The West Bengal Green University Act, 2017

Registered No. WB/SC-247 	
No. WB(Part-III)/2018/SAR-5 
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%Akita alttte 
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. 26-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 L of 2017 
THE WEST BENGAL GREEN 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 constitution and incorporation of the West Bengal Green 
University in the State of West Bengal and for certain matters incidental thereto and 
connected therewith. 
WHEREAS it is expedient to establish and incorporate a State-aided University by 
the name of the West Bengal Green University with the view to establish a Centre 
of Excellence devoted to the teaching, learning and research in various branches of 
study attached to the environmental studies, surface management studies, bio-diversity 
management aiming to reduce the bad effect of pollution both in land, water, surface, 
noise and sight. The proposed University will be developed with all modern facilities 
by using all natural resources in order to sensitize and educate people at large the 
need of maintaining a pollution free world along with the emerging field of study 
of science, arts, laws and other related field of studies. 
2 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 9, 2018 	 [PAR-0 III 
The West Bengal Green University Act, 2017. 
(Chapter I.—Preliminary.—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:— 
CHAPTER I 
Preliminary - 
Short title and 
commencement. 
Definitions. 
1. (1) This Act may be called the West Bengal Green University Act, 2017. 
(2) This section and sections 62, 63 and 64 shall come into force at once; and 
the remaining provisions of this Act shall come into force on such date or dates as the 
State Government may, by notification in the Official Gazette, appoint, and different 
dates may be appointed for different provisions of this Act. 
2. In this Act, unless the context otherwise requires,— 
(1) "appointed day" means the date referred to in sub-section (5) of section 62; 
(2) "college" means the constituent or affiliated college of the University; 
(3) "convocation" means a meeting of the Governing Board for the purpose 
of conferring degrees, titles, diplomas, certificates or other academic 
distinctions; 
(4) "distance education" means instruction imparted through correspondence 
or distance mode as recognized by the appropriate authority; 
(5) "employee" in relation to the University means a person employed in the 
University; 
(6) "financial year" means the year ending on the 31 st day of March; 
(7) "Governor" means the Governor of the State of West Bengal; 
(8) "Librarian" means a Librarian or any other person holding a post of 
Librarian, by whatever name called, appointed or recognized as such by 
the University; 
(9) "Minister" means the Minister-in-Charge of the Higher Education, 
Science and Technology and Biotechnology Department, Government of 
West Bengal, appointed as such by the Governor; 
(10) "non-teaching staff' means the non-teaching staff appointed or recognized 
as such by the University and not holding any teaching, officer of the post 
of Librarian, by whatever name called; 
(11) "officer" means an officer of the University; 
(12) "prescribed" means prescribed by rules made under this Act; 
(13) "registered graduate" means a graduate registered under this Act on 
making an application in the prescribed form and on payment of such fees 
as may be determined by the University from time to time; 
(14) "State Government" means Government of West Bengal in the Higher 
Education, Science and Technology and Biotechnology Department; 
(15) "Statutes", "Ordinances" and "Regulations" mean, respectively, the 
Statutes, Ordinances , Regulations of the University made under this Act; 
(16) "Student" means a student of the University and includes any 
person enrolled by the University for pursuing any Undergraduate or 
Post-graduate course of study or in research works of the University; 
PART Au 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 9, 2018 	 3 
The West Bengal Green University Act, 2017. 
(Chapter IL—The University and its Officers.—Sections 3, 4.) 
(17) "Students' Council" means the Students' Council of the University 
constituted in the manner prescribed; 
(18) "Teacher of the University" means a Professor, Associate Professor, 
Assistant Professor, or any other person, holding a whole-time permanent, 
substantive teaching post, appointed or recognized as such by the University 
for the purpose of imparting instruction and conduction of research in the 
University; 
(19) "University" means the West Bengal Green University constituted under 
this Act; 
(20) "University Laboratory", "University Library", "University Museum", or 
"University Institution" mean a laboratory, a library, a museum or an 
institution, as the case may be, maintained and managed by the University, 
whether established by it or not; 
(21) "University Professor", "University Associate Professor" or "University 
Assistant Professor" mean a Professor including Distinguished Professor, 
Chair Professor, Adjunct Professor, Associate Professor and Assistant 
Professor respectively, appointed or recognized as such by the University; 
(22) "Vice-Chancellor" means the Vice-Chancellor of the University. 
CHAPTER II 
The University and its Officers 
The University. 
Objects of the 
University. 
3. (1) There shall be constituted and incorporated a State-aided Unitary University 
by the name of the West Bengal Green University in the District of Hooghly. 
(2) The Vice-Chancellor and the members of the Governing Board, so long as they 
continue to hold such office or membership, shall constitute a body corporate by the 
name of the West Bengal Green University. 
