Section 4(11) in The Calcutta University Act, 1979.
(11)to dissolve the Governing Body of any affiliated, constituent or professional college or institution, other than a Government College, and, pending reconstitution of the Governing Body thereof in such manner as may be prescribed, to appoint an Administrator or an ad hoc Governing Body:Provided that the reconstitution of the Governing Body shall be made within a period of twelve months from the date of dissolution:Provided further that the University may, if it considers it necessary so to do, extend such period so, however, that the aggregate period shall not exceed eighteen months;
