The West Bengal University Of Animal And Fishery Sciences Act, 1995

GOVERNMENT OF WEST BENGAL 
LAW DEPARTMENT 
Legislative 
West Bengal Act VI of 1995 
THE WEST BENGAL UNIVERSITY OF ANIMAL 
AND FISHERY SCIENCES ACT, 1995. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first published in the Calcutta Gazette, 
Extraordinary of the 17th April, 1995.] 
[17th April, 1995.] 
An Act to provide for the establishment and incorporation of a 
University of Animal and Fishery Sciences in West Bengal. 
WHEREAS it is expedient to establish and incorporate a University in 
West Bengal for providing facilities for the study of animal and fishery 
sciences and for conduct of researches in, and extension and development 
of, those sciences; 
It is hereby enacted in the Forty-sixth Year of the Republic of India, 
by the Legislature of West Bengal, as follows:— 
CHAPTER I. 
Preliminary. 
1. (1) This Act may be called the West Bengal University of Animal 
and Fishery Sciences Act, 1995. 
(2) It extends to the whole of West Bengal. 
(3) It shall be deemed to have come into force on the 2nd day of 
January, 1995. 
Short title, 
extent and 
commence-
ment. 
2. In this Act, unless the context otherwise requires,— 	 Definitions. 
(1) "affiliated" in relation to a college or institution means 
affiliated to the University; 
(2) "animal" or "livestock" includes birds, fish, wildlife, or 
reptiles; 
(3) "appointed day" means the date appointed under sub-
section (3) of section 1; 
(4) "authority" means any authority of the University specified 
in section 17; 
101 
The West Bengal University of Animal and Fishery 
Sciences Act, 1995. 
[West Ben. Act 
(Chapter I.—Preliminary.—Section 2.) 
(5) "convocation" means a meeting of the Council for the 
purpose of conferring degrees, titles, diplomas, certificates 
or other distinctions; 
(6) "Council" means the Executive Council of the University 
constituted under section 18; 
(7) "dairy technology" means the science or art of processing 
of milk, manufacturing of milk products or marketing 
thereof; 
(8) "employee" in relation to the University means a person 
employed by the University on whole-time basis; 
(9) "Faculty" means a Faculty Council of the University; 
(10) "financial year" means the year ending on the 31st day of 
March; 
(11) "fishery sciences" means aquaculture, pisciculture, marine 
biology, fish biology, study of fish diseases or management 
or technology relating to development of underwater 
resources; 
(12) "Governor" means the Governor of the State of West 
Bengal; 
(13) "hospital" means a veterinary hospital maintained or 
recognized by the University for the purpose of imparting 
instruction in veterinary sciences; 
(14) "hostel" means a place of residence for the students of 
the University maintained or recognized by the University; 
(15) "Ministers" means the Minister-in-charge of the Department 
of Animal Resources Development, and the Minister-in-
charge of the Department of Fisheries, of the Government 
of West Bengal; 
(16) "non-teaching staff" in relation to the University means the 
non-teaching staff, not holding any teaching post (including 
part-time teaching post), appointed or recognized as such 
by the University; 
(17) "officer" means an officer of the University specified in 
section 7; 
(18) "prescribed" means prescribed by statutes made under this 
Act; 
102 
The West Bengal University of Animal and Fishery 
Sciences Act, 1995. 
VI of 1995.] 
8 of 1904. 
West Ben. 
Act XVIII of 
1951. 
West Ben. 
Act II of 
1966. 
West Ben. 
Act XLIX of 
1974. 
(Chapter 1.—Preliminary—Section 2.) 
(19) "registered graduate" means a graduate registered under this 
Act, at least three months prior to the date of election of 
members to the Council, on application in the prescribed 
form and on payment of a fee of rupees five, and includes a 
graduate registered under the Calcutta University Act, 1904, 
or the Calcutta University Act, 1951, or the Calcutta 
University Act, 1966, or the Bidhan Chandra Krishi 
Viswavidyalaya Act, 1974; 
(20) "Regulations" means the regulations made under section 
35; 
(21) "selection committee" means a committee for the selection 
of Teachers of the University as may be prescribed; 
(22) "standing committee" means a committee for the selection 
of officers, or non-teaching staff, of the University as may 
be prescribed; 
(23) "Statutes" means the Statutes made by the University under 
section 33 or the first Statutes made by the State Government 
under section 34; 
(24) "Teacher of the University" means a Professor, Reader, 
Lecturer or any other person, holding a teaching post 
including a part-time teaching post, appointed or recognized 
as such by the University; 
(25) "University" means the West Bengal University of Animal 
and Fishery Sciences as constituted under this Act; 
(26) "University College" means a college, or an institute, or a 
college combined with an institute, maintained or managed 
by the University, whether established by it or not; 
(27) "veterinary and animal sciences" means— 
(a) the art and science of veterinary surgery and medicine, 
and includes— 
(i) basic veterinary sciences, and 
(ii) applied veterinary sciences, or 
(b) animal husbandry, breeding, management, techno-
logy including bio-technology, and practices relating 
thereto. 