(3) The University shall have perpetual succession and common seal and shall 
have power to sue and be sued by the name of the West Bengal Green University. 
(4) The Headquarter of the University shall be located at Hooghly. 
(5) The territorial jurisdiction of the University shall extend to the whole of the 
State of West Bengal. 
(6) The University will be a non-affiliating unitary University. 
4. The following shall be the objects of the University, namely to:— 
(1) promote, propagate and cause further development of study and research 
on environmental management and its allied branches; 
(2) act as an optimum blend of the modern system of learning and modern 
research methodology from occidental point of view; 
(3) impart higher education in various branches of learning as well as in 
Environmental Ethics (Policy and Law), Green Environmental Economics 
and Sustainable Development, Climate Studies and Green Politics , 
Environmental informatics, Bio-Diversity, Modeling and Management, 
Water Resources Management (Surface water—Groundwater—
Wetland—Lake-Coastal Areas, Development Policy, Watershed 
Management); 
4 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 9, 2018 	 [PARTIII 
The West Bengal Green University Act, 2017. 
(Chapter 11.—The University and its Officers.—Section 5.) 
(4) provide facilities for the advanced studies in various -  mode of 
environmental studies aiming to a pollution free earth; 
(5) explore the ideas of nourishing and nurturing the Green house 
management in every human dwelling in the Globe; 
(6) promote research in Green Architecture, Bio-diversity Resources, Waste 
Management, Urban Policy and Governance, Demographic Studies and 
Migration, Green Energy, Energy Audit, Occupational Health, Forestry 
and Farm Management, and in such other allied branches of study; 
(7) take measures for preservation of earth surface, natural water, solar 
energy, noise pollution and sight pollution; 
(8) publish books on the works of Green House studies, as well as books 
written by various environment politician and laureates; 
(9) proifide facilities for the study and research in the environmental 
diversities of India and Globe; 
(10) establish for the use of Scholars and the students a comprehensive data 
base of published works and ongoing research works on Environmental 
management and bio-diversity management relating to earth sciences 
from all over the world; 
(11) Pursue studies in various branches of studies in Science, Humanities, 
Commerce, Languages, Law, Social studies and other related branches of 
study. 
Powers of the 
University. 5. The University shall have the following powers, namely:— 
(1) to provide for instruction, teaching, training and research in, and promote 
extension of higher education with special emphasis on providing high 
quality education in Green Architecture, Bio-diversity Resources, Waste 
Management, Urban Policy and Governance, Demographic Studies and 
Migration, Green Energy, Energy Audit, Occupational Health, Forestry 
and Farm Management, and in such other allied branches of study and such 
other subject of studies at the Undergraduate, Post-graduate and higher 
levels as may be determined by the State Government; 
(2) to establish, maintain and manage libraries, laboratories, workshops, 
museums, schools, centres and such other institutions for study and 
research as it may deem necessary; 
(3) to provide for study and research in specialized and emerging areas in such 
schools and centres and to take all necessary steps in this regard, 
(4) to establish, maintain linkage and enter into collaborative agreement with 
other Universities, research institutions, societies and organizations within 
as well as outside India in matters that relate to the furtherance of the 
objectives of the University; 
(5) to take measures for maintenance of standards and enhancement of quality 
in higher education in the fields relevant to the University; 
(6) to confer degrees, titles, diplomas, certificates and other academic 
distinctions; 
PART III] 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 9, 2018 	 5 
The West Bengal Green University Act, 2017. 
(Chapter II.—The University and its Officers.—Section 5.) 
