The Uttar Banga Krishi Viswavidyalaya Act, 2000

GOVERNMENT OF WEST BENGAL 
LAW DEPARTMENT 
Legislative 
West Bengal Act XX of 2000 
THE UTTAR BANGA KRISHI VISWAVIDYALAYA 
ACT, 2000. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first published in the Calcutta Gazette, 
Extraordinary, of the 22nd August, 2000.] 
[22nd August, 2000.] 
An Act to providefor the establishment of a University for the development 
of agriculture and for the furtherance of the advancement of learning 
and prosecution of research and extension in agriculture and allied 
sciences in West Bengal. 
WHEREAS it is expedient to provide for the establishment of a Univer-
sity for the development of agriculture and for the furtherance of the 
advancement of learning and prosecution of research and extension in 
agriculture and allied sciences in West Bengal; 
It is hereby enacted in the Fifty-first Year of the Republic of India, by 
the Legislature of West Bengal, as follows:— 
CHAPTER I 
Preliminary 
1. (1) This Act may be called the Uttar BangalCrishi Viswavidyalaya 
Act, 2000. 
(2) It extends to the whole of West Bengal. 
(3) It shall come into force on such date as the State Government 
may, by notification in the Official Gazette, appoint. 
2. In this Act, unless the context otherwise requires,— 	 Definitions. 
(1) "agriculture" includes basic and applied sciences relating to 
terrestrial and aquatic crop and animal production, forestry 
including farm forestry, horticultural crops, home economics, 
agricultural engineering and technology, marketing and 
processing, land use and management, soil and water 
management, crop-weather, environment, insect-pest-disease 
management, utilisation of beneficial insects and microbial 
organisms, biotechnology, and all matters connected therewith 
or identical thereto; 
Short title, 
extent and 
commence-
ment. 
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The Uttar Banga Krishi Viswavidyalaya Act, 2000. 
[West Ben. Act 
(Chapter [.—Preliminary.—Section 2.) 
(2) "appointed day" means the date on which this Act comes 
into force; 
(3) "Associate Director of Research" means the Head of a 
research wing or regional station; 
(4) "authority" means any authority of the University specified 
in section 9; 
(3) "convocation" means a meeting of the Council for the purpose 
of conferring degrees, titles, diplomas, certificates or other 
academic distinctions; 
(6) "Council" means the Executive Council of the University 
constituted under section 10; 
(7) "Dean" means the Dean of the Faculty; 
(8) "employee", in relation to the University, means any person 
employed by the University; 
(9) "extension wing" means the establishment maintained, 
organised or recognised by the University for the purpose of 
extension education functions; 
(10) "Faculty" means a Faculty of the University; 
(11) "financial year" means the year commencing on the first day 
of April; 
(12) "former University" means the Bidhan Chandra Krishi 
Viswavidyalaya constituted under the B idhan Chandra Krishi 
Viswavidyalaya Act, 1974; 
(13) "Governor" means the Governor of West Bengal; 
(14) "hostel" means a place of residence for the students of the 
University maintained or recognised by the University; 
(15) "Minister" means the Minister-in-charge of the Department 
of Agriculture of the Government of West Bengal; 
(16) "non-teaching staff' means the employees of the University 
other than Teachers and officers; 
(17) "office?' means an officer of the University; 
(18) "prescribed" means prescribed by Statutes, Ordinances or 
Regulations; 
(19) "regional station" means a research or extension station 
under the University; 
West Ben. 
Act XLIX of 
1974. 
204 
The Uttar Banga Krishi Viswavidyalaya Act, 2000. 
XX of 2000.] 
(Chapter 1.—Preliminary.—Section 2.) 
(20) "Krishi Vigyan Kendra" means the centre for transfer of 
agricultural technology and conducting agricultural extension 
education programme; 
(21) "research wing" means the establishment maintained, 
organised or recognised by the University for the purpose of 
research functions; 
(22) "revised scale" means any of the scales of pay sanctioned 
by the Government of West Bengal in the Agriculture 
Department; 
(23) "Selection Committee" means the committee for the selection 
of Teachers of the University; 
(24) "Standing Committee" means the committee for the selection 
of officers and non-teaching staff of the University; 
(25) "Statutes", "Ordinances" and "Regulations" mean 
respectively the Statutes, the Ordinances and the Regulations 
of the University made under this Act; 
(26) "student" means a person enrolled in the University for 
taking a course of study for a degree, diploma or other 
academic distinction duly instituted; 
(27) "Students' Union", in relation to the University, means the 
Students' Union constituted in the manner prescribed; 
(28) "Teacher" means a person appointed on full time and regular 
basis by the University for the purpose of imparting instruction 
or conducting and guiding research or extension education 
programmes, and includes any other person who may be 
declared by Statutes to be a Teacher; 
(29) "teaching wing" means the establishment maintained, 
organised or recognised by the University for the purpose of 
teaching and instructional functions; 
(30) "University" means the Uttar Banga Krishi Viswavidyalaya 
constituted under section 3; 
(31) "unit" means a small section or segment at any place within 
the jurisdiction of the University established for the purpose 
of administrative, teaching, research and extension education 
functions. 
