The West Bengal University Of Technology Act, 2000

GOVERNMENT OF WEST BENGAL 
LAW DEPARTMENT 
Legislative 
West Bengal Act XV of 2000 
THE WEST BENGAL UNIVERSITY OF 
TECHNOLOGY ACT, 2000. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first published in the Calcutta Gazette, 
Extraordinary, of the 20th July, 2000.] 
[20th July, 2000.] 
An Act to establish and incorporate a technology university in West Bengal 
and to provide for matters connected therewith or incidental thereto. 
WHEREAS it is necessary to promote the creation of Centres of excellence 
in education and research in science, technology, engineering and 
management, particularly in emerging areas; 
AND WHEREAS it is necessary to improve the quality of education being' 
imparted by the existing engineering and technological colleges affiliated 
to various universities established under any Bengal or West Bengal Act 
for the time being in force; 
AND WHEREAS it is necessary to support the establishment of engineering 
and technological colleges and centres of study in basic and applied 
sciences, particularly in the multi-disciplinary areas; 
AND WHEREAS it is necessary to develop facilities for research in 
engineering and technology as well as basic and applied sciences; 
AND WHEREAS it is necessary to impart education and carry out research 
in management responsive to the global changes in technology and the 
need of West Bengal; 
AND WHEREAS it is expedient to establish a technology university in 
West Bengal; 
It is hereby enacted in the Fifty-first Year of the Republic of India, by 
the Legislature of West Bengal, as follows:- 
129 
The West Bengal University of Technology Act, 2000. 
[West Ben. Act 
(Sections 1, 2.) 
Short title, 
extent and 
commence-
ment. 
Definitions. 
1. (1) This Act may be called the West Bengal University of 
Technology Act, 2000. 
(2) It extends to the whole of West Bengal. 
(3) This section and section 24 shall come into force at once, and the 
remaining provisions of this Act shall come into force on such date or dates 
as the State Government may, by notification, appoint, and different dates 
may be appointed for different provisions of this Act. 
2. In this Act, unless the context otherwise requires,— 
(1) "Academic Council" means the Academic Council of the 
University; 
(2) "academic year" means a period of twelve months 
commencing on the first day of July or such other period of 
twelve months, commencing on such date, as the Executive 
Council may specify; 
(3) "affiliated institution" means a college or an institution 
affiliated to the University, and includes a college or an 
institution deemed to be an affiliated college or institution 
under this Act; 
(4) "All India Council for Technical Education" means the All 
India Council for Technical Education established under the 
All India Council for Technical Education Act, 1987; 	 52 of 1987. 
(5) "Chancellor" means the Chancellor of the University; 
(6) "General Council" means the General Council of the 
University; 
(7) "Department" means a department of studies of the University; 
(8) "Director" means the Director of a School of Studies of the 
University; 
(9) "employee" means any person appointed by the University, 
and includes a Teacher or any other full-time member of the 
staff of the University; 
(10) "Executive Council" means the Executive Council of the 
University; 
(11) "Finance Committee" means the Finance Committee of the 
University; 
(12) "Minister" means the Minister-in-charge of the Higher 
Education Department of the State Government; 
130 
The West Bengal University of Technology Act, 2000. 
XV of 2000.] 
(Section 3.) 
(13) "non-teaching employee" means a non-teaching employee, 
other than an officer, not holding any teaching post (including 
part-time teaching post), appointed or recognised as such by 
the University; 
(14) "notification" means a notification published in the Official 
Gazette; 
(15) "officer" means an officer of the University; 
(16) "prescribed" means prescribed by regulations made under 
this Act; 
(17) "Pro-Vice-Chancellor" means the Pro-Vice-Chancellor of 
the University; 
(18) "Registrar" means the Registrar of the University; 
(19) "regulations" means the regulations made under this Act; 
(20) "Schedule" means the Schedule appended to this Act; 
(21) "School of Studies" means a School of Studies of the 
University; 
(22) "State Government" means the Government of West Bengal 
in the Higher Education Department; 
(23) "student" means a student of the University, and includes any 
person enrolled by the University for pursuing any course of 
study of the University; 
(24) "Teacher" means a Professor, Principal, Associate Professor, 
Reader, Assistant Professor, Lecturer or such other person, 
holding a teaching post or a part-time teaching post, appointed 
or recognized by the University or appointed by any affiliated 
institution; 
(25) "the University" means the West Bengal University of 
Technology constituted under this Act; 
(26) "University Grants Commission" means the University Grants 
3 of 1956. 
	
	 Commission established under the University Grants 
Commission Act, 1956; 
(27) "Vice-Chancellor" means the Vice-Chancellor of the 
University. 