. (7) to hold examinations and to confer degrees, titles, diplomas, certificates 
and other academic distinctions on persons who shall have pursued an 
approved course of study in the University, unless exempted therefrom in 
the manner provided and shall have passed the prescribed examinations of 
the University, or shall have carried on research under conditions prescribed; 
(8) to withdraw or to cancel degrees, titles, diplomas, certificates or other 
academic distinctions under such conditions as may be provided by 
Statutes and after giving the person affected a reasonable opportunity to 
present his case; 
(9) to confer honorary degrees or other academic distinctions under 
conditions prescribed; 
(10) to institute Professorships including Distinguished Professorship, Chair 
Professorship, Adjunct Professorship, Associate Professorship, Assistant 
Professorship and other teaching posts required by the University with 
prior approval of the State Government and to appoint persons to such 
posts or to recognize persons as Professors, Associate Professors, Assistant 
Professors of the University, or as holders of other teaching posts of the 
University for the purpose of imparting instruction and for conducting 
research in the University; 
(11) to create posts, as and when required, of officers and employees of the 
University besides those provided for in this Act subject to the concurrence 
and prior approval by the State Government; 
(12) to provide, subject to the provisions of this Act, the constitution, powers 
and duties of the Boards of Studies, the Finance Committee, and other 
bodies as may be constituted; 
(13) to provide, subject to the provisions of this Act, the terms and conditions 
of service, duties and responsibilities including the rules of conduct and 
discipline and the emoluments for all categories of posts of the University; 
(14) to make provisions for Provident and other funds for all categories of the 
employees of the University; 
(15) to provide fees and other charges for admission, registration and 
examinations and such other purposes, and to demand and receive the fees 
or other charges so provided; 
(16) to enter into an agreement with the Government or with any person, body 
or authority for 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 with prior 
approval of the State Government; 
(17) to acquire, hold and dispose of property, movable and immovable and to 
make grants and advances for furthering any of its objectives; 
(18) to accept and administer gifts, endowments and benefactions, for the 
furtherance of any of its objectives for the University or for or on behalf 
of any school or centre established by or recognized by the University, and 
to institute awards, fellowships, traveling fellowships, scholarships, 
studentships, stipends, bursaries, exhibitions, medals and prizes; 
(19) to accept grants and to raise loans or to accept loans from the Central or 
any State Government or the University Grants Commission, and with the 
prior approval of the State Government also from the other sources; 
6 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 9, 2018 	 [PART 'III 
The West Bengal Green University Act, 2017. 
(Chapter 11.—The University and its Officers.—Sections 6-8.) 
Teaching in the 
University. 
University to be 
open to all classes, 
castes and creeds. 
Jurisdiction. 
(20) to co-operate and collaborate with other Universities, institutions and 
educational authorities in matters that relate to and furtherance of the 
academic objectives of the University; 
(21) generally to do all such acts and things as may be necessary or desirable 
for, or incidental to, the advancement of the objects or purposes of the 
University; 
(22) to introduce interdisciplinary and multidisciplinary integrated courses in 
selected subjects; 
(23) to initiate collaborative teaching and research programme with other 
Universities, institutions and to provide modalities for Credit Transfer and 
Award of Joint Degrees if deemed necessary; 
(24) to do such other act and perform such other functions consonant with the 
objectives of the University. 
6. (1) All recognised teachings in connection with the degrees, diplomas and 
certificates of the University shall be conducted by the teachers of the University or of 
any affiliated or constituted institution, as the case may be, under the general control 
of the Governing Board. 
(2) The courses of study, the curricula and the authorities responsible for organising 
such teaching shall be such as may be provided by Regulations. 
7. The University shall be open to persons of either sex and of whatever race, creed, 
caste or class, and it shall not be lawful for the University to adopt or impose on any 
person any test whatsoever of religious belief or profession in order to entitle him to be 
appointed as a Teacher of the University or to hold any office therein or to be admitted 
as a student in the University, or to enjoy or exercise any privilege thereof. 
8. (1) The University shall primarily be a non-affiliating State-aided Unitary 
University. 
(2) Notwithstanding anything contained elsewhere in this Act or in sub-section (1) 
or in any other law for the time being in force, the State Government, may by 
notification in the Official Gazette allow the University to affiliate colleges and 
institutions imparting course of studies similar or closely connected with the academic 
principles of the University and with effect from such date as the State Government 
may, appoint in this behalf,— 
(A) all colleges and educational institutions, whether Government administered 
or Government-aided or self-financed, imparting education specially in 
literature, sciences, social sciences, cognitive science, and such other 
branches of studies, as the State Government may, from time to time 
determine, for the advancement of learning and dissemination of knowledge 
in such branches and affiliated to any other University in the State— 
shall be deemed to be affiliated to the University for such period and 
subject to such terms and conditions, as may be imposed by the 
University, not inconsistent with the provisions of this Act or any 
other law for the time being in force, and 
(ii) shall cease to be affiliated to the University to which any such 
college or institution may have been affiliated before the said date; 
(i) 
PART HI] 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 9, 2018 	 7 
The West Bengal Green University Act, 2017. 
(Chapter 11.—The University and its Officers.—Section 9.) 
Delegation of 
Powers. 
(B) any Principal, teacher, or other employee, or any member of the Governing 
Body, by whatever name called, or any student, of any such affiliated 
college or institution, holding, by virtue of his being such Principal, 
teacher, or other employee, or member or student, any office in or under 
any University or any of the authorities of such University to which such 
college or institution was affiliated before the said date, shall cease to hold 
such office and the vacancy so caused shall be deemed to be a casual 
vacancy for the purposes of any law under which that University was 
established; 
(C) whenever the University issues directions in addition to the requirements 
stipulated in sub-clause (i) of clause (A), the affiliated, institution shall be 
bound to comply with such terms and conditions as may be incorporated 
in the directions of the University within such reasonable time as may be 
determined by the University; 
(D) the University shall have power to alter or withdraw the affiliation deemed 
to have been granted under this section, if the affiliated institution does not 
comply with all the terms and conditions of such affiliation; 
(E) for the purpose of deemed affiliation under this sub-section, it shall be 
competent for the University to satisfy itself in such manner as it may 
decide, if an affiliated institution was validly affiliated to any University 
established before the said date. 
