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 44 in The Jadavpur University Act, 1981

44. Statutes.

- Subject to the provisions of this Act, Statutes may be made to provide for all or any of the following matters :
(a)the declaration of posts as posts of officers of the University referred to in clause (4) of section 7;
(b)the establishment of authorities of the University referred to in clause (6) of section 15;
(c)the appointment, powers, duties, and terms and conditions of service of the officers of the University in so far as these have not been specifically provided for in this Act;
(d)the appointment of Teachers and other employees of the University, their emoluments, duties and terms and conditions of service;
(e)the constitution, powers and duties of the authorities of the University in so far as these have not been specifically provided for in this Act;
(f)the rules and procedure for holding elections to the Court, Executive Council and other authorities and bodies of the University;
(g)the terms and conditions of affiliation or recognition of colleges or Institutions, including terms and conditions for continuance of such affiliation or recognition and rules for disaffiliation or withdrawal of recognition of such colleges or Institutions;
(h)the constitution, powers and functions of the Governing Bodies of colleges, other than Government Colleges;
(i)the terms and conditions of service and the minimum emoluments for posts of Principals, Teachers and such other employees as the University may deem fit, of all affiliated colleges, other than Government Colleges;
(j)the rules for Provident Funds for Teachers of colleges, other than Government Colleges;
(k)the rules for the institution of Provident Fund, pension fund and gratuity for the benefit of the Teachers, officers and other employees of the University;
(l)the holding of convocations to confer degrees, titles, diplomas, certificates and other academic distinctions, including honorary degrees and distinctions;
(m)the conditions for the registration of graduates of the University and for the maintenance of a Register for registered graduates;
(n)the minimum qualifications for Principals and other Teachers and Teachers of the University;
(o)all other matters which under this Act are required to be or may be prescribed by Statutes.
Section 44 substituted by W.B. Act 5 of 1983, which was earlier as under :-44. Statutes.- Subject to the provisions of this Act, Statutes may be made to provide for all or any of the following matters :-(a) the constitution, duties and powers of the subordinate authorities which may be constituted by the University;(b) the subordinate authorities of which Vice-Chancellor shall beex officiomember and Chairman;(c) the filling of vacancies of members of the subordinate authorities and all other matters relating to those authorities;(d) the appointment, powers and duties of the officers of the University other than the Vice-Chancellor in so far as these have not been specifically provided for in this Act;(e) the terms and conditions of appointment of the Registrar and the Finance Officer;(f) the constitution of a pension, insurance or provident fund for the benefit of Teachers, and employees of the University;(g) the conferment of honorary degrees;(h) the withdrawal of degrees, diplomas, certificates and other academic distinctions;(i) the establishment of authorities of the University referred to in clause (6) of section 15 and Institutions, libraries and museums and abolition of such authorities, Institutions, libraries and museums;(j) the maintenance of registers of Government Colleges, constituent colleges and affiliated colleges;(k) the maintenance of a register of-(i) Professors of the University;(ii) Teachers other than Professors of the University;(iii) Principals of affiliated colleges;(iv) Teachers not being Principals of affiliated colleges;(v) full-time students of the University and affiliated colleges;(vi) officers and non-teaching staff of the University and non-teaching staff of affiliated colleges;(l) the rules and procedure for holding elections to the Court, the Executive Council and other authorities or bodies of the University;(m) the conditions under which Institutions may be recognised or affiliated by the University, and the withdrawal of such recognition or affiliation;(n) the institution of fellowships, scholarships, studentships, exhibitions, medals and prizes;(o) the constitution, powers and functions of the Governing Bodies of colleges, other than Government Colleges;(p) the terms and conditions of service of-(i) Librarians, and(ii) non-teaching staff.of colleges, other than Government Colleges;(q) the calling of meetings of the Court and the giving of notice thereof to the members of the Court and the Procedure at such meetings;(r) contracts by the University and the execution thereof;(s) qualifications of Teachers and Teachers of the University;(t) the fees to be charged for courses of study in the University and in colleges and for admission to the examinations for degrees and diplomas of the University;(u) the manner of exemption from study referred to in sub-clause (a) of clause (12) of section 4; and(v) all other matters which under this Act are required to be or may be prescribed by Statutes.'.