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] [Entire Act]

State of West Bengal - Section

Section 4 in The West Bengal Pre-University, University Entrance And Three-Year Degree Course (Discontinuance Of Admission For Prosecution Of Study) Act, 1978

4. Higher Secondary unit of a college to function as an integral part of such college.

- Notwithstanding anything to the contrary contained in the Jadavpur University Act, 1955, the Burdwan University Act, 1959, the Kalyani University Act, 1960, the North Bengal University Act, 1961, the Rabindra Bharati Act, 1961, or the Calcutta University Act, 1966, or the Statutes, the Ordinances, the Regulations or the Rules made thereunder, or the West Bengal Council of Higher Secondary Education Act, 1975 or the rules made thereunder, if, in any college, there is a separate unit for providing instruction for Higher Secondary course of the Council, such unit shall function as an integral part of such college under the one and the same Governing Body of such college:Provided that such integration shall not affect the powers and functions of the Council in respect of Higher Secondary Education enumerated in clauses (a) to (k) and (p) of sub-section (2) of section 21 of the West Bengal Council of Higher Secondary Education Act, 1975.Explanation - "Higher Secondary Education" shall have the same meaning as in the West Bengal Council of Higher Secondary Education Act, 1975.