(3) Notwithstanding anything contained in any other law for the time being in 
force, no college or institution providing courses of study or programmes of education, 
research or training in the field of engineering, technology, management or teachers' 
training, education planning and administration and situated in West Bengal, but not 
admitted to the privileges of the University, shall be admitted to the privileges of any 
other University except with the prior approval of the State Government: 
Provided that nothing in this sub-section shall, save as otherwise provided in this 
Act, apply to— 
(a) any constituent college, institution, Faculty or Department of any other 
University or of any institution for higher education deemed to be a 
University under section 3 of the University Grants Commission Act, 
1956, directly managed, controlled and financed by such University or 
such institution for higher education deemed to be a University under 
section 3 of that Act, or 
(b) any other college or institution affiliated to any other University mainly 
providing courses of study in subjects other than literature, dance, drama, 
sculpture, humanities, science, commerce, cognitive science and such 
branches of study as the State Government deems appropriate for the 
advancement of learning and dissemination of knowledge in such branches. 
Explanation.— For the avoidance of doubt it is hereby declared that the State 
Government shall have powers to decide whether a college or institution provides 
mainly the courses of study in subjects other than mentioned under clause (b) of 
sub-section (3) will be admitted to the privileges of the University or not. 
9. The University may delegate such of its powers as it may deem expedient to any 
of its authorities referred to in section 24 or to any of its officers, and may, at any time, 
withdraw at its discretion any power so delegated. 
3 of 1956. 
8 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 9, 2018 	 [PART III 
The West Bengal Green University Act, 2017. 
(Chapter 11.—The University and its Officers.—Sections 10-12.) 
The Chancellor. 
Officers of the 
University. 
The Vice-
Chancellor. 
10. (1) The Governor shall, by virtue of his office, be the Chancellor of the 
University. He shall be the head of the University and the President of the Governing 
Board and shall, when present, preside over the meetings of the Governing Board. 
(2) The Chancellor shall exercise such powers as may be conferred on him by or 
under the provisions of this Act. 
(3) Where power is conferred upon the Chancellor to make nominations to any 
authority or body of the University, the Chancellor shall, to the extent necessary, 
nominate persons in consultation with the Minister to represent interests not otherwise 
adequately represented. 
(4) Every proposal to confer any honorary degree shall be subject to confirmation 
by the Chancellor. 
(5) The Chancellor can issue any direction upon the University not 
inconsistent with the provisions of this Act, to which the University shall comply. 
11. The following shall be the officers of the University 
(1) the Vice-Chancellor; 
(2) the Pro-Vice-Chancellor; 
(3) the Registrar; 
(4) the Deans of Schools; 
(5) the Director of School of Studies; 
(6) the Finance Officer; 
(7) the Law Officer; 
(8) the Controller of Examinations; 
(9) Inspector of Colleges; 
(10) Deputy Registrar; 
(11) Assistant Registrars; 
(12) Secretaries of various Schools; 
(13) Accounts Officer; 
(14) the Sports Officer; 
(15) the Development Officer; 
(16) the University Librarian; and 
(17) such other persons holding such other posts as may be declared by Statutes 
to be the posts of officers of the University. 
12. (1) (a) The Vice-Chancellor shall be a distinguished academic with proven 
competence and integrity, and having a minimum of ten years of experience in a 
University system of which at least five years shall be as professor or ten years of 
experience in a reputed research or academic administrative organization of which at 
least five years shall be in an equivalent position of professor. 
(b) The Vice Chancellor shall be appointed by the Chancellor out of the panel of 
three names recommended in order of preference by the Search Committee constituted 
by the State Government. While preparing the panel, the Search Committee must give 
proper weightage to academic excellence, exposure to the higher education system in 
the country and abroad and adequate experience in academic and administrative 
governance and reflect the same in writing while submitting the panel to the Chancellor. 
PART III] 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 9, 2018 	 9 
The West Bengal Green University Act, 2017. 
(Chapter 11.—The University and its Officers.—Section 12.) 
