The West Bengal University Of Health Sciences Act, 2002

Re" c red No, WB/SC- 74 7 	 No. 	 ( -art-III)/200 1  
°Matt pate 
gititnir4 
Extraordinary 
Published by Authority 
SRAVANA 10] 	 THURSDAY, AUGUST I. 2002 	 [SAKA 1924 
PART III—Acts of the West Bengal Legislature. 
GOVERNMENT OF WEST BENGAL 
LAW DEPARTMENT 
Legislative 
NOTIFICATION 
No. 1254-L.—lst August, 2002.—The following Act of the West Bengal Legislature, having been assented to by the 
Governor, is hereby published for general information:— 
West Bengal Act XIII of 2002 
THE WEST BENGAL UNIVERSITY OF 
HEALTH SCIENCES ACT, 2002. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first published in the Kolkata Gazette, 
Extraordinary, of the 1st August, 2002.] 
An. Act to establish and incorporate a health university in the State of West Bengal, 
to be known as the West Bengal University of Health Sciences, and to provide 
for matters connected therewith or incidental thereto. 
WHEREAS it is expedient, in the public interest, to establish and incorporate a 
University in the State of West Bengal, to be known as the West Bengal University 
of Health Sciences, for the purposes of affiliating, teaching and ensuring proper and 
systematic instruction. training and research in, Modern System of Medicine, 
Homoeopathic System of Medicine, Ayurvedic System of Medicine, Unani System 
of Medicine, Nursing Education. Pharmacy Education, Dental Education, Education 
on Laboratory Technology, Physiotherapy, Speech Therapy and Education on other 
paramedical courses; 
AND WHEREAS it is considered desirable to establish a specialised autonomous 
institution with the objects of promoting academic freedom and scholarship for the 
teachers as well as for the students and to foster and develop an intellectual climate 
conducive to the pursuit of scholarship and excellence, either independently or jointly 
with other centres of excellence of higher learning; 
THE KOLKATA GAZETTE. EXTRAORDINARY, AUGUST 1. 21)02 	 111 
The West Bengal University of Health Sciences 
Act, 2002. 
(Sections 1, 2.) 
Short title. 
extent and 
commencement. 
It is hereby enacted in the -Fifty-third Year of the Republic of India. by the 
Legislature of West Bengal, as follows: 	  
1. (1) This Act may he called the West Bengal University of Health Sciences 
Act. 2002. 
(2) It shall extend to the whole of West- Bengal. 
(3) It shall come into force on such date as the State Government may, by 
notification in the Official Gazette, appoint. 
Definitions, 	 2. In this Act, unless the context otherwise requires,— 
(1) "Academic Council" means the Academic Council of the University; 
(2) "academic course" means the course of study in any discipline of 
Health Sciences according to the Syllabus and Curriculum prescribed 
by the University; 
(3) "affiliated college" means a college affiliated to the University providing 
academic courses prescribed for University examinations; 
(4) "appointed day" means the date appointed under sub-section (3) of 
section 1; 
(5) "approved institution" means any institution or hospital or college 
recognized-by the University as an institution in which a person may 
undergo such training, required by a course of study before the award 
of any degree or other qualification, as laid down by the University; 
(6) "authorities" means the authorities of the University as specified by 
or under this Act; 
(7) "autonomy" means a privilege of the University conferred by Statutes 
permitting a college. institution or a University Department to conduct 
academic programmes and examinations, to develop syllabi for the 
respective subjects and issue certificates of passing the examinations, 
etc. A college, institution or a University Department which has been 
granted autonomy shall have full academic, administrative and financial 
autonomy, subject to the provisions of this Act and Statutes; 
(8) "autonomous college", "autonomous institution" or "autonomous 
Department" means a college, institution or Department to which 
autonomy is granted and is designated to be so by Statutes; 
(9) "Chancellor" means the Chancellor of the University; 
(10) "college" means a college imparting education in Health Sciences 
conducted by, or affiliated to, the University situated in the State of 
West Bengal; 
(l 1) "Conducted College" means a college maintained and managed by the 
University; 
(12) "Convocation" means a meeting for the purpose of conferring degrees, 
titles, diplomas, certificates or other academic distinctions; 
(13) "Council" means a professional council pertaining to any discipline 
of Health Sciences constituted under any State Act or Central Act; 
(14) "Dean" means the Dean of any Faculty of the University; ' 
(15) "Department" means a unit set up for the purpose of imparting 
instruction for the courses of study in Health Sciences or in any 
discipline allied thereto; 
(16) "Field Unit" means a unit established outside the University for 
validating the discriminations in the benefits of new techniques, skills 
and practices developed by the University; 
P 	 III] 	 THE KOLKATA GAZETTE. EXTRAORDINARY. AUGUST 1. 2002 
The West Bengal University of Health Sciences 
Act, 2002. 
