Section 52(5) in The Bidhan Chandra Krishi (Viswavidyalaya) Act, 1974.
(5)The State Government shall, by notification in the Official Gazette, [appoint a date or dates and on and from such date or dates] [Words substituted by W. B. Act 9 of 1982 w.e.f. 5.8.82.] the Court, the Executive Council, the Faculty Councils for post-graduate and undergraduate studies and the Boards of Studies shall commence to exercise their respective functions and the first Statutes, the first Ordinances and the first Regulations as framed under sub-section (2) shall come into force and be the first Statutes, the first Ordinances [and the first Regulations of the University; and different dates may be appointed for different authorities of the University and for the first Statutes, the first Ordinances and the first Regulations as framed under subsection (2)] [Words substituted by W. B. Act 9 of 1982 w.e.f. 5.8.82.].
