The West Bengal Universities ( Control Of Expenditure ) Act, 1976

GOVERNMENT OF WEST BENGAL 
LEGISLATIVE DEPARTMENT 
West Bengal Act XVII of 1976 
THE WEST BENGAL UNIVERSITIES (CONTROL 
OF EXPENDITURE) ACT, 1976. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first published in the Calcutta 
Gazette, Extraordinary, of the 1st April, 1976.] 
[1st April, 1976.] 
An Act to provide for the control of expenditure in various universities 
and colleges affiliated to such universities in West Bengal. 
WHEREAS it is expedient to provide for the control of expenditure in 
various universities and colleges affiliated to such universities in West 
Bengal; 
It is hereby enacted in the Twenty-seventh Year of the Republic of 
India, by the Legislature of West Bengal, as follows:- 
1. This Act may be called the West Bengal Universities (Control Short title. 
of Expenditure) Act, 1976. 
2. In this Act, unless the context otherwise requires,— 	 Definitions. 
(a) "prescribed" means prescribed by rules made under this 
Act; 
(b) "revised scale" means any of the scales of pay sanctioned 
by the Government of West Bengal, Education Department 
Order No. 372-Edn.(CS)/5P-9/74, dated 7th April, 1975, 
which is reproduced in the Schedule to this Act: 
Provided that the State Government may, by notification 
published in the Official Gazette, amend the Schedule from 
time to time and the Schedule so amended shall be deemed 
to be part of this Act; 
(c) "Schedule" means the Schedule to this Act; 
(d) "teacher" includes a Professor, Associate Professor, 
Reader, Assistant Professor, Lecturer and any other person 
holding a teaching post and also a person who may be 
declared to be a teacher; 
89 
The West Bengal Universities (Control of Expenditure) Act, 1976. 
[West Ben. Act 
(Section 3.) 
(e) "university" means any of the universities constituted or 
established, as the case may be, under sub-section (1) of 
section 3 of— 
(i) the Calcutta University Act, 1966; 
(ii) the Burdwan University Act, 1959; 
(iii) the North Bengal University Act, 1961; 
(iv) the Jadavpur University Act, 1955; 
(v) the Kalyani University Act, 1960; and 
(vi) the Rabindra Bharati Act, 1961. 
West Ben. 
Act II of 
1966. 
West Ben. 
Act XXIX 
of 1959. 
West Ben. 
Act XXVII 
of 1961. 
West Ben. 
Act XXXIII 
of 1955. 
West Ben. 
Act XIII of 
1960. 
West Ben. 
Act XXIX 
of 1961. 
No post to be 	 3. (1) Notwithstanding anything contained in any law for the time created or 
appointment being in force or in any contract, custom or usage to the contrary, no 
made without university or no college affiliated to such university, excepting a college State 
Government's which is,— 
approval. 	 (a) established, maintained or administered by the State 
Government, or 
(b) established by a religious or linguistic minority, or 
(c) not in receipt of any financial assistance from the State 
Government, 
shall, after the commencement of this Act,— 
(i) create any teaching or non-teaching post involving any 
financial liability, 
(ii) increase the pay or allowances attached to any post or 
sanction any new allowances: 
Provided that the State Government may, by an order, 
revise the scale of pay attached to such post or sanction any 
new allowance, 
(iii) grant any special pay or allowance or other remuneration 
under any description whatsoever including ex-gratia 
payment or any other benefits having financial implica-
tion to any person holding a teaching or non-teaching 
post, or 
(iv) incur, except as provided in the rules prescribed for the 
purpose, any expenditure on any development scheme, 
without the prior sanction of the State Government. 
90 
The West Bengal Universities (Control of Expenditure) Act, 1976. 
XVII of 1976.] 
(Sections 4-7.) 
(2) Notwithstanding anything contained in any law for the time 
being in force or in any contract, custom or usage to the contrary no 
college other than any of the colleges referred to in clauses (a), (b) or 
(c) of sub-section (1) shall, after the commencement of this Act, appoint 
any person to any post without the prior sanction of the State Government: 
Provided that no sanction of the State Government shall be 
necessary for filling up any sanctioned post of a teacher for a period not 
exceeding six months by a candidate who possesses the prescribed 
qualifications. 
4. Every teacher of a university or any college affiliated to such Retirement 
university who is in receipt of pay in the revised scale shall retire from of teachers. 
service on attaining the age of sixty years. 
