Section 3(3a) in The Bidhan Chandra Krishi (Viswavidyalaya) Act, 1974.
(3a)[ The term of office of the members of the] [Sub-section (3a) inserted by W. B. Act 4 of 1977] [Court] [Word substituted by W. B. Act 31 of 1981], other than the ex-officio members, shall be [Four years,] [Words substituted by W.B. Act 21 of 1996] and a member shall be eligible to serve more than one term:[Provided that a member elected under clause (w) of sub-section (2) shall hold office for three years or till he ceases to be a student, whichever is earlier] [Proviso added by W. B. Act 31 of 1981.].
