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BANGABASI GROUP OF COLLEGES (TAKING OVER OF MANAGEMENT) ACT, 1978
BANGABASI GROUP OF COLLEGES (TAKING OVER OF MANAGEMENT) ACT, 1978
72 of 1978
An Act to make better provisions for the control, management and maintenance of the Bangabasi Group of Colleges, with a view to promoting education and to take over for that purpose for a limited period the management of all the properties belonging to the said group of colleges or held for the benefit or use thereof.WHEREAS it is expedient in the public interest to make better provisions for the control, management and maintenance of the Bangabasi Group of Colleges, with a view to promoting education and to take over for that purpose for a limited period the management of all the properties belonging to the said group of colleges or held for the benefit or use thereof It is hereby enacted in the Twenty-ninth Year of the Republic of India, by the Legislature of West Bengal, as follows
Section 1 Short title
This Act may be called the Bangabasi Group of Colleges (Taking over of Management) Act, 1978.
Section 2 Definitions
In this Act, unless the context otherwise requires,
(a) "appointed day" means the date of publication of the order made under section 3; Assent of the President first published in the Calcutta Gazette. Extraordinary. dated the 29th March, 1979.
(b) "the Bangabasi Group of Colleges" means
(i) the Bangabasi College (Day),
(ii) the Bangabasi Morning College,
(iii) the Bangabasi Evening College, and
(iv) the Bangabasi College of Commerce at Calcutta, together with the lands, buildings, erections and fixtures constituting the same and includes all furniture, equipments, stores, moneys and other assets, and all lecture rooms, laboratories, libraries, hostels, and boarding houses, if any, held or used in connection with, or as accessories to, or as adjuncts of, the said group of colleges.
Section 3 Taking over of management of the Bangabasi Group of Colleges
(1) The State Government shall, by order published in the Official Gazette, take over the management and control of the Bangabasi Group of Colleges.
(2) An order made under sub-section (1) shall remain in force for a period of two years from the date of its publication in the Official Gazette.
Section 4 Management by State Government
(1) Subject to sub-section (2), the Bangabasi Group of Colleges shall remain under the management of the State Government for the period referred to in sub-section (2) of section 3 and shall be run for the purposes for which it was being run immediately before the appointed day.
(2) The State Government may, at any time before the expiry of the period referred to in sub-section (2) of section 3, make over the management to the Governing Body of the Bangabasi Group of Colleges, constituted by the University of Calcutta in accordance with the provisions of the Calcutta University Act, 1966 and the Statutes made thereunder, with effect from such date as may be specified by the State Government by notification published in the Official Gazette; and the said date shall not be a date later than the period referred to in sub-section (2) of section 3.
(3) The Administrator appointed under section 5 shall cease to function with effect from the date specified in the notification under subsection (2).
Section 5 Appointment of Administrator
(1) The State Government shall, by order in writing, appoint an Administrator for managing the Bangabasi Group of Colleges in accordance with the provisions of this Act and the rules made thereunder.
(2) The State Government may appoint one or more persons to assist the Administrator in carrying out his functions under this Act.
(3) The State Government shall by rules prescribe the terms and conditions of service of the Administrator and other person or persons who may be appointed to assist the Administrator.
Section 6 Effect of taking over of management
(1) Subject to such directions as the State Government may issue from time to time, the Administrator appointed under section 5 shall have all the powers of management and control in relation to the Bangabasi Group of Colleges.
(2)
(i) All persons constituting the ad hoc committees appointed by the University of Calcutta and all other persons exercising any power of management in relation to the Bangabasi Group of Colleges immediately before the appointed day, shall be deemed to have vacated their offices and shall cease to exercise such power;
(ii) all such persons who have in their possession, custody or control any asset or assets of the Bangabasi Group of Colleges shall forthwith deliver possession of such asset or assets to the Administrator appointed under section 5.
Section 7 Penalty
Any person who
(a) having in his possession, custody or control any property belonging to the Bangabasi Group of Colleges, wrongfully withholds such property from the Administrator, or
(b) wrongfully obtains possession of any property forming part of the property of the Bangabasi Group of Colleges, or
(c) wilfully withholds or fails to produce to any person authorised under this Act, any register, record or other documents which may be in his possession, custody or control, or
(d) fails, without any reasonable cause, to submit any accounts, books or other documents, when required to do so, shall be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to five hundred rupees, or with both.
Section 8 Power to defend suits and proceedings
The Administrator appointed under section 5 shall have the power to institute, defend or take part in, any suit or proceeding by or against the Bangabasi Group of Colleges.
Section 9 Protection of action taken under this Act
No suit or prosecution or other legal proceeding shall lie against the State Government or the Administrator or any other person appointed under section 5 for anything which is in good faith done or intended to be done under this Act or the rules made thereunder.
Section 10 Advances by the State Government
(1) The State Government may, on the application made by the Administrator in this behalf, advance moneys for the purpose of efficiently managing the Bangabasi Group of Colleges and all such moneys shall be repayable with such interest as may be prescribed by rules.
(2) Any money advanced under sub-section (1) shall, subject to the prior payment of municipal rates and any sum due to Government on account of taxes or fees, be a first charge upon the properties of the Bangabasi Group of Colleges.
Section 11 Contracts, agreements, etc., to remain suspended
The State Government may, if it is satisfied that it is necessary or expedient so to do, direct, by notification published in the Official Gazette, that the operation of all contracts, assurances of property, agreements, settlements, awards, standing orders or other instruments in force in relation to the Bangabasi Group of Colleges immediately before the appointed day, shall remain suspended and all rights, privileges, obligations and liabilities accruing or arising thereunder before the said date shall remain suspended or shall be enforceable with such modifications and in such manner as may be specified in such notification.
Section 12 Period of limitation
In computing the period of limitation for the enforcement of any right, privilege, obligation or liability referred to in section 11, the period during which it or the remedy for the enforcement thereof was suspended, shall be excluded.
Section 13 Act to have overriding effect
The provisions of this Act or any order or rule made thereunder shall have effect notwithstanding anything inconsistent therewith contained in any other law or any instrument having effect by virtue of any other law.
Section 14 Power to remove difficulties
If any difficulty arises in giving effect to the provisions of this Act, the State Government may take such steps or issue such orders not inconsistent with the provisions of this Act, as may be necessary for the removal of the difficulty.
Section 15 Power to make rules
(1) The State Government may make rules for carrying out the purposes of this Act.
(2) In particular, and without prejudice to the generality of the foregoing power, such rules may provide for
(a) the management of the Bangabasi Group of Colleges;
(b) the terms and conditions of service of the Administrator and other person or persons appointed to assist the Administrator; and
(c) the rate of interest in respect of money advanced by the State Government to the Administrator.