5. The State Government may, as and when it considers necessary, 
institute inquiry into the affairs of a university or college affiliated to 
such university, relating to financial matters and exercise control over 
such matters through such agency as the State Government may think 
fit to appoint in this behalf. 
6. (1) Notwithstanding anything contained in any Act, or in any 
Statute, Ordinance or Regulation made thereunder, every University 
shall submit a budget showing its estimated receipts and disbursements 
for the following year, to the State Government immediately after the 
same is finalised by the University at a meeting specially convened for 
the purpose. 
(2) A University may submit a supplementary budget at any time 
within the financial year to the State Government. 
(3) Notwithstanding anything contained in sub-section (1) or 
sub-section (2), the State Government may authorise a University to 
incur any expenditure not forming part of its budget or supplementary 
budget, as the State Government considers necessary. 
Explanation.-For the purpose of this section, 'financial year' 
means the year ending on the 31st day of March. 
Inquiry into 
the affairs 
of the 
university 
or college. 
Submission 
of Budget. 
7. If any difficulty arises in giving effect to the provisions of this Power to 
Act, the State Government may make such order or do such thing, not rdeifirue lties. inconsistent with the provisions of this Act, as appears to it to be 
necessary or expedient for removing the difficulty. 
91 
The West Bengal Universities (Control of Expenditure) Act, 1976. 
[West Ben. Act 
(Sections 8-10.) 
Act to 
override 
other laws. 
Power to 
make rules. 
Repeal and 
savings. 
8. The provisions of this Act shall have effect notwithstanding 
anything to the contrary contained in any other law or in any contract, 
express or implied, or in any instrument and notwithstanding any usage 
or custom to the contrary. 
9. (1) The State Government may, by notification in the Official 
Gazette, make rules for carrying out the purposes of this Act. 
(2) In particular, and without prejudice to the generality of the 
foregoing power, such rules may provide for any matter which may be 
or is required to be prescribed. 
10. (1) The West Bengal Universities (Control of Expenditure) 
Ordinance, 1976, is hereby repealed. 
(2) Anything done or any action taken under the West Bengal 
Universities (Control of Expenditure) Ordinance, 1976, shall be deemed 
to have been validly done or taken under this Act as if this Act had 
commenced on the 30th day of January, 1976. 
THE SCHEDULE 
[See section 2(c).] 
GOVERNMENT OF WEST BENGAL 
Education Department 
College Sponsored 
No. 372-Edn.(CS)/5P-9/74 
From : Shri B. N. Chatterjee, I.A.S., Jt. Secy. to the Government of West 
Bengal. 
To : The Director of Public Instruction, West Bengal. 
Calcutta, the 7th April, 1975. 
Subject : Revision of salary scales of University and College teachers. 
The undersigned is directed to say that the Government of India, 
in their letter No. F.I-40/74-U.I., dated 2nd November 1974, of the 
Ministry of Education and Social Welfare, requested the State Government 
to consider the question of implementing in this State the scheme of the 
revised pay scales of University and College teachers as recommended 
by the University Grants Commission with such modifications, if any, 
as may be considered necessary to suit local conditions. The Government 
West Ben. 
Ord. V of 
1976. 
92 
The West Bengal Universities (Control of Expenditure) Act, 1976. 
XVII of 1976.1 
(The Schedule.) 
of India offered to render financial assistance to the extent of 80 per cent. 
of the additional expenditure involved in giving effect to the revised 
scales of pay subject to the following conditions:— 
(i) Central assistance to this extent will be available for the 
period January 1, 1973 to March 31, 1979; 
(ii) the State Government will bear the entire balance of 
expenditure and will not pass on the liability for any portion 
of it to the Universities or the mangement of private colleges; 
and 
(iii) the State Government will take over the entire responsibility 
for maintaining the revised scales with effect from April 1, 
1979. 
2. The State Government has decided to introduce the scheme 
of revised pay scales for University and College teachers as recommended 
by the University Grants Commission in the Universities and non-
Government Colleges of this State (except Medical, Agricultural and 
Veterinary Science Colleges). Accordingly, sanction of the Governor is 
accorded to the introduction of the following revised scales of pay for 
teachers of Universities and non-Government Colleges (including 
Government Sponsored Colleges but excluding Medical, Agricultural, 
Veterinary Science and Engineering Colleges) of this State with 
effect from 1st January 1973 subject to the conditions as stipulated in 
Annexure I: 
Universities— 
(i) Lecturer—Rs. 700-40-1,100 	 50-1,600. 