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The Uttar Banga Krishi Viswavidyalaya Act, 2000. 
[West Ben. Act 
(Chapter IL—The University—Sections 3, 4.) 
CHAPTER II 
The University 
Incorpora- 
tion of the 
University. 
Jurisdiction 
of the 
University. 
3. (1) With effect from the appointed day, there shall be established 
a University by the name of the Uttar Banga Krishi Viswavidyalaya. 
(2) The University shall be a body corporate, shall have perpetual 
succession and a common seal, and shall sue and be sued by the name of 
the Uttar Banga Krishi Viswavidyalaya. 
(3) The principal seat of the University shall be located at Pundibari 
under Cooch Behar Block-II in the district of Cooch Behar. 
4. (1) The jurisdiction of the University in teaching, research 
and extension education programme in the field of agriculture and 
allied sciences shall extend to all the northern districts of Darjeeling, 
Jalpaiguri, Cooch Behar, North Dinajpur, South Dinajpur and Malda in 
West Bengal. 
(2) The University may assume responsibility for training of field 
extension workers and farmers in order to supportthe agricultural production 
of West Bengal and, for that purpose, may establish, develop and operate 
such organisations as may be required in the various parts of West Bengal 
within the jurisdiction of the University. 
(3) All colleges, research and experimental stations, and extension 
organisations of the former University coming under the jurisdiction of the 
University, shall be regarded as constituent units of the University under 
its full management and control and no unit shall be recognised as 
affiliated unit. 
(4) The University may collaborate with other Universities, research 
institutes and other scientific and academic institutes pursuing the study of 
agriculture and allied sciences, either basic, or applied to agriculture, in 
making and implementing programmes of common interests for the 
benefit of agriculture, whether such institutions are situated within or 
outside West Bengal, in order to ensure that the efforts made by all of them 
become complementary to one another. 
(5) On and from the appointed day, no new college or institution 
imparting instruction in agriculture and allied sciences shall be established 
without the recommendation of the University and the prior approval of 
the State Government. 
(6) No institution affiliated to, or associated with, or maintained by, 
any other University, whether within or outside West Bengal, shall be 
recognised by the University for any purpose, except with the prior 
approval of the State Government and the University concerned. 
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The Uttar Banga Krishi Viswavidyalaya Act, 2000. 
XX of 2000.] 
(Chapter IL—The University.—Sections 5, 6.) 
5. The University shall have the following objectives:— 
(1) to impart education in different branches of study in 
agriculture, horticulture, agricultural processing, engineering, 
terrestrial and aquatic sciences, forestry, tea science, 
agricultural engineering, home sciences, biotechnology, 
environment and other allied branches of learning and 
scholarship; 
(2) to further the advancement of learning and prosecution of 
research in agriculture, production system and allied sciences; 
(3) to undertake the extension education programme in the field 
of agriculture and allied sciences to the rural people of West 
Bengal; 
(4) to undertake the development of such sciences and the 
extension thereof to the rural people in co-operation with the 
concerned authorities or departments of the Government of 
West Bengal; and 
(5) such other purposes as the University may, from time to time, 
determine. 
6. (1) The University shall, subject to the provisions of this Act and 
the Statutes, be open to all persons. 
(2) Nothing contained in sub-section (1) shall require the University— 
(a) to admit to any course of study any person who does not 
possess the prescribed academic qualifications or standard; 
(b) to retain on the rolls of the University any student whose 
academic record is below the minimum standard required 
for the award of a degree, diploma or other academic 
distinctions; 
(c) to admit any person, or retain any student, whose conduct is 
prejudicial to the interest of the University or the rights and 
privileges of the students or the employees; 
(d) to admit to any course of study students larger in number than 
those prescribed. 
(3) Subject to the provisions of sub-section (2), the State Govern-
ment may, by order, direct that the University shall reserve such 
percentage of seats for the students belonging to the Scheduled Castes, 
Scheduled Tribes and backward classes as may be specified therein 
and also for the candidates from other States in India, subject to their 
fulfilling the minimum standards laid down for admission, and, where 
such direction has been given, the University shall make the reservation 
accordingly. 
Objectives 
of the 
University. 
Admission 
to the 
University. 
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The Uttar Banga Krishi Viswavidyalaya Act, 2000. 
[West Ben. Act 
(Chapter IL—The University.—Section 7.) 
Powers and 
functions of 
the 
University. 