103 
The West Bengal University of Animal and Fishery 
Sciences Act, 1995. 
[West Ben. Act 
(Chapter 1L—The University.—Sections 3-6.) 
CHAPTER II. 
The University. 
Incorpora-
tion of 
University. 
Establishment 
of new 
college and 
recognition 
of institution 
by 
University. 
Objects of 
University. 
Admission 
to 
University. 
3. (1) With effect from the appointed day, there shall be established 
a University by the name of the West Bengal University of Animal and 
Fishery Sciences. 
(2) The University shall be a body corporate, shall have perpetual 
succession and a common seal and shall sue and be sued by the name of 
the West Bengal University of Animal and Fishery Sciences. 
(3) The principal seat of the University shall be located at 37 and 
68, Kshudiram Bose Sarani (Old Belgachia Road), Calcutta-700 037, 
under the Calcutta Municipal Corporation established under the 
Calcutta Municipal Corporation Act, 1980. 	 West Ben. 
Act LIX of 
1980. 
4. (1) On and from the appointed day, no new college or institution 
imparting instruction in veterinary and animal sciences, fishery sciences, 
dairy technology or allied sciences shall be established except as a college 
affiliated to the University. 
(2) No institution affiliated to, or associated with, or maintained by, 
any other university, whether within or outside the State of West Bengal, 
shall be recognized by the University for any purpose except with the 
prior approval of the State Government and the University concerned. 
5. The University shall have the following objects:— 
(a) to impart education in such branches of veterinary and 
animal sciences, fishery sciences, dairy technology and allied 
sciences as the University may determine, 
(b) to further the advancement of learning, and to conduct 
research, in such sciences, and 
(c) to undertake the development of such sciences and the 
extension thereof to the rural people in co-operation with 
the concerned Departments of the Government of West 
Bengal. 
6. (1) The University shall, subject to the provisions of this Act, 
be open to all persons. 
(2) Nothing contained in sub-section (1) shall require the 
University— 
(a) to admit to any course of study any person who does not 
possess the prescribed academic qualifications or standard; 
104 
The West Bengal University of Animal and Fishery 
Sciences Act, 1995. 
VI of 1995.] 
(Chapter 111.—Officers of the University.—Sections 7, 8.) 
(b) to retain on the rolls of the University any student whose 
academic record is below the minimum standard required 
for the award of degree, diploma or other academic 
distinction; 
(c) to admit any person, or retain any student, whose conduct 
is prejudicial to the interest of the University or the rights 
and privileges of the students and the employees of the 
University; 
(d) to admit to any course of study students larger in number, 
if necessary. 
(3) Subject to the provisions of sub-section (2), the State Government 
may, by order, direct that the University shall reserve such percentage of 
seats for the students belonging to the Scheduled Castes, Scheduled Tribes, 
and backward classes of citizens as may be specified in such direction 
and, where such direction has been given, the University shall make the 
reservation accordingly. 
CHAPTER III 
Officers of the University. 
7. The University shall consist of the following officers:—
( I ) the Vice-Chancellor; 
(2) the Registrar; 
(3) the Finance Officer; 
(4) the Controller of Examinations; 
(5) the Librarian; 
(6) the Director of Research, Extension and Farms; 
(7) such other persons as may be declared by Statutes to be the 
officers of the University. 
Officers of 
University. 
8. (1) The Governor shall be the Chancellor of the University. 	 The 
Chancellor. 
(2) The Chancellor shall be the head of the University and shall, 
when present, preside at any convocation of the University and confer 
degrees, diplomas or other academic distinctions upon persons entitled 
to receive them. 
(3) The Chancellor shall exercise such other powers and perform 
such other functions as may be conferred or imposed on him by or under 
this Act. 
105 
The West Bengal University of Animal and Fishery 
Sciences Act, 1995. 
The Vice-
Chancellor. 
Powers and 
functions of 
Vice-
Chancellor. 
[West Ben. Act 
(Chapter IN.—Officers of the University.—Sections 9, 10.) 
9. (1) The Vice-Chancellor shall be appointed by the Chancellor 
in consultation with the Ministers from a panel of three names of eminent 
persons in the field of veterinary and animal sciences and allied sciences, 
elected by the Council in accordance with the system of simple majority 
of votes. 
(2) The Vice-Chancellor shall be a whole-time officer of the 
University, shall hold office for a period of four years and shall be eligible 
for re-appointment for a further period of four years: 
Provided that no person shall hold the office of the Vice-Chancellor 
for more than eight years in aggregate: 
Provided further that the Vice-Chancellor shall retire from office if, 
during the term of his office including the term of re-employment, he 
attains the age of 65 years: 
Provided also that the Vice-Chancellor may, by writing under his 
hand addressed to the Chancellor and after giving two months' notice, 
resign his office. 
(3) The emoluments and other conditions of service of the Vice-
Chancellor shall be such as may be prescribed and shall not be varied to 
his disadvantage after his appointment. 
