Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4(6)] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(6)(b) in Raiganj University Act, 2014

(b)for the Colleges other than the Government Colleges and the private colleges, with the approval of the State Government-
(i)the terms and conditions of service and emoluments for posts of Principals, Teachers and such other employees as it may deem fit;
(ii)the rules for Provident Funds; and
(iii)the duties and responsibilities of the Principal, Teachers and any other employee as deem fit and disciplinary actions and punishment for negligence or violations thereof;