Section 47 in The North Bengal University Act, 1981
47. Statutes.
- Subject to the provisions of this Act, Statutes may be made to provide for all or any of the following matters:-(a)the constitution, duties and powers of the subordinate authorities which may be constituted by the University;(b)the subordinate authorities of which the Vice-Chancellor shall be an ex officio member and Chairman;(c)the filling of vacancies of members of the subordinate authorities and all other matters relating to those authorities;(d)the appointment, powers and duties of the officers of the University other than the Vice-Chancellor in so far as these have not been specifically provided for in this Act;(e)the terms and conditions of appointment of the Registrar and the Finance Officer;(f)the constitution of a pension, insurance or provident fund for the benefit of Teachers, officers, and employees of the University;(g)the conferment of honorary degrees;(h)the withdrawal of degrees, diplomas, certificates and other academic distinctions;(i)the establishment of authorities of the University referred to in clause (7) of section 16 and colleges, libraries, museums and other institutions and abolition of such authorities, colleges, libraries, museums and institutions;(j)the maintenance of registers of Government Colleges, constituent college and affiliated colleges;(k)the maintenance of a register of -(i)Professors of the University,(ii)Teachers other than Professors of the University,(iii)Principals of affiliated colleges,(iv)Teachers not being Principals of affiliated colleges,(v)Full-time students of the University and affiliated colleges,(vi)Officers and non-teaching staff of the University and non-teaching staff of affiliated colleges;(l)the rules and procedure for holding elections to the Court, the Executive Council and other authorities and bodies of the University;(m)the conditions under which colleges and other institutions may be recognised or affiliated by the University and the withdrawal of such recognition or affiliation;(n)the institution of fellowships, scholarships, studentships, exhibitions, medals and prizes;(o)the constitution, powers and functions of the Governing Bodies of colleges, other than Government colleges;(p)[ the terms and conditions of service of Teachers, Librarians and nonteaching staff of affiliated colleges other than Government Colleges;] [[Clause (p) substituted by W.B. Act 8 of 1988, w.e.f. 13.8.85, which was earlier as under:-'(p) the terms and conditions of service of-(i)Librarian, and(ii)non-teaching staff.of colleges, other than Government colleges:'.]](q)the calling of meetings of the Court and the giving of notice thereof to the members of the Court and the procedure at such meetings;(r)contracts by the University and the examination thereof;(s)qualifications of Teachers and Teachers of the University;(t)the fees to be charged for courses of study in the University and in colleges and for admission to the examinations for degrees and diplomas of the University;(u)the manner of exemption from study referred to in sub-clause (a) of clause (11) of section 4; and(v)all other matters which under this Act are required to be or may be prescribed by Statutes.