7. The powers and functions of the University shall be— 
(1) to provide for instruction and training in agriculture and 
allied sciences, 
(2) to provide for the conduct of research and dissemination of 
knowledge in agriculture and allied sciences, 
(3) to provide for dissemination of the finding of research and 
technical information through extension education, 
(4) to institute degrees, titles, diplomas, certificates and other 
academic distinctions in agriculture and allied sciences, 
(5) to hold examinations and confer degrees, titles, diplomas, 
certificates and other academic distinctions on persons 
who— 
(a) shall have pursued prescribed courses of studies, unless 
exempted therefrom in the manner prescribed, and shall 
have passed such examinations as may be prescribed, or 
(b) shall have carried on research in accordance with such 
conditions as may be prescribed, 
(6) to confer honorary degrees or other distinctions in the 
prescribed manner and under the prescribed conditions, 
(7) to provide for lectures and instructions for field workers, 
farmers, and other persons, not enrolled as regular students 
of the University, and to grant certificate to them, if 
necessary, 
(8) to co-operate with other Universities and authorities in such 
manner, and for such purposes, as it may determine for 
furtherance of the agricultural education, 
(9) to establish and maintain colleges relating to agriculture and 
allied sciences, 
(10) to establish and maintain infrastructure and physical assets 
for teaching, research and extension education, 
(11) to create and institute Professorship, Readership, Lecturer-
ship and such posts including posts of officers as may be 
necessary for the establishment of the University 
colleges, University departments, Institutions, Libraries, 
Laboratories and museums and to appoint persons to such 
posts, 
(12) to institute and award fellowships, scholarships and prizes in 
accordance with the Statutes, 
208 
The Uttar Banga Krishi Viswavidyalaya Act, 2000. 
XX of 2000.] 
(Chapter IL—The University.—Section 7.) 
(13) to establish and maintain or recognise hostels for students of 
the University and residential accommodation for the staff of 
the University, 
(14) to fix, demand and receive such fees and other charges as 
may be prescribed, 
(15) to withdraw or to cancel degrees, titles, diplomas, certificates 
or other academic distinctions under such conditions as may 
be prescribed by Statutes and after giving the person affected 
a reasonable opportunity to present his case, 
(16) to consider the proposals for entering into agreement with 
other Government, semi-Government, or non-Government 
organisations recognised by the University for consultancy 
services in agricultural research and development programmes 
on such terms and conditions as may be approved by the 
Executive Council, 
(17) to supervise and control the residence and hostels and to 
regulate conduct and discipline of Teachers, officers, non-
teaching staff, field workers and students and to make 
arrangements for promoting their health and welfare, 
(18) 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, 
(19) to consider the Annual Report as prepared by the Executive 
Council and to pass such resolutions relating thereto as may 
be considered necessary, 
(20) to advise on such other matters as may be referred to it by the 
Executive Council, 
(21) to consider, and advise on, proposals from the Executive 
Council for entering into agreement with the State Govern-
ment or, subject to the approval of the State Government, 
with any other Government or with any person, body or 
authority for the taking over by the University of the 
management of any college or institution including its 
assets and liabilities or for any other purpose not repugnant 
to the provisions of this Act, and 
(22) to exercise all other powers, and perform all other functions, 
conferred or imposed on the University by or under this 
Act. 
209 
The Uttar Banga Krishi Viswavidyalaya Act, 2000. 
[West Ben. Act 
(Chapter IL—The University—Section 8.) 
Inspection 
and inquiry. 8. (1) The State Government shall have the right to cause an inspec-
tion to be made by such person or persons as that Government may 
direct— 
(a) of the University, its buildings, laboratories, Iibraries, 
museums, workshops and equipment, or 
(b) of an institution, college or hostel maintained by the University, 
or 
(c) of the teaching and other work conducted by the University 
or under its auspices, or 
(d) of the conduct of any examination held by the University. 
(2) The State Government shall also have the right to cause an 
inquiry to be made by such person or persons as that Government may 
direct in respect of any matter connected with the administration or 
finance of the University. 
(3) The State Government shall, in every case, give notice to the 
University of its intention to cause an inspection or inquiry to be made, 
and the University shall be entitled to be represented at such inspection 
or inquiry. 
(4) The State Government shall communicate to the University its 
views with reference to the result of such inspection or inquiry and 
may, after ascertaining the opinion of the University thereon, advise the 
University upon the action to be taken and fix a time limit for taking 
such action. 
(5) The University shall, within the time limit so fixed, report to the 
State Government the action taken or proposed to be taken and fix a time 
limit for taking such action. 
(6) If the University does not take action within the time limit fixed or 
if the action taken by the University is, in the opinion of the State 
Government, not satisfactory, the State Government may, after considering 
any explanation offered or representation made by the University, issue 
such direction as that Government may deem fit, and the University shall 
comply with such direction. 
(7) If the University does not comply with such direction within the 
time limit as may be fixed in that behalf by the State Government, the State 
Government shall have the power to appoint any person or body to comply 
with such direction and make such order as may be necessary for the 
execution thereof. 
