(c) "Board" means the Board of Governors of the University constituted 
under section 10; 
(d) "Chairman" means the Chairman of the Board specified under 
section 10; 
(e) "Chancellor" means the Chancellor of the University appointed under 
section 7; 
(f) "Deans" means the Deans of the University appointed under section 22; 
(g) "Finance Committee" means Finance Committee of the University 
constituted under section 16; 
(h) "Managing Trustee" means the Managing Trustee of the Techno India 
Trust, Kolkata; 
(i) "prescribed" means prescribed by the regulations; 
(j) "Registrar" means Registrar of the University appointed under 
section 21; 
(k) "Regulations" means the regulations of the University made under this 
Act; 
(1) "Trust" means the Techno India Trust, Kolkata registered under Indian 
Trusts Act, 1882 registered at Kolkata on August 4, 2000 vide Trust Deed 2 of 1882.  
No. 1-962 dated 04.08.2000; 
(m) "University" means the Techno India University, West Bengal, a 
University established under section 3; 
(n) "Vice-Chancellor" means the Vice-Chancellor of the University appointed 
under section 18. 
Establishment and 	 3. (1) There shall be established a University by the name of "Techno India incorporation of 
University. 	 University, West Bengal". 
(2) The Chancellor, the Board, the Academic Council, the Vice-Chancellor, the 
Dean, the Registrar and all other persons who may hereafter become officers or 
members so long as they continue to hold such office or membership, shall constitute 
a body corporate by the name of the "Techno India University, West Bengal". 
(3) The University shall function as a non-affiliating University. 
(4) The University shall not demand any grant-in-aid or other financial assistance 
from the Central Government, any State Government, University Grants Commission, 
All India Council for Technical Education or any other authority or institutions of 
the Central Government or any State Government. 
(5) The seats in Engineering and Technology courses in Colleges and other 
Institutions subsumed and incorporated in the University will continue to be guided 
by the existing framework of West Bengal Joint Entrance Examinations Board through 
its state level common entrance examination and counselling process as obtaining for 
such courses for the first one year from the date of coming into force of this Act until 
the University opts to work out its own framework regarding its process of admission 
as per decisions of the Board of Governors. The University will keep five percent 
of total intake therein reserved for filling up with economically weaker persons in 
the manner as to be laid down by the Department of Higher Education, Government 
of West Bengal, by order. 
PART 	 THE KOLKATA GAZETTE, EXTRAORDINARY, AUGUST 16, 2012 	 3 
The Techno India University, West Bengal, 
Act, 2012. 
(Section 4.) 
Object of 
University. 
(6) The University shall be a body corporate by the name specified in sub-
section (2) having perpetual succession and common seal with power, subject to the 
provisions of this Act, to acquire, hold and dispose of property, to contract and shall, 
by the said name, sue and be sued. 
(7) 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 or Vice-Chancellor and all processes in such 
suits and proceedings shall be issued to, and served on, the Registrar or on such 
authorized official. 
(8) The headquarters of the University shall be at Kolkata. 
(9) The University may have Departments or Schools or Centres anywhere in the 
State of West Bengal as may be decided by the Board of Governors. 
(10) All the existing campuses held by the Trust or any other trust or society in 
the State can be integrated within the University after being subsumed by the University 
in due course as may be decided by the Board of Governors. 
(11) If any vested land is settled with the University or the University is permitted 
to hold land in excess of the ceiling limit and the University does not utilize such 
land within three years of such settlement or permission, as the case may be, such 
land will be resumed by the Government in case of settlement, and permission will 
be withdrawn in case of permission granted to hold land in excess of the ceiling limit 
(12) The Techno India University, West Bengal will commence its operations 
with its present land and infrastructural facilities existing at its present locations in 
Sector-III and V, Salt Lake City, Kolkata and in Bishnupur, Joka, South 24-Parganas. 
(13) The jurisdiction of the University will be the entire State of West Bengal. 