3. (1) With effect from such date as the State Government may, by 
notification, appoint, there shall be constituted a University by the name 
of the West Bengal University of Technology which shall consist of the 
Chancellor, the Vice-Chancellor, the Pro-Vice-Chancellor, the Directors, 
the members of the General Council, the members of the Executive 
Council, and the members of the Academic Council and the Registrar. 
Constitution 
of the 
University. 
131 
The West Bengal University of Technology Act, 2000. 
[West Ben. Act 
Objects of 
the 
University. 
(Section 4.) 
(2) The University shall be a body corporate by the name as aforesaid, 
having perpetual succession and a common seal, and shall sue and be sued 
by the name of the West Bengal University of Technology. 
(3) In all suits and other legal proceedings by or against the University, 
the pleadings shall be signed and verified by the Registrar and all processes 
in such suits and proceedings shall be issued to, and served on, the 
Registrar. 
(4) The headquarters of the University shall be located at such place 
within West Bengal as the State Government may, by notification, specify. 
4. The objects of the University shall be— 
(1) to organize undergraduate courses of study in engineering 
and technology, especially in emerging areas; 
(2) to organize post-gradudate programmes in basic and applied 
sciences, engineering, and technology and in such other 
branches of knowledge as the University may deem fit, 
specially with a view to producing scientists, technologists 
and managers of high calibre capable of contributing towards 
development of industries based on modern technology in 
collaboration with industries as well as national and 
international research laboratories and academic institutions; 
(3) to develop centres of excellence for higher studies and 
research in basic and applied sciences, engineering, technology 
and management education; 
(4) to accord affiliation, and to provide academic support and 
guidance, to institutions in science, engineering, technology 
and management within the jurisdiction of the University; 
(5) to create awareness in key areas of environmental science, 
conservation of energy and resource, information technology, 
and bio-technology; 
(6) to organize distance education programmes aiming at a 
virtual university; 
(7) to organize continuing education programme for up-dating 
the knowledge and skills of in-service personnel; 
(8) to organize and offer consultancy services to industries and 
other organizations; 
(9) to undertake such other activities as may be necessary to fulfil 
the objects as aforesaid. 
132 
The West Bengal University of Technology Act, 2000. 
XV of 2000.] 
(Section 5.) 
5. The University shall have the powers— 	 Powers of 
the 
(1) to provide instruction and teaching leading to Bachelor, University. 
Master, and Doctoral degrees in engineering, technology, 
basic and applied sciences, and management, and in such 
other branches of knowledge as the University may deem fit; 
(2) to establish Departments, Schools or Centres of advance 
study and research in different branches of knowledge; 
(3) to prescribe courses of study for Bachelor, Master, and 
Doctoral degrees in different branches of learning; 
(4) to accord affiliation to institutions in basic and applied 
sciences, engineering, technology, and management; 
(5) to hold examinations and publish results of such examina-
tions for different courses of study and research in the manner 
prescribed; 
(6) to confer degrees and other academic distinctions or 
recognitions on persons who have pursued successfully the 
courses of study of the University or conducted research 
creditably in the manner to be prescribed; 
(7) to provide for the inspection of, or investigation into, the 
affairs of colleges or institutions affiliated to it and to exercise 
general supervision over them including monitoring of 
academic performances; 
(8) to prescribe the procedure of admission to different courses 
of study in the University and also in the affiliated institutions; 
(9) to sponsor and undertake research in all aspects of engineering 
and technology, management, and basic and applied sciences, 
and interdisciplinary subjects relating thereto; 
(10) to confer honorary degrees or other distinctions in such 
manner as may be prescribed by regulations; 
(11) to institute professorships, readerships, lectureships and other 
teaching posts necessary for imparting instruction or for 
preparing educational material or conducting other academic 
activities, including providing guidance to the students, 
designing and delivering of courses, and evaluation of the 
work done by the students, and to appoint persons to such 
professorships, readerships, lectureships and other teaching 
posts, either on full-time or part-time basis or on contract; 
(12) to co-operate with other universities and institutions of higher 
learning and professional and industrial organizations for 
such purposes as the University considers necessary; 
133 
The West Bengal University of Technology Act, 2000. 
[West Ben. Act 
(Section 5.) 
