The Sister Nivedita University Act, 2017

Registered No. WB/SC-247 	 No. WB(Part-III)/2018/SAR-4 
Er'tuft 6ayttt 
Extraordinary 
Published by Authority 
PAUSA 19] 	 TUESDAY, JANUARY 9, 2018 	 [SAKA 1939 
PART III—Acts of the West Bengal Legislature. 
GOVERNMENT OF WEST BENGAL 
LAW DEPARTMENT 
Legislative 
NOTIFICATION 
No. 25-L.-9th January, 2018.—The following Act of the West Bengal Legislature, having been assented to by the 
Governor, is hereby published for general information:— 
West Bengal Act XLIX of 2017 
THE SISTER NIVEDITA UNIVERSITY ACT, 2017. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first published in the Kolkata Gazette, 
Extraordinary, of the 9th January, 2018.] 
An Act to provide for the establishment and incorporation of the Sister Nivedita 
University at New Town, 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 
Sister Nivedita University at New Town, in the district of North 24-Parganas, 
West Bengal promoted by the Institute of Computer Engineers (India), an educational 
and charitable Society duly registered under the West Bengal Societies Registration West Ben. Act 
Act, 1961, and to confer the status of a Private University thereon and for matters XXVI of 1961. 
connected therewith and incidental thereto; 
2 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 9, 2018 	 [PART III 
The Sister Nivedita University Act, 2017. 
Short title, 
extent and 
commencement. 
(Sections 1, 2.) 
It is hereby enacted in the Sixty-eighth Year of the Republic of India, by the 
Legislature of West Bengal, as follows:- 
1. (1) This Act may be called the Sister Nivedita University Act, 2017. 
(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) "Board of Studies" means the Board of Studies attached to the 
School of Post-graduate and Undergraduate Studies of the 
University; 
(4) "Chairman" means the Chairman of the Governing Board; 
(5) "Chancellor" means the Chancellor of the University; 
(6) "constituent college" means a college established and administered by 
the Sponsoring society anywhere in the State of West Bengal, irrespective 
of the fact that such college is affiliated to any other University; 
(7) "distance education" means education imparted by a combination of any 
two or more means of communication like contact programmes, 
correspondence courses, online courses, broadcasting, telecasting, seminars 
and any other such methodology; 
Note.—Through distance education a student is expected to study a 
course or a part of it without being present physically; 
(8) "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; 
(9) "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; 
(10) "Finance Committee" means the Finance Committee of the University; 
(11) "Governing Board" means the Governing Board of the University; 
(12) "Governor" means the Governor of the State of West Bengal; 
(13) "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; 
(14) "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; 
(15) "Online education" means a form of distance education where 
primary delivery mechanism is via the internet, allows anyone 
with computer access to learn and earn credits; 
PART III] 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 9, 2018 	 3 
The Sister Nivedita University Act, 2017. 
(Section 2.) 
(16) "prescribed" means prescribed by rules made under this Act; 
(17) "Registered office" means the registered office of the University; 
(18) "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, 
Science and Technology and Biotechnology Department; 
(19) "Regulatory Committee" shall mean the Committee constituted by the 
State Government for the purpose of this Act; 
(20) "Sponsoring society" in relation to the University means the Institute of 
Computer Engineers (India), an educational and charitable society duly 
constituted and registered under the West Bengal Societies Registration 
Act, 1961; 
(21) "State Government" means the Government of West Bengal in the Higher 
Education, Science and Technology and Biotechnology Department; 
(22) "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; 
(23) "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; 
(24) "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; 
(25) "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; 
(26) "University" means the Sister Nivedita University established and 
incorporated under section 3 of this Act; 
(27) "University Grants Commission" means the University Grants Commission, 
established under the University Grants Commission Act, 1956. 	 3 of 1956. 
West Ben. Act 
XXVI of 1961. 
4 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 9, 2018 	 [PART III 
The Sister Nivedita University Act, 2017. 
(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 Sister Nivedita University at New Town, North 24-Parganas within the territory 
of West Bengal duly sponsored and financed by the Institute of Computer 
Engineers (India), an educational and charitable society, more specifically described 
under Schedule A to this Act, on the property mentioned under Schedule B to this Act. 
(2) The University shall be a body corporate by the name of the Sister Nivedita 
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 
New Town, 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. 
(7) All existing institutes held by the sponsoring society 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 State Government, from time to time: 
Provided further that the procedure of subsumption shall be such as may be notified 
by the State Government: 
Provided also that the University shall have power to administer and manage, 
including the powers of conferring Degree, diploma, title, certificates etc. to its 
constituent colleges. 