4. 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 as may be decided subsequently 
by the approving authority of the University; 
(ii) to establish the main campus in West Bengal, and to have study 
centers, campuses, Off-campus centres, Off-shore campuses and regional 
centres at different places in India and abroad as per the norms of the 
University Grants Commission and other relevant laws; 
(iii) to provide continuing and distance education programmes; 
(iv) to institute degrees, diplomas, certificates and other academic distinctions 
on the basis of examination, or any other method of evaluation; 
(v) to collaborate with other colleges or universities, research institutions, 
industry associations, professional associations or any other organization, 
in India and abroad, and to conceptualize, design and develop specific 
educational and research programmes, training programmes and 
exchange programmes for students, faculty members and others; 
(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; 
4 THE KOLKATA GAZETTE, EXTRAORDINARY, AUGUST 16, 2012 	 [PART III 
The Techno India University, West Bengal, 
Act, 2012. 
(Sections 5, 6.) 
(ix) to create higher levels of intellectual abilities; 
(x) to create Entrepreneurs by providing necessary inputs and support; 
(xi) to provide consultancy to industry, institutions, Government, public 
and private organization; 
Od0 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 State Government, 
by order, or Trust, as the case may be. 
University 
remaining open to 
all irrespective of 
sex, religion, 
class, colour, 
creed or opinion. 
Powers and 
functions of 
University. 
5. (1) No person shall 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 sole ground of sex, race, creed, 
caste, class, place of birth, religious belief or political or other opinion. 
(2) It shall not be lawful for the University to impose on any person any test 
whatsoever to sex, race, creed, caste, class, place of birth, religious belief or profession 
or political or other opinion in order to entitle him to be admitted as a teacher or 
a student or to hold any office or post in the University or to qualify for any degree, 
diploma or other academic distinction or to enjoy or exercise any privileges of the 
University or any benefaction thereof. 
6. Subject to the provisions of this Act, the University shall exercise the following 
powers and perform the following functions, namely:— 
(i) to administer and manage the University, its Departments, Schools, 
Centres and such 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 international 
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 also 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 prescribed by the regulations; 
PART ml 
	
THE KOLKATA GAZETTE, EXTRAORDINARY, AUGUST 16, 2012 	 5 
The Techno India University, West Bengal, 
Act, 2012. 
(Section 6.) 
(vi) to confer ordinary and honorary degrees or other distinctions in the 
manner prescribed by the regulations; 
(vii) to establish such special centres, specialized study centres or other 
units within the campus and the departments for research and instruction 
as are, in the opinion of the University, necessary for the furtherance 
of its objects; 
(viii) to provide printing, reporduction and publication of research and other 
works and to organize exhibitions; 
(ix) to sponsor and undertake research in all aspects of information and 
communication technology and allied areas; 
(x) to collaborate or associate with, advise, administer, control, develop, 
maintain, or take over by way of merger or otherwise, any educational 
institution with like or similar objects; 
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; 
to develop and maintain relationships 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 the expenditure and to manage the finance 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 other than Government as gifts, 
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; 
(xvii) to fix, demand and receive or recover fees and such other charges as 
may be prescribed by the regulations for the purpose of this Act; 
(xviii) to institute and award fellowships, scholarships, prizes, medals and 
other awards; 
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 convenient 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; 
THE KOLKATA GAZETTE, EXTRAORDINARY, AUGUST 16, 2012 	 [PART m 
The Techno India University, West Bengal, 
Act, 2012. 
(Section 6.) 
(xx) to lease, exchange, or otherwise dispose of all or any portion 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 of 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 payout 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 or upon such securities and 
transpose any investment from time to time in such manner as it may 
deem fit in the interest of University; 
(xxiv) to execute conveyances regarding transfers, mortgages, leases, licenses, 
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 Governments and the Reserve 
Bank of India; 
(xxv) to admit the students for the courses offered by the University in the 
manner prescribed by the regulations; 
(xxvi) to create academic, technical, administrative, ministerial and other 
posts and to make appointments thereto; 
(xxvii) to regulate and enforce discipline among the employees of the Univesity 
and to provide for such disciplinary measures as may be prescribed 
by the regulations; 
(xxviii) to institute Professorships, Associate Professorships, Assistant 
Professorships, Readerships, Lecturerships, and any other teaching, 
academic or research posts and to prescribe qualifications for them; 
(xxix) to appoint persons as professors, Associate professors, Assistant 
professors, readers, lecturers or otherwise as teachers and researchers 
of the University; 
(xxx) subject to the provisions of this Act and the regulations made thereunder, 
any officer or authority of the University may, by order, delegate his 
or its powers except the power to make 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. 