(4) During the temporary absence of the Vice-Chancellor on leave 
or for any other reason, the Chancellor may appoint any person in 
consultation with the Ministers to officiate as the Vice-Chancellor. 
10. (1) The Vice-Chancellor shall be the principal administrative 
and academic officer of the University and shall be the ex officio Chairman 
of the Council and the Faculty. He shall, in the absence of the Chancellor, 
preside at the convocation of the University and confer degrees, diplomas 
and other distinctions on persons entitled to receive them. 
(2) The Vice-Chancellor shall exercise general control over the affairs 
of the University and shall be responsible for the due maintenance of 
discipline in the University. 
(3) The Vice-Chancellor shall convene the meetings of the Council 
and the Faculty. 
(4) The Vice-Chancellor shall ensure the faithful observance of the 
provisions of this Act and the Statutes and the Regulations made 
thereunder, and he shall have such powers as may be necessary for 
discharging his duties in this behalf. 
(5) The Vice-Chancellor shall be responsible for the presentation of 
the annual financial estimates and annual accounts and balance sheet to 
the Council. 
106 
The West Bengal University of Animal and Fishery 
Sciences Act, 1995. 
VI of 1995.] 
(Chapter IIL—Officers of the University—Sections 11, 12.) 
(6) The Vice-Chancellor may take any action in an emergency which 
in his opinion calls for immediate action. He shall, in such cases and as 
soon as may be thereafter, report such action to the authority which shall 
ordinarily have dealt with the matter. 
(7) Subject to the foregoing provisions of this section, the Vice-
Chancellor shall give effect to the orders of the Council regarding the 
appointment, suspension, and dismissal of officers, Teachers of the 
University, and other employees. 
(8) Where any action taken by the Vice-Chancellor under sub-
section (6) affects any person in the service of the University to his 
disadvantage, such person may prefer an appeal to the Council within 
30 days from the date on which such person has notice of the action 
taken. 
(9) The Vice-Chancellor shall be responsible for the proper 
administration of the University and for close co-ordination of teaching, 
research and extension education. 
11. (1) The Registrar shall be a whole-time officer of the University The 
and shall be appointed by the Council on the recommendation of a Registrar.  
committee appointed for the purpose. 
(2) The salary and allowances payable to the Registrar shall be such 
as may be prescribed. 
(3) The Registrar shall be responsible for the due custody of the 
records and the common seal of the University. He shall, by virtue of his 
being the ex officio non-member Secretary to the Council under sub-
section (2) of section 18, place before the Council all such information 
as may be necessary for the transaction of business. He shall keep a 
permanent record of all cources, curricula and other information as may 
be deemed necessary. 
(4) The Registrar shall perform such other functions as may be 
prescribed or as may be assigned to him by the Council or the Vice-
Chancellor. 
12. (1) The Finance Officer shall be a whole-time officer of the 
University and shall be appointed by the Council on the recommendation 
of a standing committee. 
(2) The salary and allowances and other conditions of service of the 
Finance Officer shall be such as may be prescribed. 
(3) The Finance Officer shall manage the funds and investments of 
the University and shall advise in regard to its financial policy. 
(4) The Finance Officer shall be responsible to the Vice-Chancellor 
for the preparation of the budget and the statements of accounts of the 
University. 
The Finance 
Officer. 
107 
The West Bengal University of Animal and Fishery 
Sciences Act, 1995. 
[West Ben. Act 
(Chapter 111—Officers of the University.—Sections 13-16.) 
The 
Librarian. 
The Deans 
of Faculties. 
The Director 
of Research, 
Extension 
and Farms. 
The 
Controller of 
Examinations. 
(5) The Finance Officer shall be responsible to the Vice-Chancellor 
for ensuring that expenses are made in terms of the provisions in the 
budget. When any revision of the budget is needed in connection with 
any new programmes or changed requirements or for other reasons, he 
shall prepare a revised or supplementary budget and cause it to be placed 
before the appropriate authority for approval. He may disallow any 
expenditure which may contravene the provisions of any Statute or for 
which provision is required to be made by a new Statute. 
13. (1) The Librarian shall be a whole-time officer of the University 
and shall be appointed by the Council on the recommendation of a 
standing committee and shall be responsible for all matters concerning 
the library. 
(2) The salary and allowances and other conditions of service of the 
Librarian shall be such as may be prescribed. 
14. (1) There shall be a Dean for each Faculty who shall be chosen 
in such manner and for such period as may be prescribed. 
(2) The Dean shall have such duties, and shall perform such 
functions, as may be assigned to him by the Statutes. 
15. (1) There shall be a Director of Research, Extension and Farms 
who shall be a whole-time officer of the University. He shall be appointed 
by the Council on the recommendation of a standing committee. The 
Director of Research, Extension and Farms shall be responsible for 
carrying out the research and extension programmes. 
(2) The salary and allowances and other conditions of service of the 
Director of Research, Extension and Farms shall be such as may be 
prescribed. 
