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[Cites 0, Cited by 2] [Entire Act]

State of West Bengal - Section

Section 10 in The Calcutta University Act, 1979.

10. [ The Pro-Vice-Chancellor for Academic Affairs. [Substituted by Act No. 12 of 2011, dated 25.1.2012.]

(1)
(a)The Pro-Vice-Chancellor for Academic Affairs shall be appointed from the persons of the highest level of competence, integrity, morals and institutional commitment. The Pro-Vice Chancellor shall be a distinguished academic with a minimum of ten years of experience in a University system of which at least 5 years shall be as Professor or ten years of experience in a reputed research or academic administrative organization of which at least 5 years shall be in an equivalent position of Professor.
(b)The Pro-Vice-Chancellor for Academic Affairs shall be appointed by the Chancellor in consultation with the Minister. The term of his office shall be for four years and he shall be eligible for re-appointment for a period not exceeding four years but shall not hold office beyond the age of sixty-five years.
(2)The Pro-Vice-Chancellor for Academic Affairs shall be a whole-time officer of the University and shall be paid from the University Fund such salary and allowances as the Chancellor decide in consultation with the State Government.
(3)The Pro-Vice-Chancellor for Academic Affairs may resign his office by writing under his hand addressed to the Chancellor.
(4)If-
(a)the Pro-Vice-Chancellor for Academic Affairs is, by reason of leave, illness or other cause, temporarily unable to exercise the powers and perform the duties of his office, or
(b)a vacancy occurs in the office of the Pro-Vice Chancellor for Academic Affairs by reason of death resignation or expiry of the term of his office, removal or otherwise,
then, during the period of such temporary inability or pending the appointment of a Pro-Vice-Chancellor for Academic Affairs, as the case may be, the Chancellor, in consultation with the Minister and the Vice-Chancellor, shall authorize Pro-Vice-Chancellor for Business Affairs and Finance or a senior teacher of the University or an officer of the University to exercise the powers and perform the duties of the Pro-Vice-Chancellor for Academic Affairs.
(5)The vacancy in the office of the Pro-Vice-Chancellor for Academic Affairs occurring by reason of death, resignation or expiry of the term of his office, removal or otherwise shall be filled up by appointment of a Pro-Vice-Chancellor for Academic Affairs in accordance with the provisions of sub-section (1).
(6)The Pro-Vice-Chancellor for Academic Affairs may be removed from his office by the Chancellor if he is satisfied that the incumbent,-
(a)has become insane and adjudged by a competent court to be of unsound mind; or
(b)has become an undischarged insolvent and stands so declared by a competent Court; or
(c)has been physically unfit and incapable of discharging function due to protracted illness or physical disability ; or
(d)has willfully omitted or refused to carry out the provisions of this Act or has committed breach of any of the terms and conditions of the service contract or has abused or misused the powers vested in him or if the continuance in the office of the Pro-Vice Chancellor is detrimental to the interest of the University; or
(e)has been proved to be guilty of criminal breach of trust or criminal negligence or gross financial irregularity or impropriety or gross negligence of duty; or
(f)has shown incompetence to perform or has persistently made default in the performance of the duties imposed on him by or under this Act; or
(g)has been convicted by a court for any offence within the concept and meaning of the Code of Criminal Procedure, 1973 (2 of 1974); or
(h)is a member of, or otherwise associated with, any political party or acts in any partisan manner while in office.
Explanation. - For the purpose of this sub-clause, whether any party is a political party or any association is a political association or any act of the Pro-Vice Chancellor is partisan, decision of the Chancellor thereon shall be final:Provided that the Pro-Vice-Chancellor for Academic Affairs shall be given a reasonable opportunity to show cause by the Chancellor before taking recourse for his removal under clauses (d), (e), (f), (g) and (h).]
10. The Pro-Vice-Chancellor for Academic Affairs.- (1) The Pro-Vice-Chancellor for Academic Affairs shall be appointed by the Chancellor in consultation with the Minister and the Vice-Chancellor. The term of his office shall be for four years and he shall be eligible for re-appointment for a period not exceeding four years but shall not hold office beyond the age of 65 years.(2) [ The Pro-Vice-Chancellor for Academic Affairs shall be a whole-time officer of the University and shall be paid from the University Fund such salary and allowances as the Chancellor may decide in consultation with the State Government.] [Sub-section (2) substituted by W.B. Act 23 of 1990.](3) The Pro-Vice-Chancellor for Academic Affairs may resign his office by writing under his hand addressed to the Chancellor.(4) If-(a) the Pro-Vice-Chancellor for Academic Affairs is, by reason of leave, illness or other cause, temporarily unable to exercise the powers and perform the duties of his office, or(b) a vacancy occurs in the office of the Pro-Vice-Chancellor for Academic Affairs by reason of death, resignation or expiry of the term of his office, removal or otherwise,then, during the period of such temporary inability or pending the appointment of a Pro- Vice-Chancellor for Academic Affairs, as the case may be, the Chancellor in consultation with the Minister and the Vice-Chancellor shall authorise a Teacher of the University or an officer of the University to exercise the powers and perform the duties of the Pro-Vice-Chancellor for Academic Affairs.(4A) [ Notwithstanding anything contained in this section or elsewhere in this Act, if the Chancellor is of opinion that it is necessary or expedient so to do, the Chancellor in consultation with the Minister and the Vice-Chancellor may appoint the Pro-Vice-Chancellor for Business Affairs and Finance to be also the Pro-Vice-Chancellor for Academic Affairs on such terms and conditions and for such period not exceeding one year as the Chancellor may think fit, and upon such appointment, the Pro-Vice-Chancellor for Business Affairs and Finance shall exercise all the powers and perform all the duties of the Pro-Vice-Chancellor for Academic Affairs in addition to his own duties;] [Sub-section (4A) inserted by W.B. Act 22 of 1983.](5) The vacancy in the office of the Pro-Vice-Chancellor for Academic Affairs occurring by reason of death, resignation or expiry of the term of his office, removal or otherwise shall be filled up by appointment of a Pro-Vice Chancellor for Academic Affairs in accordance with the provisions of sub-section (1) within a period of[one year] [Words substituted by W.B. Act 22 of 1983 for 'six months'.]from the date of occurrence of the vacancy.