PART MO 	
THE KOLKATA GAZETTE, EXTRAORDINARY, AUGUST 16, 2012 	 7 
The Techno India University, West Bengal, 
Act, 2012. 
(Sections 7-10.) 
Chancellor of the 
University. 
Authorities of 
University. 
Officers of 
University. 
Board of 
Governors. 
7. (1) The Chancellor of the University shall be the head of the Board of 
Governors and that of the University. The Managing Trustee of the Techno India Trust 
shall be Chancellor of the University, in ex-officio capacity, for life at his pleasure. 
He may also appoint or nominate a suitable person for the post of Chancellor at his 
will. 
(2) The Chancellor shall have, subject to the provisions of this Act, power to 
cause an inspection or review, to be made by such person or persons as he may direct, 
of the University, its buildings, libraries, equipment and systems and processes and 
of any institution or centre maintained by the University, and also of the examinations, 
teaching, research 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 and finance of the University. 
8. The following shall be the authorities of the Univesity besides the Chancellor, 
namely:— 
(a) the Board of Governors; 
(b) the Academic Council; 
(c) the Finance Committee; and 
(d) such other authorities as may be declared by the regulations to be 
authorities of the University. 
9. The following shall be the officers of the University, namely:— 
(a) the Vice-Chancellor; 
(b) the Administrator; 
(c) the Deans; 
(d) the Registrar; and 
(e) such other persons as may be declared by the regulations to be officers 
of the University. 
10. (1) The Board of Governors of the University shall consist of the following 
members, namely:— 
(i) the Chancellor shall be the Chairman of the Board; 
(ii) two representatives of the trust; 
(iii) Vice-Chancellor of the University; 
(iv) two Deans of the University, by rotation, to be nominated by the Vice-
Chancellor; 
(v) Secretary to the Government of West Bengal, Higher Education 
Department, or his nominee; 
(vi) three expert academicians to be nominated by the Chancellor; 
(vii) three experts representing other disciplines such as finance, legal, 
management, humanities to be nominated by the Chancellor; 
(viii) two representatives of the industries to be nominated by the Chancellor; 
and 
(ix) Administrator of the University. 
(2) The Registrar shall be the Secretary of the Board. 
8 	
THE KOLKATA GAZETTE, EXTRAORDINARY, AUGUST 16, 2012 	 [PART BI 
The Techno India University, West Bengal, 
Act, 2012. 
(Sections 11-13.) 
Powers and duties 
of Chancellor. 
Powers and 
functions of 
Board. 
Term of office of 
member of 
Board. 
11. (1) The Chancellor shall preside over at the meetings of the Board and at 
the convocations of the University. 
(2) The Chancellor shall exercise such other powers and perform such other 
duties as may be assigned to him by this Act or the regulations made thereunder. 
12. (1) Subject to the provisions of this Act, the Board shall be responsible for 
the general superintendence, direction and control of the affairs of the University and 
shall exercise all the powers of the University and shall have the power to review 
of the acts of the Academic Council and the Finance Committee. 
(2) Without prejudice to the provisions of sub-section (1), the Board shall have 
the following powers and functions, namely:— 
(i) to take decisions on question of policy relating to the administration 
and working of the University; 
(ii) to institute Courses of study at the University; 
(iii) to make Statutes, rules and regulations of the University; 
(iv) to consider and approve the annual report and annual accounts of the 
University for every financial year; 
(v) to borrow on, invest moneys and funds of the University and take 
decisions on the recommendations of the Finance Committee; 
(vi) to publish or finance the publication of studies, treaties, books, 
periodicals, reports and other literature and to sell or arrange for the 
sale of publication of studies, treaties, books, periodicals, reports and 
other literature as it may deem fit from time to time; 
(vii) to create or abolish posts of teachers and other employees of the 
University; 
(viii) to appoint such committees, bodies, as it considers necessary for the 
exercise of its powers and performance of its duties under this Act; 
(ix) to delegate any of its powers to the Vice-Chancellor, Deans, Registrar, 
or any other officer, employee or authority of the University or to a 
committee appointed by it; and 
(x) to exercise such other powers and perform such other functions as may 
be conferred or imposed upon it by this Act or the regulations made 
thereunder, and all such other powers for achieving the objects of the 
University. 