(3) The Director of Research, Extension and Farms shall exercise 
such other powers and perform such - ther functions as may be conferred 
or imposed on him by Statutes. 
16. (1) The Controller o Examinations shall be appointed by the 
Council on the recommendation of a standing committee, and shall be 
responsible for all matters concerning examination, admission, 
maintenance of permanent record of the academic performance of students 
including the courses taken, grades obtained, degrees awarded, prizes 
and other distinctions won, and any other items pertinent to their academic 
performance. 
(2) The salary and allowances and other conditions of service of the 
Controller of Examinations shall be such as may be prescribed. 
(3) The Controller of Examinations shall exercise such other powers 
and perform such other duties as may be prescribed. 
108 
The West Bengal University of Animal and Fishery 
Sciences Act, 1995. 
VI of 1995.] 
(Chapter IV. Authorities of the University.—Sections 17, 18.) 
CHAPTER IV. 
Authorities of the University. 
17. The following shall be the authorities of the University:— 	 Authorities 
of (1) the Executive Council; 	 University. 
(2) the Faculty Council; 
(3) the Board of Studies; 
(4) such other bodies as may be declared by Statutes to be the 
authorities of the University. 
18. (1) The Council shall consist of the following members:— 	 The Council. 
(a) the Vice-Chancellor, ex officio; 
(b) the Director of Veterinary Services, Government of West 
Bengal, ex officio; 
(c) the Director of Animal Husbandry, Government of West 
Bengal, ex officio; 
(d) the Director of Fisheries, Government of West Bengal, ex 
officio; 
(e) the Milk Commissioner, Government of West Bengal, ex 
officio; 
(f) the Deans of Faculties, ex officio; 
(g) the Director of Research, Extension and Farms, ex officio; 
(h) three Teachers of the University, of whom one shall be from 
each Faculty, elected by the Teachers of the concerned Faculty; 
(i) one member of the non-teaching staff of the University elected 
by the members of the non-teaching staff of the University; 
(j) one member from the regular students of the University 
elected by the regular students of the University. 
Explanation.—"Regular student" shall mean a student 
who has been prosecuting his studies in any department of 
the University and who is not in default of payment of 
prescribed tuition fees and other dues of the University till 
such date as may be notified by the University in this behalf; 
(k) one member of the West Bengal Legislative Assembly elected 
by the members of the West Bengal Legislative Assembly; 
(l) one representative of the Indian Veterinary Council 
nominated by that Council; 
(m) three members from farmers or producers nominated by the 
State Government; 
(n) one representative of the Indian Council of Agricultural 
Research nominated by that Council. 
109 
The West Bengal University of Animal and Fishery 
Sciences Act, 1995. 
Powers and 
functions of 
Council. 
[West Ben. Act 
(Chapter IV—Authorities of the University.—Section 19.) 
(2) The Vice-Chancellor shall be the ex officio Chairman, and the 
Registrar shall be the ex officio non-member Secretary, of the Council. 
(3) One-third of the total number of members of the Council shall 
be a quorum for a meeting of the Council: 
Provided that no such quorum shall be required at the convocation. 
(4) The term of office of the members of the Council, other than ex 
officio members, shall be four years, and a member shall be eligible to be 
a member of the Council for more than one term. 
19. (1) The Council shall exercise the following powers and perform 
the following functions:— 
(i) to provide for instruction, training and research in 
veterinary and animal sciences, fishery sciences, dairy 
technology and allied sciences; 
(ii) to provide for dissemination of the findings of research 
and technological information through extension 
education; 
(iii) to institute degrees, diplomas, certificates and other 
academic distinctions in veterinary and animal sciences, 
fishery sciences, dairy technology and allied sciences; 
(iv) to hold examinations and to confer degrees, diplomas, 
certificates and other academic distinctions on persons 
who shall have— 
(a) pursued a prescribed course of study, or 
(b) carried out research in the University under the 
prescribed conditions; 
(v) to confer honorary degrees or other academic distinctions 
in the manner and under the conditions prescribed; 
(vi) to provide for institution, maintenance, and award of 
scholarships, fellowships, studentships, medals and prizes; 
(vii) to provide for lectures and instructions for field workers, 
livestock and fish farmers, and other persons not enrolled 
as regular students of the University, and to grant 
certificates to them, if necessary; 
(viii) to co-operate with other universities and authorities in 
such manner and for such purposes as it may determine; 
(ix) to establish and maintain colleges and institutions relating 
to veterinary and animal sciences, fishery sciences and 
dairy technology; 
(x) to provide for establishment and maintenance of colleges, 
hostels, laboratories, experimetal farms, libraries, 
hospitals and other facilities necessary for carrying out 
the purposes of this Act; 
110 
The West Bengal University of Animal and Fishery 
Sciences Act, 1995. 
VI of 1995.] 
(Chapter IV.—Authorities of the University.—Section 19.) 