(Section 3.) 
Establishment of 
the University. 
(17) "Government -  means the Government of the State of West Bengal 
in the Department of Health and Family Welfare: 
(IS) "Health Sciences -  means the Modern System of Medicine. 
Homoeopathic System of Medicine. Ayurvedic System of Medicine. 
Unani System of Medicine, Nursing Education. Pharmacy Education. 
Dental Education, Education on Laboratory Technology, 
Physiotherapy, Speech Therapy in all their branches concerning 
preventive. promotive, curative and rehabilitative services; 
(19) "Modern System of Medicine" means all branches of modern medicine 
dealing with pre-clinical, clinical. para-medical and para-dental 
disciplines at diploma and degree level or above and such other 
disciplines as may be prescribed; 
(20) "prescribed" means prescribed by Statutes. Ordinances, Rules or 
Regulations made under this Act; 
(21) "Principal -  means the head of an affiliated college or a conducted 
college or a university college; 
(22) "Pro-Vice-Chancellor" means the Pro-Vice-Chancellor of the 
University: 
(23) "Registrar" means the Registrar of the University: 
(24) "Statutes", "Ordinances", "Rules" and "Regulations" mean, respectively. 
the Statutes, Ordinances, Rules and Regulations of the University 
made under this Act; 
(25) "Teacher" means a Principal, Professor, Associate Professor, Assistant 
Professor or such other person as may be designated by the Statutes 
for imparting instruction and education in full time basis in the 
University or an affiliated college; 
(26) "University" means the West Bengal University of Health Sciences 
as constituted under this Act; 
(27) "University Ca.npus" means the area comprised within the local limits 
of the headquarters of the University or such other colleges and 
institutions, as may from time to time be declared as such by notification, 
by the Government in the Official Gazette; 
(28) "University college" means a college, or an institute, or a• college 
combined with an institute, maintained and managed by the University, 
whether established by it or not; 
(29) "University institution" means a centre, a school, or an institute 
established and maintained by the University. 
3. (1) With effect from the coming into force of this Act, there shall be 
established a University by the name of "the West Bengal University of Health 
Sciences" having jurisdiction in the State of West Bengal. 
(2) The University Shall be a body corporate by the name specified in sub-
section (l) and shall have perpetual succession and a common seal. It shall have the 
power to hold, acquire, sale, lease, transfer or dispose of property, both movable and 
immovable, which may vest in or be acquired by it for the purposes of the University: 
Provided that no such lease, sale or transfer of such property shall be made 
without the valuation made thereof by the approved valuer appointed by the University 
and without the prior approval of the Government. 
(3) The headquarter of the University shall he at Kolkata or at any such place 
as shall be notified by the Government in this behalf. 
(4) The University shall be both, a teaching and an affiliating University. 
(5) In all suits and other legal proceedings, by or against the University, the 
pleadings shall he signed and verified by the Registrar, or any other person authorized 
in this behalf. and all processes in suits and proceedings shall he issued to, and served 
on. the Registrar. 
THE KOLKATA GAZETTE. EXTRAORDINARY. AUGUST 1, 2002 	 [PAnt ill 
The (Vest Ben,c4al Unit ersny of Health Sciences 
Act, 2002. 
(Sections 4, 5.) 
'Ifssi cm of the 
ersity 
Objects of the 
University. 
4. The Mission of the University shall be to create, uphold and develop an 
intellectual, philosophical, academic and physical environment which shall be con-
ducive to free flow of ideas and exchange of information amongst various Faculties 
of the University, and to develop collaborative as well as autonomous institutions 
of research and higher learning, between this University and other Universities of 
Health Sciences, and other centres of excellence in the country and abroad, thereby 
opening a window to the world for the health professionals, health planners, health 
managers, health policy makers, bio-medical and social scientists, educators and 
academicians in Health Sciences of the country. 
5. The objects of the University shall be to disseminate, create and preserve 
knowledge and understanding by teaching, research, extension and service and by 
effective demonstration and influence of its corporate life on society, the objects, in 
general and in particular, shall be 	  
(a) to establish uniformity in standards of education in all Faculties of 
Health Sciences including Modern System of Medicine, dentistry, 
nursing, pharmacy, various paramedical and paradental disciplines such 
as medical laboratory technology, physiotherapy, speech therapy, 
Ayurvedic, Unani and Homoeopathic Systems of Medicine, with a view 
to augmenting and enhancing the quality of such education and 
consistently aiming at modernizing, improving and achieving the highest 
standards of academic excellence at all levels on mutualunderstanding 
of all the systems of Health Sciences; 
(b) to promote and carry out research in various disciplines of Health 
Sciences with special emphasis on scientific, social and economic 
relevance of such research, and with a view to attaching special 
significance on occupational, psychosomatic and environmental health 
issues affecting the people; 
(c) to establish and develop study centres integrating all disciplines related 
with. and relevant to, Health Sciences specially those which are not 
presently included in the syllabi and curricula of undergraduate and 
post-graduate medical courses. These shall include population sciences, 
health systems research, health services research, operational research, 
health systems and health services management, health structure reforms. 