13. (1) Save as otherwise provided in this section, the term of nominated 
members of the Board shall be five years from the date of nominations. 
(2) An ex officio member shall continue so long as he holds the office by virtue 
of which he is such member. 
(3) Any vacancy in the Board occurring before the expiry of the prescribed period 
shall be filled by nomination of another person by the Chancellor subject to the 
provision of section 28 of this Act. 
(4) A member nominated under sub-section (3) shall continue for the remainder 
of the term of a member in whose place he is nominated. 
(5) An outgoing member shall be eligible for re-nomination for the next term. 
(6) A member may resign his office by writing under his hand addressed to the 
Chancellor but he shall continue in office until his resignation has been accepted by 
the Chancellor. 
PART III] 	
THE KOLKATA GAZETTE, EXTRAORDINARY, AUGUST 16, 2012 	 9 
The Techno India University, West Bengal, 
Act, 2012. 
(Sections 14-16.) 
Academic 
Council. 14. (1) The Academic Council of the University shall consist of the following 
members, namely:— 
(i) the Vice-Chancellor of the University, ex officio, who shall be the 
Chairman of the Academic Council; 
(ii) two academicians or professionals to be nominated by the Board; 
(iii) two external academicians or professionals in the area of higher 
education, to be nominated by the Vice-Chancellor; 
(iv) two Deans of the University, by rotation to be nominated by the Vice-
Chancellor; 
(v) one Professor from each discipline of the University, by rotation to be 
nominated by the Vice-Chancellor; 
(vi) the Administrator of the University; 
(vii) the Registrar who shall be the non-member Secretary of the council. 
(2) The term of office of the members other than the ex officio member shall be three years. 
Powers of 
Academic 
Council. 
Finance 
Committee. 
15. Subject to the provisions of this Act, and the regulations made thereunder, 
the Academic Council of the University shall have the following powers, namely:— 
(i) to exercise control and general regulation over the academic policies 
of the University and be responsible for the maintenance and 
improvement of standards of instruction, education and evaluation in 
the University; 
(ii) to consider matters of general academic interest either on its own 
initiative or on a reference from the Faculty of the University or the 
Board or the State Government and to take appropriate action thereon; 
(iii) to recommend to the Board such regulations as are consistent with this 
Act regarding the academic functioning of the University including 
discipline of students; 
(iv) to exercise such other powers and perform such other duties as may 
be conferred or imposed upon it by the regulations. 
16. (1) The Finance Committee shall consist of the following members, namely:— 
(i) the Vice-Chancellor of the University, ex officio, shall be the Chairman 
of the Committee; 
(ii) one member of the Board to be nominated by the Chancellor; 
(iii) one Dean of the University by rotation to be nominated by the Vice-
Chancellor; 
(iv) one expert to be nominated by the Chancellor; 
(v) the Administrator of the University; 
(vi) the Registrar shall be the non-member Secretary of the Committee. 
(2) The term of office of the members other than the ex officio member shall be three years. 
10 	 THE KOLKATA GAZETTE, EXTRAORDINARY, AUGUST 16, 2012 	 [PART III 
The Techno India University, West Bengal, 
Act, 2012. 
(Sections 17-19.) 
Powers and 
functions of 
Finance 
committee. 
Appointment, 
term of office and 
other conditions 
of service of Vice-
Chancellor. 
Power and duties 
of Vice- 
Chancellor. 
