Section 25 in The West Bengal University of Technology Act, 2000
25. Transitory provisions.
(1)The Governor of West Bengal shall, for the purposes of this section, be the Chancellor of the University, and shall exercise all the powers conferred on the Chancellor by or under this Act.(2)Notwithstanding anything contained in this Act, the first Vice-Chancellor shall be appointed by the Chancellor in consultation with the Minister from a panel of not less than three persons recommended by a committee consisting of three members of whom one each shall be nominated by the Chancellor, the State Government and the University Grants Commission, the committee being convened by the Secretary to the Government of West Bengal in the Higher Education Department. The first Vice-Chancellor shall be appointed on such terms and conditions as the Chancellor may determine in consultation with the State Government. He shall hold office for such period as may be determined by the Chancellor from time to time and such period shall, in no case, exceed four years from the date on which he assumes office.(3)The first Vice-Chancellor, in consultation with the State Government and after giving due regard to any suggestion given by that Government, shall, with the assistance of a committee consisting of not less than six members nominated by that Government, cause the first regulations of the University to be made. The first regulations shall, after the Chancellor has approved the same in consultation with the Minister, come into force on such date as the Chancellor may appoint.(4)The first regulations of the University shall remain in force until they are amended or until new regulations are made under the provisions of this Act.(5)If a vacancy occurs in the office of the first Vice-Chancellor on or before the expiry of the period of his office by reason of death, resignation or otherwise, then, the Chancellor may appoint another person to be the first Vice-Chancellor for the purposes of this section in the manner and on the terms and conditions provided in sub-section (2) for any further period, not exceeding in aggregate the period of four years, which shall include the period served by the first Vice-Chancellor appointed under that sub-section.(6)(a)There shall be an Advisory Committee to be constituted by the State Government of which the first Vice-Chancellor shall be the Chairman.(b)The Advisory Committee shall consist of the following members :-(i)the first Vice-Chancellor-Chairman;(A)one shall be from an institute undertaking research in Science, Engineering and Technology,(B)one shall be from an institute undertaking research in Management, and(C)one shall be from an institute undertaking research in basic and applied sciences, to be nominated by the Chancellor in consultation with the Minister;(v)one Principal of an engineering college or college of technology, to be elected by such Principals of affiliated institutions from amongst themselves;(vi)three Teachers of Engineering, Technology and Management of whom two shall be professor and one shall be a Teacher of the University, other than a Professor, elected by such Professors or Teachers other than the Professors, as the case may be, from amongst themselves';(vii)one person conversant with the administration of the University, nominated by the Chancellor in consultation with the Minister;(viii)the Registrar :(ii)the Secretary, Higher Education Department, Government of West Bengal or his nominee, not below the rank of a Joint Secretary to the Government of West Bengal;(iii)the Secretary, Finance Department, Government of West Bengal or his nominee, not below the rank of a Joint Secretary to the Government of West Bengal;(iv)three heads of institutes of whom-Provided that where a Pro-Vice-Chancellor has been appointed under the provisions of this Act, he shall be a member of the Advisory Committee.(c)The Registrar shall Act as the Secretary of Advisory Committee.(d)All matters of the Advisory Committee shall be decided by a majority vote :Provided that if there is a tie of votes, the Chairman shall have a casting vote.(e)The functions of the Advisory Committee shall be to advise the Chairman of the Committee-(i)in drafting a plan for implementation of the programme of the University for the purpose of this Act;(A)the introduction of degree and post-graduate courses,(B)the preparation of syllabi of different courses of study,(C)introduction of post-doctoral courses and undertaking of research activities,(D)the preparation for granting affiliation to new colleges or institutions,(E)the preparation for conducting examinations,(F)the prescribing of the equivalence of examinations, degrees and diplomas of other universities and institutions and other allied and ancillary matters.(ii)in selecting sites of the University and making necessary arrangements for securing the accommodation, furniture and equipment and such other things as are deemed necessary;(iii)in formulating the staff pattern (both teaching and non-teaching) of the University and in prescribing the qualifications for recruitment of such staff;(iv)in preparing the programme of teaching and other activities of the University consisting of-(f)Notwithstanding anything contained in this Act or the regulations, the first Vice-Chancellor shall, in consultation with the Advisory Committee and with the previous approval of the Chancellor and subject to the availability of funds, discharge all or any of the functions of the University for the purpose of carrying out the provisions of this Act and the regulations, and for that purpose, may exercise any powers or perform any duties, which by this Act or the regulations, are to be exercised or performed by any authority of the University until such authority comes into existence in accordance with the provisions of this Act or the regulations.(7)The vacancy in the office of a member of the Advisory Committee, except ex officio members, occurring by reason of death, resignation or otherwise, shall be filled up in the manner as provided in this section.(8)No act or proceedings of the Advisory Committee shall be invalid merely by reason of the existence of any vacancy in the office of its members.(9)The State Government shall, by notification, appoint a date and on and from such date the General Council, the Executive Council, the Academic Council and other authorities of the University shall commence to perform their respective functions and the first regulations of the University made under sub-section (4) shall be deemed to be the first regulations of the University made under section 19.(10)On and from the date appointed under sub-section (9), the provisions of this section shall stand repealed and, thereupon, the Advisory Committee shall stand dissolved, and the members thereof shall be deemed to have vacated their respective offices.
