Calcutta University Act, 1979

Assent of the Governor was first published in the Calcutta Gazette, Extraordinary, dated the 31st December, 1979 vide Notification No. 2733-L, -31st December, 1979. An Act to provide for the reconstitution of the University of Calcutta and for certain matters incidental thereto and connected therewith. Whereas it is expedient to reconstitute the University of Calcutta to enable it to function more efficiently as a University encouraging and providing for instruction, teaching, training and research in various branches of learning and courses of study, promoting advancement and dissemination of knowledge and learning, and extending higher education, to meet the growing needs of society and to make the constitution of various authorities or bodies of the University more democratic; It is hereby enacted as follows:-

Act number

Act 38 of 1979

Year

1979

Enacted on

31-12-1980

In force from

31 December 1979

Jurisdiction

West Bengal State Act

Subjects

Education

Read the full text of Calcutta University Act, 1979 section by section on LawLens.

Official source: India Code