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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of West Bengal - Subsection

Section 6(1)(b) in The West Bengal University of Technology Act, 2000

(b)any Principal, teacher, or other employee, or any member of the Governing Body, by whatever name called, or any student, of any such affiliated college or institution, holding, by virtue of his being such Principal, teacher, or other employee, or member or student, any office in or under any university or any of the authorities of such university to which such college or institution was affiliated before the said date, shall cease to hold such office and the vacancy so caused shall be deemed to be a casual vacancy for the purposes of the law of the State of West Bengal under which that university was established;