human resource development, educational technology, bioinformatics 
and telematics, medical transcription, epidemiological research 
technology, continuing education in Health Sciences, and any other 
branch of science as may be deemed expedient to be included; 
(d) to promote discipline and the spirit of intellectual inquiry and to dedicate 
itself as a fearless academic community to the sustained pursuit of 
excellence; 
(e) to encourage individuality and diversity within a climate of tolerance 
and mutual understanding; 
(f) to extend the benefits of knowledge and skills for development of 
individuals and society by associating the University closely with local 
and regional problems of development; 
(g) to provide for efficient and responsive administration, scientific 
management and develop organisation of teaching and research either 
within the University or as separate autonomous institutions with 
independent management jointly set up under a 'Memorandum of 
Understanding' with centres of excellence in higher learning established 
under the Law; 
(h) to strive to promote competitive merit and excellence as the sole 
guiding criterion in ail academic and other matters relating to students; 
PAns III] 	 THE KOLKATA GAZETTE. EXTRAORDINARY. AUGUST 1, 2002 
The West Bengal Unipersitv of Health Sciences 
Act, 2002. 
(Section 6.) 
(i) to foster, develop and enhance computer literacy amongst health 
professionals, faculty and students; 
(j) to promote freedom. secularism, egality. fraternity and social justice as 
enshrined in the Constitution of India and to spearhead socio-economic 
transformation by inculcating and fostering basic attitudes and values 
of essence to national development and integration and to develop a 
dedicated profession in social responsibility; 
(k) to promote equitable distribution of facilities of education in Health 
Sciences; and 
(I) to attain the highest standards of academic excellence by providing the 
physical infrastructure and creating an eclectic intellectual environment 
conducive to free flow of knowledge. ideas and meaningful exchange 
of information. 
Powers and 
functions of the 
University. 
6. The powers and functions of the University shall be— 
(i) to designate any institution or college or educational center as a 
conducted college or an affiliated college or a University college; 
(ii) to make provisions to enable conducted and affiliated and 
University colleges and recognized institutions to undertake 
specialized studies; 
(iii) to establish, maintain upgrade and manage University departments, 
laboratories, libraries, museums and equipments for teaching or 
research; 
(iv) to establish, maintain and manage departments and institutions of 
research, specialized studies or academic services unit; 
(v) to organize, maintain and manage colleges, institutions, hostels, 
auditoria and gymnasia; 
(vi) to provide for establishment of campuses for serving a group of 
affiliated colleges and also to provide for and maintain common 
resources center in such campuses in the form of libraries, 
laboratories, computer centers and similar centers of learning: 
Provided that in case of any non-government organizations 
availing themselves of such facility of the University or such 
organizations providing such facility to the University, prior 
approval of the Government shall be obtained by the University; 
(vii) to formulate and implement syllabi and curricula for various 
academic courses of the University; 
(viii) to conduct and regulate the admission of students and conduct of 
entrance examinations of all academic courses of studies, instituted 
by the University, in a manner as may be prescribed and in 
conformity with the stipulations framed by the respective Councils; 
(ix) to standardize methods of evaluation and assessment and to hold 
examinations for awarding various diplomas, degrees and 
certificates as per regulations; 
(x) to institute and award diplomas, degrees, certificates and other 
academic distinctions subject to the regulations of the different 
councils concerned; 
(xi) to confer honorary degrees and other academic distinctions on 
such terms and conditions as may be prescribed; 
(xii) to prescribe conditions under which the award of any diploma, 
degree, certificate, titles and other academic distinctions may be 
withheld or be withdrawn; 
(xiii) to prescribe the conditions for affiliation or recognition of colleges 
or educational centers or institutions and to lay down conditions 
under which such affiliation or recognition may be withdrawn or 
suspended; 
( xi v ) to make provision, wherever feasible in the University departments. 
affiliated colleges, institutions, recognised institutions and schools. 
for survey and collection of statistics, data and other particulars 
relevant to various developmental activities including State and 
National plans evaluation of the developmental schemes with the 
participation of the students as a part of their curricular activities; 
0 	 THE KOLKATA GAZETTE, EXTRAORDINARY, AUGUST 1. 2002 	 II' oe ill 
The West Bengal University of Health Sciences 
Act, 2002. 
(Section 6.) 