4. The properties 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, 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. 
(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. 
PART III] 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 9, 2018 	 5 
The Sister Nivedita University Act, 2017. 
(Section 6.) 
(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 including the courses offered, number of seats under different quotas, fees and 
other charges, facilities and amenities offered, faculty in place and other relevant 
information. 
(7) The tuition fees determined under sub-section (1) shall be applicable for the 
students who are admitted through the West Bengal Joint Entrance Examination. 
Objects of the 
University. 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, Engineering, Technology, 
Medicine, Para Medical, Nursing, Management, Law, Humanities, 
Language and Literature, Pharmacy, Architecture, Social Sciences, 
Education, Performing Arts, Sports, Hospital Management, Media, Design, 
Hospitality Management, Vocational education and skill development, 
Commerce, Environmental Science and Ecology, Art and Craft and any 
other emerging fields of study including imparting of skills that have 
employment potentiality and necessary for the society and the 
environment; 
(ii) to encourage study of modern technology and professional courses; 
(iii) to establish the main campus at New Town, 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 West Bengal; 
(iv) to provide regular and distance education and Online programmes; 
(v) to institute degrees, honorary degrees, diplomas, certificates and other 
academic distinctions on the basis of examination, or any other method of 
evaluation; 
(vi) to collaborate with other colleges or Universities, research institutions, 
industry and 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 including transfer of academic credit, 
faculty members and others; 
(vii) to disseminate knowledge through seminars, conferences, executive 
education programmes, community development programmes, 
publications, online programmes and training programmes; 
(viii) to undertake programmes for the training and development of faculty 
members and teachers of the University and other institutions, organisations 
or industries in India and abroad; 
6 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 9, 2018 	 [PART III 
The Sister Nivedita University Act, 2017. 
(Sections 7, 8.) 
(ix) to undertake collaborative research with any organization in India and 
abroad; 
(x) to create higher levels of intellectual abilities; 
(xi) to create entrepreneurs by providing necessary skills and support; 
(xii) to provide consultancy to industry, Government, public, private, 
Non-Governmental Organization; 
(xiii) to create an Industry Academia partnership by inviting Industry and 
institutions in the University's campus and other University's places for 
mutual benefits; 
(xiv) to collaborate with any Industry or Institutions or Universities or 
Organisations in India and abroad for establishing joint research centre, 
school of study, skill development centre or similar academic institutions; 
(xv) 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; 
(xvi) to do all things necessary or expedient to promote the objectives of this 
Act; 
(xvii) to pursue any other objective as may be assigned to the University by the 
State Government. 
University shall 
remain open to all 
irrespective of 
sex, religion, 
class, colour, 
creed or opinion. 
Powers and 
functions of the 
University. 
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, 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 establish, administer, maintain and manage campuses, libraries, 
laboratories, museums and such other institutions or centres for study, 
research and training as it may deem necessary; 
(iii) to provide for instruction, education, training and research in such branches 
of knowledge or learning of its programmes of study and allied areas; 
(iv) 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; 
(v) to provide courses and curricula and to provide for flexibility in the 
education system and delivery methodologies, including electronic and 
distance learning; 
(vi) 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; 
PART III] 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 9, 2018 	 7 
The Sister Nivedita University Act, 2017. 
(Section 8.) 
(vii) to confer ordinary and honorary degrees or other distinctions in the manner 
provided for by the Statutes; 
(viii) to formulate policy and determine the standard of admission which may 
include examination, evaluation or any other method of testing; 
(ix) to institute Professorships including chair professorships and other teaching 
posts required by the university and to appoint persons to such 
Professorships or other teaching posts, or to recognize persons as 
Professors, Associate Professors or Assistant Professor of the University, 
or as holders of other teaching posts of the university for the purpose of 
imparting instruction and for conducting research in the University; 
(x) to provide the powers and duties of officers of theUniversity; 
(xi) 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; 
(xii) to collaborate with any Industry or Institutions or Universities or 
Organisations in India and abroad for establishing joint research 
centre, school of study, skill development centre or similar academic 
institutions; 
(xiii) to provide printing, reproduction and publication of research and other 
works and to organize exhibitions; 
(xiv) to sponsor and undertake research in all disciplines of study and its allied 
areas; 
(xv) to extend grant from the University fund to any other charitable organisation 
having similar objects of the University; 
(xvi) 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; 
(xvii) 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; 
(xviii) to develop and maintain linkages with educational or other institutions in 
any part of the world through exchange of students and transfer of academic 
credit in such manner as may be conducive to their common objects; 
(xix) 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; 
(xx) to enter into agreement with the State Government or with any person, 
body or authority for taking over of the management of any institution, 
including its assets and liabilities by the University, or for any other purpose 
not repugnant to the provisions of this Act; 
(xxi) to regulate expenditure and to manage the finances and to maintain accounts 
of the University; 
(xxii) to determine tuition fees or other charges for admission and for 
examinations and other purposes, and to demand and receive the fees or 
other charges so determined; 
8 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 9, 2018 	 [PART III 
The Sister Nivedita University Act, 2017. 
