Section 38 in The West Bengal State Council Of Technical Education Act, 1995.
38. Re-establishment of Council.
(1)The State Government shall, by order published in the Official Gazette, specify the date on which the Council is re-established in accordance with the provisions of section 4.(2)The State Government shall, by order published in the Official Gazette, specify the dales by which the authorities (other than the State Government) shall nominate members referred to in section 4. If such member or members are not nominated by the specified dates, the State Government shall appoint such member or members from amongst the persons qualified for such nomination.(3)Until the nomination of members referred to in section 4 is made, the State Government shall appoint such member or members from amongst the persons qualified for nomination under sub-clause (iii) of clause (c) of section 4.(4)(a)The members appointed under sub-section (2), shall hold office until the nomination of members under section 4 is made.(b)The members appointed under sub-section (3) shall hold office until the nomination of members referred to in section 4 is made and the names of the members so nominated are published in the Official Gazette in this behalf.