(ii) Reader—Rs. 1,200-50-1,300-60-1,900. 
(iii) Professor—Rs. 1,500-60-1,800-100-2,000-125/2 
—2,500. 
Non-Government Colleges (including Government Sponsored 
Colleges but excluding Medical, Agricultural, Veterinary Science and 
Engineering Colleges)— 
(i) Demonstrator/Tutor—Rs. 500-20-700-25-900 (for 
existing incumbents only). 
(ii) Lecturer—Rs. 700 40-1,100-50-1,300—Assessment 
—50-1,600. 
(iii) Principal—(i) Rs. 1,200-50-1,300-60-1,900; 
(ii) Rs. 1,500 	 60-1,800 	 100-2,000-125/2-2,500. 
93 
The West Bengal Universities (Control of Expenditure) Act, 1976. 
[West Ben. Act 
(The Schedule.) 
3. Pay shall be fixed in the revised scales according to the formula 
as laid down in Annexure II. 
4. The revised pay scales will be applicable to all teachers who 
were in position on 1st January 1973 and also to those who were 
appointed according to the approved rules of recruitment against posts 
(i) which were vacant on 1st January 1973 but filled up later and (ii) 
which were created after 1st January 1973 with the approval of the 
competent authority. 
5. Payment of additional grants to colleges for the introduction 
of the revised scales of pay now sanctioned is subject to the maintenance 
of the existing College scales of pay in the case of non-Government non-
Sponsored Colleges. 
6.. Teachers serving in approved posts on the date of issue of this 
order may retain the old scales of pay with all the conditions attached 
thereto provided they exercise option in writing in the form prescribed 
within sixty days from the date of issue of this order. 
7. The additional emoluments consequent on the revision of the 
scales of pay now sanctioned will attract the provisions of the Additional 
Emoluments (Compulsory Deposit) Act, 1974. 
8. Payment of ad hoc amount of Rs. 75 per month to the University 
and College teachers which was sanctioned in Government Order No. 
1241-Edn.(C.S.), dated the 30th July 1974 (substituted), should be 
discontinued with effect from 1st April 1975. 
9. The charge on account of additional expenditure involved for 
revision of pay scales of University teachers will be debited to the head 
"University and other Higher Education—Assistance to Universities for 
Non-Technical Education—State Plan (Fifth Plan)—Improvement of 
service condition of University teachers—Grants-in-aid/Contributions" 
and that on account of College teachers to the head "University and Other 
High Education—Assistance to Non-Government Colleges—State Plan 
(Fifth Plan)—Improvement of service condition of College teachers—
Grants-in-aid/Contributions" in the 277—Education (excluding Sports 
and Youth Welfare) Budget. 
10. A separate account for the additional expenditure in respect of 
the posts created after 1st January 1973 should be maintained. 
11. This order issues with the concurrence of the Finance Department 
of this Government vide their U.O. Note No. Group B/875, dated 
7th April 1975. 
12. The Accountant-General, West Bengal, is being informed. 
B. N. CHA 	 IERJEE, 
Joint Secretary. 
94 
The West Bengal Universities (Control of Expenditure) Act, 1976. 
XVII of 1976.] 
(The Schedule.) 
ANNEXURE I 
Conditions for introduction of the revised pay scales. 
[Reference para. 2 of G.O. No. 372-Edn.(C.S.), dated 
7th April 1975] 
(i) The revised pay scales are inclusive of the entire amount of 
Government D.A. as well as University/College D.A., if any, as admissible 
on 31st December 1972. 
(ii) The additional emoluments payable to teachers for the period 
from 1st January 1973 to 31st March 1975, if any, after adjustment of 
the ad interim increase of Rs. 75 p.m., paid from 1st April 1974, will 
be paid in two annual instalments, the first one to be paid on or about 
April 1, 1976. 
(iii) Recruitment to all categories of teachers of Universities as well 
as of non-Government Colleges shall be made in future through the 
University and College Service Commission to be constituted by the 
State Government strictly on merit and after advertisement on the basis 
of qualifications as prescribed in Annexure III. No appointment should 
be made on communal or caste consideration. 
