Section 4 in The Calcutta University (Temporary Supersession) Act, 1978
4. Consequences of supersession. -
With effect from the date of coming into force of this Act,(a)all the members of the Senate, the Syndicate, the Academic Council, the Faculties, the Council for Post-Graduate Studies, the Council for Undergraduate Studies, the Boards of Studies, the Finance Committee and all other authorities established under the Statutes, excepting the Chancellor, Vice-Chancellor, Pro-Vice-Chancellors for Academic Affairs and for Business Affairs and Finance shall vacate their respective offices;(b)all the powers and duties assigned to the Senate, the Syndicate, the Academic Council and all other authorities of the University under the Act or any Statutes, Ordinances, Regulations or Rules made thereunder, shall be exercised by the Council to be known as the Calcutta University Council in the manner provided;(c)the Council shall consist of,(i)the Chancellor, Vice-Chancellor, Pro-Vice-Chancellors, Secretary, Department of Education, Secretary, Department of Finance, President, West Bengal Council of Higher Secondary Education and members referred to in clause (xxxi) of sub-section (1) of section 19 of the Act,(ii)members not more than thirty, but not less than fifteen to be nominated by the Chancellor in consultation with the Vice-Chancellor and the Minister from among the Heads of Departments, teachers of the University and Principals and teachers of constituent and affiliated colleges:Provided that the Registrar shall act as the Secretary to the Council;(d)the Council so constituted shall carryon the functions of the Senate, the Syndicate, the Academic Council, the Faculties, the Council for Post-Graduate Studies, the Council for Undergraduate Studies, the Boards of Studies, the Finance Committee and all other authorities established under the Statutes, Ordinances, Regulations or Rules made thereunder:Provided that the Council may, with the approval of the Chancellor, delegate any of its powers to such body or bodies as may be constituted to carryon the functions assigned to the Senate, the Syndicate, the Academic Council, the Council for Post-Graduate Studies, the Council for Undergraduate Studies, the Boards of Studies, the Finance Committee and all other authorities established under Statutes, Ordinances, Regulations or Rules made thereunder:Provided further that any vacancy in the Councillor body or bodies, if any, constituted by the Council, due to omission to nominate members, death, resignation or otherwise, shall not invalid date the proceedings of the Councillor body or bodies constituted:Provided also that the delegation shall not prevent the exercise of any such powers or performance of any such duties by the Council;(e)twenty-five per cent, of the members of the Council shall form the quorum for a meeting of the Council and twenty-five per cent, of the members of the particular body to which any function may be delegated under clause (d) shall form the quorum for a meeting of that body:Provided that the Chancellor, or in his absence, the Vice-Chancellor shall preside at meetings of the Council. If both the Chancellor and the Vice-Chancellor are absent, the meeting shall be presided over by the senior Pro-Vice-Chancellor, if both are present;(f)all the provisions of the Act, Statutes, Ordinances, Regulati6ns or Rules made thereunder shall, if in conflict with the provisions of this Act stand modified:Provided that nothing in this clause shall affect the power of the Chancellor or the Vice-Chancellor under the Act, Statutes, Ordinances, Regulations or Rules made thereunder.
