Section 64 in The West Bengal University of Health Sciences Act, 2002
64. Registered graduates.
(1)Subject to the provisions of sub-section (2) the following persons shall be entitled to have their names entered in the register of registered graduates or deemed to be registered graduates, maintained by the University, namely :-(a)who are graduates of the University;(b)who are graduates holding a degree in Health Sciences of any existing University for which the University under this Act is established.(2)A person who-(a)is of unsound mind and stands so declared by a competent court;(b)is an undischarged insolvent;(c)is convicted for an offence involving moral turpitude;(d)is a registered graduate of any other University established by law in the State of West Bengal;shall not be qualified to have his name entered in the register of graduates, or be a registered graduate, of the University.(3)Every person who intends to be a registered graduate shall make an application to the Registrar in such form, and make payment of such fees, as may be prescribed by Statutes.(4)The Vice-Chancellor shall, after making such inquiry as he thinks fit, decide whether the person is entitled to be a registered graduate or not. If any question arises as to whether a person is entitled to have his name entered in the register of graduates or be a registered graduate or is not qualified to be a registered graduate, it shall be decided by the Vice-Chancellor after making such inquiry as the Vice-Chancellor thinks fit and such decision shall be final.