17. Subject to the other provisions of this Act, the Finance Committe shall 
exercise the following powers and perform the following functions, namely:— 
(1) to examine the annual accounts and annual budget estimates of the 
University and advise the Board thereon; 
to review the financial position of the University from time to time; 
0-10 to make recommendations to the Board on all financial policy matters 
of the University; 
(iv) to make recommendations to the Board on all proposals involving 
raising of funds, receipts and expenditure; 
(v) to provide guidelines consistent with the objectives and development 
plans of University; 
(vi) to make recommendations to the Board on all proposals involving 
expenditure for which no provision has been made in the budget or for 
which expenditure in excess of the amount provided in the budget has 
been incurred; 
(vii) to examine all proposals relating to revision of scale, up-gradation of 
the scale and those items which are not included in the budget, before 
they are placed before the Board; 
(viii) to exercise such other powers and perform such other functions as may 
be conferred or imposed upon it by the regulations. 
18. (1) The Vice-Chancellor shall be appointed by the Board out of the panel 
of names recommended by the Committee consisting of the following members, 
namely:— 
(I) an eminent technologist to be nominated by the Chancellor; 
(ii) an eminent educationist to be nominated by the Chancellor; 
010 one member of the Board to be nominated by the Chancellor. 
(2) The Chancellor shall designate one member as the Chairman of the Committee. 
(3) The term of office of the Vice-Chancellor shall be determined by the Board 
for the period not exceeding five years. 
(4) Notwithstanding anything contained in sub-sections (1) and (3), the Vice-
Chancellor of the University holding the office at the commencement of this Act, 
shall be deemed to have been appointed as the first Vice-Chancellor. 
(5) Where a vacancy in the office of Vice-Chancellor occurs and it connot be 
conveniently and expeditiously filled up in accordance with the provisions of sub-
section (1) and if there is any 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 one year. 
(6) The conditions of service of the Vice-Chancellor, including salary allowances, 
leave, pension and provident fund shall be such as may be prescribed by the Board 
and until so prescribed shall be determined by the Chancellor. 
19. (1) The Vice-Chancellor shall be the Chief Executive and Academic Officer 
of the University and shall preside over the meetings of the Academic Council and 
Finance Committee. 
(2) Without prejudice to the generality of the provisions contained in sub-section 
(1), the Vice-Chancellor shall— 
(i) exercise general supervision and control over the affairs of the University; 
(ii) ensure implementation of the decisions of the authorities of the 
University; 
PART In] 	
THE KOLKATA GAZETTE, EXTRAORDINARY, AUGUST 16, 2012 	 11 
The Techno India University, West Bengal, 
Act, 2012. 
(Section 20.) 
be responsible for imparting of instruction and maintenance of discipline 
in the University; 
exercise such other powers, and perform such other duties as may be 
assigned to him under this Act or the regulations made thereunder or 
as may be delegated to him by the Board or the Chancellor, as the case 
may be. 
(3) Where any matter is of urgent nature requiring immediate action and the same 
cannot be immediately dealt with by the Chairman or authority or body of the 
University empowered under this Act to deal with it, the Vice-Chancellor may take 
such action as he may deem fit and shall forthwith report the action taken by him 
to the Chairman or authority or body of the University who or which in the ordinary 
course, would have dealt with the matter: 
Provided that if such authority or other body is of the option that such action ought 
not to have been taken by the Vice-Chancellor, it may refer the matter to the Chairman 
who may either conform the action taken by the Vice-Chancellor or annul the same 
or modify it in such manner as he thinks fit, and thereupon it shall cease to have effect 
or as the case may be, shall take effect in such modified form; so however such 
modification or annulment shall be without prejudice to the validity of anything 
previously done by or under the order of the Vice-Chancellor. 
(4) Where the exercise of the power by the Vice-Chancellor under sub-section 
(3) involves the appointment of any person, such appointment shall be confirmed by 
the competent authority empowered to approve such appointment, in accordance with 
the provisions of this Act and the regulations made thereunder, not later than six 
months from the date of order of the Vice-Chancellor, otherwise the same shall cease 
to have effect on the expiration of a period of six months from the date of order of 
Vice-Chancellor. 