(xv) to designate a Univi -sity department, conducted college. an  
affiliated college, institution. or school as an autonomous University 
department, University college, conducted college, affiliated college  
or institution or school. as the case may be. in conformity with 
the guidelines. if any, laid down by the University Grants 
Commission: 
(xvi) to monitor and evaluate the academic performance of affiliated 
colleges and recognised institutions for affiliation and periodical 
accreditation; 
(xvii) to inspect, where necessary. affiliated colleges and recognised 
institutions through suitable machinery established for the purpose, 
and take measures to ensure that proper standards of instruction, 
teaching and training are maintained by them, and adequate library, 
laboratory, hospital, workshop and other academic facilities are 
provided for; 
( xviii) to co-ordinate and regulate teaching and research in the affiliated 
colleges and recognised institutions; 
( xi x) to provide for periodical assessment of the performance of teachers 
and non-teaching employees of the colleges, institutions and 
University in accordance with the provisions of Statutes: 
(xx) to prescribe the Code of Conduct for managements; 
(xxi) to establish, maintain and manage, whenever necessary— 
(a) a printing and publication department, 
(b) university extension boards, 
(c) information bureaus, 
(d) employment guidance bureaus, 
(e) museum of Health Sciences, and 
(f) such other activities as may be necessary and possible to 
fulfil the objects of the University; 
(xxii) to explore the possibilities of augmenting the resources of the 
University by exploring or innovating activities such as research 
and development, consultancy, training programmes and providing 
services for different clients from industry, trade or any other non-
government organisations; 
(xkiii) to recommend to the Government to take over, in the public 
interest, the management of an affiliated college, institution or 
autonomous college in case where irregularities or commissions 
or omissions or criminal nature by the management of such college, 
or institution are prima facie evident to the committee of enquiry 
appointed by the University: 
(xxiv) to undertake development programmes in Health Sciences, 
research, consultancy based projects and training programmes for 
outside agencies, by charging fees so as to generate resources; 
(xxv) to prescribe the conditions to govern and regulate the conduct and 
behaviour of students under the University during their tenure of 
studentship: 
Provided that the University shall have the liberty to suspend 
or terminate the studentship of any such student on the event of 
non-compliance of such regulations in any manner as may be 
prescribed; 
(xxvi) to create, suspend or abolish posts of Director, Principal, Professor, 
Associate Professor, Assistant Professor and other teaching posts 
in the University or prescribe qualifications and pay-scales for 
such posts and make suitable appointments thereto; 
THE KOLKATA GAZETTE. EXTRAORDINARY, MiGUST 1, 2002 
The West Bengal University of Health Sciences 
Act, 2002. 
(Section 7.) 
(xxvii ). to appoint persons working in any other university or organizations 
as teachers of the University for a specified period; 
(xxviii ) to create non-teaching skilled, administrative, secretarial and other 
posts and prescribe the qualifications and pay-scales for such 
posts and make suitable appointments thereto; 
(xxix ) to facilitate mobility of teachers within the University; 
( xxx ) to co-operate with any other university, authority. institution. 
professional academies. or associations or any other public or 
private bodies within or outside India for the purposes and objects 
similar to those of the University on such terms and conditions 
as may he prescribed; 
( xxxi ) to jointly set up centres of excellence autonomous in nature in 
one or more areas of specialisation: 
Provided that prior approval of the Government shall have 
to be obtained by the University for setting up of such centres 
of excellence; 
(xxxii ) to manage. Control, upgrade or develop any movable or immovable 
property owned by the University or transferred to it on the 
appointed day or subsequent thereto subject to the provisions of. 
and for the purposes of, this Act; 
(xxxiii) to accept, hold and manage any endowments or donation of funds, 
which may be vested in the University by way of grant, testamentary 
disposition or otherwise, and to invest such endowments, donations 
or funds in any manner as the University may deem fit: 
Provided that no donation from a foreign foundation or 
individual shall be accepted by the University without prior 
approval of the Government; 
(xxxiv) to borrow money, with or without any security, for such purpose 
as may be approved by the Government, from the Central or any 
State Government, University Grants Commission, Banks, or other 
incorporated bodies, subject to the provisions of this Act; 
(xxxv) to fix fees, and demand and collect such fees, as may be prescribed; 
(xxxvi) to make, from time to time, such regulations as may be considered 
necessary for regulating the affairs and management of the 
University and to alter, modify or rescind such regulations; 
(xxxvii ) to promote and conduct research in disciplines of Health Sciences 
and to undertake publication of works on merit; 
(xxxviii) to accredit and classify all the affiliated institutions and conducted 
colleges under its jurisdiction subject to the provisions of section 
7 of this Act; and 
(xxxix) to do all such other acts and things as the University may consider 
necessary, conducive or incidental to the attainment or enlargement 
of the objects of the University. 
Jurisdiction and 
admission to 
privileges. 
7. (1) No institution or college or educational center in the State of West 
Bengal, imparting education in Health Sciences, shall save with the consent of the 
University and the sanction of the Government shall, be associated with, or seek 
admission to, any privileges of any other University in this State or in this country 
or abroad. 
