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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of West Bengal - Subsection

Section 23(xviii) in The Rabindra Bharati Act, 1981

(xviii)to appoint, if required by the Executive Council, after considering the views of the Boards of Studies attached to the Faculty Council, Boards of Examiners in the subject or subjects relating to postgraduate and undergraduate studies including the subjects for doctoral thesis and for prices and medals;