210 
The Uttar Banga Krishi Viswavidyalaya Act, 2000. 
XX of 2000.] 
(Chapter 111.—Authorities of the University—Sections 9, 10.) 
CHAPTER 111 
Authorities of the University 
9. The following shall be the authorities of the University:— 
(1) the Executive Council; 
(2) the Academic Council; 
(3) the Faculty Councils; 
(4) the Departmental Committees; 
(5) the Board of Examination; 
(6) such other bodies as may be declared by Statute to be the 
authorities of the University. 
10. (1) The Executive Council shall consist of the following 
members:— 
(a) ex officio members 
(i) the Vice-Chancellor, 
(ii) the Deans of Faculties, 
(iii) the Director of Research, 
(iv) the Director of Extension Education, 
(v) the Director of Farms, 
(vi) the Registrar, 
(vii) the Secretary, Department of Agriculture, Government 
of West Bengal, or his nominee not below the rank of 
Deputy Secretary to the Government of West Bengal, 
and 
(viii) the Secretary, Department of Finance, Government 
of West Bengal, or his nominee not below the rank 
of Deputy Secretary to the Government of West 
Bengal: 
Provided that if any of the members referred to in clauses (vii) and (viii) 
is, for any reason, unable to attend any meeting of the Executive Council, 
he may depute an officer under his control, not below the rank of Joint 
Secretary to the Government of West Bengal; 
(b) nominated members 
(ix) one eminent scientist having special knowledge and 
practical experience in agricultural research, teaching 
and extension education, to be nominated by the 
Chancellor, 
Authorities. 
The 
Executive 
Council. 
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The Uttar Banga Krishi Viswavidyalaya Act, 2000. 
[West Ben. Act 
(Chapter "IL—Authorities of the University—Section 10.) 
(x) one representative of agro-industries, to be nominated 
by the Chancellor, 
(xi) one progressive farmer from the area under the 
jurisdiction of the University to be nominated by the 
State Government, 
(xii) one woman social worker, to be nominated by the 
State Government, and 
(xiii) one representative of the Indian Council for 
Agricultural Research, tobe nominated by that Council; 
(c) elected members 
(xiv) three regularly appointed full-timeTeachers, not below 
the rank of Reader, to be elected by all the Teachers of 
the University, 
(xv) one member of the non-teaching staff, to be elected by 
all the members of the non-teaching staff of the 
University, and 
(xvi) one regular post-graduate students to be elected by all 
the regular students of the University. 
(2) The Vice-Chancellor shall be the ex officio Chairman, and the 
Registrar shall be the ex officio Member-Secretary, of the Executive 
Council. 
(3) The term of office of the members of the Executive Council, other 
than ex officio members, shall be four years, and a member shall be eligible 
to be a member of the Executive Council for more than one term: 
Provided that a member of the Executive Council, who is elected or 
nominated in his capacity as a member of a particular electorate or body, 
or as a holder of a particular appointment, shall cease to be a member of 
the Executive Council from the date on which he ceases to be a member 
of that electorate or body or holder of that appointment, as the case may be: 
Provided further that the member elected under clause (xvi) of sub-
section (1) shall hold office for four years or till he ceases to be a student, 
whichever is earlier. 
(4) All elections to the Executive Council shall be held in the manner 
prescribed by Statutes. 
(5) One-third of the total number of members of the Executive 
Council plus one shall be a quorum fora meeting of the Executive Council: 
Provided that no such quorum shall be required at the Convocation. 
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The Uttar Banga Krishi Viswavidyalaya Act, 2000. 
XX of 2000.] 
(Chapter 111—Authorities of the University—Section 11.) 
11. (1) The Executive Council shall exercise the following powers 
and perform the following duties:— 
(a) to consider and review the financial requirements and estimates 
for the University and approve its budget; 
(b) to provide for the administration of any fund placed at the 
disposal of the University for any of its purposes; 
(c) to arrange for the investment and withdrawal of funds of the 
University; 
(d) to determine the form, provide for the custody, and regulate 
the use, of the common seal of the University; 
(e) to acquire, hold and dispose of property on behalf of the 
Unversity; 
(f) to borrow money for capital improvements and to make 
suitable arrangements for its repayment; 
(g) to make financial provision for the instruction, teaching, 
research, advancement and dissemination of knowledge in 
such branches of learning and courses of study as may be 
determined by the Academic Council; 
(h) to provide for the establishment and maintenance of colleges, 
institutes, hostels, labouratories, experimental farms and other 
facilities necessary for carrying out the purposes of this Act; 
(i) to provide for institution, maintenance and award of 
scholarships, fellowships, studentships, medals, prizes and 
the lake; 
(j) to accept trust, bequest, donation and transfer of any movable 
or immovable property on behalf of the University; 
(k) to confer honorary degrees or other academic distinctions in 
the manner, and on the conditions, prescribed; 
(1) to approve the recommendations for appointment of officers, 
Teachers and non-teaching staff in the manner prescribed; 
(m) to create posts of Teachers, officers and non-teaching staff 
with the approval of the State Government; 
(n) to sanction the increase of pay, allowances or financial 
benefits to an employee of the University with the prior 
approval of the State Govenment; 
(o) to co-operate with other authorities in such manner and for 
such purposes as it may determine; 
Powers and 
duties of the 
Executive 
Council. 