(2) Any privilege, enjoyed from any other university before the appointed day 
by any Medical College or institution of Health Sciences situated in this State, shall 
be deemed to he withdrawn with effect from such date as may be notified by the 
Government. 
(3) All colleges, institutions and educational centers of Health Sciences in the 
State of West Bengal previously admitted to the privileges of, or affiliated to. the 
University of Calcutta, the University of Burdwan. the University of North Bengal, 
the University of Kalyani, the Vidyasagar University, the Jadavpur University, the 
THE KOLKATA GAZETTE. EXTRAORDINARY, AUGUST I. 20)2 	 l PAP': III 
The West Bengal University of Health Sciences 
Act, 2002. 
(Sections 8, 9.) 
Rabindra Bharati University and the V is\va Bharati University OF any other Government 
recognized university. Council or affiliating body. with effect from the date as may 
be notified under sub-section (2). shall he deemed to he admitted to the privileges 
of or affiliated to, the University. 
University open to 
all irrespective of 
sex, creed. class. 
caste, place of 
birth. religion or 
opinion_ 
Transfer of 
Government 
Colleges to the 
University. 
8. (1) No citizen of India shall he excluded from any office of the 
University or from membership of any of its authorities, bodies or committees. 
or from appointment to any post or from admission to any degree. diploma, 
certificate or other academic distinction or course of study on the ground of sex. 
race, creed, class, caste, place of birth, religious belief, or profession, or political or 
other opinion: 
Provided that the University shall maintain, accredit or recognize any college 
or institution exclusively reserved for women. 
(2) The University shall adopt Goverment policy and orders or directions, 
issued from time to time for the purpose of admission of students and in regard to 
the reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes 
for appointment to different posts of teachers and non-teaching officers and employees 
in the affiliated or conducted colleges. University departments. University institutions 
or recognized institutions. 
(3) The_ University shall adopt the general policy of Government in regard to 
the welfare of various categories of weaker sections of the society and minorities 
as may be directed by the Government. 
- 	 9. ( 1 ) The Government may. at any time. by notification in the Official Gazette. 
transfer any Government college of Health Sciences to the University and on and 
from the date of such transfer the said college shall be a University College. 
(2) When any Government college is transferred to the University under sub-
section (1), with effect from the date on which such transfer takes place, the following 
conditions shall ensure:— 
(i) all the assets including the properties and liabilities pertaining to 
the said college shall stand transferred to, and vest in, the University; 
(ii) any member of the teaching staff or other employees, of the said college 
who immediately before the date of such transfer were serving in, or 
were attached to, that college, shall stand transferred to the appropriate 
cadre or category of posts in the University on the same terms and 
conditions of service as were applicable to them before such transfer 
and unless and until such terms and conditions are altered with the 
consent of such persons: 
Provided that no such member of the teaching staff or other 
employee of the said college shall be transferred unless he has given 
his consent in this behalf: 
Provided further that if any such teacher or other employee does 
not give his consent for such transfer he shall, notwithstanding anything 
contained in this Act or in any other law for the time being in force. 
be  retired from service and this shall be treated as voluntary retirement 
from service. He shall not be entitled to any damages or compensation 
in respect of such retirement, but shall be entitled to all benefits of 
retirement for the period of service rendered by him till the date of such 
voluntary retirement. 
P.A.k-r III] 	 THE KOLKATA GAZETTE, EXTRAORDINARY, AUGUST 1. 2002 	 9 
The West Bengal University of Health Sciences 
Act, 2002. 
(Sections .10„ 11.) 
Teaching of the 
Chancellor of the 
University. 
10. (1) All recognized teachings in connection with the diplomas, degrees 
and certificate of the University shall be conducted, under the control of the 
General Council, by the teachers of .the institutions or colleges or educational 
centers affiliated to the University in accordance with the syllabi prescribed by 
regulations. 
(2) The courses and curricula of, and.the authorities responsible for organizing, 
such teaching shall be such as may be prescribed by regulations. 
11. (1) The Governor of the State of West Bengal shall, by virtue of his office. 
be  the Chancellor of the University. 
(2) The Chancellor, when present, shall preside oyer the convocation of the 
University and may issue directions to the Vice-Chancellor to convene the meeting 
of any authority of the University for specific purposes, whenever necessary, and the 
Vice-Chancellor shall submit the minutes of such meeting to the Chancellor for the 
Chancellor's perusal. 
(3) The Chancellor may call for such information and record relating to any 
affairs of the University and thereupon issue such directions as the Chancellor may 
deem fit in the interest of the University and the authorities and officers of the 
University shall comply with such directions. 
