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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(1) in The West Bengal Joint Entrance Examinations Board Act, 2014

(1)Subject to the provisions of this Act, the Board shall have the following functions, namely:-
(i)to conduct common, combined and competitive entrance examination for selection of candidates for admission to undergraduate and post-graduate professional, vocational and general degree courses in the State:
Provided that holding of common, combined and competitive entrance examination for admission to the post-graduate professional, vocational and general degree courses shall be conducted by the Board from such date as the State Government may. by notification in the Official Gazette appoint;
(ii)to publish information brochures or prospectus and to collect and scrutinize applications from the applicants;
(iii)to upload all relevant information regarding number of available seats in each faculty or subject in each institution on the Board's website;
(iv)to arrange to set up examination centres and to fix the date and different phases of the entrance examination;
(v)to do such other functions as may be necessary for this purpose.