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[Cites 0, Cited by 0] [Section 5(4)] [Section 5] [Entire Act]

State of West Bengal - Subsection

Section 5(4)(b) in The Kalyani University Act, 1981

(b)any Teacher, Principal or member of the Governing Body of any such college holding, by virtue of his being such Teacher, Principal or member, any office in or under the University of Calcutta or any of the authorities of the said University, shall cease to hold such office, and the vacancy so caused shall be deemed to be a casual vacancy for the purposes of the Calcutta University Act, 1979;