Section 8(3) in The Rabindra Bharati (Temporary Supersession) Act, 1975.
(3)[ For removal of doubts it is declared that anything done or any action taken by the Vice-Chancellor appointed under section 5 of this Act till the coming into force of the Rabindra Bharati (Temporary Supersession) (Amendment) Ordinance, 1978 shall be deemed to have been validly done or taken under the authority of the Council and shall not be called in question in any court.] [Sub-section (3) inserted by W.B. Act 33 of 1978.]