(c) The Search Committee shall be constituted in the following manner:— 
(i) an academician, not below the rank of the Vice-Chancellor of a Central or 
State-aided University or the Director of a National institute of higher 
learning, to be nominated by the Chancellor in consultation with the 
Minister, who shall be the Chairperson of the Committee; 
(ii) an academician, not below the rank of a Professor of a Central or 
State-aided University or National institute of higher learning, to be 
nominated by the State Government; 
(iii) an academician not below the rank of a Professor of a Central or 
State-aided University or National institute of higher learning, to be 
nominated by the Governing Board: 
Provided that the nominees, as mentioned under sub-clause (i), (ii) and (iii) shall not 
be the persons associated with the concerned University for which the Search Committee 
is constituted. 
(2) (a) The Vice-Chancellor shall hold office for a term of four years or till he 
attains the age of sixty-five years, whichever is earlier, and shall be eligible for re-
appointment for another term of four years or till he attains the age of sixty-five years, 
whichever is earlier. 
(b) The Chancellor may, notwithstanding the expiration of the term of the office 
of the Vice-Chancellor or his attaining the age of sixty-five years, allow him to continue 
in office till a successor assumes office, provided that he shall not continue as such for 
any period exceeding six months. 
(3) The Vice-Chancellor shall be a whole-time officer of the University and shall 
be paid from the University Fund such salary and allowances as the Chancellor may 
decide in consultation with the State Government. 
(4) The Vice-Chancellor may resign his office by writing under his hand addressed 
to the Chancellor. 
(5) If— 
(a) the Vice-Chancellor is, by reasons of leave, illness or other cause, 
temporarily unable to exercise the powers and perform the duties of his 
office, or 
(b) a vacancy occurs in the office of the Vice-Chancellor by reason of death, 
resignation, removal, expiry of term of his office or otherwise, then, during 
the period of such temporary inability or pending the appointment of a 
Vice-Chancellor, as the case may be, the Chancellor in consultation with 
the Minister may appoint a person to exercise the powers and perform the 
duties of the Vice-Chancellor. 
(6) The vacancy in the office of the Vice-Chancellor occurring by reason of death, 
resignation or expiry of the term of his office, removal or otherwise shall be filled up 
by appointment of a Vice-Chancellor in accordance with the provision of sub-section 
(1) within a period of six months from the date of occurrence of the vacancy, and such 
period shall be held to include any period for which a Vice-Chancellor is allowed to 
continue in office under clause (b) of sub-section (2), or a person is appointed by the 
Chancellor in consultation with the Minister to exercise the powers and perform the 
duties of the Vice-Chancellor under sub-section (5). 
(7) The Vice-Chancellor may be removed from his office by the Chancellor if he 
is satisfied that the incumbent,— 
(a) has become insane and adjudged by a competent court to be of unsound 
mind; or 
10 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 9, 2018 	 [PART III 
Powers and duties 
of the Vice-
Chancellor. 
The West Bengal Green University Act, 2017. 
(Chapter IL—The University and its Officers.—Section 13.) 
(b) has become an undischarged insolvent and stands so declared by a 
competent Court; or 
( c) has been physically unfit and incapable of discharging function due to 
protracted illness or physical disability ; or 
(d) has willfully omitted or refused to carry out the provisions of this Act or 
has committed breach of any of the terms. and conditions of the service 
contract or has abused or misused the powers vested in him or if the 
continuance in the office of the Vice-Chancellor is detrimental to the 
interest of the University; or 
(e) has been proved to be guilty of criminal breach of trust or criminal 
negligence or gross financial irregularity or impropriety or gross 
negligence of duty; or 
has shown incompetence to perform or has persistently made default in the 
performance of the duties imposed on him by or under this Act; or 
(g) has been convicted by a court for any offence within the concept and 
meaning of the Code of Criminal Procedure, 1974; or 	 2 of 1974. 
(h) is a member of, or otherwise associated with, any political party or acts in 
any partisan manner while in office: 
Provided that the Vice-Chancellor shall be given a reasonable opportunity to show 
cause by the Chancellor before taking recourse for his removal under clauses (d), (e), 
(f), (g) and (h). 
Explanation.— For the purpose of sub-clause (h), whether any party is a political 
party or any association is a political association or any act of the Vice-Chancellor is 
partisan, the decision of the Chancellor thereon shall be final. 
13. (1) The Vice-Chancellor shall be the principal executive and academic officer 
of the University and shall, in the absence of the Chancellor, preside over the meeting 
of the Governing Board. He shall, by virtue of his office, be a member and the Chairman 
of all the Schools of Post-graduate and Undergraduate Studies and also the Chairman 
of any other authority or body of the University of which he may be a member. He shall 
also be entitled to be present at and to address any meeting of any other authority or body 
of the University of which he may not be a member, but shall not be entitled to vote 
thereat. 
