Section 17 in The West Bengal Universities and Colleges (Administration and Regulation) Act, 2017
17. Power to make rules.
(1)The State Government shall have power to make rules for the purpose of carrying out the provisions of this Act.(2)Without prejudice to the generality of the foregoing provisions of this Act, the State Government shall have power to make rules in relation to:-(i)the terms and conditions of service of all employees of colleges and Universities;(ii)code of conduct and discipline for all the employees of the colleges and Universities;(iii)manner and procedure for holding disciplinary proceedings against employees of the colleges and Universities;(iv)manner and procedure of transfer, including mutual transfer and transfer of his own seeking in respect of all the employees of the colleges, other than the colleges run by minorities;(v)manner and procedure for maintaining funds and accounts of the colleges and Universities including the procedure for maintaining Provident Fund of the employees of the colleges and Universities:(vi)such other subject as the State Government considers necessary for the purposes of this Act.(3)Every rule made under this Act shall, as soon they are made, be laid in the Legislative Assembly while it is in session.
