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State of West Bengal - Section

Section 4 in Bidhan Chandra Krishi Viswa Vidyalaya (Temporary Supersession) Act, 2012

4. Effect of supersession.

- With effect from the date of coming into force of this Act,-
(a)all the members of the University, excepting the Chancellor and those referred to in clauses (c) to (j), (n) and (p) to (r) of sub-section (2) of section 3 of the Act, and the members of the Board of Management, the Academic Council, the Board of Studies of the different Faculties and all authorities of the University declared by Statutes, if any, made under the Act, shall vacate their respective offices;
(b)all the powers, functions and duties assigned to the University, the Board of Management, the Academic Council, the Board of Studies of the different Faculties and all the authorities of the University under the Act or any Statute or Regulation made thereunder shall be exercised by the Council to be known as the Bidhan Chandra Krishi Viswa Vidyalaya Council in the manner provided in section 5.