(Section 8.) 
(xxiii) 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; 
(xxiv) to impart instruction through distance education and online education with 
the approval of the appropriate authority; 
(xxv) to introduce interdisciplinary or multidisciplinary or integrated courses in 
selected subjects; 
(xxvi) to establish, maintain and manage halls and hostels for the use and residence 
of the students; 
(xxvii) 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; 
(xxviii) to fix, demand, receive and recover fees and such other charges as may be 
provided for by the Regulations; 
(xxix) to institute and award fellowships, travelling fellowships, scholarships, 
studentships, stipends, bursaries, prizes, medals and other awards; 
(xxx) 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; 
(xxxi) 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; 
(xxxii) to draw and accept, to make and endorse, to discount and negotiate all 
promissory notes, bills, exchange, cheques or other negotiable instruments; 
(xxxiii) 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; 
(xxxiv) 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; 
(xxxv) to execute conveyances regarding transfer, mortgages, leases, licences, 
agreements and other conveyances in respect of property, movable or 
immovable 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; 
(xxxvi) to admit students into the courses offered by the University in the manner 
as may be provided for by the Regulations; 
PART III] 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 9, 2018 	 9 
The Sister Nivedita University Act, 2017. 
(Sections 9, 10.) 
(xxxvii) to create academic, technical, administrative, ministerial and other posts 
and to make appointment thereto; 
(xxxviii) 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; 
(xxxix) 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; 
(xl) to appoint persons as Professors, Associate Professors, Assistant Professors 
as teachers and researchers of the University; 
(xli) to do all such other acts and things as the University may consider 
necessary, conducive or incidental to the attainment or enlargement of all 
or any of the objects of the University. 
Teaching in the 
University. 
The Visitor. 
9. (1) All recognized teaching in connection with any degrees, diplomas, 
certificates, awards, distinctions of the University shall be conducted by the teachers of 
the University under the general control of the Governing Board and the Academic 
Council. 
(2) The courses of study, the curricula and the authorities responsible for such 
teaching shall be such as may be provided for by the Regulations. 
10. (1) The Governor of West Bengal shall, by virtue of his office, be the Visitor 
of the University. 
(2) The Visitor shall, when present, preside at the convocation of the University 
for the purpose of conferring degrees, diplomas, awards, certificates of other academic 
distinctions in the University. 
(3) The Visitor shall have the power to call for any paper or information relating to 
the affairs of the University and on the basis of the information received by the Visitor, 
if he is satisfied that any order, proceeding, or decision taken by any 
authority of the University is not in conformity with the policy of the State Government 
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. 
(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 centers, departments, institutions or schools. 
(5) The Visitor shall, in every case, give notice to the University of his intention to 
cause an inspection or inquiry to be made, and the University shall, on receipt of such 
notice, have the right to make, within thirty days from the date of receipt of the notice 
or such other period as the Visitor may determine, such representations to the Visitor, 
as it may consider necessary. 
10 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 9, 2018 	 [PART III 
The Sister Nivedita University Act, 2017. 
(Sections 11-13.) 
(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. 
Authorities of the 	 11. (1) The following shall be the authorities of the University, namely:— University. 
(a) the Governing Board; 
(b) the Executive Council; 
(c) the Academic Council; 
(d) Board of Studies; 
(e) Various Schools of Post-graduate and Undergraduate Studies; 
(f) the Finance Committee; and 
(g) such other authorities as may be declared by the Statutes of the University 
to be the authorities of the University. 
(2) The constitution, power and function of the Executive Council shall be provided 
by the Statutes. 
Officers of the 
University. 
The Governing 
Board, its powers 
and functions. 