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The Uttar Banga Krishi Viswavidyalaya Act, 2000. 
[West Ben. Act 
(Chapter la—Authorities of the University.—Section I1.) 
(p) to affiliate colleges and institutions to the University under 
the conditions prescribed and to withdraw affiliation of such 
colleges or institutions; 
(q) to provide colaborative research and extension activities with 
other Universities, Government and quasi-Government 
organisations engaged in education and research, and non-
Government organisations recognised by the University for 
advancement of research and dissemination of knowledge; 
(r) to approve the proposal along with the terms and conditions 
for entering into agreement with any other organisation for 
consultancy service on behalf of the University; 
(s) to appoint such committees, either standing or temporary, as 
it may consider necessary and specify the terms of reference 
thereof, subject to the provisions of this Am and the Statutes; 
(t) to determine and regulate all policies relating to the University 
in accordance with this Act or the Statutes; 
(u) to exercise general supervision over the functions of teaching, 
research and extension of the University and to give such 
directions as it may consider necessary; 
(v) to make rules for the transaction of its own business; 
(w) to exercise such other powers and perform such other duties, 
not inconsistent with the provisions of this Act or the Statutes, 
as may be necessary for carrying out the purposes of this Act; 
(x) to examine and take action on the Annual Report submitted 
by the Academic Council, the Faculty Councils, and all other 
bodies or authorities regarding teaching, research and 
extension functions and works entrusted to the Research 
Council and the Extension Council. 
(2) The Executive Council shall meet at such times and places as it 
may consider necessary: 
Provided that the Executive Council shall hold meetings at least once 
in every two months. 
(3) The Vice-Chancellor may invite any person having experience or 
special knowledge on any subject under consideration to attend the 
meeting of the Executive Council. Such person may speak or otherwise 
take part in the proceedings of such meeting, but shall not be entitled to 
vote. Any person so invited shall be entitled to such allowances as may be 
prescribed. 
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XX of 2000.] 
(Chapter Ill.—Authorities of the University.—Section 12.) 
12. (1) The Academic Council shall be the academic authority of the 
University and shall, subject to the provisions of this Act and the Statutes, 
have the control and general regulation of teaching and examination in the 
University and shall be responsible for the maintenance of the standards 
thereof. 
(2) The Academic Council shall consist of the following members:— 
(a) the Vice-Chancellor; 
(b) the Secretary, Department of Agriculture, Government of 
West Bengal, or his nominee; 
(c) the Dean of each Faculty; 
(d) the Director of Research; 
(e) the Director of Extension Education; 
(f) the Director of Farms; 
(g) two persons having special knowledge in agricultural 
education, research and extension education, to be nominated 
by the Vice-Chancellor; 
(h) two Heads of the Departments from each Faculty, nominated 
by the Vice-Chancellor on rotational basis; 
(i) three Professors of the University, to be nominated by the 
Vice-Chancellor, and four Teachers, not below the rank of 
Reader of the University, to be nominated by the Vice-
Chancellor in such a manner that each Faculty shall have at 
least one member; 
(j) one post-graduate student nominated by the Central Students' 
Union of the University; 
(k) The Registrar. 
(3) The Vice-Chancellor shall be the ex officio Chairman, and the 
Registrar shall be the ex officio Secretary, of the Academic Council. 
(4) The term of office of the nominated members of the Academic 
Council shall be four years and may be extended for another term except 
for those specified in clause (h) of sub-section (2): 
Provided that a member of the Academic Council, who is nominated 
in his capacity, or being the holder, of a particular appointment shall cease 
to be a member of the Academic Council from the date on which he ceases 
to be in that capacity or to be the holder of that appointment. 
Academic 
Council. 
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[West Ben. Act 
Powers and 
duties of the 
Academic 
Council. 
(Chapter ILL—Authorities of the University—Section 13.) 
