55A. [ Special provision for continuance in office. [Section 55A inserted by W.B. Act 17 of 1999.]
- Notwithstanding anything contained in this Act or in any other law for the time being in force, any person who was a member of any authority or body of the University on the date immediately before the date of coming into force of the Kalyani University (Amendment) Act, 1998, shall continue, and shall be deemed to have continued, to be a member of such authority or body till he ceases to be a member of such authority or body on the expiry of the term of his office as such member or, upon the creation of any office of member of any Faculty Council for post-graduate studies or Council for undergraduate studies by virtue of coming into existence thereof, till the office of such member is filled up in the prescribed manner, whichever is earlier.]
