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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of West Bengal - Subsection

Section 25(2) in The West Bengal University of Technology Act, 2000

(2)Notwithstanding anything contained in this Act, the first Vice-Chancellor shall be appointed by the Chancellor in consultation with the Minister from a panel of not less than three persons recommended by a committee consisting of three members of whom one each shall be nominated by the Chancellor, the State Government and the University Grants Commission, the committee being convened by the Secretary to the Government of West Bengal in the Higher Education Department. The first Vice-Chancellor shall be appointed on such terms and conditions as the Chancellor may determine in consultation with the State Government. He shall hold office for such period as may be determined by the Chancellor from time to time and such period shall, in no case, exceed four years from the date on which he assumes office.