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[Cites 0, Cited by 0] [Section 20(6)] [Section 20] [Entire Act]

State of West Bengal - Subsection

Section 20(6)(a) in The Bidhan Chandra Krishi (Viswavidyalaya) Act, 1974.

(a)If the Vice-Chancellor is, by reason of leave, illness or other cause, temporarily unable to exercise the powers and perform the duties of his office, then, during the period of such temporary inability, the Chancellor in consultation with the Minister may appoint any person to exercise the powers and perform the duties of the Vice-Chancellor.