Section 29 in The West Bengal University of Technology Act, 2000
29. Power to amend Schedule.
- [(1) The State Government may, by notification to be published in the Official Gazette, amend the Schedule either prospectively or retrospectively.] [[Sub-section (1) Substituted by W.B. Act 12 of 2011, which was earlier as under:'(1) The General Council, on its own motion or on the suggestion of the Chancellor or State Government, may, with the prior approval of the Chancellor and the State Government, amend the Schedule either prospectively or retrospectively. The Schedule so amended shall be published by notification in the Official Gazette'.]](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.
