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[Cites 0, Cited by 1] [Section 57] [Entire Act]

State of West Bengal - Subsection

Section 57(2) in The Burdwan University Act, 1981.

(2)The first Vice-Chancellor shall, with the approval of the Chancellor and with the assistance of a committee consisting of not less than nine members nominated by the State Government, cause the Statutes, the Ordinances and the Regulations of the former University to be reviewed and, if he considers it necessary, cause them to be amended.