Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 10] [Entire Act]

State of West Bengal - Subsection

Section 10(1) in West Bengal College Service Commission Act, 2012

(1)Notwithstanding anything contained in any other law for the time being in force or in any contract, customs or usages to the contrary, appointments to the posts of Principals, [Associate Professors, Professor] [Inserted by West Bengal Act No. 26 of 2017, dated 30.6.2017.]Assistant Professors and Librarians of the Government aided Colleges in West Bengal shall be made on recommendation of the Commission:Provided that if in a College referred to in this section, no student is admitted in a particular subject for two consecutive academic sessions, the Commission may, with prior approval of the State Government, re-recommend such [Associate Professors, Professor] [Inserted by West Bengal Act No. 26 of 2017, dated 30.6.2017.]Assistant Professor of such subject to another College having such post in same subject where such students are available.