Section 26 in West Bengal Green University Act, 2017
26. Powers and duties of the Governing Board.
- Subject to such condition as may be provided by or under the provisions of this Act, the Governing Board shall exercise the following duties and responsibilities and perform the following functions, namely to:-(i)establish University Departments, institutions, centres, libraries, laboratories and museums for study and research;(ii)create, with the approval of the State Government, posts of officers, teachers and other employees as may be necessary for the establishment of the University Departments, institutions, centres, libraries, laboratories etc.;(iii)institute degrees, titles, diplomas, certificates and other academic distinctions;(iv)institute fellowships, traveling fellowships, scholarships, studentships, stipends, bursaries, exhibitions, medals and prizes to be awarded out of the University fund after consulting the respective Schools of Post-graduate and Undergraduate studies;(v)confer degrees, titles, diplomas, certificates and other academic distinctions on persons who-(a)pursue prescribed courses of studies;(b)carry on research in accordance with such conditions as may be prescribed;(vi)withdraw or cancel degrees, titles, diplomas, certificates or other academic distinctions under such conditions as may be provided by Statues and after giving the person affected a reasonable opportunity to present his case;(vii)confer honorary degrees or other academic distinctions;(viii)initiate proposals for the making of Statutes and Ordinances including proposals for amendment or repeal thereof, in the manner hereinafter provided;(ix)maintain University Departments, University Institutions, University libraries, University laboratories and University museums;(x)establish, maintain, manage and recognize halls and hostels;(xi)direct the inspection of University libraries, University laboratories, and hostels;(xii)appoint officers, teachers and other employees of the University and define their duties and other terms and conditions of service in accordance with the Statutes and the Ordinances and suspend, discharge or otherwise punish such teachers, officers and other employees in accordance with the Statutes and the Ordinances;(xiii)determine and collect fees or charges for the registration of students and their admission to courses of studies organized by the University, for holding examinations, for the grant of degrees, diplomas and certificates, and for other like purposes;(xiv)approve the constitution or reconstitution of the respective Department of teaching in the University on the recommendation of the respective Schools of Post-graduate and Undergraduate studies;(xv)make regulations regarding the courses of studies and the division of subjects after obtaining and considering the recommendation of the Schools of Post-graduate and Undergraduate studies in this regard;(xvi)make regulations regarding the examinations which shall be recognized as the equivalent examinations held by the University;(xvii)make regulations regarding the conduct of examinations held by the University and the condition under which students may be admitted to the different courses of studies held by the University;(xviii)make regulations regarding all other matters which may be or are required to be provided for by regulations;(xix)give directions regarding the form, custody and use of the common seal of the University;(xx)acquire, hold and dispose of property, movable and immovable, with the approval of the State Government, and administer all assets, properties, and funds of the University, and undertake all measures necessary or desirable for the conservation or augmentation of the resources of the University;(xxi)accept and administer grants, gifts, donations, endowments and benefactions for the furtherance of the purposes of this Act;(xxii)with the approval of the State Government, raise or accept loans on behalf of the University and make grants or advances from the University fund or other special funds maintained by the University;(xxiii)enter into an agreement with the State Government, or with the approval of the State Government, with any other Government or with any person, body or authority for the taking over by the University of the management of any institution, including its assets and liabilities, or for any other purpose not repugnant to the provisions of this Act on the recommendation of the Schools of Post-graduate and Undergraduate studies concerned;(xxiv)exercise general supervision over Students' Council, University Sports Board and other bodies instituted by the University;(xxv)approve the Annual Statement of Accounts, the Audit Report in respect of the Annual Statement of Accounts, the Internal Audit Report and the Annual Budget of the University;(xxvi)make due provision for the welfare and discipline of students and their relationship with the University and provide for such other training of students as may be considered desirable;(xxvii)make provision for research, advisory services and exchange programme and for that purpose enter into agreement with other Universities, institutions, associations, societies or bodies on such terms and for such purposes, not inconsistent with the purposes of this Act, as it may determine;(xxviii)make rules for the transaction of its own business;(xxix)exercise all other powers and perform all other functions conferred by or under this Act;(xxx)exercise general supervision over the Schools of Post-graduate and Undergraduate studies and give such directions to these Schools for the due discharge of their respective duties as it may consider necessary.
