Section 52 in The Bidhan Chandra Krishi (Viswavidyalaya) Act, 1974.
52. [ Transitory provisions. - (1) The Chancellor shall, within three months from the date of publication of the Bidhan Chandra Krishi] [Section 52 inserted by W. B. Act 31 of 1981.] [Viswavidyalaya] [The word within square brackets substituted for the words 'Viswa Vidyalaya' throughout this Act by W. B. Act 31 of 1981] (Amendment) Ordinance, 1981 in the Official Gazette, in consultation with the Minister, on such terms and conditions as he thinks fit, appoint a person to be the Vice-Chancellor. Such Vice-Chancellor shall be the first Vice-Chancellor of the University and shall hold office for a period of four years or till he attains the age of 65 years, whichever is earlier, and upon his appointment, the person holding office as the Vice-Chancellor of the University immediately before the date of such appointment shall vacate his office.
(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 first Statutes, the first Ordinances and the first Regulations of the University to be framed.(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.(4)If, for any reason, -(a)the constitution of the Court, the Executive Council and other bodies referred to in sub-section (3) cannot be completed within the period of office of the first Vice-Chancellor appointed under sub-section (1), then, on the expiry of such period, the Chancellor may, in consultation with the Minister, on such terms and conditions as he thinks fit appoint the first Vice-Chancellor whose period of office has expired or another person to be the Vice-Chancellor for the purposes of this section for such period not exceeding one year as the Chancellor thinks fit, or(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 one year as the Chancellor thinks fit,and references in this Act to the first Vice-Chancellor shall be deemed to include references to the Vice-Chancellor appointed under this sub-section.(5)The State Government shall, by notification in the Official Gazette, [appoint a date or dates and on and from such date or dates] [Words substituted by W. B. Act 9 of 1982 w.e.f. 5.8.82.] the Court, the Executive Council, the Faculty Councils for post-graduate and undergraduate studies and the Boards of Studies shall commence to exercise their respective functions and the first Statutes, the first Ordinances and the first Regulations as framed under sub-section (2) shall come into force and be the first Statutes, the first Ordinances [and the first Regulations of the University; and different dates may be appointed for different authorities of the University and for the first Statutes, the first Ordinances and the first Regulations as framed under subsection (2)] [Words substituted by W. B. Act 9 of 1982 w.e.f. 5.8.82.].(6)With effect from the date of publication of the Bidhan Chandra Krishi Viswavidyalaya (Amendment) Ordinance, 1981 in the Official Gazette, the Bidhan Chandra Krishi Viswavidyalaya (Temporary Supersession) Act, 1978 (hereinafter referred to in this sub-section as the said Act) shall stand repealed and thereupon -(a)the Bidhan Chandra Krishi Viswavidyalaya Council referred to in clause (6) of section 4 of the said Act shall stand dissolved, and(b)all the members of the said council shall be deemed to have vacated their respective offices, and shall cease to function, as such members:Provided that notwithstanding such repeal, anything done or any action taken under the said Act shall be deemed to have been validly done or taken under this Act.(7)The first Statutes, the first Ordinances and the first Regulations of the University shall remain in force until new Statutes, new Ordinances and new Regulations are made under the provisions of this Act.(8)The provisions of this section shall have effect notwithstanding anything to the contrary contained elsewhere in this Act or in any other law.
