Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9A(1)] [Section 9A] [Entire Act]

State of West Bengal - Subsection

Section 9A(1)(b) in The Burdwan University Act, 1981.

(b)The Pro-Vice-Chancellor (Administration and Academic) shall be appointed by the Chancellor in consultation with the Minister. The term of his office shall be for four years and he shall be eligible for reappointment for a period not exceeding four years but shall not hold office beyond the age of sixty-five years.