LexThe aliah university act, 2007
West Bengal · state statute
Open in Lexace · Ask the AI about this actRegistered No. WB/SC-247 No. WB(Part-IIl)/2008/SAR-2
1Solkata
PHALGUNA 1]
Extraordinary
Published by Authority
WEDNESDAY, FEBRUARY 20, 2008
PART III-Acts of the West Bengal Legislature.
GOVERNMENT OF WEST BENGAL
LAW DEPARTMENT
Legislative
NOTIFICATION
[SAKA 1929
No. 260-L.-19th February, 2008.-The following Act of the West Bengal Legislature, having been assented to by
!}le Governor, is hereby published for general information :-
West Bengal Act XXVII of 2007
THE ALIAH UNIVERSITY ACT, 2007.
[Passed by the West Bengal Legistature.J
[Assent of the Governor was first published in the Kolkata Gazette, Extraordinary,
of the 20th February, 2008.]
An Act 'to establish and incorporate a teaching University in the State of West
Bengal and to provide for matters connected therewith or incidental thereto.
WHEREAS it is expedient to upgrade Calcutta Madrasah College (erstwhile
Madrash Aliah), one of the oldest institutions of higher learning and culture in India
and to that end, to establish and incorporate a teaching University at Kolkata, to
dissolve the "Calcutta Madrasah College", a Government Madrasah College and to
transfer to, and vest in, the said University all properties and rights of the said college;
It is hereby enacted in the Fifty-eighth Year of the Republic of India, by ~e
Legislature of West Bengal, as follows :-
2 THE KOLKATA GAzETrn, EXTRAORDINARY, FEBRUARY 20, 2008 ,
The Aliah University Act, 2007.
(Chapter 1.-Preliminary.-Sections /, 2.)
CHAPTER I
Preliminary
Short title and com- 1. (I) This Act may be called the Allah University Act. 2007.
mencement.
Definitions.
(2) It shall come into .force on such date as the State Government may, by
notification in the Official Gazette, appoint and different dates may be appointed for
different provisions of this Act. ,
2. In this Act. unless there is anything repugnant in the subject or context,-
(1) "academic staff' means such categories of staff as are designated as
academic staff by the Ordinances;
(2) "affiliated", in relation to a college or an institution, means affiliated to
the University under this Act; ·
(3) "Appendix" means the appendix appended to the Schedule;
(4) "appointed day" means the date referred to in sub-section (5) of section • 55;
•
(5) "Board of Studies'' means the Board of Studies of the University;
(6) "College" means a college established, maintained or recognized by, or
affiliated tQ, the University;
(7) "Constituent College" means an affiliated college in which instruction is
provided, under prescribed conditions, for Honours as well as Post-graduate
courses of study, and which is recognized under this ~t as a constituent
college:
Provided that a professional college may be a constituent college
although no instruction is provided in that college for Honours courses of
study in that subject; ·
(8) "convocation" means a meeting of the Darbar-i-Aliah (Court) for the
purpose of conferring degrees, titles, diplomas, certificates or other
academic distinctions;
(9) "Darbar-i-Aliah" means the Darbar-i-Aliah (Court) of the University;
(10) "Department" means a Department of Studies and includes a Centre of
~tudies and Research; ·
(11) "Director" means a Director of a Centre of Study;
(12) "employee", in relation to the University, means any person appointed by
the University, and includes teachers and other -staff of th~ University;
( 13) "Faculty" means a Faculty of the University;
(14) "Financial Year" means the year starting on the ·rust day of April and
ending on the 31st day of Mar~h of the succeeding calendar year;
(15) "State Government" means the Government of West Bengal;
(16) "Goverrlment College" means a college maintained'and managed by the
State Government;
(17) "Governor'' means the Governor of the State of West Bengal;
(18) "Hall" means a unit of residence or of corporate life for the students of the
UniversiJy, maintained by the University; ·
(19) "Hostel" means a unit of residence of students, not maintained but
recognized by the University as a hostel;
(20) "Institution" means an academic institution, established or maintained by
the University;
[PAirr m
PARi:ill] THE KOLKATA GAZETTE, EXTRAORDINARY,'FEBRUARY 20, 2008
The Aliah University Act, 2Q07.
(Chapter 1.-Preliminary. - Section 2.)
