Section 20 in The West Bengal National University Of Juridical Sciences Act, 1999
20. Power to amend Schedule. -
(1)The General Council may, with the prior approval of the Chancellor and the State Government, by notification published in the Official Gazette, amend, either prospectively or retrospectively, the Schedule.(2)A copy of every notification made under sub-section (1) shall be laid before the State Legislature, as soon as may be, after it is made.
