Section 4 in The Bidhan Chandra Krishi Viswa Vidyalaya Temporary Supersession) Act, 1978.
4. Effect of supersession. -
With effect from the date of coming into force of this Act, -(a)all the members of the University, excepting the Chancellor and those referred to in clauses (c) to (j), (n) and (o) to (r) of subsection (2) of section 3 of the Act, and the members of the Board of Management, the Academic Council, the Board of Studies of the different Faculties and all authorities of the University declared by Statutes, if any, made under the Act, shall vacate their respective offices;(b)all the powers, functions and duties assigned to the University, the Board of Management, the Academic Council, the Board of Studies of the different Faculties and all the authorities of the University under the Act or any Statute or Regulation made thereunder shall be exercised by the Council to be known as the Bidhan Chandra Krishi Viswa Vidyalaya Council in the manner provided;(c)the Council shall be comprised of the Chancellor, the Vice-Chancellor appointed under section 5 of this Act, the Pro-Vice-Chancellor, if any, and members referred to in clauses (c) to (j), (n) and (o) to (r) of sub-section (2) of section 3 of the Act and ten members to be nominated by the Chancellor in consultation with the Minister and the Education Minister from amongst the Deans of the Faculties and teachers of the University;(d)the Council so constituted shall carry on the functions of the University, the Board of Management, the Academic Council, the Board of Studies and other bodies constituted under the Act or Statutes:Provided that the Council may, with the approval of the Chancellor, delegate any of its powers to such body or bodies as may be constituted with selected members of the Council to carry on the functions assigned to the Board of Management, the Academic Council, the Board of Studies and other bodies constituted under the Act or Statutes and the Council may also appoint persons, connected with the affairs of the University, to advise or assist the body or bodies constituted :Provided further that any vacancy in the Council or body or bodies, if any, constituted by the Council, due to omission, initial or subsequent, to nominate members, death, resignation or otherwise, shall not invalidate the proceedings of the Council or the body or bodies constituted:Provided also that the delegation shall not prevent the exercise of any such powers or performance of any such duties by the Council and the Council may also alter or set aside a decision of the body or bodies constituted;(e)twenty-five per cent, of the members of the Council shall form the quorum for a meeting of the Council and twenty-five per cent. of the members of the body or bodies to which functions may be delegated under clause (d) shall form the quorum for a meeting of such body or bodies:Provided that the Vice-Chancellor and in his absence the Pro-Vice-Chancellor shall preside in any meeting of the Council or body in which he may be present and in the absence of both of them, the members present shall by a majority vote elect the President for the meeting;(f)all the provisions in the Act, Statutes or Regulations shall, if in conflict with the provisions of this Act, stand modified:Provided that nothing in this clause shall affect the powers of the Chancellor under the Act, Statutes or Regulations.
