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 3 in Bidhan Chandra Krishi Viswa Vidyalaya (Temporary Supersession) Act, 2012

3. Supersession of University.

(1)Whereas circumstances exist which render it necessary to take immediate action in providing for the supersession of the Bidhan Chandra Krishi Viswa Vidyalaya, it is hereby declared that University shall, with effect from the date of coming into force of this Act and for a period of one year thereafter, stand superseded.
(2)The State Government may, by notification in the Official Gazette, extend the period referred to in sub-section (1) from time to time which shall not exceed a period of six months at a time and the aggregate period of supersession shall not, however, exceed two years in all.