13. (1) The powers and duties of the Academic Council shall be— 
(a) to supervise, direct and control, and be responsible for, the 
maintenance and promotion of the standards of instruction, 
education and examination and other matters concerned 
with obtaining the degrees and to exercise such other powers 
and perform such other duties as may be prescribed; 
(b) to make regulations and amend or repeal the same; 
(c) to make regulations regarding— 
(i) the admission of students to the University and the 
number of students to be admitted, 
(ii) the course of study leading to degrees, diplomas and 
other academic distinctions, and 
(iii) the conduct of examinations and maintenance and 
promotion of standards of education; 
(d) to advise the Executive Council on all academic matters 
including the control and management of libraries; 
(e) to make recommendations to the Executive Council for 
creation and institution of Professorships, Readerships and 
Lecturerships and non-teaching posts attached with teaching 
departments, research and extension education wings, and 
for the duties and emoluments thereof; 
(f) to formulate, modify or revise schemes for the constitution or 
reconstitution of teaching departments and wings of research 
and extension education; 
(g) to make recommendation to the Executive Council regarding 
post-graduate teaching, research and extension education; 
(h) to recommend to the Executive Council the minimum 
qualification for posts of Teachers of the University; 
(i) to formulate general guidelines relating to the specific jobs to 
be assigned to the supporting staff attached with the teaching 
departments or units, research and extension education 
organisations of the University for its approval by the 
Executive Council; 
(j) to consider any educational matter relating to the Academic 
Council and to arrive at decisions or make recommendations 
pertaining thereto to the appropriate authority or officer; 
(k) to exercise such other powers and perform such other functions 
as may be conferred or imposed on it by or under the 
provision of this Act or the Statutes; 
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The Uttar Banga Krishi Viswavidyalaya Act,2000. 
XX of 2000.] 
(Chapter 111.—Authorities of the University.—Section 14.) 
to recommend to the Executive Council the fixation, payment 
and receipt of fees and penalty for non-payment in time by the 
students of the University; 
to constitute committees for the institution of scholarship, 
fellowship, studentship, medals, prizes, and grants-in-aid, 
and to formulate rules for such awards from time to time and 
to decide the admission strength for various disciplines. 
(2) The Academic Council shall meet at least once in six months. 
14. (1) The University shall consist of Faculties of Agriculture, 
Horticulture and such other Faculties as may be prescribed by Statutes. 
(2) Each Faculty shall have a Faculty Council. The Faculty Council • 
shall propose to the Academic Council the courses of study and curricula 
for the various programmes offered. The Faculty Council shall also review 
from time to time the standards of teaching and evaluation of students. 
(3) Each Faculty Council shall consist of the following members:— 
(a) the Dean of the Faculty; 
(b) the Deans of other Faculties; 
(c) the Director of Research; 
(d) the Director of Extension Education; 
(e) the Director of Farms; 
(f) all Heads of the Departments under the Faculty concerned; 
(g) two Teachers, of whom at least one in the rank of Professor 
from each Department under the concerned Faculty 
recommended by the Departmental Committee by rotation; 
(h) two Teachers in the rank of Professor of related subjects or 
sciences from outside the University to be nominated by the 
Vice-Chancellor in consultation with the Dean of the 
concerned Faculty. 
(4) The Faculty Council shall propose to the Academic Council the 
curricula of the Faculty and shall decide all questions referred to it 
regarding the syllabi for various undergraduate and post-graduate 
programmes and all other matters reffered to it by the Academic Council. 
(5) The Faculty Council shall exercise such other powers and perform 
such other duties as may be directed by the Academic Council. 
(6) The Faculty Council shall meet at least four times a year. 
(7) The term of appointment of the nominated members and the 
outside experts of the Faculty Council shall be for four years and they shall 
be eligible to be so appointed for more than one term. 
(1) 
(m) 
Faculty 
Council. 
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The Uttar Banga Krishi Viswavidyalaya Act, 2000. 
[West Ben. Act 
Departmen-
tal 
Committee. 
Agricultural 
research 
organisation. 
(Chapter I11.—Authorities of the University—Sections 15, 16) 
(8) The Dean of the Faculty concerned shall be the Chairman of the 
Faculty Council. 
15. (1) Each teaching department shall have a committee which shall 
be directly responsible to the Faculty Council concerned. 
(2) Unless otherwise provided, the powers and duties of the Depart-
mental Committee shall be— 
(a) to exercise general control on teaching and other educational 
programmes and to maintain and promote the standards 
thereof, 
(b) to discuss all matters related to instructional programmes, 
(c) to recommend nominees to the Faculty Council, 
(d) to formulate, modify or revise the curricula from time to time 
for undergraduate and post-graduate classes of the department 
and to propose to the Faculty Council concerned in this 
behalf. 
(3) The Departmental Committee shall meet at least once in two 
months. 
(4) The Departmental Committee may, for the purpose of consultation, 
invite, with the prior approval of the Dean of the Faculty concerned, any 
person having special knowledge and practical experience on any subject 
under consideration to attend any of its meetings. 
(5) The Departmental Committee shall consist of the following 
Members:— 
(a) the Head of the department, and 
(b) all Teachers of the concerned department who are primarily 
engaged in teaching by virtue of their appointments. 
(6) The Head of the department shall be the Chairman of the 
Departmental Committee. 
(7) The Departmental Committee shall exercise such other powers 
and perform such other duties as may be directed by the Faculty Council. 