(13) to institute and award fellowships, scholarships, and prizes 
and such other awards for recognition of merit as the 
University may deem fit; 
(14) to organize and conduct refresher courses, workshops, 
seminars and other programmes for teaches, evaluators, and 
other academic, administrative and technical staff of the 
University and other institutions and also for the members of 
the general public; 
(15) to recognize examinations or periods of study (whether in full 
or in part) at other universities, institutions or other places of 
higher learning as equivalent to examinations of, or periods 
of study in, the University, and to withdraw such recognition 
at any time; 
(16) to create administrative, ministerial and other necessary 
posts and to make appointments thereto, either on full-time 
or part-time basis or on contract; 
(17) to receive benefactions, donations, grants, subscriptions, or 
gifts for the purpose of the University, consistent with the 
objects for which the University is established; 
(18) to acquire, purchase, take on lease, or dispose of any property, 
movable or immovable, for the purpose of the University; 
(19) to draw and accept, to make and endorse, to discount and 
negotiate, Government of India and other promissory notes, 
bills of exchange, cheques or other negotiable instruments; 
(20) to execute conveyances, transfers, re-conveyances, 
mortgages, leases, licences, and agreements in respect of 
properties, movable or immovable, including Government 
securities belonging to the University or to be acquired for the 
purpose of the University; 
(21) to enter into agreement with the Government of India, the 
State Government, the Governments of other States in India, 
the University Grants Commission, the All India Council for 
Technical Education, or other authorities, industries or 
professional organizations for receiving grants; 
(22) to enter into, carry out, vary, or cancel contracts; 
(23) to fix, demand, and receive such fees and other charges as 
may be decided by the Executive Council from time to time; 
(24) to regulate the expenditure and manage the accounts of the 
University so as to make it self-financing as far as possible; 
134 
The West Bengal University of Technology Act, 2000. 
XV of 2000.] 
(Section 6.) 
West Ben. 
Act XXXVII 
of 1994. 
(25) to control, and to enforce discipline among, the students and 
all categories of employees and to prescribe by regulations 
the conditions of service and the code of conduct of such 
employees; 
(26) to recognize any institution of higher learning or studies for 
such purposes as the University may determine and to 
withdraw such recognition; 
(27) to appoint, either on contract or otherwise, visiting Professors, 
Emeritus Professors, Consultants, fellows, scholars, and such 
other persons as may contribute to the advancement of the 
objects of the University; 
(28) to recognize persons working in other universities, instituions 
or organizations as teachers of the University on such terms 
and conditions as may be prescribed by regulations; 
(29) to make arrangements for the promotion of the general health 
and welfare of the employees; 
(30) to collaborate and interact with the West Bengal State Council 
of Higher Education constituted under the West Bengal State 
Council of Higher Education Act, 1994, as well as universities 
and educational or research institutions and authorities within 
the country and abroad, in such manner and for such purposes 
as the University may determine; 
(31) to do all such acts as may be necessary for, or incidental to, 
the exercise of all or any of the powers of the University and 
as may be conducive to the promotion of all or any of the 
objects of the University. 
6. (1) Notwithstanding contained elsewhere in this Act or in any Jurisdiction. 
other law for the time being in force, with effect from such date as the State 
Government may, by notification, appoint in this behalf (hereinafter 
referred to in this section as the said date),— 
(a) all colleges and educational institutionns imparting education 
in engineering, technology and management and affiliated to 
any other university in the State established under any law of 
the State of West Bengal— 
(i) shall be deemed to be affiliated to the University for 
such period and subject to such terms and conditions, if 
any, as may be imposed by any university to which such 
135 
The West Bengal University of Technology Act, 2000. 
[West Ben. Act 
(Section 6.) 
college or institution was affiliated before the said date, 
until the University issues directions otherwise, not 
inconsistent with the provisions of this Act or any other 
law for the time being in force, and 
(ii) shall cease to be affiliated to the University to which any 
such college or institution may have been affiliated 
before the said date; 
(b) any Principal, teacher, or other employee, or any member of 
the Governing Body, by whatever name called, or any student, 
of any such affiliated college or institution, holding, by virtue 
of his being such Principal, teacher, or other employee, or 
member or student, any office in or under any university or 
any of the authorities of such university to which such college 
or institution was affiliated before the said date, shall cease to 
hold such office and the vacancy so caused shall be deemed 
to be a casual vacancy for the purposes of the law of the State 
of West Bengal under which that university was established; 
(c) whenever the University issues directions in addition to the 
requirements stipulated in sub-clause (i) of clause (a), the 
affiliated institution shall be bound to comply with such 
terms and conditions as may be incorporated in the directions 
of the University within such reasonable time as may be 
prescribed by the University; 
(d) the University shall have power to alter or withdraw the 
affiliation deemed to have been granted under this section, if 
the affiliated institution does not comply with all the terms 
and conditons of such affiliation; 
(e) for the purpose of deemed affiliation under this sub-section, 
it shall be competent for the University to satisfy itself in such 
manner as it may decide, if an affiliated institution was 
validly affiliated to any university established under any 
Bengal or West Bengal Act before the said date. 