Pending constitution of the University and College Service 
Commission status quo in regard to the existing method of recruitment 
but on the basis of the prescribed qualifications as in Annexure III may 
be maintained until further orders except that recruitment of teachers 
including Principals of non-Government non-Sponsored Colleges shall 
also be made through the Selection Committees already constituted for 
the purpose of selection of teachers including Principals of Sponsored 
Colleges. 
(iv) The existing Lecturers in Colleges who did not possess at the 
time of their initial recruitment minimum qualifications as prescribed by 
the University concerned should be required to attain these qualifications 
within five years from the date of placement in the revised scale. If they 
are unable to do so during this period, they shall not be allowed to earn 
any future increment till they have satisfied this condition. 
(v) Only those Principals will be eligible for higher scale of pay, 
viz., Rs. 1,500-60--1,800-100-2,000-125/2-2,500 who on 
1st January 197.3 completed at least 7 years of service as Principal in 
Colleges which had an aggregate roll strength in the main shift of not 
less than 750 in each of the three sessions 1972-73, 1973-74 and 1974-75. 
(vi) The period of probation of a teacher of a University shall be 
such as prescribed by the University concerned under its Acts/Statues/ 
Ordinances, etc., but in no case shall be more than 24 months. A teacher 
95 
The West Bengal Universities (Control of Expenditure) Act, 1976. 
[West Ben. Act 
(The Schedule.) 
appointed against a permanent vacancy in a non-Government College 
shall be on probation ordinarily for a period of one year from the date 
of his appointment and such period of probation may at the discretion 
of the Governing Body be extended for a further period not exceeding 
one year. 
(vii) The age of superannuation for teachers as well as for Principals 
shall be 60 years and thereafter no further extension in service shall be 
given. A teacher who has already been given extension on attaining the 
age of 60 years on January 1, 1973 or thereafter shall continue to be in 
the old scale of pay during the period of extension. 
(viii) No teacher/Principal shall be paid any remuneration for 
examination work, including invigilation work, within the University/ 
Institution. 
(ix) The work-load of teachers, submission of plan of work, etc., 
shall be as may be determined by the University in case of University 
teachers and by the State Government in case of College teachers on the 
recommendations of the University Grants Commission. Pending such 
determination status quo may be maintained. 
(x) The assessment at Rs. 1,300 in the scale of Rs. 700-40--
1,100-50--1,300—Assessment-50-1,600 prescribed for College 
lecturers shall be done by the concerned appointing authorities in the 
manner to be prescribed for the purpose. 
(xi) The revised scale of Rs. 500-900 is for the existing 
Demonstrators/Tutors only. In future, Demonstrators/Tutors shall not be 
appointed in Universities and Colleges. 
(xii) Every teacher shall abide by a code of conduct or, if there is 
no code of conduct at present, by such code of conduct as may be drawn 
up in future. 
ANNEXURE II 
Formula for fixation of pay in the revised scales. 
[Reference para. 3 of Government Order No. 372-Edn.(C.S.), 
dated 7th April 1975] 
The initial pay in the revised scales shall be fixed in the following 
manner:— 
I. (A) In the case of a teacher drawing basic pay up to and 
including Rs. 1,800 in the existing scale— 
(a) an amount representing five per cent. of the basic pay, 
subject to a minimum of Rs. 15 and a maximum of Rs. 50, 
shall be added to the existing emoluments of the teacher. 
96 
The West Bengal Universities (Control of Expenditure) Act, 1976. 
XVII of 1976.] 
(The Schedule.) 
Explanation 1.—Existing emoluments means Basic Pay plus Dearness 
Pay plus Dearness Allowance plus Interim relief, if any, sanctioned 
during 1st March 1970 and 1st January 1973 and not any other 
allowance. 
Explanation 11.—If the amount so computed includes a part of a 
rupee, then, if such part is fifty paise or more, it shall be increased to 
one complete rupee and if such part is less than fifty paise, it shall be 
ignored. 
(b) after the existing emoluments have been increased and 
computed as specified in clause (a), the pay shall be 
fixed in the revised scale at the stage equal to the amount 
so computed or, if there is no such stage in the revised 
scale, at the stage next above the amount so computed: 
Provided that— 
(i) if the amount as computed under clause (a) is less 
than the minimum of the revised scale, the pay shall 
be fixed at the minimum of that scale; 
(ii) if the amount as computed under clause (a) is more 
than the maximum of the revised scale, the pay shall 
be fixed at the maximum of that scale: 
Provided further that except in cases where the pay 
is fixed at the minimum of the revised scale, if the 
revised emoluments as determined under this sub-
rule exceed the existing emoluments by more than 
Rs. 100, the initial pay shall be fixed at the highest 
stage in the revised scale at which the revised 
emoluments payable do not exceed the existing 
emoluments by Rs. 100 and the difference, if any, 
between the existing emoluments plus Rs. 100 and the 
revised emoluments so payable shall be allowed as 
personal pay to be absorbed in future increases in 
pay. 
