Section 7 in The Bidhan Chandra Krishi (Viswavidyalaya) Act, 1974.
7. [ Powers of the University. - The University shall have the following powers, namely] [Section 7 substituted by W. B. Act 31 of 1981]: -
(i)to provide for instruction in agriculture;(ii)to establish and maintain University Colleges, University Departments, Institutions, Libraries, Laboratories and Museums for study and research;(iii)to provide for the conduct of research in agriculture and allied branches of learning and to make provision for dissemination of the findings of research and technical information through an extension education programme;(iv)to institute degrees, titles, diplomas, certificates and other academic distinctions;(v)to confer degrees, titles, diplomas, certificates and other academic distinctions on persons who -(a)shall have pursued prescribed courses of studies unless exempted therefrom in the manner prescribed, and shall have passed such examinations as may be prescribed, or(b)shall have carried on research in accordance with such conditions as may be prescribed;(vi)to create and institute Professorships, Readerships, Lectureships, and such posts including posts of officers as may be necessary for the establishment of the University Colleges, University Departments, Institution, Libraries, Laboratories and Museums ;(vii)to withdraw or to cancel degrees, titles, diplomas, certificates or other academic distinctions under such conditions as may be prescribed by Statutes and after giving the person affected a reasonable opportunity to present his case;(viii)to confer honorary degrees and other distinctions under conditions prescribed;(ix)to consider the Annual Statement of Accounts and the Annual Financial Estimates approved by the Executive Council and to pass such resolutions relating thereto as may be considered necessary;(x)to consider the Annual Report as prepared by the Executive Council and to pass such resolutions relating thereto as may be considered necessary;(xi)to advise on such other matters as may be referred to it by the Executive Council;(xii)to consider, and advise on, proposals from the Executive Council for entering into 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 college or institution including its assets and liabilities or for any other purpose not repugnant to the provisions of this Act;(xiii)to co-operate with other universities and educational authorities in such manner and for such purposes as the University may determine for furtherance of the agricultural education;(xiv)to institute and award fellowships, scholarships and prizes in accordance with the Statutes;(xv)to provide and maintain residential accommodation for the students and the staff of the University;(xvi)to prescribe, demand and receive fees and other charges for examinations and other purposes;(xvii)to supervise and control the residence, conduct and discipline of teachers, officers, non-teaching staff, students and field-workers of the University and to make arrangements for promoting their health and welfare;(xviii)to exercise all other powers and perform all other functions conferred and imposed on the University by or under this Act.
