Section 13(2) in The West Bengal Universities and Colleges (Administration and Regulation) Act, 2017
(2)Notwithstanding anything contained in any other law for the time being in force or in any custom or usage to the contrary no University, without the prior approval of the State Government, shall, after the commencement of this Act,-(a)permit any person to work under the University beyond the prescribed age of superannuation except in the manner notified by the state Government;(b)dispose of or sell any immovable property of the University;(c)declare setting up or conversion of any post of Officer or teacher of the University;(d)such other act or acts as may be prescribed by the State Government.