16. (1) Subject to the provisions of this Act and the Statutes, the 
University shall establish an agricultural research organisation for doing 
research on problems primarily relating to agriculture and allied sciences 
for the purpose of aiding development of agriculture and shall, for this 
purpose, establish as many agricultural research stations as may be in co-
operation with the Department of Agriculture and the research stations 
under the control of the State Government, Government undertakings and 
such other bodies as may be recognised by the University. 
218 
The Uttar Banga Krishi Viswavidyalaya Act, 2000. 
XX of 2000.] 
(Chapter 111.—Authorities of the University.—Section 16.) 
(2) The agricultural research organisation shall be developed under 
the guidance of the Director of Research. 
(3) A research council shall be formed by the Executive Council in 
order to provide administration for research function of the University. 
(4) The research council shall supervise, direct and control all the 
research activities of the University and shall be the policy making body 
on research in the University. 
(5) The constitution of the research council shall be as follows:— 
(a) the Vice-Chancellor; 
(b) the Registrar; 
(c) the Director of Research; 
(d) The Director of Extension Education; 
(e) the Director of Farms; 
(0 the Deans of the Faculties; 
(g) the Associate Director of Research or the person in-charge of 
regional research stations; 
(h) five Teachers of the University of whom at least one shall be 
from each Faculty, to be nominated by the Vice-Chancellor 
by rotation; 
(i) the Director of Agriculture, Government of West Bengal, or 
his nominee; 
(j) the Director of Hort culture, Government of West Bengal, or 
his nominee; 
(k) the Chief Environment Officer, Government of West Bengal, 
or his nominee; 
(/) the Principal Chief Conservator of Forests, Government of 
West Bengal, or his nominee; 
(m) the Direcror of Sericulture, Government of West Bengal, or 
his nominee; 
(n) the Chief Scientific Officer, Department of Science and 
Technology, Government of West Bebgal, or his nominee; 
(o) one nominee of the Indian Council of Agricultural Research; 
(p) one nominee of tea research association; 
(q) two eminent scientists, nominated by the State Government; 
(r) one scientist from each regional research station, nominated 
by the Director of Research. 
219 
The Uttar Banga Krishi Viswavidyalaya Act, 2000. 
[West Ben. Act 
Powers and 
functions of 
research 
council. 
(Chapter 'IL—Authorities of the University.—Section 17.) 
(6) The Vice-Chancellor shall be the Chairman, and the Director of 
Research shall be the Secretary, of the research council. 
(7) The term of office of the nominated members of the research 
council shall be four years and may be extended by another term of four 
years. 
(8) The research council shall meet at least once in six months and 
one- third of the total number of members of the research council plus 
one shall be a quorum for a meeting of the research council. 
17. The research council shall exercise the following powers and 
perform the following functions:— 
(a) to delineate research priorities and mandates formulate 
research programmes therefrom for execution by the research 
units or stations of the University; 
(b) to update and recast research programmes as it may consider 
necessary; 
(c) to recommend to the Executive Council for the administration 
of any funds placed at the disposal of the University for 
purposes of research; 
(d) to review and monitor the research programmes of research 
units or stations and research projects under the University, 
to consider the financial requirements of research programmes, 
and to prepare annual research budget of the University for its 
approval by the Executive Council; 
(e) to make proposals to the Executive Council for creating the 
provisions forenabling the University to undertake specialised 
or advanced research and for organisation of specialised 
laboratories for undertaking advanced research in the 
University; 
(0 to compile annual reports of research units or stations and 
research projects and to prepare each year the annual research 
report of the University and to submit it to the Executive 
Council; 
(g) to provide for the inspection of, or investigation into, the 
research affairs of the University and submit report to the 
Executive Council; 
(h) to call for such report or information as the research council 
may consider necessary for efficient discharge of its duties 
from the research units or stations and from persons in-charge 
of research projects under the University, and to submit it to 
the Executive Council; 
220 
The Uttar Banga Krishi Viswavidyalaya Act, 2000. 
XX of 2000.] 
(Chapter I11.—Authorities of the University.—Section 18.) 
(i) to make proposals to the Executive Council for promotion of 
research and, through special committees, if any, constituted 
for the purpose, to call for reports on such research work or 
programme from persons engaged therein, and to make 
recommendations to the Executive Council in this behalf; 
0) to recommend to the Executive Council different plans and 
measures for improvement and expansion of research 
maintained by the University; 
(k) to constitute such committees as the research council may 
consider necessary and to determine the terms of reference 
thereof in accordance with the provisions of this Act and the 
Statutes; 
(1) to consider any other academic matter referred to it by the 
Academic Council; 
(m) to exercise all other powers and perform all other functions 
conferred or imposed on the research council by or under this 
Act or the Statutes. 
