Section 29 in West Bengal Green University Act, 2017
29. Powers and duties of the Schools of Post-graduate and Undergraduate Studies.
- Subject to the provisions of this Act, and the Statutes, the Ordinances and the Regulations, Schools. of Post-graduate and Undergraduate Studies shall exercise the following powers and perform the following duties, namely:-(i)to make proposals to the Governing Board for the establishment of University Departments, Schools, Centres, any such institutions, libraries, laboratories and museums for study and research to be maintained by the University;(ii)to recommend to the Governing Board the creation and institution of Professorships including Distinguished Professorship, Chair Professorship, Adjunct Professorship, Associate Professorship, Assistant Professorship, and other teaching posts and the duties and emoluments thereof;(iii)to make proposals to the Governing Board 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 Governing Board thereon;(iv)to prescribe after consulting the Governing Board the minimum qualifications for posts of Teachers of the University; as per guidelines of the State Government;(v)to make proposals to the Governing Board 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 make proposal to the Governing Board for constituting or reconstituting the departments of teaching in the University;(vii)to make provisions for lectures and instructions for students of University Departments, Schools and Centres and University Laboratories and also for other persons who are not such students;(viii)to advise the Governing Board on the institution of degrees, titles, diplomas, certificates and other academic distinctions;(ix)to fix the date of commencement of, and to hold and conduct, subject to general supervision by the Governing Board, University Examinations at the Post-graduate and Undergraduate stages and publish the results thereof in accordance with the Regulations made in this behalf;(x)to consider and approve results of examinations leading to Post-graduate and Undergraduate degrees, diplomas and certificates;(xi)to recommend to the Governing Board the conferment of Post-graduate and Undergraduate degrees, diplomas and certificates;(xii)to delegate to the teaching departments, research units, and Boards of Studies attached to it the responsibility for such academic matters as may concern such departments, units and Boards;(xiii)to provide for the inspection or the investigation into the affairs of any University Departments, Schools, Centres and any such institution and submit report to the Governing Board;(xiv)to have general supervision over the Boards of Studies attached to the School in accordance with the rules framed for this purpose;(xv)to frame rules relating to the courses of Post-graduate and Undergraduate Studies and the division of subjects in regard thereto including interdisciplinary and multidisciplinary integrated courses in selected subjects and to recommend to the Governing Board for making of Regulations in this behalf;(xvi)to appoint, if required by the Governing Board, after considering the views of the Boards of Studies attached to the School, Boards of Examiners in the subject or subjects relating to Post-graduate and Undergraduate Studies, the subject for doctoral thesis and for prizes and medals;(xvii)to call for such reports or information as the School may consider necessary for efficient discharge of its duties from the teaching departments, research units or Boards of Studies;(xviii)to consider any academic matter relating to the School and to arrive at decisions or make recommendations pertaining thereto to the appropriate authority or officer;(xix)to maintain contact with other School for the purpose of sharing ideas and ensuring co-ordination;(xx)to submit each year its Annual Report to the Governing Board;(xxi)to make rules for the transaction of its own business;(xxii)to exercise all other powers and perform all other functions conferred and imposed on it by or under this Act;(xxiii)to abide by, and implement promptly, the decisions that may be arrived at the Governing Board from time to time in regard to the School;(xxiv)to supply promptly such information, returns, reports and other materials as may be required by the University;(xxv)to have general responsibility for maintenance of standard and enhancement of quality in relation to Post-graduate and Undergraduate studies with which the School is concerned.
