Section 3 in The Rabindra Bharati (Temporary Supersession) Act, 1975.
3. Supersession of the University.
(1)Whereas circumstances exist which render it necessary to take immediate action in providing for the supersession of the Rabindra Bharati University it is hereby declared that the University shall, with effect from the date of coming into force of the Rabindra Bharati (Temporary Supersession) Ordinance, 1975 and for a period of one year thereafter, stand superseded.(2)The State Government may, by notification in the Official Gazette, extend the period referred to in sub-section (1) from time to time so, however, that such extension shall not exceed a period of six months at a time [and in no case the period of supersession] [Words within square brackets inserted by W.B. 33 of 1978.] shall be, beyond the [(27th day of October, 1981)] [At first word 'the 27th day of April, 1980.' substituted by W.B. Act 33 of 1978. Secondly words 'the 27th day of April, 1981.' substituted for the words 'the 27th day of April, 1980.' by W.B. Act 19 of 1980. At present words within first brackets substituted for the words 'the 27th day of April, 1891.' by W.B. Act 13 of 1981.].