(iii)  
(iv)  
Appointment, 
other terms and 
conditions of 
service of 
Administrator and 
its power and 
dunes. 
20. (1) The Administrator shall be appointed by the Chancellor in such manner 
and on such terms and conditions as may be prescribed by regulations. 
(2) The Administrator shall exercise the following powers and perform following 
duties, namely:— 
(i) he shall be responsible for the overall and thy-to-thy administration 
of the University; 
he shall place before the Board and other authorities of the University, 
all such information as may be necessary for transaction of its business; 
he shall be responsible to the Chancellor through the Vice-Chancellor 
for the proper discharge of his functions; 
he shall, subject to the control of the Vice-Chancellor, be responsible 
for the administration and services of the officials and staff of the 
University and be responsible for the execution of all processes connected 
therewith; 
he shall attest and execute all documents on behalf of the University; 
and 
he shall exercise such other powers and perform such other duties as 
may be assigned to him by the regulation made under the provisions 
of this Act or as may be delegated to him by the Board, the Chancellor 
or the Vice-Chancellor from time to time as the case may be. 
12 	 THE KOLKATA GAZETTE, EXTRAORDINARY, AUGUST 16, 2012 	 [PART El 
The Techno India University, West Bengal, 
Act, 2012. 
(Sections 21-25.) 
Appointment, 
other terms and 
conditions of 
service of 
Registrar and its 
power and duties. 
The Deans. 
Permanent 
Endowment Fund 
and Security Fund 
of Univesity. 
Payment to 
University. 
Funds of 
University. 
21. (1) The Registrar shall be appointed by the Chancellor in such manner and 
on such terms and conditions as may be prescribed by the regulations. 
(2) The Registrar shall exercise the following powers and perform following 
duties, namely:— 
(i) he shall be responsible for the custody of records, common seal, the 
funds of the University and such other property of the University; 
(ii) he shall place before the Board and other authorities of the University, 
all such information as may be necessary for transaction of its business; 
(iii) he shall be responsible to the Vice-Chancellor for the proper discharge 
of his functions; 
(iv) he shall, subject to the control of the Vice-Chancellor, be responsible 
for all processes connected with the registration of the students and 
activities related to the Departments or Schools or Centres of the 
University; 
(v) he shall exercise such other powers and perform such other duties as 
may be assigned to him by the regulations made under the provisions 
of this Act or as may be delegated to him by the Board, the Chancellor 
or the Vice-Chancellor from time to time, as the case may be. 
22. (1) The Deans of the University shall be appointed by the Vice-Chancellor, 
with the approval of the Chairman of the Board, from amongst the Faculty of the 
Univesity. 
(2) The Deans shall assist the Vice-Chancellor in managing the academic and 
other affairs of the University and shall exercise such powers and perform such 
functions as may be prescribed by the regulations or be entrusted to them by the Vice-
Chancellor. 
23. (1) An Endowment Fund will be set up by the Univesity through a fixed 
deposit of Rupees ten crore in a nationalized bank which will be kept as reserve fund 
for the development of the University. 
(2) A security fund will be pledged in the name of the Director of Public 
Instructions, on behalf of the State Government in the Department of Higher Education 
through a fixed deposit of Rupees one crore in a nationalized bank to be kept as 
security deposit. 
24. The Trust may pay to the University from time to time such sums of money 
and in such manner as may be considered necessary for the exercise of its powers 
and discharge of its functions under this Act. 
25. (1) The University shall have its own funds consisting of— 
(a) all moneys provided by the Trust; 
(b) all fees and other charges received by the University; 
(c) all moneys received by the University by way of grants, loans, gifts, 
donations, benefactions, bequests or transfers; 
(d) all moneys received by the University from the collaborating Industry 
or Institution in terms of the provisions of the Memorandum of 
Understanding between the University and the Industry or Institution, 
for establishment of sponsored chairs, fellowships and infrastructure 
facilities to the University; 
(e) all moneys received by the University in any other manner or from any 
other source. 
