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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of West Bengal - Subsection

Section 55(2) in The Rabindra Bharati Act, 1981

(2)The first Vice-Chancellor shall, with the approval of the Chancellor and with the assistance of a Committee consisting of not less than nine members nominated by the State Government, cause the Statutes, the Ordinances and the Regulations of the former University to be revised and if he considers it necessary, cause them to be amended.