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State of West Bengal - Section

Section 9 in Bidhan Chandra Krishi Viswa Vidyalaya (Temporary Supersession) Act, 2012

9. Appointment of Vice-Chancellor.

- As soon as may be after the coming into force of this Act, the Chancellor shall, in consultation with the Minister, appoint a person to be the Vice-Chancellor and all the provisions of the Act which apply to a Vice-Chancellor appointed under sub-section (1) of section 20 of the Act shall so far as may be applied in relation to a Vice-Chancellor appointed under this section.