(4) The Chancellor may, after taking report in writing from the Vice-Chancellor, 
suspend or modify any resolution, order or proceedings of any authority, body, 
Committee of officers, which in the opinion of the Chancellor, is not in conformity 
with this Act, or the Statutes, Ordinances, Rules, regulations made thereunder, or is 
not in the interest of the University and the University authority, body, committee and 
officer shall comply with the same: 
Provided that, before making any such order, the Chancellor shall call upon the 
University, authority, body, committee or officer. as the case may he, to show cause 
within the period specified, why such an order should not be made, and if any cause 
is shown, the Chancellor shall consider the same and wherever he deems it necessary, 
after consulting the Government, decide the action to be taken in the matter, and such 
decision shall be final. 
(5) Where, in the opinion of the Chancellor, the conduct of any elected or 
nominated or appointed or co-opted member is detrimental to the smooth functioning 
of the University or any authority or body or committee, the Chancellor may, after 
giving such member an opportunity to offer explanation in writing and after considering 
such explanation, if any he is satisfied that it is necessary so to do, suspend or 
disqualify such member, for such period, as may deem fit. 
(6) The Chancellor shall have the right to cause an inspection, to be• made by 
such person or persons as he may direct, of the University, and also the examinations. 
teaching and other work conducted or done by the University, and to cause an inquiry 
to be made in the like manner in respect of any matter connected with the administration 
and finances of the University. 
(7) The Chancellor shall, in every case, give notice to the University of his 
intention to cause an inspection or inquiry to he made, and the University shall be 
entitled to appoint a representative who shall have the right to be present and be heard 
at such inspection or inquiry. 
I 	 THE KOLKATA GAZETTE. EXTRAORDINARY, AUGUST 1. 2002 	 [PART III 
The West Bengal University of Health Sciences 
Act. 2002. 
(Sections 12-14.) 
(8) The Chancellor.may address the Vice-Chancellor with reference to the result 
of such inspection or inquiry. and the Vice-Chancellor shall communicate to the 
General Council the views of the Chancellor along with such advice as the Chancellor 
may offer on the action to be taken thereon. 
(9) The General Council shall communicate to the Chancellor through the Vice-
Chancellor such action. if any, as it proposes to take, or as has been taken, on the 
result of such inspection or inquiry, within a time limit so fixed. 
(10) Notwithstanding anything contained in the foregoing sub-sections, if at any 
time the Chancellor is of the opinion that in any matter the affairs of the University 
are not managed in furtherance of the objects of the University or in accordance with 
the provisions of this Act, and the Statutes and Regulations or that special measures 
are desirable to maintain the standards of University teaching, examinations, research. 
administration or finances,, the Chancellor may refer to the Executive Council through 
the Vice-Chancellor any matter in regard to which he desires an explanation and call 
upon the Executive Council to offer such explanation within such time as may be 
specified by him. If the Executive Council fails to offer any explanation within the 
time specified or offers an explanation which in the opinion of the Chancellor, is not 
satisfactory, the Chancellor may issue such directions as appear to him to be necessary, 
and the Executive Council and any other authority concerned shall comply with such 
directions. 
Authorities of the 
University. 
(11) The General Council shall furnish such information relating• to the 
administration and finance of the University as the Chancellor may, from time to time, -
require. 
(12) The Chancellor shall exercise such other powers, and perform such 
other duties, as may be conferred upon, or vested in, the Chancellor by or under this 
Act. 
12. The following shall be the authorities of tile University:— 
(1) the General Council; 
(2) the Executive Council; 
(3) the Academic Council; 
(4) the Finance Committee; 
(5) the Planning Board; 
(6) the Board of Studies; and 
(7) such other authorities as may be declared by the Statutes to be the 
authorities of the University. 
The General 
Council 
The Executive 
Council 
13. The General Council shall be the supreme authority of the University. 
14. (1) The Executive Council shall be the principal executive body of the 
University. 
(2) The administration. management and control of the University and the 
income thereof shall vest in the Executive Council which shall control and administer 
the property and funds of the University. 
PART MI 
	 THE KOLKATA GAZETTE. EXTRAORDINARY, AUGUST 1. 2002 	 I 1 
The West Bengal University of Health Sciences 
Act, 2002. 
(Sections 15-17 .)  
The Academic 
Council. 
Officers of the 
University. 
Regulations. 
15. Subject to. the provisions of this Act and the regulations, the Academic 
Council shall be the principal academic body of the University, and shall have the 
power of control and regulation in general of, and shall be responsible for, the 
maintenance of standards of instruction, education and examination of the University, 
and shall also exercise such other powers, and shall perform such other duties, as may 
be conferred or imposed upon it by this Act or the regulations. It shall also have the 
right to advise the Executive Council on the academic matters. 
16. The following shall be the officers of the University:—
(a) the Vice-Chancellor; 
(I)) the Pro-Vice-Chancellor; 
(c) the Deans of Faculties: 
(d) the Registrar; 
(e) the Controller of Examinations; 
(f) the Finance Officer; and 
(g) such other officers as may be prescribed by regulations. 