(2) Notwithstanding anything contained in any other law for the time 
being in force, no college or institution providing courses of study or 
programmes of education, research or training in the field of engineering, 
technology or management and situated in West Bengal, but not admitted 
to the privileges of the University, shall be admitted to the privileges of any 
other university except with the prior approval of the State Government: 
136 
The West Bengal University of Technology Act, 2000. 
XV of 2000.] 
(Sections 7-10.) 
Provided that nothing in this sub-section shall, save as otherwise 
provided in this Act, apply to— 
(a) any constituent college, institution, Faculty or Department of 
any other university or of any institution for higher education 
3 of 1956. 
	
	 deemed to be a university under section 3 of the University 
Grants Commission Act, 1956, directly managed, controlled 
and financed by such university or such institution for higher 
education deemed to be a university under section 3 of that 
Act, or 
(b) any other college or institution affiliated to any other 
university mainly providing courses of study in subjects 
other than engineering, technology or management. 
Explanation.—For the avoidance of doubt it is hereby declared that the 
State Government shall decide whether a college or institution mainly 
provides courses of study in subjects other than engineering, technology 
or management. 
7. (1) All recognised teachings in connection with the degrees, 
diplomas and certificates of the University shall be conducted by the 
Teachers of the University or of any affiliated institution, as the case may 
be, under the general control of the General Council and immediate control 
of the Executive Council and the Academic Council. 
(2) The courses of study, the curricula and the authorities responsible 
for organising such teaching shall be such as may be prescribed. 
Teaching of 
the 
University. 
8. The University shall be open to persons of either sex and of University 
whatever race, creed, caste or class, and it shall not be lawful for the open to all 
classes, 
University to adopt or impose on any person any test whatsoever of castes and 
religious belief or profession in order to entitle him to be appointed as a creeds. 
Teacher of the University or to hold any office therein or to be admitted 
as a student in the University, or to enjoy or exercise any privilege 
thereof. 
9. There may be such number of Schools of Studies for the purpose Schools of 
of teaching and research as may be prescribed. 	 Studies. 
10. (1) The Governor of the State of West Bengal shall, by virtue of The 
his office, be the Chancellor of the University. 	 Chancellor. 
(2) The Chancellor shall exercise such powers as may be conferred on 
him by or under the provisions of this Act or as may be prescribed. 
137 
The West Bengal University of Technology Act, 2000. 
[West Ben. Act 
Inspection. 
Officers of 
the 
University. 
Authorities 
of the 
University. 
(Sections 11-13.) 
(3) Where power is conferred upon the Chancellor to make nomina-
tions to any authority or body of the University, the Chancellor shall, to the 
extent necessary, nominate persons to represent interests not otherwise 
adequately represented. 
(4) Every proposal to confer any honorary degree shall be subject to 
confirmation by the Chancellor. 
11. (1) The State Government shall have the right to cause an 
inspection, to be made by such person or persons as it may direct, of the 
University, its buildings, libraries and equipment, and of any institutions 
maintained by the University, and also of the examinations, teaching and 
other work conducted or done by the University, and to cause an inquiry 
to be made in like manner in respect of any matter connected with the 
administration and finances of the University. 
(2) The State Government shall, in every case, give notice to the 
University of its intention to cause an inspection or inquiry to be made, and 
the University shall be entitled to appoint a representative who shall have 
the right to be present and to be heard at such inspection or inquiry. 
(3) The State Government 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 
State Government along with such advice as the State Government may 
offer on the action to be taken thereon. 
(4) The General Council shall communicate through the Vice-
Chancellor to the State Government such action, if any, as it proposes 
to take, or as has been taken, on the result of such inspection and 
inquiry. 
12. The following shall be the officers of the University:— 
(1) the Vice-Chancellor; 
(2) the Pro-Vice-Chancellor; 
(3) the Registrar; 
(4) the Director of a School of Studies; 
(5) the Finance Officer; 
(6) the Controller of Examinations; 
(7) such other persons as may be declared by regulations to be the 
officers of the University. 
13. The following shall be the authorities of the University:— 
(1) the General Council; 
(2) the Executive Council; 
138 
The West Bengal University of Technology Act, 2000. 
XV of 2000.] 
(Sections 14-19.) 
(3) the Advisory Body; 
(4) the Academic Council; 
(5) the Finance Committee; 
(6) such other authorities as may be declared by regulations to be 
the authorities of the University. 
14. The General Council shall be the supreme authority of the Supreme 
authority of University. 	 the 
University. 
