Section 57(4)(b) in The North Bengal University Act, 1981

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State of West Bengal - Subsection

Section 57(4)(b) in The North Bengal University Act, 1981

(b)a vacancy occurs in the office of the first Vice-Chancellor before the expiry of the period of his office, then, the Chancellor may, in consultation with the Minister, on such terms and conditions as he thinks fit, appoint another person to be the Vice-Chancellor for the purposes of this section for the unexpired portion of such period or such further period [not exceeding two years] [Words 'not exceeding eighteen months' first substituted for the words 'not exceeding one year' by W.B. Act 28 of 1984, w.e.f. 11.9.1984, then the words within the third brackets substituted for the words 'not exceeding eighteen months' by W.B. Act 8 of 1985. w.e.f 6.3.1985.] as the Chancellor thinks fit,

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State of West Bengal - Subsection

Section 57(4)(b) in The North Bengal University Act, 1981