(21) "Librarian" means,-
( a) in relation to the University, a Librarian, Deputy Librarian, Assistant
Librarian or any other persons discharging the functions of a Librarian
by whatever name called, appointed or recognized as such by the
University, and
(b) . in relation to a branch-unit or College affiliated to the University, a
Librarian or any other persons holding a post of Librarian, by
whatever name called, appointed or recognized by the University or
appointed by such branch-unit or College;
(22) "Majlis -i-Muntazimah" means the Majlis-i-Muntazimah (Executive
Council) of the University;
//
(23) "Majlis-i-Talimi" means the Majlis-i-Talimi{Academic Council) of the
University;
(24) "Minister" means the Minister-in-Charge of Minorities' Development &
Welfare and Madrasah Education Department or appointed by the Governor
and includes the Minister of State of that Department;
(25) "non-teaching staff' means,-
(a) in relation to the University, the non-teaching staff not holding any
teaching post, appointed or recognized as such by the University,
and
(b) in relation to a branch-unit or affiliated..£6llege, the non~teaching
staff, not holding any teaching post, appointed or recognized by the
University or appointed by such branch:unit or College, but does
not include a Librarian; ·
(26) "Notification" means notification published in the Official Gazette;
(27) "Prescribed" means prescribed by Statutes, Ordinances, Regulations or
Rules made under this Act;
(28) "Principal" means a head of a college or institution, school or Polytechnic
by whatever name cal!ed, and includes where there is no Principal, the
persons for the time being duly appointed to act as Principal, and, in absence
of the Principal or acting Principal, a Vice-Principal duly appointed as
such;
(29) "Professional college" means a University College or an affiliated College
in which instruction is provided primarily for courses of study leading to
any degree, diploma or certificate of the University in any professional
subject and which is recognized under this Act as a Professional college;
(30) "Professional subject" means a subject the successfu l study of course on
which prepares or enables a person to undertake or pursue a profession
such as Engineering, Teachers' Training, Technology, Management Studies
or such other subjects as may be prescribed by the Regulations;
(31) "Registered Graduate" means a graduate under this Act at least three months
prior to the date of election of members to the Darbar-i -Aliah (Court) on
application in the prescribed form and on payment of a fee fixed by the
University :
Provided that no person shall be eligible to be registered under this
Act unless he has graduated himself from the University at least two years
prior to the date of election of the members to the Darbar-i-Aliah ;
(32) "Statutes ", "Ordinances", "Regulations" and "Rules" mean respectively
the Statutes, Ordinances, Regulations and Rules of the University made
under this Act; · ·
3
4
The University.
Incorpqration.
Dissolution of
Calcutta Madrasah
College and transfer
of all property of the
. University.
THE KOLKATA GAZETIE, EXTRAORDINARY, FEBRUARY 20, 2008
The Aliah University Act, 2007.
(Chapter ll.-The University qnd its officers.-Sections 3-5.)
(33) "Students' Union" mea.ns-
(a) in relation to the University, the Students' Union constituted in the
manner prescribed, and
(b) in relation to a branch-unit or an affiliated/constituent college, . a
Students' Union constitu ted in the manner prescribed;
(34) ''Teacher" means a Principal, Professor, Reader, Lecturer, Demonstrator,
Tutor, Instructor or any other persons appointed or recognized as such by
the University, either whole-time or part-time for the purpose of imparting
instructions or conducting research in the University or appointed by
branch-unit, an affiliated College or Institution;
(35) "Teacher of the University" means and includes a Professor, a Reader, a
Lecturer or any other person, appointed or recognized as such by the
University, either whole-time or part-time, for the purpose of imparting
instruction or conducting the research in the University;
(36) "University'' means the Aliah University as constituted under this Act;
(37) "University Laboratory", "University Library", "Museum" or "University
Institution" means a Laboratory, Library, Museum or an Institution, as the
case may be, maintained and managed by the University, whether
established by it or not.
CHAPTER II
The University and its officers
3. (1) There shall be established a University by the name of the Aliah University.
.
(2) The headq.uarter shall be at Kolkata :
Provided that the headquarter may be shifted to any suitable place in State
of West Bengal with the approval of the State Government and in that case, the P.resent
headquarter · shall be the city campus of the University.
(3) The character of the University shall be same as that of the Calcutta
Madrasah College (erstwhile Madrasalt Aliah) declared as such vide Minorities'
Development & Welfare and Madrasah Education Department. Government of West
Bengal Notification No. 1465-MD/07, dated 12.10.2007.
4. The persons holding office as Shaikh-ul-Jamia (Vice-Chancellor), Naib Shaikh
ul-Jamia (Pro-Vice~Chancellor), the members of the Darbar-i-Aliah (Court), Majlis
i-Muntazimah (Executive Council), the members of the Majlis-i-Talimi (Academic
Council) of the University, for the time being, shall be a body corporate by the name
of the Aliah University and shall have perpetual succession and a common seal and
shall sue or be sued by that name.
5. On and from the commencement of this Act,-
(i) the college known as "Calcutta Madrasah College", Kolkata shall be
dissolved, and all properties, movable or immovable, and all rights, powers
and privileges of the said college shall be transferred to, and vest in, the
University and shall be applied to the objects and purposes for which the
Univer~ity is established;
(ii) all debts, liabilities and obligations of the said college shall be transferred
· to the University and shall thereafter be discharged and satisfied by it;
(iii) all references in any enactment to the said college shall be construed as
reference to.the Univeristy;
[PART ill
PART III]
Objects.
Teaching of the
University. ·
Access to
University.
THE KOLK.ATA GAZETIE, EXTRAORDINARY, FEBRUARY 20, 2008
The Aliah University Act, 2007.
(Chapter ll.-The University and its officers.-Sections 6-8.)
