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 11 in Bidhan Chandra Krishi Viswa Vidyalaya (Temporary Supersession) Act, 2012

11. Power to remove difficulties.

- If in view of the provisions in the Act, any difficulty arises in giving effect to the provisions of this Act, the Council shall refer the difficulty to the State Government which may, in consultation with the Chancellor, make such order or do such thing, not inconsistent with the provisions of this Act, as might be considered necessary or expedient for removing the difficulty.