Section 52(2)(b) in The Kalyani University Act, 1981

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State of West Bengal - Subsection

Section 52(2)(b) in The Kalyani University Act, 1981

(b)the Executive Council may delegate any of its powers or duties, conferred or imposed by or under this Act, to-

(i)the Vice-Chancellor,

(ii)a committee constituted from among its own members,

(iii)a committee constituted in accordance with the Statutes or the Ordinances,

(iv)[ any of the Faculty Councils for post-graduate studies or Councils for undergraduate studies, or] [[Sub-clause (iv) substituted by W.B. Act 17 of 1999, which was earlier as under :-

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State of West Bengal - Subsection

Section 52(2)(b) in The Kalyani University Act, 1981