Section 52(3) in The Bidhan Chandra Krishi (Viswavidyalaya) Act, 1974.
(3)The first Vice-Chancellor shall within six months from the date of his appointment or within such longer period, [not exceeding eighteen months] [Words substituted by W. B. Act 9 of 1982. w.e.f. 5.8.82.] from the date of his appointment, as the State Government may, by notification in the Official Gazette, direct, cause arrangements to be made for constituting the Court, the Executive Council, the Faculty Councils for post-graduate and under-graduate studies and the Boards of Studies in accordance with the provisions of the first Statutes, the first Ordinances and the first Regulations as framed under sub-section (2), as if they had already come into force.
