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 0] [Section 13] [Entire Act]

State of West Bengal - Subsection

Section 13(3) in The Rabindra Bharati Act, 1981

(3)If the Finance Officer is for any reason temporarily unable to exercise the power, and perform the duties of his office the Vice-Chancellor may, subject to the approval of the Executive Council appoint a person temporarily for a total period not exceeding six months, to exercise the powers and perform the duties of the Finance Officer.