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[Cites 0, Cited by 0] [Section 55(4)] [Section 55] [Entire Act]

State of West Bengal - Subsection

Section 55(4)(b) in The Kalyani University Act, 1981

(b)a vacancy occurs in the office of the first Vice-Chancellor before the expiry of the period of his office, then, the Chancellor may, in consultation with the Minister, on such terms and conditions as he thinks fit, appoint another person to be the Vice-Chancellor for the purposes of this section for the unexpired portion of such period or such further period [not exceeding two years] [Words 'not exceeding eighteen months' first substituted for the words 'not exceeding one year' by W.B. Act 7 of 1985, then the words within third brackets substituted for the words 'not exceeding eighteen months' by W.B. Act 25 of 1985.] as the Chancellor thinks, fit, and references in this Act to the first Vice-Chancellor shall be deemed to include references to the Vice-Chancellor appointed under this sub-section.