PART 111] 	
THE KOLKATA GAZETTE, EXTRAORDINARY, AUGUST 16, 2012 	 13 
The Techno India University, West Bengal, 
Act, 2012. 
(Sections 26-29.) 
(2) All funds of the University shall be deposited in such banks or invested in 
such manner as the Board may decide on the recommendation of the Finance Committee. 
(3) The funds of the University shall be applied towards the expenses of the 
University including expenses incurred in the exercise of its powers and discharge 
of its functions. 
Accounts and 
Audit. 26. (1) The University shall maintain proper accounts and other relevant records, 
and prepare an annual statement of accounts including the income and expenditure 
account and balance sheet, in such form and in such manner as may be prescribed 
by the regulations. 
 
 
(2) The University shall adopt a proper system of internal checks and balances 
and controls in the discharge of its finance, accounting and auditing functions as may 
be prescribed by the regulations. 
(3) The Accounts of the University shall be audited not less than once per year 
by a statutory auditor who shall be a Chartered Accountant or a firm of Chartered 
Accountants as defined in the Chartered Accountants Act, 1949, who or which shall 
be appointed by the Board. 
(4) The Accounts of the University certified by the person or firm so appointed 
or any other person authorized in this behalf together with the audit report thereon 
shall be placed before the Board and the Board may issue such instructions to the 
University in respect thereof as it deems fit and the University shall comply with such 
instructions. 
(5) The Accounts of the University shall be audited by an internal auditor who 
shall be a Chartered Accountant or a firm of Chartered Accountants appointed by 
the Board, to ensure concurrent audit of all books of accounts, and such internal audit 
reports shall be placed before the Board for review. 
(6) The University shall prepare each year a report of its activities during the 
previous year and submit it in the form of an annual report to the Board for review 
and approval. 
38 of 1949. 
Pension and 
Providend Fund 
scheme. 
Acts and 
proceedings not to 
be invalidated by 
vacancies. 
Conferment of 
degrees, diplomas 
and grant of 
certificates by 
University. 
27. (1) The University shall, with the approval of the Board, constitute for the 
benefit of its officers, teachers, and other employees, in such manner and subject to 
such conditions, as may be prescribed by the regulations, such schemes of pension, 
provident funds and insurance as it may deem fit, and also aid in establishment of 
the associations, institutions, funds, trusts and conveyance calculated to benefit the 
staff and the students of the University. 
(2) Where any such provident fund has been so constituted, the provisions of the 
Provident Funds Act, 1925, shall apply to such fund as if it were a Government 19 of 1925. Provident Fund. 
28. No act or proceeding of the Board or any authority of the University or any 
committee constituted under this Act or by the regulations shall be questioned on the 
ground merely of the existence of any vacancy in or defect in the constitution of the 
Board, Authority or Committee of the University. 
29. Notwithstanding anything contained in any other law for the time being in 
force, the University shall have powers to confer degrees, diplomas and grant certificates, 
and confer degrees and honorary degrees and other distinctions and titles, as approved 
by the Board. 
14 	 THE KOLKATA GAZETTE, EXTRAORDINARY, AUGUST 16 , 2012 	 [PART III 
The Techno India University, West Bengal, 
Act, 2012. 
(Sections 30-33.) 
Returns and 
Information. 
Management of 
University on 
dissolution of 
Trust. 
Power of State 
Government to 
issue direction. 
Power to make 
Regulations. 
30. The Universtiy shall furnish to the State Government, University Grants 
Commission and other statutory authorities such reports, returns, statements and other 
information as may be required by them from time to time 
31. (1) The Trust shall give a notice of not less than six months period to the 
State Government of its intention to dissolve the Trust. 
(2) Upon receipt of any notice from the Trust, the State Government shall make 
arrangements for administration of the University from the date of dissolution of the 
Trust and until the last batch of students in regular courses of the University complete 
their courses. 
(3) The expenditure for administration of the University during taken over period 
of its management shall be met out of the Permanent Endowment Fund of the 
University. 
(4) On dissolution of the Trust, the Permanent Endowment Fund of the University 
shall be in the form of a corpus fund. 