18. (1) Subject to the provision of this Act and the Statutes, the 
University shall establish an agricultural extension education organisation 
which shall make available the information obtained on the basis of 
research to students, extension workers and agriculturists and shall arrange 
programme for the immediate benefit of such persons, in co-operation 
with the concerned department of the State Government and other semi-
Government and non-Government agencies. 
(2) The University shall undertake such agricultural extension 
education activities as are necessary to uplift the conditions of rural living, 
to increase agricultural production with special emphasis on food production 
and utilisation, and to multiply nucleus seeds of improved varieties 
evolved or introduced by the agricultural research organisation. 
(3) The agricultural extension education organisation shall be 
developed under the guidance of the Director of Extension Education. 
(4) In order to administer the extension function, a University Extension 
Education Council shall be formed by the Executive Council of the 
University. 
(5) The University Extension Education Council shall be the policy-
making body on agricultural extension education in the University. 
Agricultural 
extension 
education 
organisation 
and 
University 
Extension 
Education 
Council. 
221 
The Uttar Banga Krishi Viswavidyalaya Act, 2000. 
[West Ben. Act 
(Chapter ILL—Authorities of the University.—Section 18.) 
(6) The constitution of the University Agricultural. Extension 
Education Council shall be as follows:— 
(a) the Vice-Chancellor; 
(b) the Director of Extension Education; 
(c) the Director of Research; 
(d) the Director of Farms; 
(e) the Registrar; 
(f) the Deans of the Faculties; 
(g) the Associate Director of Research; 
(h) the persons in-charge of regional research stations and Krishi 
Vigyan Kendra; 
(i) the Head of the Department of Agricultural Extension 
Education; 
(j) the Head of the Department of Agricultural Economics; 
(k) the Director of Agriculture, Government of West Bengal, or 
his nominee; 
(1) the Director of Horticulture, Government of West Bengal, or 
his nominee; 
(m) the Direcror of Panchayats, Government of West Bengal, or 
his nominee; 
(n) the Chief Scientific Officer, Department of Science and 
Technology, Government of West Bengal; 
(o) two Teachers of the University, nominated by the Vice-
Chancellor; 
(p) one representative of the Indain Council of Agricultural 
Research, nominated by the Vice-Chancellor; 
(q) five progressive farmers from the area under the jurisdiction 
of the University, nominated by the Department of Panchayats 
and Rural Development, Government of West Bengal; 
(r) one representative of the leading non-Government 
organisations engaged in the field of agriculture, nominated 
by the Vice-Chancellor; 
(s) two eminent scientists to be nominated by the State 
Government. 
(7) The Vice-Chancellor shall be the Chairman, and the Director of 
Extension Education shall be the Secretary, of the University Extension 
Education Council. 
222 
The Uttar Banga Krishi Viswavidyalaya Act, 2000. 
XX of 2000.] 
(Chapter IlL Authorities of the University.—Section 19.) 
(8) The term of office of the nominated members of the University 
Extension Education Council shall be four years and may be extended by 
another term of four years. 
(9) The University Extension Education Council shall meet at least 
twice in a year, and one-third of the total number of members of the 
University Extension Education Council plus one shall be the quorum for 
a meeting of the University Extension Education Council. 
19. The University Extension Education Council shall exercise the 
following powers and perform the following functions:— 
(a) to supervise, direct and control all extension activities of the 
University; 
(b) to draw and approve the extension education and training 
programmes for execution through extension wings and 
Krishi Bigyan Kendra and to review and monitor the extension 
activities of the University; 
(c) to compile annual reports of extension wings and Krishi 
Bigyan Kendra and to prepare each year annual report on 
extension activities of the University and submit it to the 
Executive Council; 
(d) to consider andreview the financial requirements forex tension 
programmes and prepare annual budget for extension activities 
of the University for its approval by the Executive Council; 
(e) to make proposal to the Executive Council on different plans 
and measures for improvement and promotion of extension 
education and training programmes maintained by the 
University; 
(f) to make provisions for the publication of extension news-
letters, bulletins, and periodicals from time to time for 
providing updated knowledge on technology development in 
agriculture and allied sciences to the farmer community; 
(g) to consider any other academic matter referred to it by the 
Academic Council; 
(h) to exercise all other powers and perform all other functions 
conferred or imposed on it by or under this Act or the Statutes. 
Powers and 
functions of 
Univesity 
Extension 
Education 
Council. 
223 
The Uttar Banga Krishi Viswavidyalaya Act, 2000. 
[West Ben. Act 
(Chapter M.—Authorities of the University.—Sections 20, 21.) 
Board of 
Examina-
tions. 
Election 
Tribunal. 
20. (1) The Board of Examinations shall have the following 
members:— 
(a) the Vice-Chancellor; 
(b) the Deans of Faculties; 
(c) the Dean, Students' Welfare; 
(d) the Registrar; and 
(e) the Deputy Registrar (Examination)

Excerpt shown. Open the full act in Lexace.

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