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[Cites 0, Cited by 0] [Section 20(6)] [Section 20] [Entire Act]

State of West Bengal - Subsection

Section 20(6)(b) in The Bidhan Chandra Krishi (Viswavidyalaya) Act, 1974.

(b)When a vacancy occurs in the office of the Vice-Chancellor by reason of death, resignation or expiry of the term of his office or otherwise, then, pending the appointment of a Vice-Chancellor the Chancellor in consultation with the Minister may appoint any person to exercise the powers and perform the duties of the Vice-Chancellor for any period not exceeding six months.