32. The State Government shall have powers to issue directions from time to 
time as may be required to be followed by the University under the provisions of 
this Act and the regulations made thereunder and under any other law for the time 
being in force. 
33. (1) Subject to the provisions of this Act, the Board shall have, in addition 
to all other powers vested in it, the power to make regulations to provide for the 
administration and management of the affairs of the University. 
(2) In particular and without prejudice to the generality and foregoing powers, 
such regulations may provide for all or any of the following matters, namely:— 
(i) the summoning and holding of meetings of the authorities of the 
University other than the first Meeting of the Board, and quorum and 
conduct of business at such meetings; 
the power and functions to be exercised and discharged by the Chancellor 
of the University; 
(iii) the constitution, powers and duties of the other authorities, bodies and 
committees of the University established under this Act, the qualifications 
and disqualifications for membership of such authorities, bodies and 
committees, term of office of the membership, appointment and removal 
of members thereof and other matters connected therewith, and removal 
of members of the Board, the Academic Council and the Finance 
Committee; 
(iv) the procedure to be followed by the Board and any Committee or other 
body constituted under this Act and by the regulations made thereunder 
in the conduct of the business, exercise other powers and discharge of 
the functions; 
(v) the procedure and criteria to be followed in established courses of study 
and admission of students; 
(vi) the procedure to be followed by enforcing discipline in the University; 
(vii) the management of the properties of the University; 
PART III] 	
THE KOLKATA GAZETTE, EXTRAORDINARY, AUGUST 16, 2012 	 15 
The Techno India University, West Bengal, 
Act, 2012. 
(Section 34.) 
(viii) the degrees, diplomas, certificates and other academic distinctions and 
titles which may be conferred or granted by the University and withdrawal 
or cancellation of any such degrees, diplomas, certificates and other 
academic distinctions and tides and the requirements thereof; 
(ix) the conduct of examinations including the term of office and appointment 
of examiners; 
(x) the creation of posts of Professors, Associate Professors, Assistant 
Professors, Readers, Lecturers of equivalent academic designations or 
posts, officers and employees of the University, and the appointment 
of persons to such posts including the qualifications requisite therefor; 
the fees and other charges which may be paid to the University for the 
courses, training facilities and services provided by it; 
(xii) the manner and conditions for constitution of insurance, pension and 
provident funds and such other schemes for the benefit of officers, 
teachers, and other employees of the University; 
(xiii) the terms and conditions applicable for association of the University 
with other institutions; 
(xiv) the preparation of budget estimates and maintenance of accounts; 
(xv) the mode of execution of contracts or agreement by or on behalf of the 
University; 
(xvi) the method of recruitment, classification and procedure for appointment 
of officers and staff of the University; 
(xvii) the terms and tenure of appointments, salaries and allowances, contractual 
services, rules of discipline and other conditions of service of the Vice-
Chancellor, other officers, teachers and employees of the University; 
(xviii) the terms and conditions governing deputation of officers and staff of 
the University; 
(xix) the powers and duties of the Vice-Chancellor and other officers, teachers 
and employees of the University; 
(xx) the terms and conditions governing fellowship, scholarship, stipends, 
medals and prizes; 
(xxi) the authentication of the orders and decisions of the Board; 
(xxii) the matters relating to hostels and halls of residence including disciplinary 
control therein; 
(xxiii) all matters which by this Act are to be or may be prescribed by the 
regulations. 
Removal of 
difficulties. 34. If any difficulty arises with respect to the establishment of the University 
or in connection with the first meeting of any authority of the University or otherwise 
in first given effect to the provisions of this Act and the regulations made thereunder, 
the Chancellor of the University may, at any time, before all authorities of the 
16 THE KOLKATA GAZETTE, EXTRAORDINARY, AUGUST 16, 2012 	 PART III 
   
Transitory 
provisions. 
Indemnity. 
The Techno India University, West Bengal, 
Act, 2012. 
(Sections 35, 36.) 
University have been constituted, by order, make any appointm

Excerpt shown. Open the full act in Lexace.

‹ Prev All West Bengal acts Next ›