(iv) any will, deed or other documents, whether made or executed before or
after the commencement of this Act, which contains any bequest, gift or
trust in favour of the said college shall be construed as if the University
was therein named instead of the college;
(v) subject to any orders which Majlis-i-Muntazimah (Executive Council) may
make, the buildings which belong to Calcutta Madrasah College, Kolkata,
shall continue to be known and designated by the names and styles as they
were known and designated immediately before the commencement of
this Act;
( vi) subject to the provision of this Act, every person employed immediately
before the commencement of this Act in the Calcutta Madrasah College,
~olkata, shall hold such employment in the University by the same tenure
and on the same terms and conditions and with the same rights and
privileges as to pension and gratuity as he would have held under the
Calcutta Madrasah College, Kolkata, if this Act had not been passed.
6. The objects of the University shall be -
(i) to create educational opportunities for higher education and studies;
(ii) to encourage study of modem technological and professional courses along
with the classical languages, oriental studies, religious studies and Islamic
culture;
(iii) to promote higher education amongst the Minorities in the State;
(iv) to disseminate and advance knowledge by providing instructional,
educational, research and extension facilities in such branches of learning
as it may deem fit;
(v) to provide to students and teachers, the conducive atmosphere and
necessary facilities for the promotion of-
(a) innovations in education leading to restructuring of courses, new
methods of teaching and learning and integral development of
personality,
(b) studies in various disciplines,
(c) inter-disciplinary studies;
(vi) to develop centres of excellence for higher studies and research in theology,
Islamic jurisprudence and Islamic culture, comparative religion, science
and technology, professional and management education in the State by
joint initiative i.e. State-Private partnership, if required;
(vii) national integration, secularism, international understanding, non-violence
and humanism;
(viii) to avail better scope and opportunities to serve the societies and the nations.
7. (1) All recognized teachings in connection with the degrees, diplomas and
certificates of the University shall be conducted by the teachers of the University or
its branches or of any affiliated institution, as the case may be, unde r the general
control of the Majlis-i-Muntazimah (Executiye Council) and the·Majlis-i-Talimi
(Academic Council). '\ . .
(2) The courses of study, the curricula and the authorities responsible for
organizing such teaching shall be such as may be prescribed.
8. The University shall be open to persons of either sex and of whatever race,
creed, caste or class:
Provided that nothing in this section shall be deemed to prevent the University
from making any special provisions for socially and educationally backward classes
belonging ~o Minorities:
5
6
Jurisdiction.
Powers of the
University.
THE KOLKATA GAZEITE, EXTRAORDINARY, FEBRUARY 20, 2008
The Aliah University Act, 2007.
(Chapter ll.- The University and its officers.-Sections 9,10.)
Provided further that nothing in this section shall be deemed to prevent
religious instructions being given in the manner prescribed by the Ordinances
to those who have consented to receive it.
9. The University shall have the right to open its branch-unit or campus or affiliate
to itself any institution in any district of West Bengal without prejudice to the rights of
any other University.
10. The University shall have the following powers, namely:-
(1) to encourage and provide for instruction, teaching, training and research
in such branches of learning and co~ses of study as the University may,
from time to time deem fit and make provision for research and for
advancement and dissemination of knowledge and learning, and the
extension of higher education;
(2) to promote the study of religions, theology, philosophy and culture of India;
(3) to open branch-unit or campus in anywhere in State of West Bengal in
consultation with the State Gover,.unent, and in collaboration with private
party or any other institution, if required;
(4) to introduce courses of modern studies, if required, in State-Private
partnership;
(5) to prescribe, subject to the provisions of this Act, the terms ·and conditions
of service, including the rules of conduct and discipline, and the
emoluments for all posts of Teachers and other employees of the University;
(6) to establish, maintain and manage halls, to recognize hostels, and to
withdraw such recognition;
(7) to prescribe, demand and receive fees, fines and other charges;
(8) to receive donation and to acquire, hold, manage and dispose of any
property, movable or immovable, including trust and endowment properties
and make grants and advances for the purposes of the University;
(9) to make grantsto the National Cadet Corps and the National Social Service
or such other activities as deem necessary, from the University fund;
( I 0) to borrow, with the approval of the State Government, on the security of
the property of the University, money to establish and maintain or manage
schools, Institutions, libraries, museums and such centres, specialized
laboratories or other units of research and instructions as are, in the opinion
of the University, necessary for the furtherance of its objects;
(11) to recognize any college as a constituent college or a professional college
and to withdraw such recognition;
( 12) to affiliate to itself any college, institution or centre and to withQrl\1-\1 such
affiliation;
(13) institute degrees, titles, diplomas, certificates and other academic
distinctions;
(14) to grant, subject to such as the University may determine, diplomas or
certificates to, and confer degrees or ·other academic distinctions on the
basis of examination, evaluation ot any other method of testing, on persons,
and to withdraw any such diplomas, certificates, degree or other .academic
distinctions for good and sufficient cause;
[PART ill
PART ill]
The Amir-i-Jamia
(Chancellor).
THE KOLKATA GAZEITE, EXTRAORDINARY, FEBRUARY 20, 2008
The Aliah University Act, 2007.
(Chapter ll.-The University and its officers.-Section 11.)
