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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of West Bengal - Subsection

Section 5(3)(b) in The West Bengal State University (Barasat, North 24-Parganas) Act, 2007.

(b)any Teacher, Principal or member of Governing Body of any such college or institution holding, by virtue of his being such Teacher, Principal or member of Governing Body, any office in or under the University of Calcutta or any of the authority of the said University, shall cease to hold such office and the vacancy so caused shall be deemed to be a casual vacancy for the purpose of the Calcutta University Act, 1979;