Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of West Bengal - Section

Section 23 in The Kalyani University Act, 1981

23. Powers and functions of the Faculty Councils for postgraduate studies.

- Subject to the provisions of this Act, and the Statutes, the Ordinances and the Regulations, a Faculty Council for post-graduate studies shall exercise the following powers and perform the following duties :
(i)to make proposals to the Executive Council for the establishment of University Departments, institutions, centres, libraries, laboratories and museums for study and research to be maintained by the University;
(ii)to recommend to the Executive Council the creation and institution of Professorships, Readerships, Lecturer-ships and other teaching posts and the duties and emoluments thereof;
(iii)to make proposals to the Executive Council for the promotion of research and, through special committees, if any, constituted for the purpose, to call for reports on such research work from persons engaged therein, and to make recommendations to the Executive Council thereon;
(iv)to recommend to the Executive Council the minimum qualifications for the posts of Teachers and Teachers of the University;
(v)to make proposals to the Executive Council regarding provisions to be made for enabling the University to undertake specialization of studies and for organization of common laboratories, libraries, museums, institutes of research and other institutions, maintained by the University;
(vi)to constitute or reconstitute the departments of teaching with the approval of the Executive Council;
(vii)to make provisions for lectures and instructions for students of constituent colleges and University Laboratories and also for other persons who are not such students;
(viii)to advise the Executive Council on the institution of degrees, titles, diplomas, certificates and other academic distinctions;
(ix)to consider the results of examinations leading to the conferment of any post-graduate degree, diploma or certificate of the University, and to recommend such results to the Executive Council for approval;
(x)to provide for the inspection or the investigation into the affairs of any Department of the University or any institution established, maintained or managed by the University and submit report to the Executive Council;
(xi)to have general supervision over the Boards of Studies attached to the Faculty Council;
(xii)to frame rules relating to the courses of post-graduate studies and the division of subjects in regard thereto and to recommend to the Executive Council the making of Regulations in this behalf;
(xiii)to appoint, if required by the Executive Council, after considering the views of the Boards of Studies attached to the Faculty Council, Boards of Examiners in the subject or subjects relating to post-graduate studies, including the subjects for doctoral thesis and prizes and medals;
(xiv)to call for such reports or information as the Faculty Council may consider necessary for efficient discharge of its duties from the teaching departments, research units or Boards of Studies;
(xv)to consider any educational matter relating to the Faculty Council and to arrive at decisions or make recommendations pertaining thereto to the appropriate authority or officer;
(xvi)to maintain contact with the corresponding Council for undergraduate studies for the purpose of sharing ideas and ensuring co-ordination;
(xvii)to submit each year its annual report to the Executive Council;
(xviii)to make rules for the transaction of its own business;
(xix)to exercise all other powers and perform all other functions conferred and imposed on it by or under this Act;
(xx)to delegate to the teaching departments, research units, and Board of Studies attached to it the responsibility for such academic matters as respectively concern such departments, units and Boards;
(xxi)to recommend to the Executive Council the conferment of postgraduate degrees, diplomas and certificates.
Section 23 substituted by W.B. Act 9 of 1998, which was earlier as under :-'23. Powers and functions of the Faculty Council for postgraduate and under-graduate studies.- Subject to the provisions of this Act, and the Statutes, the Ordinances and the Regulations, a Faculty Council for post-graduate and undergraduate studies shall exercise the following powers and perform the following functions :(i) to make proposals to the Executive Council for establishment of the University Departments, institutions, centres, libraries, laboratories and museums for study and research to be maintained by the University;(ii) to recommend to the Executive Council the affiliation of a college or an institution in one or more subjects;(iii) to exercise general supervision over the colleges to ensure that the conditions of affiliation are properly fulfilled, standard of teaching is uniformly maintained and syllabi as prescribed are properly completed within the academic year;(iv) to make proposals to the Executive Council for the promotion of research and through special committees, if any, constituted for the purpose, to call for reports on such research work from persons engaged therein, and to make recommendations to the Executive Council thereof;(v) to recommend to the Executive Council the creation and institution of Professorships, Readerships, Lectureships and other teaching posts and emoluments thereof;(vi) to recommend to the Executive Council the minimum qualifications for the posts of Teachers of the University;(vii) to make proposals to the Executive Council regarding provisions to be made for enabling the University to undertake specialization of studies and for organization of common laboratories, workshops, libraries, museums, institutes of research and other institutions, maintained by the University;(viii) to make proposals to the Executive Council for constituting or reconstituting departments of teaching in the University;(ix) to make provisions for lectures and instructions for students of affiliated colleges, University Departments. University Laboratories and also for other persons who are not such students;(x) to advise the Executive Council on the institution of degrees, titles, diplomas, certificates and other academic distinctions;(xi) to fix the date of commencement of, and to hold and conduct, subject to general supervision by the Executive Council, University examinations at the post-graduate and undergraduate stages and to approve and publish the results thereof in accordance with the regulations made in this behalf;(xii) to provide for the inspection or the investigation into the affairs of the University Departments and submit report to the Executive Council;(xiii) to provide for the inspection or investigation into the affairs of affiliated colleges or institutions and submit report to the Executive Council and to exercise general supervision and control over them;(xiv) 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 Faculty Council is of opinion that proper standard of teaching is not 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 fails to comply with the directives of the Faculty Council;(xv) to recommend to the Executive Council the dissolution of the Governing Body of an affiliated college or an institution, other than a Government College, and pending reconstitution of the Governing Body, the appointment of an Administrator or an ad hoc Governing Body;(xvi) to appoint, if required by the Executive Council, after considering the views of the Boards of Studies attached to the Faculty Council, Boards of Examiners; paper setters, scrutineers, coordinators, tabulators and other persons in the subject or subjects relating to the post-graduate and undergraduate studies including the subject for doctoral thesis and prizes and medals;(xvii) to call for such reports or information as the Faculty Council may consider necessary for efficient discharge of its duties from the teaching departments, research units or Boards of Studies;(xviii) to consider any educational matter relating to the Faculty Council and to arrive at decisions or make recommendations pertaining thereto to be appropriate authority or officer;(xix) to frame rules relating to the courses of post-graduate and undergraduate studies and the division of subjects in regard thereto and to recommend to the Executive Council the making of regulations in this behalf;(xx) to maintain contract with other Faculty Councils for the purpose of sharing ideas and ensuring co-ordination;(xxi) to submit each year its annual report to the Executive Council;(xxii) to make rules for the transaction of its own business;(xxiii) to exercise all other powers and perform all other functions conferred and imposed on it by or under this Act;(xxiv) to delegate to the teaching departments, research units, and Boards of Studies attached to it the responsibility for such academic matters as respectively concern such departments, units and Boards;(xxv) to recommend to the Executive Council the conferment of postgraduate and undergraduate degrees, diplomas and certificates;(xxvi) to have general supervision over the Boards of Studies attached to the Faculty Council.'.