Section 9A in The Bidhan Chandra Krishi (Viswavidyalaya) Act, 1974.
9A. [ The Court. - (1) Subject to such conditions as may be provided by or under the provisions of this Act, the Court shall] [Sections 9A and 9B inserted by W. B. Act 31 of 1981] -
(i)make rules for the transaction of its own business;(ii)exercise all the powers and perform all the functions of the University under this Act;(iii)exercise all other powers and perform all other functions conferred and imposed on it by or under this Act.(2)The Court shall not exercise the powers referred to in clauses (t) to (viii) of section 7 except on the recommendation of the Executive Council but may send proposals in respect thereof to the Executive Council for its recommendation.(3)The Court shall have the power to review the action of the Executive Council, save where the Executive Council has acted in accordance with the powers conferred on it by or under this Act:Provided that if any question arises as to whether the Executive Council has acted in accordance with the powers conferred on it by or under this Act, the matter shall be decided by reference to the Chancellor whose decision shall be final.