15. (1) The Executive Council shall be the chief executive body of Chief 
the University. 	 executive 
body of the 
(2) The administration, management and control of the University University. 
 
and the income thereof shall vest in the Executive Council which shall 
control and administer the property and the funds of the University, subject 
to the general supervision of the General Council. 
16. There shall be an advisory body of the University consisting of 
eminent academicians and experts to provide direction and guidance in the 
development of various academic programmes of the University. 
17. The Academic Council shall be the principal academic body of the 
University and shall have, subject to the provisions of this Act and the 
regulations, the control of, and shall be responsible for, the maintenance 
of standards of learning, education, instruction, evaluation and examinations 
within the University. 
Advisory 
body of the 
University. 
Principal 
academic 
body of the 
University. 
18. There shall be a Finance Committee, which shall take necessary Finance 
action for proper management and control of the finance of the University, Committee.  
subject to the overall supervision of the Executive Council and the General 
Council. 
19. (1) Subject to the provisions of this Act, the Executive Council Regulations. 
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 regulation, and any opinion so expressed 
shall be considered by the Executive Council: 
139 
The West Bengal University of Technology Act, 2000. 
[West Ben. Act 
(Section 19.) 
Provided further that except with the prior concurrence of the Academic 
Council, the Executive Council shall not make, amend or repeal any 
regulation affecting all or any of the following matters:— 
(a) the constitution, powers and duties of the Academic Council; 
(b) the authorities responsible for organising teaching in 
connection with the University courses of study and related 
academic programmes; 
(c) the withdrawal of degrees, diplomas, certificates and other 
academic distinctions; 
(d) the establishment and abolition of Schools of Studies, 
Departments, halls and institutions as well as introduction or 
abolition of courses of study; 
(e) according affiliation to an institution who applies for such 
affiliation or withdrawal of affiliation of an institution; 
(f) the institution of fellowships, scholarships, studentships, 
exhibitions, medals and prizes; 
(g) conditions and modes of appointment of examiners, or conduct 
or standard of examinations, or any other course of study; 
(h) mode of enrolment or admission of students; 
(i) determination of equivalence of any degree, diploma, or 
certificate of other universities, or institutions for higher 
education deemed to be universities under section 3 of the 
University Grants Commission Act, 1956, or other institutes 3 of 1956. 
of national improtance with the corresponding degree, 
diploma, or certificate of the University. 
(2) The Academic Council shall have the power to propose regulations 
on all or any of the matters specified in clauses (a) to (i) of sub-section (1) 
and matters connected therewith or incidental thereto. 
(3) Where the Executive Council has rejected any regulation proposed 
by the Academic Council, the Academic Council may appeal to the 
Chancellor, and the Chancellor may direct that the proposed regulation 
may be laid before the next meeting of the General Council for its 
consideration. The General Council shall send its recommendations to the 
Chancellor who may dispose of the matter suitably. 
(4) All regulations made by the Executive Council shall be submitted, 
as soon as maybe, to the Chancellor for approval, and shall come into force 
on and from such date as the Chancellor may direct, provided that the 
Chancellor may withhold assent to the regulations or remit the same to the 
Executive Council for reconsideration in the light of the observations, if 
any, made by him. 
140 
The West Bengal University of Technology Act, 2000. 
XV of 2000.] 
(Sections 20-23.) 
20. (1) The Chancellor may constitute a Review Commission to 
review the working of the University and to make recommendations. 
(2) The Review Commission shall consist of not less than three 
eminent educationists to be appointed by the Chancellor in consultation 
with the State Government. 
(3) The terms and conditions of appointment of the members of the 
Review Commission shall be such as the Chancellor may determine in 
consultation with the State Government. 
(4) The Review Commission shall, after holding such enquiry as it 
deems fit, make its recommendations to the Chancellor. 
(5) The Chancellor may take such action on the recommendations of 
the Review Commission as he deems fit. 
21. (1) NotwithStanding that the General Council, the ExecutiVe 
Council, the Academic Council or any other authority or body of the 
University is not duly constituted or there is a defect in its constitution or 
reconstitution at any time or there is a vacancy in the membership of any 
such authority or body, no act or proceedings of such authority or body 
shall be deemed to be invalid merely by reason of such General Council 
or Executive Council or Academic Council or such other authority or body 
being not duly constituted or any defect in the constitution or reconstitution 
thereof or the existence of a vacancy or vacancies among its members. 
(2) No resolution of any authority or body of the University shall be 
deemed to be invalid merely by reason of any irregularity in the service of 
notice upon any member thereof, provided that the proceedings of such 
authority or body were not prejudicially affected by such irregularity. 
Appoint-
ment of 
Review 
Commis-
sion. 
