Section 19 in The West Bengal University of Technology Act, 2000
19. Regulations.
(1)Subject to the provisions of this Act, the Executive Council shall have, in addition to all other powers vested in it, the power to make regulations to provide for the administration and management of the affairs of the University :Provided that the Executive Council shall not make any regulation affecting the status, powers or constitution of any authority of the University until such authority has been given an opportunity of expressing an opinion in writing on the proposed regulation, and any opinion so expressed shall be considered by the Executive Council :Provided further that except with the prior concurrence of the Academic Council, the Executive Council shall not make, amend or repeal any regulation affecting all or any of the following matters :-(a)the constitution, powers and duties of the Academic Council;(b)the authorities responsible for organising teaching in connection with the University courses of study and related academic programmes;(c)the withdrawal of degrees, diplomas, certificates and other academic distinctions;(d)the establishment and abolition of Schools of Studies, Departments, halls and institutions as well as introduction or abolition of courses of study;(e)according affiliation to an institution who applies for such affiliation or withdrawal of affiliation of an institution;(f)the institution of fellowships, scholarships, studentships, exhibitions, medals and prizes;(g)conditions and modes of appointment of examiners, or conduct or standard of examinations, or any other course of study;(h)mode of enrolment or admission of students;(i)determination of equivalence of any degree, diploma, or certificate of other universities, or institutions for higher education deemed to be universities under section 3 of the University Grants Commission Act, 1956, or other institutes of national importance with the corresponding degree, diploma, or certificate of the University.(2)The Academic Council shall have the power to propose regulations on all or any of the matters specified in clauses (1) to (i) of sub-section (1) and matters connected therewith or incidental thereto.(3)Where the Executive Council has rejected any regulation proposed by the Academic Council, the Academic may appeal to the Chancellor, and the Chancellor may direct that the proposed regulation may be laid before the next meeting of the General Council for its consideration. The General Council shall send its recommendations to the Chancellor who may dispose of the matter suitably.(4)All regulations made by the Executive Council shall be submitted, as soon as may be, to the Chancellor for approval, and shall come into force on and from such date as the Chancellor may direct, provided that the Chancellor may withhold assent to the regulations or remit the same to the Executive Council for reconsideration in the light of the observations, if any, made by him.
