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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of West Bengal - Subsection

Section 55(10) in The Rabindra Bharati Act, 1981

(10)In construing the provisions of section 17, section 20 and section 22 and in construing the provisions of the Statutes, the Ordinances and the Regulations of the University in the relation to the constitution, under this section, of the Court, the Executive Council, the Faculty Councils and the Boards of Studies, references to the heads of departments of teaching of the University, the University Professors, University Readers and University Lecturers, and Teachers of the University shall be deemed to be references to the persons holding offices respectively as the heads of departments of teaching Professors, Readers, Lecturers and Teachers of the University known as Rabindra Bharati, immediately [before the date of publication of final list of voters for election under this Act and the Statutes to the Court, the Executive Council, the Faculty Councils or the Boards of Studies, as the case may be.] [Words substituted for the words 'before the date of appointment of the first Vice-Chancellor,' by W.B. Act 21 of 1983.]