(15) to confer honorary degrees and other academic distinctions in the manner
prescribed by the Statutes;
(16) to institute and award fellowships, travelling fellowships, scholarships,
studentships, stipends, bursaries, exhibitions, medals and prizes;
(17) to institute Professorships, Readerships-, Lectureships and other teaching
or academic posts required by the University and to appoint persons to
such Professorships, Readerships, Lectureships and other posts;
(18) to create administrative, ministerial and other posts and to make
appointments thereto;
(19) to appoint persons working in any other University or organization as
teacher of the Unive rsity for a specified period;
(20) to co-operate, collaborate or associate with any other University or authority
or institut ion in such manner and for such purposes as the University may
determine;
(21) to prescribe, subject to the provisions of this Act, the constitution, powers
and duties of the Board of Studies, Finance Committee and other bodie~;
(22) to prescribe the powers and duties of officers of the University;
(23) to prescribe, subject to the provisions of this Act, the terms and conditions
of the employees of the University;
(24) to make for Provident Fund and other funds for the teachers, officers and
other employee s of the Universi ty;
(25) to make provision, conduct, co-ordinate, . regulate and control researc:h
work and advisory services, and for that purpose to enter into· such
agreements with other institutions or bodies as the University may deem
necessary;
(26) to declare a Centre, an Insti tutio n or a Department, a School as an
autonomous Centre, Institution or Department or School, as the case may
be in accordance with the Statutes;
(27) . to determine standards for admission into the University, which may include
examination, evaluation or any other method of testing;
(28) to make special provisions in respect of women students and students
belong ing to socially and educationally backward classes of the minority
as the University may consider desirable;
(29) to regulate and enforce discipline among the employ ees and student s of
the University and take such disciplinary measures in this regard as may
be deemed by the University to be necessary;
(30) to make arrangements for promoting the health and general welfare of the
students and employees of the University;
(31) to accept grants or to raise loan or to accept loans from the Central
Government or any State Government or the University Grants Commission
and.with the approval of State Government from other sources;
(32) to do all such other acts and things as may be necessary or desirable for,
or incidental or conducive to the attainment of all or any of the objects or
purposes of the University."
11. (1) The Governor shall, by virtue of his office, be the Amir-i-Jamia
(Chancellor) of the University.
(2) He shall be the Head of the University and the President of the Darbar-i
Aliah (Court) and shall, when present, preside over the meetings of the Darbar-i
Aliah (Court) and the Convocation of the University.
(3) The Amir-i -Jamia (Chancellor) shall exercise such powers as may be
conferred 9n him by or under the provisions of this Act.
7
8
Officers of the
University.
The Shaikh-ul-Jamia
(Vice Chancellor).
THE KOLKATA GAZETTE, EXTRAORDINARY, FEBRUARY 20, 2008
The Aliah University Act, 2007.
(Chapter 11.-The University and its officers.--Sections 12,13.)
(4) Where power is conferred upon the Amir-i-Jamia (Chancellor) to make
nominations to any authority or body of the University, the Amir-i-Jamia (Chancellor)
shall, to the extent necessary, nominate persons to represent interests not otherwise
adequately represented .
(5) Every proposal to confer any honorary degree shall be subject to
confirmation by the Amir-i-Jamia (Chancellor).
12. The following shall be the Officers of the University:-'
(1) the Shaikh-ul- Jamia (Vice Chancellor);
(2) the Naib Shaikh-u l-Jamia (Pro-Vice Chancellor);
(3) the Musajjil (Registrar);
(4) the Deans of Faculties;
(5) the Dean of Students' Welfare;
(6) the Controller of Examination;
(7) the Finance Officer, and
(8) such other officers as may be declared by the Statutes to be officers of the
University.
13. (1) The Shaikh-ul-Jamia (Vice-Chancellor) shall be the principal executive
and academic officer of the University. He shall exercise general supervision and
control over the affairs of the University and give effect to the decisions of all authorities
of the University. ·
(2) The Shaikh-ul-Jamia (Vice-Chancellor) shall be appointed by the Amir-i
Jamia (Chancellor) in such manner as may be prescribed by the Statutes.
(3) (a) The Shaikh-ul-Jamia (Vice-ChanceHor) shall hold office for a term
of four years or till he attains the age of 65 years, whichever -is earlier,
and shall, subject to the provisioh to this section, be eligible for re
appointment for another term of four years.
(b) The Amir-i-Jamia (Chancellor) may, notwithstanding the
expiration of the term of the office of the Shaikh-ul-Jamia (Vice
Chancellor) or his attaining the age of 65 years, allow him to continue
in office till a successor assumes office, provided that he shall not
continue as .such for any period exceeding six months.
(4) The Shaikh-ul-Jamia (Vice-Chancellor) shall be a whole time Officer of
the University and shall be paid from the University Fund such salary and allowances
as the Amir-i-Jamia (Chancellor) may decide in consultation with the State
Government.
(5) The Shaikh-ul-Jamia (Vice-Chancellor) may resign his office by writing
under his hand addressed to the Amir-i-Jamia (Chancellor).
(6) If-
(a) the Shaikh-ul-Jamia (Vice-Chancellor) is, by reason oflea.ve, illness
or other cause temporarily unable to exercise the power and perform
the duties of his office, or
(b) a vacancy occurs in the office of the Shaikh-ul-Jamia (Vice
Chancellor_) by reason of death, resignation or expiry of the term of
his offiice or otherwise,
then during the period of such temporary inability or pending the
appointment of Shaikh-ul-Jamia (Vice Chancellor), as the case may be,
the Naib Shaikh-ul Jamia (Pro-Vice-Chancellor) shall exercise the powers
and perform the duties of the Shaikh-ul-Jamia (Vice-Chancellor).