(xi) to affiliate colleges and institutions to the Uriiversity under 
the conditions prescribed and to withdraw affiliation of 
such colleges or institutions; 
(xii) to determine the form, and to direct the use, of the common 
seal of the University; 
(xiii) to create administrative and other posts with the approval 
of the State Government; 
(xiv) to approve the recommendations for appointment of 
Teachers of the University, officers and non-teaching staff 
of the University; 
(xv) to appoint such committees, either standing or temporary, 
as it may consider necessary, and to determine the terms 
of reference thereof within the limits of this Act and the 
Statutes; 
(xvi) to review and consider the financial requirements and 
estimates for the University and approve its budget; 
(xvii) to provide for the administration of any fund placed at 
the disposal of the University for the purpose for which it 
is intended; 
(xviii) to arrange for the investment and withdrawal of funds of 
the University; 
(xix) to borrow money for capital improvement and to make 
suitable arrangements for its repayment; 
(xx) to provide for acceptance, acquisition, holding and 
disposal of property on behalf of the University; 
(xxi) to make financial provisions for instruction, teaching and 
training in such branches of learning and courses of study 
as may be determined by the Faculty Council within the 
scope of this Act, and also for research and advancement 
or dissemination of knowledge in such branches of 
learning; 
(xxii) to accept, on behalf of the University, trusts, bequests and 
donations; 
(xxiii) to make Regulations regarding the admission of students 
to the University and to determine the number of students 
to be admitted; 
(xxiv) to make Regulations relating to the courses of study 
leading to degrees, diplomas and certificates; 
(xxv) to make Regulations relating to the conduct of examina-
tions and to maintain and promote the standards of 
examinations; 
111 
The West Bengal University of Animal and Fishery 
Sciences Act, 1995. 
[West Ben. Act 
Faculties 
and Boards 
of Studies. 
(Chapter 1V—Authorities of the University—Section 20.) 
(xxvi) to make rules for the transaction of its business; 
(xxvii) to determine and regulate all policies relating to the 
University in accordance with this Act or the Statutes; 
(xxviii) to exercise general supervision and control over all 
Faculties; 
(xxix) to exercise such other powers and perform such other 
functions as may be necessary for carrying out the purposes 
of this Act. 
(2) The Council shall meet at such times and at such places as it 
may consider necessary: 
Provided that the Council shall hold meetings at least once in every 
two months. 
(3) The Council or the Vice-Chancellor may invite any person having 
experience or special knowledge on any subject under consideration to 
attend its meeting. Such person may speak or otherwise take part in the 
proceedings of such meeting but shall not be entitled to vote. Any person 
so invited shall be entitled to such allowances as may be prescribed. 
20. (1) The University shall have the Faculties of Veterinary and 
Animal Sciences, Fishery Sciences, and Dairy Technology, and such other 
Faculties as may be prescribed. 
(2) Each Faculty shall comprise such Departments, and shall deal 
with such subjects of study, as may be prescribed. 
(3) There shall be a Board of Studies for each subject of study at the 
undergraduate and post-graduate levels, the constitution and powers of 
which shall be such as may be prescribed. 
(4) There shall be a Dean for each Faculty who shall be chosen in 
such manner and for such term as may be prescribed. 
(5) The Dean shall be the academic Head of the Faculty and shall be 
responsible for the faithful observance of the Statutes and the Regulations 
relating to the Faculty and for the organisation and conduct of teaching, 
research and extension work of the Departments comprised therein. In 
carrying out the research and extension programmes, he shall work in 
close co-operation with the Director of Research, Extension and Farms. 
(6) Each Department shall have a Head who shall be appointed in 
such manner, and shall exercise such powers and perform such functions, 
as may be prescribed. He shall be responsible to the Dean for the proper 
organisation and working of the Department, and to the Director of 
Research, Extension and Farms for the research and extension 
programmes entrusted to the Department. 
112 
The West Bengal University of Animal and Fishery 
Sciences Act, 1995. 
VI of 1995.] 
(Chapter 1V—Authorities of the University.—Sections 21, 22.) 
21. (1) Subject to the general supervision and control of the Council, 
a Faculty shall be in charge of the academic affairs of the University and 
shall, subject to the provisions of this Act and the Statutes, superintend, 
direct and control, and be responsible for, the maintenance of standards 
of instruction, education and examination and other matters connected 
with the conferment of degrees or award of diplomas, and shall exercise 
such other powers and perform such other functions as may be conferred 
or imposed on it by Statutes. 
(2) Each Faculty shall consist of the following members:— 
(a) the Vice-Chancellor, Chairman; 
(b) the Dean of the Faculty; 
(c) the Registrar; 
(d) the Director of Research, Extension and Farms; 
(e) the Librarian; 
(f) the Heads of Departments under the concerned Faculty; 
(g) one Lecturer, one Reader and one Professor elected by the 
Teachers of the concerned Faculty from amongst themselves; 
(h) two representatives of regular students, one of whom shall 
be a regular post-graduate student, elected by the regular 
students in the manner prescribed. 
