Section 13 in The West Bengal Universities and Colleges (Administration and Regulation) Act, 2017
13. Administrative of Universities.
(1)Notwithstanding anything contained in any other law for the time being in force or in any custom or usage to the contrary wherever it is proposed to nominate a person by the chancellor in any body or authority of any university or other body corporate, such person shall henceforth be nominated by the Chancellor in consultation with the State Government.(2)Notwithstanding anything contained in any other law for the time being in force or in any custom or usage to the contrary no University, without the prior approval of the State Government, shall, after the commencement of this Act,-(a)permit any person to work under the University beyond the prescribed age of superannuation except in the manner notified by the state Government;(b)dispose of or sell any immovable property of the University;(c)declare setting up or conversion of any post of Officer or teacher of the University;(d)such other act or acts as may be prescribed by the State Government.(3)The State Government may, subject to availability of fund, allow the application for creation of teaching, non-teaching and officers' posts in such University on its discretion, after considering the need for staff in the University.(4)The State Government may, by order, from time to time, revise the scale of pay attached to the post of teachers, officers or non-teaching employees or sanction any new allowance thereof.(5)The State Government may, by, order, regulate the expenditure of a University and may revise such rules from time to time.