[PART III
PART ill] THE KOLKA.TA GAZEITE, EXTRAORDINARY, FEBRUARY 20, 2008
The Aliah University Act, 2007.
(Chapter Il.-The University and its officers.-Sections 14,15.)
(7) The vacancy in the office of the Shaikh-ul -Jamia (Vice- Chancellor)
occurring by reason of death, resignation or expiry of the term or otherwise shall be
filled up by appointment of a Shaikh-ul-Jamia (Vice-Chancellor) within six months
from the date of occurrence of the vacancy in the manner prescribed by the Statutes .
Powers and duties of 14. (1) The Shaikh-ul-Jamia (Vice-Chancellor) shall be the Ex-officio member
the Shaikh-ul-Jamia and Chairperson of the Majlis-i-Muntazimah (Executive Council), theMajlis-i-Talimi (Vice-Chancellor).
(Academic Council), the Majlis -i-Maliyat (Finance Committee) and Planning Board.
The Naib Shaikh-ul
Jamia (Pro-vice
Chancellor).
He shall, in absence of the Amir-i-Jamia (Chancellor), preside over the meeting of the
Darbar-i -Aliah (Court) and the Convocation held for conferring degrees and shall be
entitled to be present at, and to address, any meeting of any authority or other body of
the University, but shall not be entitled to vote thereat unless he is a member of such
authority or body.
(2) The Shaikh -ul-Jamia (Vice-Chancellor) shall have the power to convene,
cause to be convened meetings of the Darbar-i-Aliah (Court), the Majlis-i-Muntazimah
(Executive Council), the Majlis-i-Talimi (Academic Council) and other bodies of the
University.
(3) !fe shall also be entitled to be present at and to address any meet~ng of any
other authority and body of the University of which he may not be a member, but shall
not be entitled to vote thereat.
(4) It shall be duty of the Shaikh-ul-Jamia (Vice-Chancellor) to ensure that
provisions of this Act, and the Statutes, the Ordinances and the Regulations, are properly
observed, and to take such action as may be necessary for this purpose.
(5) The Shaikh-ul-Jamia (Vice-Chancellor) may, if he is of opinion that
immediate action is necessary on any matter, exercise any powe~ conferred on any
authority of the University by or under this Act and shall report to such authority the
action taken by him on such provlded if the authority concerned is of opinion that
such action ought not to have been taken, it may refer the matter to the Amir-i-Jamia
(Chancellor) whose decision thereon shall be final:
Provided further that any person in the service of the University who is
aggrieved by the action taken by the Shaikh-ul-Jamia (Vice-Chancellor) under this
sub-section, shall have the right to appeal against such action to the Majlis-i
Muntazimah (Executive Council) within three months from the date on which decision
on such action is communicated to him and thereupon the Majlis-i-Muntazimah
(Executive Council) may confirm, modify or reverse the action taken by the Shaikh
ul-Jamia (Vice-Chancellor) .
(6) The Shaikh-ul-Jamia (Vice-Chancellor) shall exercise such other powers
and perform such other functions as may be prescribed by Statutes, Ordinances.
(7) The Shaikh-ul-Jamia (Vice-Chancellor) may with the approval of the
. Majlis-i-Muntazimah (Executive Council), at any time delegate any of his powers
other than referred to in sub section (6) to any other officers sub-ordinate to him.
15. (1) The Naib Shaikh-ul-Jamia (Pro-Vice-Chancellor) shall be appointed in
such manner, and shall exercise such powers and perform such 4uties as may be
prescribed by the Statutes .
(2) The Naib Shaikh-ul-Jamia (Pro-Vice-Chancellor) shall, in the absence of
the Shaikh-ul-Jamia (Vice-Chancellor) perform the duties of the Shaikh-ul-Jamia (Vice
Chancellor).
9
10
The Musajjil
(Registrar).
Powers and duties
of theMusajjil
(Registrar).
THE KOLKATA GAZETIE, EXTRAORDINARY, FEBRUAIW 20, 2008
The Aliah University Act, 2007.
(Chapter /!.-The University and its officers.-Sections 16-23.)
1~. (1) The Musajjil (Registrar) shall be a whole time salaried officer of the
University and shall be appointed in such manner as may be prescribed by the Statutes.
(2) The Musajjil (Registrar) may resign his office by writing under his hand
addressed to the Shaikh-ul-Jamia (Vice-Chancellor).
(3) If the Musajjil (Registrar) is for any reason temporarily unable to exercise
the power or perform the duties of his office, the Shaikh-ul-Jamia (Vice-Chancellor)
may, with the approval of the Amir-i-Jamia (Chancellor), appoint a teacher of the
University, temporarily for a period not exceeding six months, to exercise the powers
and perform the duties of the Musajjil (Registrar).