Action not 
invalidated 
merely on 
the ground 
of defect in 
constitution, 
vacancy, etc. 
22. No suit, prosecution or other legal proceedings shall lie against, Indemnity. 
and no damages shall be claimed from, the University or the authorities of 
the University or the Vice-Chancellor or other officers or the Teachers or 
any other person in respect of anything which is in good faith done or 
purported to have been done in pursuance of this Act or the regulations. 
23. Notwithstanding anything contained in this Act or the regulations, 
and notwithstanding anything contained in any Bengal or West Bengal Act 
under which any other university in the State was established or the 
Statutes, the Ordinances or the Regulations of that university, any student 
of a college or institution which was affiliated to any such university before 
the date appointed by notification under sub-section (1) of section 6 shall 
be permitted to complete his or her course in preparation therefor, and such 
university shall make arrangement for— 
Special 
provisions 
for students. 
141 
The West Bengal University of Technology Act, 2000. 
[West Ben. Act 
Rules. 
Transitory 
provisions. 
(Sections 24, 25.) 
(a) the instruction, teaching, training and holding of examination 
for such student in such manner and in accordance with the 
curricula of study in force in such university for such period 
as may be determined by such university in consultation with 
the University; 
(b) the conferment of the corresponding degree, diploma and 
other academic distinction of the University upon the qualified 
student on the results of such examination. 
24. The authorities of the University may make rules consistent with 
the provisions of this Act and the regulations for the conduct of their own 
business and that of the committees, if any, appointed by them. 
25. (1) The Governor of West Bengal shall, for the purposes of this 
section, be the Chancellor of the University, and shall exercise all the 
powers conferred on the Chancellor by or under this Act. 
(2) Notwithstanding anything contained in this Act, the first Vice-
Chancellor shall be appointed by the Chancellor in consultation with the 
Minister from a panel of not less than three persons recommended by a 
committee consisting of three members of whom one each shall be 
nominated by the Chancellor, the State Government and the University 
Grants Commission, the committee being convened by the Secretary to the 
Government of West Bengal in the Higher Education Department. The 
first Vice-Chancellor shall be appointed on such terms and conditions as 
the Chancellor may determine in consultation with the State Government. 
He shall hold office for such period as may be determined by the 
Chancellor from time to time and such period shall, in no case, exceed four 
years from the date on which he assumes office. 
(3) The first Vice-Chancellor, in consultation with the State 
Government and after giving due regard to any suggestion given by that 
Government, shall, with the assistance of a committee consisting of not 
less than six members nominated by that Government, cause the first 
regulations of the University to be made. The first regulations shall, after 
the Chancellor has approved the same in consultation with the Minister, 
come into force on such date as the Chancellor may appoint. 
(4) The first regulations of the University shall remain in force until 
they are amended or until new regulations are made under the provisions 
of this Act. 
(5) If a vacancy occurs in the office of the first Vice-Chancellor on or 
before the expiry of the period of his office by reason of death, resignation 
142 
The West Bengal University of Technology Act, 2000. 
XV of 2000.] 
(Section 25.) 
or otherwise, then, the Chancellor may appoint another person to be the 
first Vice-Chancellor for the purposes of this section in the manner and on 
the terms and conditions provided in sub-section (2) for any further period, 
not exceeding in aggregate the period of four years, which shall include the 
period served by the first Vice-Chancellor appointed under that sub-
section. 
(6) (a) There shall be an Advisory Committee to be constituted by the 
State Government of which the first Vice-Chancellor shall be the Chairman. 
(b) The Advisory Committee shall consist of the following members:— 
(i) the first Vice-Chancellor—Chairman; 
(ii) the Secretary, Higher Education Department, Government of 
West Bengal or his nominee, not below the rank of a Joint 
Secretary to the Government of West Bengal; 
(iii) the Secretary, Finance Department, Government of West 
Bengal or his nominee, not below the rank of a Joint Secretary 
to the Government of West Bengal; 
(iv) three heads of institutes of whom— 
(A) one shall be from an institute undertaking research in 
Science, Engineering and Technology, 
(B) one shall be from an institute undertaking research in 
Management, and 
(C) one shall be from an institute undertaking research in 
basic and applied sciences, 
to be nominated by the Chancellor in consultation with the 
Minister; 
(v) one Principal of an engineering college or college of 
technology, to be elected by such Principals of affiliated 
institutions from amongst themselves; 
(vi) three Teachers of Engineering, Technology and Management 
of whom two shall be professor and one shall be a Teacher of 
the University, other ,  than a Professor, elected by such 
Professors or Teachers other than the Professors, as the case 
may be, from amongst themselves; 
(vii) one person conversant with the administration of the 
University, nominated by the Chancellor in consultation with 
the Minister; 
(viii) the Registrar: 
Provided that where a Pro-Vice-Chancellor has been appointed under 
the provisions of this Act, he shall be a member of the Advisory 
Committee. 
