Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of West Bengal - Section

Section 10 in The West Bengal Medical And Dental Colleges (Regulation Of Admission) Act, 1973

10. Transitional provision. -

(1)Notwithstanding anything contained elsewhere in this Act, it is hereby declared that the Joint Entrance Examination for admission to Engineering Degree Colleges and Pre-Medical Course in the Medical and Dental Colleges in West Bengal held in May, 1973, under the authority of the West Bengal Board of Examination for admission to Engineering Degree Colleges, constituted under the Government of West Bengal, Education Department (Technical Branch) Order No. 164-Edn.(T)/ 6E-1/71, dated the 18th February, 1972, as subsequently amended by the Government of West Bengal, Education Department (Technical Branch) Order No. 1671-Edn.(T)/6E-8/72, dated the 12th December, 1972, shall be deemed to be the Joint Entrance Examination for the year 1973 held in pursuance of the provisions of section 4, by the Central Selection Board constituted under section 3 and the selection and allotment of candidates and the preparation of the waiting lists for admission to the Pre-Medical Course in the year 1973 shall take place accordingly.
(2)For the purpose of sub-section (1), the Central Selection Board may require a candidate to comply with all or any of the requirements enumerated in sub-section (1) of section 6.