17. (1) Subject to the supervision, direction and general control of the Shaikh-ul
Jamia (Vice-Chancellor), the Musajjil (Registrar) shall act as Secretary of the Darbar
i-Aliah (Court) as also of the Majlis-i-Muntazimah (Executive Council), the Majlis-
i-Talimi (Academic Council).
(2) The Musajjil (Registrar) shall, subject to- the provision of this Act, have
the power to enter ihto agreements, sign documents and authenticate records on behalf
of the University and shall exercise such other powers and perform such other duties
as may be prescribed , or delegated to him by or under this Act and the Statutes, the
Ordinances or the Regulations as the case may be.
The Finance Officer. 18. (1) The Finance Officer shall be a whole time officer of the University and
shall be appointed in such manner and shall exercise such powers and perform such
duties as may _be prescribed under this Act or by the Statutes.
(2) The Fmance Officer may resign his office by writing under his hand
addressed to the Shaikh-ul-Jamia (Vice-Chancellor).
(3) If the Finance Officer is for any reason temporarily unable. to exercise the
powers or perform the duties of his office, the Shaikh-ul-Jamia (Vice-Chancellor)
may, with the approval of the M;_ajlis-i-Muntazimah (Executive Council), appoint a
person temporarily for a total period not exceeding six months, to exercise the powers
-and perform the duties of the Finance Officer.
Powers and duties of 19. ( 1) Subject .to the supervision, directions and general control of the Shaikh
the Finance Officer. ul-Jamia (Vice-Chancellor), the Finance Officer shall be in-charge of the adniinistration
of the funds, the finances and the properties and the estates of the Univ.ersity and of
all trusts and endowments; and he shall take a spec.ial interest in activities that aim at
raising funds for the purposes of the University and augmenting the resources of the
University.
Supervisory Powers
of the Musajjil
(Registrar) and
Finance Officer.
The Deans of the
Faculties.
(2) The Finance Officer shall exercise such other pow~rs and perform such
other duties as may be prescribed , or delegated to him by or under this Act and the
Statutes, the Ordinances or the Regulations, as the case may be made thereunder.
20. In their respective spheres ·of duties, the Musajjil (Registrar) and the Finance
Officer shall, subject to the provisions of this Act, have the power of supervision and
control over all officers and employees serving in the Departments under their charge
and shall exercise such disciplinary power as may be conferred on them by or under
this Act, the Statutes or Ordinances made under this Act.
21. There. shall be a Dean for every Faculty. Every Dean ofFaculty shall be appointed
in such manner and shall exercise such powers and perform such duties as may be
prescribed by the Statutes.
The Dean of the 22. There shall be Dean of the Students' Welfare of the University. He shall be
Students' Welfare. appointed in such manner and shall exercise such powers and perform such duties as
may be prescribed by the Statutes.
The Controller of 23. There shall be a whole-time Controller of Examinations of the University. He/
Examinations. she shall be appointed in such manner and shall exercise such powers and perform
such duties as may be prescribed by the Statutes ..
[PART ill
PART III]
Other Officers.
Authorities.
The Darbar- i-Aliah
(Court).
THE KOLKATA GAZETTE, EXTRAORDINARY, FEBRUARY 20, 2008
The Aliah University Act, 2007.
(Chapter //.-The University and its officers.-Section 24.
Chapter III.- Authorities of the University.-Sections 25, 26.)
24. . The manner of appointm,ent and powers and duties of other officers of the
University shall be such as may be prescribed by the Statutes.
CHAPTER III
Authorities of the University
25. The following shall be the authorites of the University :
(1) the Darbar-i-Aliah (Court);
(2) theMajlis-i-Muntazimah (Executive Council);
(3) the Majlis-i-Talimi (Academic Council);
( 4) the Planning Board;
(5) the Boards of Studies;· and
(6) such other authorities as may be established under the Statutes.
26. (1) The Darbar-i-Aliah (Court) shall be the supreme Governing Body ,of the
University ..
(2) The Darbar-i-Aliah (Court) shall consist of the following: -
A. Ex officio Members:
(1) the Amir-i-Jamia (Chancellor);
(2) . the Shaikh-ul-Jamia (Vice-Chancellor);
. (3) the Naib Shaikh-ul-Jamia (Pro-Vice-Chancellor);
(4) all Deans of Faculties;
(5) the Dean of Students' Welfare;
(6) the Registrar;
(7) the Finance Officer;
(8) the Librarian;
(9) the Heads of Departments;
(10) the Secretary, Minorities' Development & Welfare and Madrasah
Education Department, Government of West Bengal or his nominee not
below the rank of Deputy Secretary to the Government of West Bengal;
(H) the Secretary, Finance Department, Government of West Bengal or his
nominee not below the rank of Deputy Secretary to the Government of
West Bengal;
(12) the Vice-Chancellor, West Bengal University of Technology;
(13) the President, West Bengal Board of Madrasah Education;
(14) the President, West Bengal Council of Higher Secondary Education;
(15) the Director of Madrasah Education or his nominee not below the rank of
Deputy Director of Madrasah Education;
(16) the Director, Minorities' Development and Welfare or his nominee not
below the rank of Deputy Director, Minorities' Development Welfare;
B. Representatives of Teachers :
(17) two Professors other than the Heads of the Departments, by rotation
according to seniority;
(18) two Readers according to seniority to be appointed by the Shaikh-ul-Jamia;
-(19) two Lecturers by rotation according to seniority, to be appointed by tlie
Shaikh-ul-Jamia;
11
12 THE KOLKATA GAZETI'E, EXTRAORDINARY, FEBRUARY 20, 2008
The Aliah University Act, 2007.