17. (1) Subject to the provisions of this Act, the Executive Council shall 
have, in addition to all other powers vested in it, the power to make regulations to 
provide for the administration and management of the affairs of the University: 
Provided that the Executive Council shall not make any regulation affecting the 
status, powers or constitution of any authority of the University until such 
authority has been given an opportunity of expressing an opinion in writing on, the 
proposed changes, and any opinion so expressed shall be considered by the Executive 
Council: 
Provided further that the Executive Council shall. with prior concurrence of the 
Academic Council. make, amend or repeal any regulation affecting all or any of the 
following matters:— 
(i) the constitution, powers and duties of the Academic Council; 
(ii) the authorities responsible for organizing teaching in connection with the 
University courses and related academic programmes; 
(iii) awarding, suspending, withholding or withdrawal of diplomas, degrees, 
certificates or academic distinctions; 
(iv) establishment, abolition and amalgamation of Faculties, Departments 
and institutions: 
(v) prescribing the requirements of infrastructure and superstructure and 
other essential prerequisites for running any course in any institution or 
any group of institutions in adherence with the regulations made by the 
respective Councils; 
(vi) the conferment of medals, prizes, scholarships, studentships and any 
other distinctions; 
(vii) conduct standard of examinations and conditions and modes of 
appointment of examiners in any course of study; 
(viii) modalities of enrolment, admission and regulating the conduct of 
students; 
(ix) status of recognition of examinations. 
(2) The Academic Council shall have the power to propose the regulations 
on all or any of the matters specified in clauses (i) to (ix) of sub-section ( 1 ) and 
matters incidental or related thereto. 
THE KOLKATA GAZETTE. EXTRAORDINARY. AUGUST 1. 2002 	 1 II 
The West Bengal University, of Health Sciences 
Act, 2002. 
(Section 18.) 
(3) Where the Executive Council has amended or rejected any regulation proposed 
by the Academic Council. the Academic Council may appeal to the Chancellor, and 
the Chancellor may, by order, direct that the proposed regulation may be laid before 
the next meeting of the General Council for its approval or modification or rejection, 
or that pending such approval or modification or rejection of the General Council, 
such regulation shall have effect from such date as may be specified in the order: 
Provided that if the regulation is modified, or not approved, by the General 
Council at such meeting, it shall respectively be effected as modified, or cease to 
have effect, accordingly. 
(4) All regulations made by the Executive Council shall be submitted, as soon 
as may be, for approval, to the Chancellor and to the General Council at its next 
meeting, and the General Council shall, by a resolution passed by a majority of not 
less than two-thirds of the members present, have the power to cancel or modify any 
regulations made by the Executive Council and such regulations shall, from the date 
of such resolution, cease to have effect, or be effective as modified. 
Constitution and 
function of the 
General Council. 
18. (1) The General Council shall consist of the following members:— 
(a) the Chancellor; 
(b) the Vice-Chancellor; 
(c) three Pro-Vice-Chancellors; 
(d) the Secretary, Health and Family Welfare Department, Government of 
West Bengal; 
(e) the Secretary, Higher Education Department, Government of West 
Bengal; 
(f) the Secretary, Finance Department, Government of West Bengal; 
(g) six members, one each as nominated, by the State Government, 
to the Medical Council of India. the Dental Council of India. the Indian 
Nursing Council, the Pharmacy Council of India, the Central Council 
of Indian Medicine. and the Central Council of Homoeopathy; 
(h) the Director of Health Services, West Bengal: 
(i ) the Director of Medical Education, West Bengal: 
(j 1 the Chairman, West Bengal Human Rights Commission: 
(k) two distinguishes'_ Doctors nominated by the Indian Medical Association, 
West Bengal Branch; 
(1) two distinguished educationists nominated by the Vice-Chancellor; 
(m) a person nominated by the University Grants Commission from amongst 
the members of the University Grants Commission; 
(n) an eminent scholar nominated by the Government of West Bengal; 
(o) three numbers elected by the Members of the West Bengal Legislative 
Assembly from amongst themselves in the manner as may be prescribed. 
(2) The Chancellor shall be the Chairman of the General Council and a nominee 
of the General Council from amongst its members shall be the Chairman of the 
Finance Committee of the University. 
(3) The terms of office of the members of the General Council shall be in the 
following manner:— 
( a) the term of office of the members of the General Council shall, subject 
to the provisions of clauses (b) and (c) of this sub-section. be  three 
years: 
Provided that the term of office of the members of the first General 
Council shall be five years; 
PA;- i I 	 THE KOLKATA GAZETTE, EXTRAORDINARY, AUGUST 
The West Bengal University of Health Sciences 
Act, 2002. 
(Section .18.) 
