Section 4 in The North Bengal University Act, 1981
4. Powers of the University.
- The University shall have the following powers namely:-(1)to provide for instruction and training in such branches of learning as it may think fit and to make provisions for research and for the advancement and dissemination of knowledge;(2)to establish, maintain or manage colleges, libraries, museums and such other institutions or centres as it may consider fit;(3)to recognize any college as a constituent college or a professional college and to withdraw such recognition;(4)to affiliate to itself any college, institution or centre and to withdraw such affiliation;(5)[ to prescribe for affiliated colleges, other than Government Colleges,-] [[Clause (5) substituted by W.B. Act 8 of 1988, w.e.f. 13.8.1985. which was earlier as under '(5) to prescribe for colleges other than Government Colleges-(a)the constitution, powers and functions of their Governing Bodies, and(b)the terms and conditions of service of-(i)Librarians, and(ii)non-teaching staff;.]](a)the constitution, powers and functions of their Governing Bodies, and(b)with the approval of the State Government,-(i)the terms and conditions of service of Teachers, Librarians and non-teaching staff, and(ii)rules for provident fund;(6)to prescribe for colleges the rules for Teachers Councils;(7)to provide for the inspection, or investigation into the affairs, of colleges or institutions or centres recognized by it or affiliated to it and to exercise general supervision and control over them;(8)to take over for a period of twelve months the management of any affiliated, constituent or professional college or institution or centre other than a Government College or institution in order to ensure that proper standard of teaching, training or instruction is maintained therein:Provided that the University may, if it considers necessary so to do, extend such period so, however, that the aggregate period shall not exceed eighteen months;(9)to dissolve the Governing Body of any affiliated, constituent or professional college or institution other than a Government College and, pending reconstitution of the Governing Body thereof in such manner as may be prescribed, to appoint an Administrator or an ad hoc Governing Body:Provided that reconstitution of the Governing Body shall be made within a period of twelve months from the date of its dissolution:Provided further that the University may, if it considers necessary so to do, extend such period so, however, that the aggregate period shall not exceed eighteen months;(10)to institute degrees, titles, diplomas, certificates and others academic distinctions;(11)to hold examinations and to confer degrees, titles, diplomas, certificates and other academic distinctions on persons who-(a)shall have pursued an approved course of study in the University or in an affiliated, constituent or professional college or a University Laboratory or University Library unless exempted therefrom in the manner prescribed, and shall have passed the prescribed examinations of the University, or(b)shall have carried on research under conditions prescribed;(12)to withdraw or cancel degrees, titles, diplomas, certificates or other academic distinctions under such conditions as may be prescribed by Statutes and after giving the persons affected a reasonable opportunity to present his case;(13)to confer honorary degrees and other academic distinctions under conditions prescribed;(14)to institute and make appointment to Professorship, Readership, Lecturer ship and other posts required by the University for the purpose of imparting instruction or conducting research in the University;(15)to create posts, as and when required, of officers and employees of the University besides those provided for in this Act and to appoint persons to such posts;(16)to institute fellowships, travelling fellowships, scholarships, studentships, stipends, bursuries, exhibitions, medals and prizes to be awarded out of the University Fund;(17)to prescribe, subject to the provisions of this Act, the constitution, powers and duties of the Boards of Studies, Finance Committee and other bodies;(18)to prescribe the powers and duties of officers of the University;(19)to prescribe, subject to the provisions of this Act, the terms and conditions of service, including the rules of conduct and discipline, and the emoluments for all posts of Teachers and other employees of the University;(20)to make provisions for provident fund and other funds for the employees of the University;(21)to establish, maintain and manage hostels and other places of residence for the students, Teachers, Officers and other employee of the University;(22)to recognize hostels and other places of residence and withdraw recognition thereof;(23)to prescribe, demand and receive fees, fines and other charges;(24)to provide for the supervision and control of residence and discipline of students of the University and to make arrangements for promotion of their health and general welfare;(25)to conduct, co-ordinate, regulate and control post-graduate, research work and teaching in the University, the constituent and affiliated colleges and the institutions recognized by the University;(26)to make grants to the National Cadet Corps and the National Social Service from the University Fund;(27)to enter into an agreement with the State Government or with the approval of the State Government with any other Government or with any person, body or authority for the taking over by the University of the management of any college or institution, including its assets and liabilities, or for any other purpose not repugnant to the provisions of this Act;(28)to acquire, hold and dispose of property, movable and immovable, and to make grants and advances for furthering any of its objects;(29)to accept and administer gifts, endowments and benefactions, for the furtherance of any of its objects for the University or on behalf of any institution established by, affiliated to, or recognized by, the University;(30)to institute awards, fellowships, travelling fellowships, scholarships, studentships, stipends, bursaries, exhibitions, medals and prizes;(31)to accept grants from the Central or any State Government or the University Grants Commission, and, with the approval of the State Government, also from other sources, to raise loans, or to accept loans from the Central or the State Government or the University Grants Commission and from other sources:Provided that raising of loans and acceptance of loans from other sources shall require the approval of the State Government;(32)to co-operate with other universities, institutions and educational authorities in matters that relate to and further the educational objectives of the University;(33)generally to do all such acts and things as may be necessary or desirable for, or incidental to, the advancement of the objects or purposes of the University.