(Chapter Ill.- Authorities of the University.-Section 26.)
C. Representative of Non-teaching Staff:
(20) three representatives of non-teaching staff according to seniority by
rotation;
(21) one representative of the officers according to seniority by rotation;
D. Representatives of the Legislature and Local elected Body:
(23) two members of the Parliament from West Bengal of whom one belonging
to Minority Community to be nominated by the Speaker of the Lok Sabha
and the other by the Chairman of the Rajya Sabha;
(24) three members of the West Bengal Legislative Assembly of whom one
shall be a lady and others shall be from Minority Community to be
nominated by the Speaker of the West Bengal Legislative Assembly;
(25) one representative of the Kolkata Municipal Corporation to be nominated
by the Mayor of the Kolkata Municipal Corporation;
E. Nominated members :
(26) three persons to be nominated by the State Government of whom ___,
(a) One shall be a Secondary/Higher Secondary school teacher;
(b) One shall be a High/Higher Secondary Madrasah teacher;
(c) One shall be a Senior Madrasah teacher;
(27) two persons to be nominated by the Amir-i-Jamia (Chancellor);
F. Co-opted Members:
(28) Six persons representing learned professions and special interest including
representatives of industry, banking, commerce, agriculture and scientific
and technical societies to be co-opted by the Darbar-i-Aliah (Court) ;
G. Elected Members :
(29) One registered graduate of the University to be elected by themselves; .
(30) One regular post-graduate student of the University to be elected by
themselves; ·
Explanation I :
"Regular post-graduate student" shall mean a student who has been .
prosecuting his studies in a post-graduate Department of the University
and who is n0t in default of payment of the prescribed fees and other dues
of the University ·.till such date as may be notified by the University in this
behalf .
Explanation II :
Notwithstanding anything contained elsewhere in this Act, a member
elected under this clause shall hold office for a period of two years from
the.date of his election or till he ceases to be a regular post-graduate student
of the University whichever is earlier.
(31) three regular under-graduate students prosecuting their studies in under
graduate degree classes to be elected among themselves;
Explanation I:
"Regular under-graduate student" shall mean a student who has been
prosecuting his studies in any under-graduate degree course under the
University and who is not in default of payment of the prescribed fees and
other charges of the University till such date as may be notified by the
university in this behalf.
Explanation II: .
Notwithstanding anything contained elsewhere in this Act, a regular student
elected under this clause shall hold office for a period of three years from
the date of his election or till he ceases to be a regular under graduate
student, whichever is earlier.
[PART III
PART III]
Powers and
functions of the
Darbar-i-Aliah
(Court).
THE KOLKATA GAZETIE, EXTRAORDINARY, FEBRUARY 20, 2008
· The· Aliah University Act, 2007.
(Chapter III.-Auth .orities of the University.-Section 27.)
(32) one Research Scholar or Research Fellow to be elected by such Research
Scholars and Research Fellows.
Explanation I :
"Research Scholar" or "Research Fellow" shall mean-a whole-time
Research Scholar or Research Fellow of the University who receives a
stipend from the University.
Explanation II :
Notwithstanding anything ·.contained elsewhere in this Act, a Research
Scholar or Research Fellow elected under this clause shall cease to hold
office on the expiration of the term of Research Scqolarship or Research
Fellowship, as the case may be.
(3) All members except whose term has already been fixed, of the Darbar-i
Aliah (Court) and other than ex officio members, shall hold office for a term of four
years:
Provided that a member of the Parliament of State Legislature shall cease
to be a member of the Darbar-i-Aliah (Court) on his becoming Minister or Speaker or
Deputy Speaker (Lok Sabha.or Bidhan Sabha) or Deputy Chairperson (Rajya Sabha).
(4) An ex officio member shall cease to be a member of the Darbar-i-Aliah
(Court) as soon as he vacates the office by virtue of which he is such member.
(5) AI'l elections to the Darbar-i-Aliah (Court) shall be held in the manner
prescribed by Statutes.
27. (1) Subject to such condition as may be provided by or under the provision
of this Act, the Darbar-i-Aliah (Court) shall exercise the following powers and perform
the following functions:-
(i) to ·consider the annual report as prepared by the Majlis-i-Muntazirnah
(Executive Council) and to pass such resolutions relating thereto as
may be considered necessary ;
(ii) to consider and advise on such other reports from the Majlis-:.i
Muntazirnah (Executive Council) or any other b'>dy as may be placed
before it;
(iii) to consider, and advise on, proposals from the Majlis-i-Muntazimah
(Executive Council) for co-?peration and collaboration with other
universities, institutions and educational authorities in matters that
relate to or further the academic objectives of the University;
(iv) to consider the Annual Statement of Accounts and the Annual
. Financial Estimate approved by the Majlis-i-Muntazimah (Executive
Council) and to pass such resolutions relating thereto as may be
considered necessary :
Provided that for the purpose of passing the resolutions
modifying or rejecting any such Annual Financial Estimates, it shall
be necessary for a majority of the total number of members of the
Court existing at the time to vote in favour of the resolution;
(v) to consider and suggest measures for the improvement of the
administration and finances of the University, and generally for the
furtherance of its objectives;
(vi) to establish University departments, institutions, schools and centres
of multidisciplinary research, libraries, laboratories, workshops and
museums for study and research ;
13
14
Meetings of the
Darbar-i-Aliah
(Court).