Explanation.—Revised emoluments means the Basic Pay of the 
teacher in the revised scale. 
(B) In the case of a teacher drawing basic pay exceeding Rs. 1,800 
in the existing scale, the initial pay in the revised scale shall be fixed 
under the provisions of Fundamental Rule 22, 23 and 31 and for this 
purpose, his pay in the existing scale shall be deemed to include the 
dearness allowance, if any, drawn by him. 
97 
The West Bengal Universities (Control of Expenditure) Act, 1976. 
[West Ben. Act 
(The Schedule.) 
Note 1.—Where a teacher is holding a permanent post and is 
officiating in a higher post and the scales applicable to these two posts 
are merged into one scale, the pay shall be fixed under this sub-rule with 
reference to the officiating post only, provided he has continuously 
officiated in that post for not less than one year as on the 1st day of 
January 1973 and the pay so fixed shall be treated as substantive pay. 
Where such teacher has not completed one year's continuous service in 
the higher officiating post as on the 1st day of January 1973, his pay 
in the revised scale shall be fixed separately with reference to his 
substantive pay and officiating pay in the existing scales and his pay in 
the revised scales fixed with reference to the officiating pay shall be 
treated as substantive pay in that scale either on confirmation in the 
higher officiating post or after rendering service for the period by which 
it fell short of one year on the 1st day of January 1973, whichever is 
earlier, provided that in the latter case, it is certified by the appointing 
authority that he would have continued to officiate in the higher officiating 
post during this period had the revised scales not been introduced. If, 
however, the appointing authority certifies that he would have reverted 
to the lower post during this period, his pay in the revised scale would, 
from the date on which he would have reverted, be regulated on the basis 
of the pay fixed on the 1st day of January 1973, with reference to his 
substantive pay in the lower post. 
Note 2.—Where the existing emoluments exceed the revised 
emoluments in the case of any teacher, the difference shall be allowed 
as personal pay to be absorbed in future increases in pay. 
Note 3.—Where in the fixation of pay under clause (b) of paragraph 
(A) or paragraph (B) the pay of a teacher drawing pay at more than 
five consecutive stages in an existing scale gets bunched, that is to say, 
gets fixed in the revised scale at the same stage, the pay in the revised 
scale of such of these teachers who are drawing pay beyond the first five 
consecutive stages in the existing scale shall be stepped up to the stage 
where such bunching occurs, as under, by the grant of increment(s) in 
the revised scale in the following manner, namely:— 
(a) for teachers drawing pay from the 6th up to 10th stage in 
the existing scale—By one increment. 
(b) for teachers drawing pay from the 11th up to the 15th stage 
in the existing scale, if there is bunching beyond the 10th 
stage—By two increments. 
(c) for teachers drawing pay from the 16th up to 20th stage in 
the existing scale, if there is bunching beyond the 15th 
stage—By three increments. 
98 
The West Bengal Universities (Control of Expenditure) Act, 1976. 
XVII of 1976.] 
(The Schedule.) 
if by stepping up of the pay as above, the pay of a teacher gets fixed 
at a stage in the revised scale which in higher than the stage in the revised 
scale at which the pay of a teacher who was drawing pay at the next 
higher stage or stages in the same existing scale is fixed, the pay of the 
latter shall also be stepped up only to the extent by which it falls short 
that of the former. 
Note 4.—Where in the fixation of pay under clause (b) of paragraph 
(A) or paragraph (B) the pay of a teacher, who in the existing scale was 
drawing immediately before the 1st day of January 1973 more pay than 
another teacher junior to him in the same cadre, gets fixed in the revised 
scale at a stage lower than that of such junior his pay shall be stepped 
up to the same stage in the revised scale as that of the junior. 
Note 5.—Where as on the 1st day of January 1973, a teacher is in 
receipt of personal pay (including ad hoc increment, if any, on account 
of stagnation at the maximum of the existing scale) which together with 
his existing emoluments exceeds the revised emoluments, then, the 
difference representing such excess shall be allowed to such teacher as 
personal pay to be absorbed in future increases in pay. 
