Section 5 in The West Bengal Joint Entrance Examinations Board Act, 2014
5. The Board.
(1)There shall be a Board to be known as the West Bengal Joint Entrance Examinations Board as may be constituted under the provisions of this Act, by the State Government:Provided that the existing West Bengal Joint Entrance Examinations Board constituted pursuant to no. 828-Edn (D) dated 02.03.1962 and it's Chairman, members and the employees, shall continue to function as such until a new Board is constituted as per the provisions of this Act.(2)The Board, its members and the employees shall together, constitute a body corporate having perpetual succession with a common seal and shall have power to sue or be sued by the name of the West Bengal Joint Entrance Examinations Board.(3)Every petition or memorandum or other instrument for and on behalf of the Board shall be signed and executed by the Registrar.(4)The headquarter of the Board shall be at Kolkata:Provided that the State Government may for reasons to be recorded in writing, allow the Board to open and maintain regional offices in any part of the State of West Bengal.(5)All properties whether movable or immovable, belonging to the existing Joint Entrance Examinations Board shall, from the date of coming into effect of this Act, vest to the Board and continue to be vested until dissolution of the Board.(6)The Board shall have the power to acquire or to dispose of immovable properties subject to the prior approval of the State Government in writing.(7)Without prejudice to the generality of the provisions of this Act, the State Government may, for reasons to be recorded in writing, vest such other power and function to the Board if, in the opinion of the State Government that such power and function is necessary for the purpose of implementation of the provisions of this Act.