12. The following shall be the officers of the University, namely:— 
(a) the Chancellor; 
(b) the Vice-Chancellor; 
(c) the Pro-Vice-Chancellor; 
(d) the Deans; 
(e) the Registrar; 
(f) the Law Officer; 
(g) the Chief Finance Officer; 
(h) the Controller of Examinations; and 
(i) 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:— 
(i) the Chancellor, who shall be the Chairman of the Governing Board; 
(ii) two representatives of the Sponsoring society to be nominated by the 
society; 
(iii) the Vice-Chancellor of the University; 
(iv) two Deans of the Schools of 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 Schools; 
(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; 
PART III] 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 9, 2018 	 11 
The Sister Nivedita University Act, 2017. 
(Section 14.) 
Chancellor of the 
University and his 
powers. 
(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 section 8 of 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 society, in consultation with the State 
Government, 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 society. 
(2) The Chancellor shall be the head of the University. 
(3) The Chancellor shall preside over the meetings of the Governing-Board and 
shall, when the Visitor is not present, preside at the convocation of the University for 
the purpose of conferring degrees, diplomas, awards, certificates or other 
academic distinctions. 
(4) The Chancellor shall have the following powers, namely:— 
(a) to call for any information or record of the University; 
(b) to appoint the Vice-Chancellor; 
(c) to remove the Vice-Chancellor in accordance with the provisions made 
under this Act; 
(d) such other powers as may be provided for by the Statutes. 
12 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 9, 2018 	 [PART III 
The Sister Nivedita University Act, 2017. 
(Sections 15-17.) 
The Vice-
Chancellor. 
The Pro-Vice-
Chancellor. 
The Academic 
Council. 
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 under general control of the Chancellor and 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 may 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 Pro-Vice-Chancellor shall be appointed by the Chancellor with the 
approval of the Governing Board for a term of five years and shall be eligible for 
re-appointment on such terms and conditions as may be provided in the Statutes. 
(2) The qualification for appointment of Pro-Vice-Chancellor shall be provided by 
Statutes. 
(3) The Pro-Vice-Chancellor shall exercise such powers and perform such functions 
as may be provided for by the Statutes. 
17. (1) The Academic Council shall consist of the Chancellor, the Vice-Chancellor 
and such other members as may be provided for by the Statutes. 
(2) The Vice-Chancellor may act as Chairperson of the Academic Council in absence 
of the Chancellor. 
(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. 
PART III] 	
THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 9, 2018 	 13 
The Sister Nivedita University Act, 2017. 
(Sections 18-23.) 
Powers and 
functions of the 
Academic 
Council. 
The Deans. 
The Registrar. 
The Law Officer, 
the Chief 
Finance Officer 
and the 
Controller of 
Examinations. 
The Finance 
Committee. 
18. 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, and the Ordinances regarding the academic 
functioning of the University, discipline, residence, admissions, award of 
fellowships and studentships, fee concessions, corporate life and 
attendance. 
19. (1) There shall be a Dean for each and every Schools of 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 Schools of 
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 Schools of 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. 
20. (1) The Registrar shall be appointed by the Chancellor 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 Secretary to the Governing Board and the Academic 
Council. 
(4) The Registrar shall exercise such other powers and perform such other functions 
as may be provided for by the Statutes. 
21. (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. 
22. (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. 
Other officers. 	 23. (1) 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. 
14 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 9, 2018 	 [PART III 
The Sister Nivedita University Act, 2017. 
(Sections 24, 25.) 
The Schools of 
Post-graduate and 
Undergraduate 
Studies. 
Powers and 
functions of the 
Faculty Council 
for Post-graduate 
and Undergraduate 
Studies. 
24. (1) There shall be as many Schools of 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 Schools of Post-graduate and Undergraduate Studies shall consist of the 
following members:— 
(i) the Vice-Chancellor — Chairman; 
(ii) the Dean of the School 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 Schools of Post-graduate and 
Undergraduate Studies shall be a quorum for a meeting of the School. 
25. Subject to the provisions of this Act, the rules, the Statutes, the Regulations 
and the Ordinances made thereunder, the Schools of 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 specialisation of studies and for 
organisation of common laboratories, libraries, museums, institutes of 
research and other institutions, maintained by the University; 
(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; 
PART III] 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 9, 2018 	 15 
The Sister Nivedita University Act, 2017. 
(Sections 26-29.) 
(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. 
Other authorities. 
Regulatory 
Committee. 
Actions not to be 
invalidated by 
reason of vacancy. 
26. (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. 
27. (1) There shall be a Regulatory Committee to be constituted by the State 
Government for the purpose of monitoring and regulating the working of the University 
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. 
28. No actions or proceeding of the Governing 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. 
The Statutes. 	 29. (1) The 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 man

Excerpt shown. Open the full act in Lexace.

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