(h) where a member of the General Council becomes a member by reason 
of the office or appointment he holds or is a nominated member. his 
membership shall terminate when he ceases to hold such office or 
appointment, as the case may be, or his nomination is withdrawn or 
cancelled: 
(c) a member of the General Council shall cease to he a member of that 
Council if he resigns. or becomes of unsound mind, or becomes insolvent. 
or is convicted of a criminal offence involving moral turpitude, or if 
a member, other than the Vice-Chancellor or Pro-Vice-Chancellors. 
accepts a full time appointment in the University; and 
(d) any vacancy in the General Council shall be filled up either by 
appointment or nomination, as the case may be, of a person by the 
respective authority entitled to make the same and the person so 
appointed or nominated shall hold office for so long as the member 
in whose place he is appointed or nominated could have hold office 
if such vacancy had not occurred. 
(4) The powers of the General Council shall be— 
(a) to review from time to time the different policies and programmes of 
the University and suggest measures for the improvement and 
development of the University: 
Provided that -the Executive Council sh -a-11 abide by such 
suggestions towards implementation of the same by way-of framing 
regulations or otherwise, as the case may be; 
(b) to consider and pass appropriate resolutions on the annual report, 
financial estimates, audit reports on the accounts of the University; 
(c) to approve, modify or reject any regulations made by the Executive 
Council; and 
(d) to perform such other functions as it may deem necessary for the 
efficient functioning and administration of the University. 
(5) Meeting of the General Council shall he held in the following manner:— 
(a) the General Council shall meet at least twice in a year. An annual 
meeting of the General Council shall be held on a date to be fixed by 
the Executive Council, unless some other date has been fixed by the 
General Council in respect of any year; 
(b) the Chancellor shall preside over the meetings of the General Council. 
The Chancellor, in his absence, shall nominate a member of the Executive 
Council to preside and, in the absence of both of them, the Vice-
Chancellor shall preside; 
(c) a report of the working of the University during the preceding year. 
together with the statement of receipts and expenditures, the balance 
sheet as audited, and the financial estimates, shall be presented by the 
Vice-Chancellor to the General Council at its annual meeting; 
(d) the meetings of the General Council shall be called on by the 
Chancellor, or in his absence, by the Vice-Chancellor, either on his 
own or at the request of not less than ten members of the General 
Council; 
(e) for every meeting of the General Council. fifteen days notice shall be 
given; 
(f) one-third of the members of the General Council shall form the 
quorum for the meeting; 
14 	 THE KOLKATA GAZETTE. EXTRAORDINARY. AUGUST 1. 2002 	 1PART ill 
The West Bengal University uj Health Sciences 
Act, 2002. 
(Section 19.) 
(g) each member of the General Council shall have one vote and if there 
be equality of votes on any question to be determined by the General 
Council. the Chancellor or the person presiding over the meeting shah. 
in addition, .have a casting vote: 
(h) in the case of difference of opinion among the members, the opinion 
of the majority shall prevail; and 
(i) if any urgent action by the General Council becomes necessary, the 
Chancellor may permit the business to be transacted by circulation 
of papers to the members of the General Council. The action proposed 
to be taken shall not be taken unless agreed to by a majority of the 
members of the General Council. The action so taken shall be forth-
-with intimated to all the members of the General Council and the 
papers shall be placed at the next meeting of the General Codncil for 
ratification. 
Constitution and 
function of the 
Executive 
Council. 
19. (1) The Executive Council shall consist of the following members:— 
(a) the Vice-Chancellor; 
(b) three Pro-Vice-Chancellors; 
(c) the Director of Medical Education, West Bengal; 
(d) the Director of Health Services, West Bengal; 
(e) the Director of Homoeopathy, West Bengal; 
(f) the Director of Ayurveda, West Bengal; 
(g) a distinguished teacher from the West Bengal Nursing Services, 
nominated by the Government of West Bengal; 
(h) a distinguished teacher from the West Bengal Dental Services, nominated 
by the Government of West Bengal; 
(i) a Principal of any Institute of Pharmacy under the Government of 
West Bengal nominated by the Government of West Bengal; 
(j) the President of, the West Bengal Medical Council, the State 
Homoeopathic Council, the State Ayurvedic Council, the State Unani 
Council, in the State of West Bengal; 
(k) the Secretary, Department of Health and Family Welfare, Govern-
ment of West Bengal or his nominee not below the rank of Deputy 
Secretary; 
(1) the Secretary, Department of Finance, Government of West Bengal, 
or his nominee not below the rank of Deputy Secretary; 
(m) two distinguished Professors of the West Bengal Medical Education 
Service nominated by the Department of Health and Family Welfare, 
Government of West Bengal; 
(n) an officer of the Department of Health and Family Welfare nominated 
by the Government of West Bengal; 
(o) two distinguished educationists nominated by the Chancellor of the 
University; 
(p) one member electe

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