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State of West Bengal - Section

Section 23B in The Kalyani University Act, 1981

23B. Powers and functions of the Councils for undergraduate studies.

- Subject to the provisions of this Act, and the Statutes, the Ordinances and the Regulations, a Council for undergraduate studies shall exercise the following powers and perform the following functions :-
(i)to recommend to the Executive Council the affiliation of a college or an institution in one or more subjects;
(ii)to ensure annual inspection of college;
(iii)to exercise general supervision over the colleges to ensure that the conditions of affiliation are properly fulfilled, the standard of teaching is uniformly maintained and syllabuses as prescribed are properly completed within the academic year;
(iv)to fix the last date of admission of students to different courses of studies and the date of commencement of examinations in consultation with other Councils for undergraduate studies;
(v)to appoint Head Examiners, Examiners, Paper-setters, Scrutineers, Coordinators, Convenors, Tabulators and other persons under the general supervision of the Executive Council;
(vi)to consider the results of examinations below the post-graduate level leading to the conferment of any degree, diploma or certificate of the University, and to recommend such results to the Executive Council for approval;
(vii)to recommend to the Executive Council the disaffiliation or withdrawal of affiliation of any college in respect of any subject or subjects, if, on receipt of a written report from a team of Inspectors appointed by the University, the Council is of opinion that proper standard of teaching is not maintained or conditions of affiliation are not properly fulfilled or the results of the candidates sent up by the college for any examination are unsatisfactory or the college has failed to comply with the directives of the Council;
(viii)to establish, maintain and manage halls and hostels of undergraduate colleges;
(ix)to recommend to the Executive Council the temporary take over of the management of an affiliated or a recognized college or institution, other than a Government College, in consultation with the Executive Council in order to ensure that proper standards of teaching, training or instruction are maintained therein;
(x)to provide for the inspection or investigation into the affairs of undergraduate colleges or institutions, recognized by the Council or affiliated to the University, and to exercise general supervision and control over them;
(xi)to make due provision for health, welfare, residence, and discipline of students and their relationship with colleges and the University and to provide for such training of students as may be considered desirable;
(xii)to recommend to the Executive Council the dissolution of the Governing Body of an affiliated college or institution, other than a Government College, and pending reconstitution of the Governing Body, the appointment of an Administrator or an ad hoc Governing Body;
(xiii)to collect fees for examination, condonation of short percentage for appearing at an examination as non-collegiate student, mark sheet, late admission, change of examination centre, scrutiny of answer script, and change of name or surname, and any other charge for registration and migration of students and grant of diplomas, certificates or any other documents at such rate as may be prescribed by the Executive Council;
(xiv)to exercise supervision to ensure that all properties and funds of the Council are properly controlled and administered;
(xv)to extend facilities and other assistance including exhibits of records, books of accounts, ledgers and any other documents to officers deputed by the University for inspection;
(xvi)to approve the annual report of the activities of the Council during the previous academic year and submit the same to the Executive Council on or before such date as may be fixed by the Executive Council;
(xvii)to abide by, and implement promptly, the decisions that may be arrived at by the University from time to time in regard to the Council;
(xviii)to follow the guidelines and the rules framed by the University from time to time;
(xix)to have general responsibility for academic affairs in relation to undergraduate studies with which the Council is concerned;
(xx)to have general supervision over the Board of Studies attached to the Council in accordance with the rules framed for the purpose;
(xxi)to maintain contact with the corresponding Council for postgraduate studies for the purpose of sharing ideas and ensuring co-ordination;
(xxii)to frame rules relating to the courses of undergraduate studies and the division of subjects in regard thereto, and to recommend to the Executive Council the making of Regulations in this behalf.
Sections 23A and 23B first inserted by W.B. Act 9 of 1998, then Section 23A substituted by W.B. Act 17 of 1999. Previous Section 23A was as under :-'23A. The Council for undergraduate studies.- (1) There shall be the following Councils for undergraduate studies :-(a) the Council for undergraduate studies in Arts, Science, Commerce and Education:(b) the Council for undergraduate studies in Engineering and Technology.(2) The Council for undergraduate studies in Arts, Science, Commerce and Education, shall consist of the following members :-(i) the Vice-Chancellor-Chairman;(ii) the Deans of the Faculty Councils for post-graduate studies in Arts, Commerce and Education, and Science;(iii) ten Teachers of affiliated colleges imparting teaching in Arts, Science, Commerce and Education, of whom two shall be from a Teachers' training college or other professional college, if any, elected by the Teachers of such colleges;(iv) two teachers participating in post-graduate teaching in the subject or subjects concerned, elected by the members of the Faculty Councils for post-graduate studies from amongst themselves;(v) four Principals, of whom three shall be from the undergraduate colleges of Arts, Science and Commerce and one shall be from a Teachers' training college, elected jointly by the Principals of such colleges;(vi) two persons having special knowledge in the subject or subjects concerned, nominated by the Vice-Chancellor.(3) The Council for undergraduate studies in Engineering and Technology shall consist of the following members :-(i) the Vice-Chancellor-Chairman;(ii) the Dean of the Faculty Council for post-graduate studies in Engineering and Technology;(iii) not more than six Teachers participating in teaching in the subject concerned from amongst themselves;(iv) the Principal or Principals of the engineering and technological colleges;(v) the Head or Heads of the Department or Departments concerned, if any,(vi) two persons having special knowledge in the subject concerned, nominated by the Vice-Chancellor.(4) Each Council for undergraduate studies shall have a Secretary to be appointed by the University.(5) All elections to the Council for undergraduate studies shall be held in the manner prescribed by the Statutes.(6) One-third of the total number of members of the Council for undergraduate studies shall be a quorum for a meeting for the Council.'.