THE KOLKATA GAZErTE, EXTRAORDINARY, FEBRUARY 20, 2008
The Aliah University Act, 2007.
(Chapter I/1.-Authorities of the University.-Section 28.)
(vii) to create an institute with the approval of the State Goverrunent,
posts of Professors, Assistant Professors, Lecturers and such posts
including posts of officers and staff as may be necessary for the
establishment of University departments, Institutions, schools and
centres, libraries, laboratories, workshops and museums referred to
clause (vi);
(viii) to institute fellowships , travelling fellowships, scholarships,
studentships, stipends, bursaries, exhibitions, medals and prizes to
be awarded out of the University Fund;
(ix) to institute degrees, titles, diplomas, certificates and other academic
distinctions;
(x) to confer degrees, titles, diplomas, certificates and other academic
distinctions on persons who -
(a) hav~ pursued prescribed courses of stud ies or have been
exempted therefrom in the manner prescribed, and have passed
such examinations as may be prescribed, or
(b) have carried on research in accordance with such conditions
as may be prescribed ;
(xi) to withdraw or to cancel degrees, titles, diplomas, certificates or
other academic distinctions under such conditions as may be
prescribed by Statutes and after giving the person affected a
reasonable opportunity to present his case;
(xii) to confer honorary degrees or other academic distinctions;
(xiii) to make rules for the transaction of its own business;
(xiv) to exercise all other powers and perform all other functions conferred
and imposed on it by or under this Act.
(2) The Darbar-i-Aliah (Court) shall not exercise the powers and perform the
duties referred to in clauses (vi), (vii) and (xii) of sub-section (1) except on the
recommendation of the Majlis-i-Muntazimah (Executive Council) but may send
proposals in respect thereof to the Majlis-i-Muntazimah (Executive Council) for its
recommendation.
(3) The Dai:bar-i-Aliah (Court) shall have the power to review the action of
the Majlis-i-Muntazimah (Executive Council), save where the Majlis-i-Muntazirnah
(Executive Council) has acted in accordance with the powet:s conferred on it by or
under this Act :
Provided that if any question arises as to whether the Majlis-i
Muntazirnah (Executive Council) has acted in accordance with the powers conferred
on it by or under this Act, the matter shall be decided by reference to the ~ir-i-Jamia
(Chancellor) whose decision shall be final.
28. (I) · The Darbar-i-Aliah (Court) shall meet at least thrice in a financial year,
other than for convocation, on dates to be fixed by the Shaikh-ul-Jamia (Vice
Chancellor). One of such meetings shall be held befor~ March and shall be called the
Annu~l Meeting. The Darbar-i-Aliah (Court) may also meet at such other times as it
may, from time to time, decide.
(2) One-third of the total number of members of the Darbar-i-Aliah (Court)
shall be a quorum for a meeting of the Darbar-i-Aliah (Court):
Provided that such quorum shall not be required at a convocation.
(3) The Shaikh-ul-Jamia (Vice-Chancellor) may, whenever he thinks fit, and
. shall, upon ~ requisition in writing signed by not less than fifty percent of the total
number of members of the Darbar-i-Aliah (Court) convene a meeting of the Darbar
i-Aliah (Court). A meeting on such requisition shall be held within fifteen days of the
receipt of the requisition by the Shaikh-ul-Jamia (Vice-Chancellor).
[PAIIT III
PART ill)
The Majlis-i
Muntazimah
(Executive Council).
Powers and
functions of the
Majlis-i-Muntazimah
(Executive
Council).
THE KOLKATA GAZETTE, EXTRAORDINARY, FEBRUARY 20, 2008
The Aliah University Act, 200i
(Chapter Ill.-Authorities of the University.-S_ections 29, 30.)
29. (1) The Majlish-i-Muntazimah (Executive Council) shali be the principal
executive body of the :University.
(2) The Majlis-i-Muntazimah (Executive Council) shall consist of the
following members, namely :-
(i) the Shaikh-ul-Jamia (Vice Chancellor);
(ii) the Naib Shaikh-ul-Jamia (Pro-Vice-ChanceUor);
(iii) the Deans of the Faculties;
(iv) the Registrar;
(v) the Musajjil (Registrar);
(vi) the Dean of Students' Welfare;
(vii) three teachers, one each from amongst Professors, Readers and
Lecturers to be appointed by the Vice-Chancellor by rotation
according to. seniority;
(viii) three persons interested in education preferably in the field of
different profession and technology to be nominated by the Amir-i
Jamia (Chancellor);
(ix) one person interested in Islamic education and cultExcerpt shown. Open the full act in Lexace.