143 
The West Bengal University of Technology Act, 2000. 
[West Ben. Act 
(Section 25.) 
(c) The Registrar shall act as the Secretary of Advisory Committee. 
(d) All matters of the Advisory Committee shall be decided by a 
majority vote: 
Provided that if there is a tie of votes, the Chairman shall have a casting 
vote. 
(e) The functions of the Advisory Committee shall be to advise the 
Chairman of the Committee— 
(i) in drafting a plan for implementation of the programme of the 
University for the purpose of this Act; 
(ii) in selecting sites of the University and making necessary 
arrangements for securing the accommodation, furniture and 
equipment and such other things as are deemed necessary; 
(iii) in formulating the staff pattern (both teaching and non-
teaching) of the University and in prescribing the qualifications 
for recruitment of such staff; 
(iv) in preparing the programme of teaching and other activities 
of the University consisting of— 
(A) the introduction of degree and post-graduate courses, 
(B) the preparation of syllabi of different courses of study, 
(C) introduction of post-doctoral courses and undertaking 
of research activities, 
(D) the preparation for granting affiliation to new colleges 
or institutions, 
(E) the preparation for conducting examinations, 
(F) the prescribing of the equivalence of examinations, 
degrees and diplomas of other universities and 
institutions and other allied and ancillary matters. 
(f) Notwithstanding anything contained in this Act or the regulations, 
the first Vice-Chancellor shall, in consultation with the Advisoty Committee 
and with the previous approval of the Chancellor and subject to the 
availability of funds, discharge all or any of the functions of the University 
for the purpose of carrying out the provisions of this Act and the regulations, 
and, for that purpose, may exercise any powers or perform any duties, 
which by this Act or the regulations, are to be execised or performed by any 
authority of the University until such authority comes into existence in 
accordance with the provisions of this Act or the regulations. 
(7) The vacancy in the office of a member of the Advisory Committee, 
except ex officio members, occurring by reason of death, resignation or 
otherwise, shall be filled up in the manner as provided in this section. 
144 
The West Bengal University of Technology Act, 2000. 
XV of 2000.] 
(Sections 26-29.) 
(8) No act or proceedings of the Advisory Committee shall be invalid 
merely by reason of the existence of any vacancy in the office of its 
members. 
(9) The State Government shall, by notification, appoint a date and on 
and from such date the General Council, the Executive Council, the 
Academic Council and other authorities of the University shall commence 
to perform their respective functions and the first regulations of the 
University made under sub-section (4) shall deemed to be the first 
regulations of the University made under section 19. 
(10) On and from the date appointed under sub-section (9), the provisions 
of this section shall stand repealed and, thereupon, the Advisory Committee 
shall stand dissolved, and the members thereof shall be deemed to have 
vacated their respective offices. 
26. Notwithstanding anything contained in the foregoing provisions Savings. 
of this Act, anything done or deemed to have been done or any action taken 
or deemed to have been taken or any appointment made under this Act 
prior to the date appointed under sub-section (9) of section 25 shall, unless 
it is otherwise provided in this Act, be deemed to have been validly done 
or taken or made under this Act. 
27. The provisions of this Act shall have effect notwithstanding 
anything inconsistent therewith contained in any other law for the time 
being in force or in any instrument having effect by virtue of any law other 
than this Act. 
28. The authorities and the committees of the University and their 
composition, powers and functions and other matters relating to them, the 
appointment and the powers and functions of the officers of the University 
and other matters relating to them, and all other matters relating to the 
finances, administration and management of affairs of the University 
shall, subject to the provisions of this Act, be as specified in the Schedule. 
29. (1) The General Council, on its own motion or on the suggestion 
of the Chancellor or the State Govemment, may, with the prior approval 
of the Chancellor and the State Government, amend the Schedule either 
prospectively or retrospectively. The Schedule so amended shall be 
published by notification in the Official Gazette. 
(2) A copy of every notification made under sub-section (1) shall be 
laid before the State Legislature, as soon as may be, after it is made. 
Act to have 
overriding 
effect. 
Composi-
tion, powers 
and 
functions of 
the 
authorities 
and 
committees 
of the 
University. 
Power to 
amend 
Schedule. 
145 
The West Bengal University of Technology Act, 2000. 
[West Ben. Act 
(Section 30 and the Schedule.) 