(2) The Vice-Chancellor shall have the power to convene meetings of the Governing 
Board, the Schools of Post-graduate and Undergraduate Studies and of any other 
authority or body of the University. 
(3) It shall be the duty of the Vice-Chancellor to ensure that the provisions of this 
Act, and the Statutes, the Ordinances and the Regulations, are faithfully observed and 
to take such action as may be necessary for this purpose. 
(4) The Vice-Chancellor shall have the power to exercise general control and 
supervision over all other officers of the University and over all teachers and employees 
of the University and generally over all the affairs of the University. 
(5) The Vice-Chancellor shall exercise such other powers and discharge such other 
duties as may be delegated to him by any authority or body of the University or as may 
be provided by Statutes, Ordinances or Regulations. 
(6) The Vice-Chancellor may take on behalf of the University such action as he 
may deem expedient in any matter which, in his opinion, is either urgent or of an 
emergent nature and shall report the same for confirmation at the next meeting to the 
authority or body which, in the ordinary course, would have dealt with the matter: 
PART 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 9, 2018 	 11 
The West Bengal Green University Act, 2017. 
(Chapter II.—The University and its Officers.—Section 14.) 
Pro-Vice-
Chancellor. 
Provided that if the action taken by the Vice-Chancellor is not approved by the 
authority or body concerned, the matter shall immediately be referred to the Chancellor 
whose decision thereon shall be final. 
(7) The Vice-Chancellor may, with the approval of the Governing Board, delegate 
any of his powers, to any other officer subordinate to him. 
14. (1) The Pro-Vice-Chancellor shall be a distinguished academic with proven 
competence and integrity, and having a minimum of ten years of experience in a 
University system of which at least five years shall be as professor or ten years of 
experience in a reputed research or academic administrative organization of which at 
least five years shall be in an equivalent position of professor. 
(2) The Pro-Vice-Chancellor shall be appointed by the Chancellor in consultation 
with the Minister. The term of his office shall be for four years and he shall be eligible 
for re-appointment for another term of four years but shall not hold office beyond the 
age of sixty-five years. 
(3) The Pro-Vice-Chancellor may resign his office by writing under his hand 
addressed to the Chancellor. 
(4) If— 
(a) the Pro-Vice-Chancellor is, by reason of leave, illness or other cause, 
temporarily unable to exercise the powers and perform the duties of his 
office, or 
(b) a vacancy occurs in the office of the Pro-Vice-Chancellor by reason of 
death, resignation, expiry of term of his office, removal or otherwise, 
then, during the period of such temporary inability or pending the appointment of 
a Pro-Vice-Chancellor, as the case may be, the Chancellor in consultation with the 
Minister and the Vice-Chancellor, may appoint a senior teacher of the University or an 
officer of the University to exercise the powers and perform the duties of the 
Pro-Vice-Chancellor. 
(5) The vacancy in the office of the Pro-Vice-Chancellor occurring by reason of 
death, resignation or expiry of the term of his office, removal or otherwise shall be filled 
up by appointment of a Pro-Vice-Chancellor in accordance with the provisions of 
sub-section (2). 
(6) The Pro-Vice-Chancellor may be removed from his office by the Chancellor if 
he is satisfied that the incumbent,— 
(a) has become insane and adjudged by a competent court to be of unsound 
mind; or 
(b) has become an undischarged insolvent and stands so declared by 
a competent Court; or 
(c) has been physically unfit and incapable of discharging function due to 
protracted illness or physical disability; or 
(d) has wilfully omitted or refused to carry out the provisions of this Act or has 
committed breach of any of the terms and conditions of the service contract 
or has abused or misused the powers vested in him or if the continuance 
in the office of the Vice-Chancellor is detrimental to the interest of the 
University; or 
(e) has been proved to be guilty of criminal breach of trust or criminal 
negligence or gross financial irregularity or impropriety or gross negligence 
of duty; or 
12 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 9, 2018 	 [PART III 
Powers and 
functions of the 
Pro-Vice-
Chancellor. 
The Registrar. 
Powers and 
Duties of the 
Registrar. 
The Law Officer. 
The West Bengal Green University Act, 2017. 
(Chapter 11.—The University and its Officers.—Sections 15-18.) 
(f) has shown incompetence to perform or has persistently made default in the 
performance of the duties imposed on him by or under this Act; or 
(g) has been convicted by a Court for any offence within the concept and 
meaning of the Code of Criminal Procedure, 1974; or 
(h) is a member of, or otherwise associated with, any political party or acts in 
any partisan manner while in office: 
Provided that the Pro-Vice-Chancellor shall be given a reasonable opportunity to 
show cause by the Chancellor before taking recourse for his removal under clauses 
(d),(e),(f),(g)and(h). 
