Section 4 in The West Bengal Joint Entrance Examinations Board Act, 2014
4. Admission in general.
(1)With effect from the date of coming into operation of this Act and subject to the provisions of sub-section (2) of section 3, admission to the undergraduate professional and vocational courses in any College or in any University in West Bengal shall be made on the basis of the concerned Joint Entrance Examinations.(2)The Board shall conduct common, combined, competitive, entrance, examinations referred to in sub-section (1), every year, for such course and in such a manner as may be provided for by the regulations.(3)The State Government may, by notification in the Official Gazette, entrust the Board to conduct separate common, combined, competitive, entrance examination for admission to the post-graduate professional, vocational and general degree courses and from the date of such notification, admission to the post-graduate professional, vocational and general degree courses in all colleges and Universities rendering such courses in West Bengal, shall be made on the basis of such entrance examination.(4)The manner and procedure for conducting separate entrance examination for admission to the post-graduate professional, vocational and general degree courses shall be such as may be provided for by the regulations.(5)The procedure for application and the conditions of eligibility for participating in the examination shall also be provided for by the regulations.(6)For the purpose of conducting the entrance examination, the Board shall charge from every applicant, an application fee as may be notified by the State Government from time to time.(7)On the basis of the examination referred to in sub-section (1) and sub-section (3), the Board shall prepare combined merit lists in terms of the marks secured by the candidate in the concerned entrance examination.(8)Separate merit lists shall be prepared for the candidates belonging to the Scheduled Castes, the Scheduled Tribes, the Other Backward Classes-Category A and Other Backward Classes Category-B following the provisions of the West Bengal State Higher Educational Institutions (Reservation in Admission) Act, 2013 and the rules made thereunder.(9)Selection of candidates shall be made on the basis of counselling process, online or otherwise adopting a single window approach:Provided that the Board may charge such counselling fees from each candidate participating in the counselling process, as may be determined by regulations.(10)The qualifying marks for selection in the examination shall be determined by the Board in consultation with the State Government from time to time.Note. - The State Government shall have the power to resolve any examination related disputes or issues and also to have the power to issue directions to the Board which the Board shall comply.