Explanation.—"Regular student" has the same meaning 
as in the Explanation to clause (j) of sub-section (1) of 
section 18; 
(i) the Secretary of the concerned Faculty, ex officio; 
(j) such other members as may be prescribed. 
(3) Each Faculty shall have a Secretary. 
(4) Each Faculty may co-opt not more than five persons as members 
for such period and in such manner as may be prescribed so as to ensure 
adequate representation from different fields of Veterinary Sciences, 
Animal Sciences, Fishery Sciences, and Dairy Technolog. 
22. (l.) The Faculty shall, subject to the provisions of this Act and Powers, 
the Statutes, have the power to provide by Regulations different courses functions 
and duties of of sudy and the curricula, shall have general control over the teaching Faculty. 
and other educational programmes of the University, and shall be 
responsible for the maintenance of standards thereof. 
(2) In particular, and without prejudice to the generality of the 
foregoing powers, each Faculty shall have the power— 
(a) to advise the Council on all academic matters including the 
control and management of libraries; 
Constitution 
of Faculty. 
113 
The West Bengal University of Animal and Fishery 
Sciences Act, 1995. 
[West Ben. Act 
Committees. 
Supplemen-
tary 
provisions 
relating to 
membership. 
(Chapter IV—Authorities of the University.—Sections 23, 24.) 
(b) to make recommendations for institution of Professorships, 
Associate Professorships, Readerships and other posts 
including posts in connection with research and extension, 
and to lay down the duties attached to such posts; 
(c) to formulate, modify or revise schemes for the constitution 
or reconstitution of Departments of teaching, research and 
extension education; 
(d) to advise the Council in the matter of making Regulations 
regarding the admission of students to the University and in 
the matter of determining the number of students to be 
admitted; 
(e) to advise the Council in the matter of making Regulations 
relating to the courses of study leading to degrees, diplomas 
and certificates; 
(f) to advise the Council in the matter of making Regulations 
relating to the conduct of examinations and publication of 
the results thereof in accordance with the Regulations made 
in this behalf; 
(g) to make recommendations regarding post-graduate teaching, 
research and extension education; 
(h) to make recommendations regarding qualifications to be 
prescribed for the Teachers of the University; 
(i) to exercise such other powers and perform such other 
functions as may be conferred or imposed on it by or under 
the provisions of this Act or the Statutes. 
23. Every authority shall have the power to appoint committee or 
committees which may, unless otherwise provided in this Act or the 
Statutes, consist of such number of members of the authority and such 
other persons as it may think fit. 
24. (1) Save as otherwise provided in this Act, any casual vacancy 
among the members, other than ex officio members, of any authority or 
other body of the University shall be filled as soon as possible by the 
person who, or the authority or the body which, appointed, elected or co-
opted the member whose place has fallen vacant, and the person 
appointed, elected or co-opted to fill the casual vacancy shall be a member 
of such authority or body for the residue of the period for which the 
person whose place he fills would have been a member. 
(2) The Council may remove any member of any authority or body 
of the University on the ground that such member has been convicted of 
an offence involving moral turpitude, provided that no order for the 
removal of any such member shall be passed without giving him an 
opportunity of being heard. 
114 
The West Bengal University of Animal and Fishery 
Sciences Act, 1995. 
VI of 1995.] 
(Chapter IV—Authorities of the University—Section 25.—
Chapter V.—Research and Extension.—Section 26.) 
(3) A person who, being a member of any authority or body of the 
University, is appointed or elected to be a member of any other authority 
or body of the University and who cannot retain his membership of the 
former authority or body on the ground of such appointment or election, 
shall retain his membership of the former authority or body until his 
successor is duly appointed or elected. 
(4) If any question arises whether any person has been duly appointed 
or elected or is entitled to be a member of any authority or body of 
the University subordinate to the Council, or whether any decision 
of the University is in accordance with this Act or the Statutes, the 
question shall be referred to the Chancellor whose decision thereon shall 
be final. 
25. (1) No act or proceedings of any authority or body of the Validation. 
University shall be invalid merely by reason of the existence of any 
vacancy among its members or by reason of any person having taken 
part in the proceedings who is subsequently found not to have been entitled 
to do so. 
(2) Save as otherwise provided in this Act, all acts done and orders 
passed in good faith by the University or any of its authorities or bodies 
shall be final and no suit shall be instituted against, and no damage shall 
be claimed from, the University or any of its authorities or bodies for 
anything done or purported to have been done in pursuance of this Act 
or the Statutes or the Regulations. 
(3) No suit, prosecution or other proceeding shall lie against any 
officer or other employee of the University for any act done or purported 
to have been done under this Act or the Statutes without the previous 
sanction of the Council. 
(4) No officer or other employee of the University shall be liable for 
any such act in any civil or criminal proceeding, if the act was done in 
good faith in the discharge of his duties imposed by or under this Act. 
CHAPTER V. 
Research and Extension. 
