(6)to prescribe for colleges, other than Government Colleges,-(a)the constitution, powers and functions of their Government Bodies, and(b)[ with the approval of the State Government, - [[Sub-clause (b) substituted by W.B. Act 8 of 1988, w.e.f. 9.8.1985. Original-sub-clause (b) was as under :-'(b) the terms and conditions of service of-(i)Librarians, and(ii)non-teaching staff.'.]](i)the terms and conditions of service of Teachers, Librarians and non-teaching staff, and(ii)rules for provident fund;]