Removal of 
difficulties. 30. (1) If, by reason of any provision of this Act, any difficulty arises 
in giving effect to the provisions of section 25, the first Vice-Chancellor 
shall refer such difficulty to the State Government which may make such 
order or do such thing, not inconsistent with the provisions of that section, 
as appears to it to be necessary or expedient for removing the difficulty. 
(2) If, on account of any lacuna or omission in the provisions of this 
Act, or for any other reason whatsoever, any difficulty arises as to the first 
constitution of any authority of the University under this Act, or otherwise, 
in giving effect to the provisions of this Act, the State Government may, 
as occasion may require, by order do anything which appears to it to be 
necessary for the purpose of removing the difficulty, notwithstanding 
anything to the contrary contained elsewhere in this Act or in any other law 
for the time being in force. 
(3) Notwithstanding anything contained in sub-section ( I) or sub-
section (2), no order shall be made under this section after the expiry of a 
period of two years from the date on which this Act comes into force. 
SCHEDULE 
(See section 28.) 
I. Definition.—In this Schedule, unless the context otherwise 
requires, "clause" means a clause of this Schedule. 
2. General Council.—(1) The General Council shall consist of the 
following members:— 
(a) the Chancellor—Chairman; 
(b) the Vice-Chancellor—Vice-Chairman; 
(c) the Chairman of the Advisory Council; 
(d) the Secretary, Higher Education Department, Government of 
West Bengal, or his nominee not below the rank of a Joint 
Secretary to the Government of West Bengal; 
(e) The Secretary, Finance Department, Government of West 
Bengal, or his nominee not below the rank of a Joint Secretary 
to the Government of West Bengal; 
(f) the Pro-Vice-Chancellor; 
(g) the Directors; 
(h) three persons proficient in any subject or subjects relating to 
Science, Engineering, and Technology and Management, 
nominated by the Chancellor in consultation with the Vice-
Chancellor, provided that no employee of the University 
shall be nominated for the purpose; 
146 
The West Bengal University of Technology Act, 2000. 
XV of 2000.] 
(Schedule.) 
( ) one person representing the industry, nominated by the State 
Government; 
(j) the Head of each of a scientific institute, a technology and 
engineering institute, and a management institute at the 
national level, nominated by the Chancellor in consultation 
with the State Government; 
(k) three Professors of the University, elected by such Professors 
from amongst themselves; 
(1) three Teachers of the University other than professors, elected 
by such Teachers from amongst themselves; 
(m) two Principals of any affiliated institutions, elected by the 
Principals of the affiliated institutions from amongst 
themselves; 
(n) three Teachers of any affiliated institution, elected by the 
Teachers of the affiliated institutions from amongst 
themselves; 
(o) one officer, elected by the officers from amongst themselves; 
(p) one non-teaching employee of the University, elected by 
such employees from amongst themselves; 
(q) one nominee of the University Grants Commission; 
(r) one nominee of the All India Council for Technical Education; 
(s) the Registrar. 
(2) The Registrar shall act as the Secretary to the General Council. 
(3) Subject to the provisions of this Act, the term of office of the 
members and the powers and functions of the General Council shall be 
such as may be prescribed. 
(4) Where a member of the General Council becomes such member by 
reason of the office or appointment he holds (by election or otherwise) 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. 
(5) A member of the General Council shall cease to be a member 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, the Pro-Vice-Chancellor or any employee, accepts a 
full-time appointment under the University. 
(6) A member of the General Council may resign his office by a letter 
addressed to the Chancellor, and such resignation shall take effect as soon 
as it is accepted by the Chancellor. 
147 
The West Bengal University of Technology Act, 2000. 
[West Ben. Act 
(Schedule.) 
(7) Any vacancy in the General Council shall be filled in the prescribed 
manner and the person appointed, elected or nominated to fill the vacancy 
shall hold office for so long as the member in whose place he is appointed, 
elected or nominated, as the case may be, could have held office if the 
vacancy had not occurred. 
3. The Executive Council.—(1) The Executive Council shall consist 
of the following members:— 
(a) the Vice-Chancellor—Chairman; 
(b) the Pro-Vice-Chancellor—Vice-Chairman; 
(c) the Secretary, Higher Education Department, Government of 
West Bengal, or his nominee not below the rank of a Joint 
Secretary to the Government of West Bengal; 
(d) The Secretary, Finance Department, Government of West 
Bengal, or his nominee not below the rank of a Joint Secretary 
to the Government of West Bengal; 
(e) one of the Directors nominated by the Chancellor in 
consultation with the Vice-Chancellor; 
(f) three persons proficient in the subject relating to Science, 
Engineering, Technology or Management, nominated by the 
Chancellor in consultation with the Vice-Chancellor, provided 

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