Section 4A in The Rabindra Bharati (Temporary Supersession) Act, 1975.
4A. [ Power of the Vice-Chancellor till the formation of the Council. - Notwithstanding anything contained elsewhere in this Act, the Vice-Chancellor appointed under section 5 of this Act shall exercise all the powers and perform all the duties under the provisions of the Act or any Statutes, Ordinances or Regulations made thereunder which may be exercised or performed by the University, the Executive Council, the Academic Council and all Committees, Boards or other bodies till the formation of the Council under section 4 of this Act.] [Section 4A inserted by West Bengal Act 33 of 1978.]
