(5)[ to prescribe for colleges, other than Government Colleges] [Clause (5) substituted by W.B. Act 8 of 1988 w.e.f. 15.4.84.], -(a)the constitution, powers and functions of their Governing Bodies, and(b)with the approval of the State Government, -(i)the terms and conditions of service of Teachers, Librarians and non-teaching staff, and(ii)rules for provident fund;