26. (1) Subject to the provision of this Act and the Statutes, the 
University shall establish veterinary and animal sciences, fishery sciences, 
and dairy technology organisations for doing basic research on problems 
relating to veterinary surgery and medicine, animal husbandry, fishery, 
dairy technology, and allied subjects for the purpose of aiding the 
Research 
and 
extension. 
115 
The West Bengal University of Animal and Fishery 
Sciences Act, 1995. 
[West Ben. Act 
(Chapter lg.—Appointment of Teachers of the University, officers and 
other employees.—Section 27.) 
development of animal husbandry, fishery and dairy technology, and shall, 
for such purpose, establish as many veterinary, livestock, dairy and fishery 
research stations as may be necessary in co-operation with the concerned 
Departments of the University. 
(2) The University shall establish veterinary and animal sciences, 
fishery sciences, and dairy technology extension education organisations 
which shall make available the information obtained on the basis of 
research to students, extension workers, livestock farmers, fish farmers, 
and fishermen, and shall conduct demonstration and training programme 
for the benefit of such persons in co-operation with the concerned 
Departments of the State Government. 
(3) The University shall undertake such veterinary and animal 
sciences, fishery sciences, and dairy technology extension education 
activities as may be deemed necessary for the purpose of— 
(a) informing and educating by demonstration the livestock 
farmers, fish farmers and fishermen the findings and 
developments of research on improved practices essential 
to uplift the conditions of the rural living; 
(b) increasing animal and fish production with special 
emphasis on food productions and utilisation; and 
(c) multiplying the new breeds and improved stains of modem 
technology evolved or introduced by the veterinary, animal 
husbandry, and fishery research stations. 
CHAPTER VI. 
Appointment of Teachers of the University, officers and 
other employees. 
Appointment 
of Teachers 
of 
University, 
officers, and 
other 
employees. 
27. (1) Subject to the provisions of this Act, the Teachers of the 
University, officers and other employees shall be appointed by the 
Council on the recommendation of Selection Committee or Standing 
Committee as may be prescribed. 
(2) The number of Teachers of the University, officers and other 
employees and the method of their selection shall, unless otherwise 
provided in this Act, be such as may be prescribed. 
116 
The West Bengal University of Animal and Fishery 
Sciences Act, 1995. 
VI of 1995.] 
(Chapter M.—University Funds and Accounts.—Sections 28-31.) 
CHAPTER VII. 
University Funds and Accounts. 
28. The University shall have a general fund to which shall be General 
credited— fund. 
(a) its income from fees, endowments, grants, donations and 
gifts, if any, 
(b) any contribution or grant made by the Central Government 
or any State Government, or the University Grants 
3 of 1956, 	 Commission established under section 4 of the University 
Grants Commission Act, 1956, or any like authority or any 
local authority or the Indian Council of Agricultural 
Research, and 
(c) other receipts. 
29. The University may have such other funds as may be prescribed Other funds. 
by Statutes. 
30. The funds and all moneys of the University shall be managed in Management 
such manner as may be prescribed. 	 of funds.  
31. (1) The State Government shall, every year, make the following Grants. 
lump sum grants to the University:— 
(a) a grant being not less than the net expenditure incurred in 
the previous year in respect of the activities of the institutions 
of veterinary and animal sciences and allied sciences and 
such Departments of the State Government relating to 
veterinary and animal sciences and allied sciences as are 
transferred to the University; 
(b) a grant being not less than the estimated expenditure on 
account of pay and allowances of the employees and 
contingencies, supplies and services of the University; and 
(c) a grant to meet such additional items of expenditure, recurring 
and non-recurring, as the State Government may deem fit 
for the proper function of the University. 
(2) The University shall furnish such statements, accounts, reports 
and other particulars relating to any grant made by the State Government 
and its utilisation as the State Government may require. 
(3) Except where the Chancellor in consultation with the Ministers 
recommends, no diversion of any fund or grant of the University from 
one head of account to another shall be made. 
117 
The West Bengal University of Animal and Fishery 
Sciences Act, 1995, 
[West Ben. Act 
(Chapter VII.—University Funds and Accounts.—Section 32.— 
Chapter VIII.—Statutes and Regulations.—Section 33.) 
Annual 	 32. (1) The annual accounts prepared by the Finance Officer shall 
accounts. 	 be submitted to such examination and audit as the State Government 
may direct, and a copy of the annual accounts and audit report shall be 
submitted to the State Government. 
(2) The University shall settle the objections, if any, raised in the 
audit report and shall carry out such instructions thereon as the State 
Government may issue from time to time. 
(3) The State Government shall cause the annual accounts and the 
audit report to be laid before the State Legislature together with its 
comments thereon. 
(4) The Finance Officer shall, before such date as may be prescribed 
by Statutes, prepare the annual financial estimates for the next year. 
(5) The annual accounts and the financial estimates prepared by the 
Finance Officer shall be placed before the Board together with the remarks 
of the finance committee, if any, appointed under section 25, for approval 
at its annual meeting, and the Council may pass resolution with reference 
thereto and communicate the same to the Finance Officer who shall take 
appropriate action in accordance with such resolution. 
