The West Bengal Pre-university, University Entrance And Three-year Degree Course ( Discontinuance Of Admission For Prosecution Of Study ) Act, 1978

GOVERNMENT OF WEST BENGAL 
LEGISLATIVE DEPARTMENT 
West Bengal Act VIII of 1978 
THE WEST BENGAL PRE-UNIVERSITY, UNIVERSITY 
ENTRANCCE AND THREE-YEAR DEGREE COURSE 
(DISCONTINUANCE OF ADMISSION FOR 
PROSECUTION OF STUDY) ACT, 1978. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first published in the Calcutta 
Gazette, Extraordinary, of the 27th March, 1978.] 
[27th March, 1978.] 
An Act to provide for the discontinuance of admission of students 
for prosecution of study in the Pre-University course, University 
Entrance course and Three-Year degree course as in force 
during the academic year beginning on the first day of June, 
1977, in West Bengal. 
WHEREAS it is expedient in the public interest to provide for the 
discontinuance of admission of students for prosecution of study in 
the Pre-University course, University Entrance course, and Three-
Year degree course as in force during the academic year beginning 
on the first day of June, 1977, in West Bengal and for matters 
connected therewith or incidental thereto; 
It is hereby enacted in the Twenty-ninth Year of the Republic of 
India, by the Legislature of West Bengal, as follows:- 
1. (1) This Act may be called the West Bengal Pre-University, Short title and 
University Entrance and Three-Year Degree Course (Discontinuance extent.  
of Admission for Posecution of Study) Act, 1978. 
(2) It extends to the whole of West Bengal. 
2. In this Act, unless the context otherwise requires,— 	 Definitions. 
(a) "academic year" means,— 
(i) in relation to a college or university, a period of 
twelve months beginning on the first of June, 
(ii) in relation to an institution imparting instruction for 
Higher Secondary course, a period of twelve months 
beginning on the first day of July; 
27 
The West Bengal Pre-University, University Entrance and Three- 
Year Degree Course (Discontinuance of Admission for 
Prosecution of Study) Act, 1978. 
[West Ben. Ad 
(Section 2.) 
(b) "Board" means the West Bengal Board of Secondary 
Education established under the West Bengal Board of 
Secondary Education Act, 1963; 
(c) "college" means a college affiliated to a University and 
includes a constituent college, a Government sponsored 
college and a Government college; 
(d) "constituent college" means a college recognised as such 
by a University and includes a Government college; 
(e) "Council" means the West Bengal Council of Higher 
Secondary Education established under the West Bengal 
Council of Higher Secondary Education Act, 1975; 
(r) "Governing Body", in relation to a college, means the 
managing committee or any other body charged with the 
management of the affairs of that college and recognised 
as such by the University to which such college is 
affiliated; 
(g) "Government college" means a college maintained and 
managed by the State Government; 
(h) "Government sponsored college" means a college declared 
by the State Government as such; 
(i) "Higher Secondary course", in relation to the Council, 
means the course of study leading to a certificate of the 
Council; 
(j) "Higher Secondary Examination", in relation to the Board, 
means the examination instituted by the Board under 
clause (f) of sub-section (2) of section 27 of the West 
Bengal Board of Secondary Education Act, 1963; 
(k) "institution" means a Higher Secondary School or an 
educational institution imparting instruction for Higher 
Secondary course and includes a college or a unit or 
department of a college or institution imparting such 
instruction; 
West Ben. Act 
V of 1963. 
West Ben. Act 
VIII of 1975. 
28 
The West Bengal Pre-University, University Entrance and Three- 
Year Degree Course (Discontinuance of Admission for 
Prosecution of Study ) Act, 1978. 
VIII of 1978.] 
West Ben. Act 
XXXIII of 
1955. 
West Ben. Act 
XXIX of 1959. 
West Ben. Act 
XIII of 1960. 
West Ben. Act 
XXVII of 
1961. 
West Ben. Act 
XXIX of 1961. 
West Ben. Act 
II of 1966. 
West Ben. Act 
V of 1963. 
West Ben. Act 
VIII of 1975. 
(Section 2.) 
(1) "Pre-University course" means a course of study leading 
to a certificate of a University, the conferment of which 
on a student qualifies him for admission to diploma or 
degree course instituted by such University or by the 
Government or by a Statutory Body; 
(in) "three-year degree course" means a course of study for a 
period of three academic years of a University leading to 
a degree of such University; 
(u) "University" means any of the Universities constituted or 
established, as the case may be, under— 
(i) the Jadavpur University Act, 1955, 
(ii) the Burdwan University Act, 1959, 
(iii) the Kalyani University Act, 1960, 
(iv) the North Bengal University Act, 1961, 
(v) the Rabindra Bharati Act, 1961, and 
(vi) the Calcutta University Act, 1966; 
(o) "University Entrance course" means a course of study 
leading to a certificate of a university, the conferment of 
which on a student qualifies him for admission to a 
diploma or degree course instituted by such University or 
by the Government or by a Statutory Body. 
3. Notwithstanding anything to the contrary contained in the 
Jadavpur University Act, 1955, the Burdwan University Act, 1959, 
the Kalyani University Act, 1960, the North Bengal University Act, 
1961, the Rabindra Bharati Act, 1961, or the Calcutta University 
Act, 1966, or the Statutes, the Ordinances, the Regulations or the 
Rules made thereunder, or the West Bengal Board of Secondary 
Education Act, 1963, or the West Bengal Council of Higher 
Secondary Education Act, 1975, or in any direction of the State 
Government thereunder,— 
Discontinuance 
of admission of 
students for 
prosecution of 
study in Pre-
University 
course, 
University 
Entrance 
course and 
Three-Year 
degree course. 
