Section 13 in The Bidhan Chandra Krishi (Viswavidyalaya) Act, 1974.
13. [ Powers and functions of the Faculty Council for postgraduate and undergraduate studies. - (1) Subject to the provisions of this Act, and the Statutes, the Ordinances and the Regulations, a Faculty Council for post-graduate and undergraduate studies shall exercise the following powers and perform the following functions] [Section 13 substituted by W. B. Act 31 of 1981.]: -
(i)to make proposals to the Executive Council for establishment of the University Departments, institutions, libraries, laboratories and museums for study and research to be maintained by the University;(ii)to recommend to the Executive Council the affiliation of an institution in one or more subjects;(iii)to make proposals to the Executive Council 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 Executive Council thereof;(iv)to recommend to the Executive Council the creation and institution of Professorships, Readerships, Lectureships and other teaching posts and the duties and emoluments thereof;(v)to recommend to the Executive Council the minimum qualifications for posts of teachers of the University;(vi)to make proposals to the Executive Council regarding provisions to be made for enabling the University to undertake specialisation of studies and for organisation of common laboratories, libraries, museums, institutes of research and other institutions maintained by the University;(vii)to make proposal to the Executive Council for constituting or reconstituting departments of teaching in the University;(viii)to advise the Executive Council 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 Executive Council), 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 provide for the inspection or the investigation into the affairs of University departments and submit report to the Executive Council;(xi)to call for such reports or information as the Faculty Council may consider necessary for efficient discharge of its duties from the teaching departments, research units or Boards of Studies;(xii)to recommend to the Executive Council a panel of experts with fields of specialisation for selection for teaching posts;(xiii)to consider any educational matter relating to the Faculty Council and to arrive at decisions or make recommendations pertaining thereto to the appropriate authority or officer;(xiv)to frame rules relating to the course of post-graduate and undergraduate studies and the division of subjects in regard thereto and to recommend to the Executive Council the making of regulation in this behalf;(xv)to maintain contact with other Faculty Councils for the purpose of sharing ideas and ensuring co-ordination;(xvi)to submit each year its annual report to the Executive Council;(xvii)to make rules for the transaction of its own business;(xviii)to exercise all other powers and perform all other functions conferred and imposed on it by or under this Act;(xix)to delegate to the teaching departments, research units and Boards of Studies attached to it the responsibility for such academic matters as respectively concern such departments, units and Boards;(xx)to recommend to the Executive Council the conferment of postgraduate and undergraduate degrees, diplomas and certificates;(xxi)to have general supervision over the Boards of Studies attached to the Faculty Council;(xxii)to appoint, if required by the Executive Council, after considering the views of the Boards of Studies attached to the Faculty Council, Boards of Examiners in the subject or subjects relating to postgraduate studies, including the subjects for doctoral thesis and for prizes and medals.(2)A Faculty Council for post-graduate and undergraduate studies shall not exercise the powers and perform the functions referred to in [clauses (iv) and (v)] [Word and figures substituted by W.B. Act 21 of 1996.] of sub-section (1) without consulting the Boards of Studies.
