West Bengal State Council Of Higher Education Act, 1994

Assent of the Governor was first published in the Calcutta Gazette, Extraordinary, of the 29th July, 1994. An Act to provide for the establishment of a State Council of Higher Education in West Bengal. Whereas there are guidelines laid down by the University Grants Commission for the selling up of State Councils of Higher Education; And whereas it is expedient to establish a State Council of Higher Education in West Bengal, keeping in view the guidelines laid down by the University Grants Commission in order to maintain the standards of teaching, examination and research in Universities and affiliated colleges in West Bengal largely in line with the objectives determined by the University Grants Commission, monitor the performance of the affiliated colleges in this respect, and strengthen the planning and co-ordination of education programmes in higher education so as to (a) fulfil the need of the future development, (b) control unplanned expansion, (c) channelise higher education in desirable directions on the basis of the socio-economic need and academic requirement and, finally, (d) act as a link as far as possible between the Universities and the colleges on the one hand and the State Government on the other and work closely with the University Grants Commission; It is hereby enacted as follows:-

Act number

Act 37 of 1994

Year

1994

Enacted on

29-07-1994

In force from

29 July 1994

Jurisdiction

West Bengal State Act

Subjects

Education

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Official source: India Code