Section 3 in The West Bengal Pre-University, University Entrance And Three-Year Degree Course (Discontinuance Of Admission For Prosecution Of Study) Act, 1978
3. Discontinuance of admission of students for prosecution of study in Pre-University course, University Entrance course and Three-Year degree course.
- Notwithstanding anything to the contrary contained in the Jadavpur University Act, 1955, the Burdwan University Act, 1959, the Kalyani University Act, 1960, the North Bengal University Act, 1961, the Rabindra Bharati Act, 1961, or the Calcutta University Act, 1966, or the Statutes, the Ordinances, the Regulations or the rules made thereunder, or the West Bengal Board of Secondary Education Act, 1963, or the West Bengal Council of Higher Secondary Education Act, 1975, or in any direction of the State Government thereunder, -(a)admission of students by a college for prosecution of study in the Pre-University course or the University Entrance course, as the case may be, of a University shall be, and shall be deemed to have been, discontinued with effect from the academic year beginning on the first day of June, 1977;(b)students admitted for prosecution of study in the Pre-University course or the University Entrance course, as the case may be, of a University during the academic year beginning on the first day of June, 1977, by a college in which instruction is also provided for Higher Secondary course of the Council, shall be transferred by such college for prosecution of study in the first year (class XI) stage of such Higher Secondary course; if such transfer by such college requires any relaxation of the limit of enrolment of students for prosecution of study in such Higher Secondary course, such relaxation shall be granted by the Council on application by such college;(c)students admitted for prosecution of study in the Pre-University course or the University Entrance course, as the case may be, of a University during the academic year beginning on the first day of June, 1977, by a college in which instruction is not provided for Higher Secondary course of the Council, shall be readmitted by such college for prosecution of study in the first year (class XI) stage of such Higher Secondary course and for this purpose such college shall apply for recognition of the Council and upon such application the Council shall grant such recognition;(d)students who have passed the Higher Secondary Examination of the Board or the Pre-University Examination or the University Entrance Examination, as the case may be, of a University or an equivalent examination considered as such by such University but have not taken admission for prosecution of study in the three-year degree course of any such University and students who will pass any such examination shall, subject to such conditions as may be imposed by the Council in this behalf and for a period of two years from the academic year beginning on the first day of July, 1977, be eligible for admission for prosecution of study in the second year (class XII) stage of the Higher Secondary course of the Council;(e)admission of students by a college or University for prosecution of study in the first year stage of such three-year degree course as in force during the academic year beginning on the first day of June, 1977, shall, with effect from the academic year beginning on the first day of June, 1978, be discontinued.