Explanation.—For the purpose of this sub-clause, whether any party is a political 
party or any association is a political association or any act of the Pro-Vice-Chancellor 
is partisan, the decision of the Chancellor thereon shall be final. 
15. (1) The Pro-Vice-Chancellor shall be an administrative and academic officer 
of the University and shall, by virtue of his office, be a member of the Governing Board 
and the Academic Council and shall also be the member of any other authority or body 
of the University. He shall also be entitled to be present at and to address any meeting 
of any other authority or body of the University of which he may not be a member, if 
the Vice-Chancellor considers it necessary but shall not be entitled to vote thereat. 
(2) Subject to the general control of the Vice-Chancellor, the Pro-Vice-Chancellor 
shall exercise such powers and discharge such duties as may be delegated to him by any 
authority or body of the University or as may be provided by the Statutes. 
16. (1) The Registrar shall be a whole-time officer of the University and shall be 
appointed by the Governing Board on the recommendation of a Committee consisting 
of the Vice-Chancellor as Chairman, a nominee of the Chancellor, two nominees of the 
Governing Board and a nominee of the State Government, and on such terms and 
conditions, as may be prescribed. 
(2) The Registrar may resign his office by writing under his hand addressed to the 
Vice-Chancellor. 
(3) If the Registrar is for any reason temporarily unable to exercise the powers or 
perform the duties of his office, the Vice-Chancellor may with the approval of the 
Governing Board appoint a teacher of the University or an officer of the University, 
temporarily for a period not exceeding six months, to exercise the powers and perform 
the duties of the Registrar. 
17. Subject to the supervision, direction and general control of the Vice-Chancellor, 
the Registrar shall act as the Secretary of the Governing Board and shall exercise such 
powers and perform such duties as may be provided in the Statutes, or delegated to him 
by or under this Act. 
18. (1) There shall be a Law Officer in the University, to be appointed by the State 
Government, on deputation from amongst the member of the West Bengal Legal 
Service. 
2 of 1974. 
(2) The Law Officer shall assist the University in all legal issues and shall represent 
the University in all legal proceedings before the Court of Law. 
(3) The Law Officer shall have such powers and functions as may be provided by 
the Statues. 
PART III] 	
THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 9, 2018 	
13 
The West Bengal Green University Act, 2017. 
(Chapter 11.—The University and its Officers.—Sections 19-23.) 
The Finance 
Officer. 
Powers and duties 
of the Finance 
Officer. 
Controller of 
Examinations. 
Powers and duties 
of the Controller 
of Examinations. 
Supervisory 
powers of the 
Registrar, Law 
Officer, Finance 
Officer, and 
Controller of 
Examinations. 
19. (1) The Finance Officer shall be a whole-time officer of the University. He 
shall be appointed by the Governing Board on the recommendation of a committee 
consisting of the Vice-Chancellor as the Chairman, a nominee of the Chancellor, two 
nominees of the Governing Board and a nominee of the State Government for such 
period and on such terms and conditions as may be prescribed. 
(2) The Finance Officer may resign his office by writing under his hand addressed 
to the Vice-Chancellor. 
(3) If the Finance Officer is for any reason temporarily unable to exercise the 
powers and perform the duties of his office, the Vice-Chancellor, with the approval of 
the Governing Board, may appoint a person temporarily for a period not exceeding six 
months to exercise the powers and perform the duties of the Finance Officer. 
20. (1) Subject to the supervision, direction and general control of the 
Vice-Chancellor, the Finance Officer .shall be in charge of the administration of the 
funds, the finances and the properties and assets of the University and of all trusts and 
endowments; and he shall take special interest in activities that aim at raising funds for 
the purposes of the University and for augmenting the resources of the University. 
(2) The Finance Officer shall exercise such other powers and perform such other 
duties as may be provided or delegated to him by or under the provisions of this Act, 
the Statutes, the Ordinances or the Regulations, as the case may be. 
21. (1) The Controller of Examinations shall be a whole-time officer of the 
University. He shall be appointed by the Governing Board on the recommendation of 
a committee consisting of the Vice-Chancellor as the Chairman, a nominee of the 
Chancellor, two nominees of the Governing Board and a nominee of the State 
Government for such period and on such terms and conditions as may be provided by 
or under this Act. 
(2) The Controller of Examinations may resign his office by writing under his hand 
addressed to the Vice-Chancellor. 
(3) If the Controller of Examinations is for any reason temporarily unable to 
exercise the powers arid perform the duties of his office, the Vice-Chancellor, with the 
approval of the Governing Board, may appoint a person temporarily for a period not 
exceeding six months to exercise the powers and perform the duties of the Controller 
of Examinations. 
