Section 57(5) in The Burdwan University Act, 1981.
(5)The State Government shall, by notification in the Official Gazette, appoint a date and on and from such date, the Court, the Executive Council, the Faculty Councils for Post-Graduate Studies, the Councils for Undergraduate Studies and the Boards of Studies shall commence to exercise their respective functions and the Statutes, the Ordinances and the Regulations of the former University as reviewed or amended under subsection (2) shall come into force [and shall be the first Statutes, the first Ordinances and the first Regulations of the University.] [Words substituted by W.B. Act 17 of 1983 w.e.f. 22.7.83.]
