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act 021 of 1875 : Honorary Degrees (Calcutta) University Act, 1875 [Repealed]

Honorary Degrees (Calcutta) University Act, 1875 [Repealed]

ACTNO. 21 OF 1875
12 February, 1876
Repealed by Act 1 of 1884
Passed by the Governor General of India in Council.

(Received the assent of the Governor General on the 14th of December 1875.)

An Act to authorize the University at Calcutta to grant Honorary Degrees.

PREAMBLE

Preamble. Whereas, under Act No. II of 1857, an University was established at Calcutta for the purpose of ascertaining by examination the persons who had acquired proficiency in different branches of Literature, Science and Art and of rewarding them by Academical Degrees as evidence of their respective attainments: and by section eight of the same Act the Chancellor, Vice-Chancellor and fellows for the time being of the said University were empowered to make bye-laws and regulations touching the examination for such Degrees and the granting of the same;

And whereas, by section eleven of the same Act, it was provided that the said Chancellor, Vice-Chancellor and fellows should have power after examination to confer the several Degrees therein mentioned;

And whereas, under Act No. XLVII of 1860, the Chancellor, Vice-Chancellor and fellows for the time being of the said University were empowered to confer such Degrees as they should appoint by bye-laws and regulations made and approved as therein mentioned; and all the provisions of the said Act No. II of 1857 with respect to the Degrees therein mentioned, and the examination for those Degrees were declared to apply to Degrees conferred under the said Act No. XLVII of 1860, and to the examinations for such Degrees;

And whereas, under bye-laws and regulations made in exercise of the said powers, the executive government of the said University is now vested in a Syndicate consisting of the Vice-Chancellor and six of the Fellows of the said University; and it is the duty of the said Syndicate (among other things) to grant Academical Degrees;

And whereas it is expedient to authorize the said Syndicate to grant such Degrees to persons who have not undergone a previous examination; It is hereby enacted as follows:

Section 1. Power to confer Honorary Degrees

With the previous consent of the said Chancellor, the said Syndicate for the time being may grant any Academical Degree to any person without requiring him to undergo any examination for such Degree:

Provided that the said Vice-Chancellor and not less than four of the other members of the said Syndicate for the time being certify in writing that in his and their opinion such person is, by reason of eminent position and attainments, a lit and proper person to receive such Degree.