29 
The West Bengal Pre-University, University Entrance and Three-
Year Degree Course (Discontinuance of Admission for 
Prosecution of Study ) Act, 1978. 
[West Ben. Act 
(Section 3.) 
(a) admission of students by a college for prosecution of 
study in the Pre-University course or the University 
Entrance course, as the case may be, of a University shall 
be, and shall be deemed to have been, discontinued with 
effect from the academic year beginning on the first day 
of June, 1977; 
(b) students admitted for prosecution of study in the Pre-
University course or the University Entrance course, as 
the case may be, of a University during the academic 
year beginning on the first day of June, 1977, by a 
college in which instruction is also provided for a Higher 
Secondary course of the Council, shall be transferred by 
such college for prosecution of study in the first year 
(class XI) stage of such Higher Secondary course; if such 
transfer by such college requires any relaxation of the 
limit of enrolment of students for prosecution of study in 
such Higher Secondary course, such relaxation shall be 
granted by the Council on application by such college; 
(c) students admitted for prosecution of study in the Pre-
University course or the University Entrance course, as 
the case may be, of a University during the academic 
year beginning on the first day of June, 1977, by a 
college in which instruction is not provided for Higher 
Secondary course of the Council, shall be readmitted by 
such college for prosecution of study in the first year 
(class XI) stage of such Higher Secondary course and for 
this purpose such college shall apply for recognition of 
the Council and upon such application the Council shall 
grant such recognition; 
(d) students who have passed the Higher Secondary 
Exmination of the Board or the Pre-University 
Examination or the University Entrance Examination, as 
the case may be, of a University or an equivalent 
examination considered as such by such University but 
have not taken admission for prosecution of study in the 
30 
The West Bengal Pre-University, University Entrance and Three- 
Year Degree Course (Discontinuance of Admission for 
Prosecution of Study) Act, 1978. 
VIII of 19781 
West Ben. Act 
XXXII' of 
1955. 
West Ben. Act 
XXIX of 1959. 
West Ben. Act 
XIII of 1960. 
West Ben. Act 
XXVII of 
1961. 
West Ben. Act 
XXIX of 1961. 
West Ben. Act 
II of 1966. 
West Ben. Act 
VIII of 1975. 
(Section 4.) 
three-year degree course of any such University and 
students who will pass any such examination shall, 
subject to such conditions as may be imposed by the 
Council in this berhalf and for a period of two years 
from the academic year beginning on the first day of 
July, 1977, be eligible for admission for prosecution of 
study in the second year (class XII) stage of the Higher 
Secondary course of the Council; 
(e) admission of students by A college or University for 
prosecution of study in the first year stage of such three-
year degree course as in force during the academic year 
beginning on the first day of June, 1977, shall, with 
effect from the academic year beginning on the first day 
of June, 1978, be discontinued. 
4. Notwithstanding anything to the contrary contained in the 
Jadavpur University Act, 1955, the Burdwan University Act, 1959, 
the Kalyani University Act, 1960, the North Bengal University 
Act, 1961, the Rabindra Bharati Act, 1961, or the Calcutta University 
Act, 1966, or the Statutes, the Ordinances, the Regulations or the 
Rules made thereunder, or the West Bengal Council of Higher 
Secondary Education Act, 1975 or the rules made thereunder, if, in 
any college, there is a separate unit for providing instruction for 
Higher Secondary course of the Council, such unit shall function 
as an integral part of such college under the one and the same 
Governing Body of such college: 
Provided that such integration shall not affect the powers and 
functions of the Council in respect of Higher Secondary Education 
enumerated in clauses (a) to (k) and (p) of sub-section (2) of 
section 21 of the West Bengal Council of Higher Secondary 
Education Act, 1975. 
Explanation.—"Higher Secondary Education" shall have the 
same meaning as in the West Bengal Council of Higher Secondary 
Education Act, 1975. 
5. The State Government may from time to time give such 
direction, not inconsistent with the provisions of this Act, to an 
institution as may be necessary for carrying out the purposes of this 
Act. 
Higher 
Secondary unit 
of a college to 
function as an 
integral part of 
such college. 
Direction by 
the State 
Government. 
31 
The West Bengal Pre-University, University Entrance and Three- 
Y ear Degree Course (Discontinuance of Admission for 
Prosecution of Study) Act, 1978. 
[West Ben. Act VIII of 1978.] 
Power lo 
remove 
difficulties. 
Repeal and 
savings. 
(Sections 6-7.) 
6. If any difficulty arises in giving effect to the provisions of 
this Act, the State Government may, by order not inconsistent with 
the provisions of this Act, remove the difficulty. 
7. (1) The West Bengal Pre-University, University Entrance 
and Three-Year Degree Course (Discontinuance of Admission for 
Prosecution of Study) Ordinance, 1978, is hereby repealed. 
(2) Anything done or any action taken under the West 
Bengal Pre-University, University Entrance and Three-Year Degree 
Course (Discontinuance of Admission for Prosecution of Study) 
Ordinance, 1978, shall be deemed to have been validly done or 
taken under this Act as if this Act had commenced on the 13th day 
of January, 1978. 
West Ben. Ord. 
VI of 1978. 
32 

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