22. (1) Subject to the supervision, direction and general control of the 
Vice-Chancellor, the Controller of Examinations shall be in charge of the conduct of 
examinations and tests of the University and declarations of their results. 
(2) The Controller of Examinations shall exercise such other powers and perform 
such other duties as may be provided or delegated to him by or under the provisions of 
this Act, the Statutes, the Ordinances or the Regulations, as the case may be. 
23. In their respective spheres of duties, the Registrar, the Law Officer, the Finance 
Officer, and the Controller of Examination shall, subject to the provisions of this Act, 
have the power of supervision and control over all officers and employees serving in 
Departments under their charge and shall exercise such disciplinary power as may be 
conferred on them by or under this Act or by the Statutes or Ordinances or the 
Regulations, as the case may be. 
14 	 THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 9, 2018 	 [PART ill 
The West Bengal Green University Act, 2017. 
(Chapter III.—Authorities of the University.—Sections 24, 25.) 
CHAPTER III 
Authorities of the University. 
Authorities. 24. The following shall be the authorities of the University:— 
(i) the Governing Board; 
(ii) the Schools for Post-Graduate and Undergraduate Studies; 
(iii) the Boards of Studies; 
(iv) the Finance Committee; 
(v) such other authorities as may be declared and established under the 
Statutes. 
The Governing 	 25. (1) The Governing Board shall consist of the following members:— 
Board. (a) Ex-officio members— 
(i) the Chancellor; 
(ii) the Vice-Chancellor; 
(iii) the Pro-Vice-Chancellor; 
(iv) the Secretary, Higher Education Department, Government of West 
Bengal or his nominee not below the rank of Joint Secretary to the 
Government of West Bengal; 
(v) the Secretary, Finance Department, Government of West Bengal or 
his nominee not below the rank of Joint Secretary to the Government 
of West Bengal; 
(vi) the Chairman, West Bengal State Council of Higher Education or his 
nominee; 
(vii) a nominee of the Chairman of the University Grants Commission; 
and 
(viii) the Law Officer; 
(b) Representatives of Departments and Teachers— 
(ix) two Deans of the Schools of Post-graduate and Undergraduate 
Studies; 
(x) three Heads of Departments by rotation for one year in alphabetical 
order of the Department to be selected by the Vice-Chancellor, 
(xi) two teachers from each Faculty Council for Post-graduate and 
Undergraduate Studies of whom at least one shall be a Professor and 
they shall be elected by the teachers of concerned School from 
amongst themselves in the manner as may be provided by Statutes; 
(c) Nominated Members— 
(xii) (1) two members to be nominated by the Chancellor from amongst 
the persons interested in the University education; 
(2) three members to be nominated by the State Government from 
amongst the persons interested in the University education; 
(3) four members to be nominated by the outgoing University 
Council or outgoing Governing Board, as the case may be, of 
whom at least two shall be eminent scholars: 
Provided that no such member shall be nominated for more than 
two terms in the Governing Board: 
PART.  III] 	
THE KOLKATA GAZETTE, EXTRAORDINARY, JANUARY 9, 2018 	 15 
The West Bengal Green University Act, 2017. 
Powers and duties 
of the Governing 
Board. 
(Chapter HI.—Authorities of the University.—Section 26.) 
Provided further that in all the cases no employee of the University or of 
a College or institution being managed by the University shall be eligible 
to be a member; 
(d) Special Invitee— 
(xiii) any official or expert in any field or eminent educationist, alumnus 
whom the Governing Board may require for advice, consultation or 
assistance, may be invited to attend the meeting without any power 
to cast vote; 
(xiv) one Student representative and one Research Scholar to be nominated 
by the Vice Chancellor from amongst the members of the Student 
Council of the University without any power to cast vote: 
Provided that the student representative or the research scholar referred 
under this clause shall not be permitted to take part in any meeting of the 
Governing Board in which, in the opinion of the Board, any of the minutes 
of any such meeting may prejudicially affect the general interest of the 
students or the research scholars, as the case may .  be. 
(2) A member of the Governing Board shall hold office for a period of four years, 
if not expressly provided otherwise in this Act. Any vacancy among the members of the 
Governing Board shall be filled up immediately by the concerned authority. 
(3) The Registrar shall act as the Secretary of the Governing Board. 
(4) No act or proceedings of the Governing Board or of any body constituted by the 
Governing Board shall be invalid or called in question by reason of the existence of any 
vacancy, initial or subsequent, in the Governing Board or in any body constituted by the 
Governing Board, as the case may be. 
26. Subject to such condition as may be provided by or under the provisions of this 
Act, the Governing Board shall exercise the following duties

Excerpt shown. Open the full act in Lexace.

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