II. Date of next increment in the revised scale:—The next increment 
of a teacher whose pay has been fixed in the revised scale in accordance 
with rule I shall be granted on the date he would have drawn his 
increment, had he continued in the existing scale: 
Provided that in cases where the pay of a teacher is stepped up in 
terms of Note 3 to rule I, the next increment shall be granted on the 
completion of qualifying service of twelve months from the date of the 
stepping up of the pay in the revised scale: 
Provided further that, in cases other than those covered by the 
preceding proviso, the next increment of a teacher whose pay is fixed 
on the 1st day of January 1973 at the same stage as the one fixed for 
another teacher junior to him in the same cadre and drawing pay at a 
lower stage than his in the existing scale, shall be granted on the same 
date as admissible to his junior, if the date of increment of the junior 
happens to be earlier. 
Explanation. —For the purpose of this rule, increment shall be 
construed to mean stages in the time scale and not necessarily actual 
increases in pay .(that is to say, where an increment in any scale is not 
annual, the increment shall be construed as carrying as many stages as 
the number of years of service required to be rendered for earning an 
increment). 
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The West Bengal Universities (Control of Expenditure) Act, 1976. 
[West Ben. Act 
(The Schedule.) 
Cases of pay fixation which cannot be covered by the principles 
enunciated above and also those where the application of the above 
principles give rise to anomalies should be referred to the Education 
Department (through the Director of Public Instruction in case of College 
teachers). 
ANNEXURE III 
Qualifications for recruitment to the posts of Lecturers in the Faculties 
of Arts and Social Science including Commerce and Science in Universities 
and Colleges. 
University Lecturers— 
(a) A Doctor's degree or published work of an equally high 
standard; 
(b) consistently good academic record with 1st or high 2nd 
class (B+) Master's degree in a relevant subject or an 
equivalent degree of a foreign University. 
Having regard to the need for developing inter-disciplinary programmes, 
the degrees in (a) and (b) above may be in relevant subjects: 
Provided that if the selecting authority is of the view that the research 
work of a candidate as evident either from his thesis or from his 
published work is of very high standard, it may relax any of the 
qualifications prescribed in (b) above: 
Provided further that if a candidate possessing a Doctor's degree or 
equivalent published work is not available or is not considered suitable, 
a person possessing a consistently good academic record (due weightage 
being given to M.Phil. or equivalent degree or research work of quality) 
may be appointed on the condition that he will have to obtain a Doctor's 
degree or give evidence of published work of equivalent high standard 
within five years of his appoinment, failing which he will not be able 
to earn future increments until he fulfils these requirements. 
Explanation.—Consistently good academic record means overall 
record of all assessments throughout the academic career leading to the 
Master's degree, which should at least be B+ or high second class. 
College Lecturers— 
(a) A consistently good academic record with 1st or high 2nd 
class (B+ ) at the Master's degree in a relevant subject 
or an equivalent degree of a foreign University; and 
100 
The West Bengal Universities (Control of Expenditure) Act, 1976. 
XVII of 1976.] 
(The Schedule.) 
(b) an M.Phil. degree or a recognised degree beyond the 
Master's level or published work indicating the capacity 
of a candidate for independent research work: 
Provided that if a candidate possessing the qualification as at (b) 
above is not available or not considered suitable, the college, on the 
recommendation of the selecting authority, may appoint a person 
possessing a consistently good academic record on the condition that he 
will have to obtain an M.Phil. degree or a recognised degree beyond the 
Master's level within five years of his appointment, failing which he will 
not be able to earn future increment till he obtains that degree or gives 
evidence of equivalent published work of high standard. 
Explanation.—Consistently good record would mean overall record 
of all assessments throughout the academic career leading to the Master's 
degree, which should at least be B+ or high second class. 
OPTION FORM 
[Reference para. 6 of G.O. No. 372-Edn(C.S.), dated 7th 
April 1975] 
I do hereby retain my existing scale of pay with all the conditions 
attached thereto. 
(Signature with date) 
Countersigned* 
	 (Designation) 
Vice-Chancellor/pro-Vice-
Chancellor (for University 
teachers) 
Principal/President of the 
Govering Body (for 
Colleges) 
* In core of the Principals the option should be countersigned by the President of the Governing Body of the College concerned. 
101 

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