Statutes. 
CHAPTER VIII. 
Statutes and Regulations. 
33. Subject to the provisions of this Act the Statutes may provide for 
all or any of the following matters:— 
(1) the constitution, powers and duties of the authorities of the 
University; 
(2) the powers, functions, duties, manner of appointment and 
terms and conditions of service of the officers other than the 
Vice-Chancellor; 
(3) the designation, manner of appointment and terms and 
conditions of service of the Teachers of the University and 
other employees (other than the officers); 
(4) the conferment and withdrawal of honorary degrees and 
academic distinctions; 
(5) the establishment, amalgamation, sub-division and abolition 
of Faculties; 
(6) the establishment of Departments of teaching in the Faculties; 
(7) the procedure of appointment, emoluments and other 
conditions of service of the Vice-Chancellor; 
(8) the institution of pension, provident fund and insurance 
scheme for the benefit of the employees; 
(9) such other matters which are required to be or may be 
prescribed. 
118 
VI of 1995.] 
The West Bengal University of Animal and Fishery 
Sciences Act, 1995. 
(Chapter VIE—Statutes and Regulations.—Sections 34, 35.— 
Chapter IX.—Transfer of Faculty and Research Stations.— 
Section 36.) 
 
 
34. (1) The first Statutes with regard to the matters set out in 
clauses (1) to (9) of section 33 shall be made by the State Government. 
(2) Additional Statutes may subsequently be made on all matters 
required to be prescribed. 
(3) Every Statute to be made by the University shall be considered 
and approved by the Council and the Chancellor. 
How to 
make 
Statutes. 
35. The authorities of the University may make Regulations, not Regulations. 
inconsistent with the provisions of this Act or the Statutes, for the purpose 
of— 
(a), laying down the procedure to be observed at their meetings 
and the number of members required to form the quorum; 
and 
(b) providing for matters which by this Act or the Statutes are 
required to be regulated by Regulations. 
CHAPTER IX. 
Transfer of Faculty and Research Stations. 
36. (1) Notwithstanding anything contained in any other law for Transfer of 
the time being in force, on and from the appointed day,— 	 Faculty to 
University. 
West Ben. 
Act XLIX of 
1974. 
(a) the Faculty of Veterinary and Animal Sciences along with 
the existing eighteen Departments of the Bidhan Chandra 
Krishi Viswavidyalaya constituted under section 3 of the 
Bidhan Chandra Krishi Viswavidyalaya Act, 1974 
(hereinafter referred to as the former University), shall stand 
disaffiliated from the former University and transferred to 
the University as the constituent Faculties of Veterinary and 
Animal Sciences and Dairy Technology, and 
(b) the part-time teaching in animal husbandry course of 
Bachelor of Science degree in agriculture with honours and 
in statistics and agrostology courses of Bachelor of Veterinary 
Science and Animal Husbandry degree continuing on the 
day immediately before the appointed day, shall continue till 
the creation of posts in this behalf and appointment thereto 
by the concerned University. 
119 
The West Bengal University of Animal and Fishery 
Sciences Act, 1995. 
[West Ben. Act 
(Chapter 1X.—Transfer of Faculty and Research Stations.— 
Section 37.) 
(2) Notwithstanding anything contained in any other law for the 
time being in force, on and from the appointed day,— 
(a) the Fishery Research Station of Junput in the district of 
Midnapore shall stand disaffiliated from the Department of 
Fisheries, Government of West Bengal, and transferred to 
the University as its constituent Faculty of Fishery Sciences, 
and 
(b) the research projects related to veterinary sciences, animal 
sciences and dairy technology of the former University shall 
stand transferred to, and vest in, the University. 
(3) On and from the appointed day, the control and management of 
the Faculties referred to in sub-section (1) and the Fishery Research 
Station referred to in clause (a) of sub-section (2) and all properties and 
assets, movable and immovable, and all liabilities in relation thereto 
shall stand transferred to, and vest in, the University. 
(4) (a) Every student of the Faculty of the former University, 
referred to in sub-section (1) of section 36, who, immedia-
tely before the appointed day, was studying in that Faculty, 
shall be permitted to complete his course of study in the 
University, and the University shall make arrangements— 
(i) for instruction, teaching, training and holding of 
examination in respect of such student in such manner 
as may be determined by the University, and 
(ii) for the conferment of degree, diploma or other academic 
distinction of the University on the qualified student on 
the results of such examination. 
(b) The State Government may, at any time after the appointed 
day, transfer to the University the control and management 
of any of its institutions, research centres or farms on such 
terms and conditions as that Government may deem fit and 
proper. 
New college 
or Faculty to 
be constituted 
as constituent 
college or 
Faculty. 
37. On and from the appointed day, no new college or Faculty 
imparting education in veterinary and animal sciences, fishery sciences, 
dairy te

Excerpt shown. Open the full act in Lexace.

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