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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of West Bengal - Subsection

Section 10(2) in The Kalyani University Act, 1981

(2)The Vice-Chancellor shall have the power to convene meetings of the Court, the Executive Council, [the Faculty Councils for post-graduate studies, the Councils for undergraduate studies] [Words substituted for the words 'the Faculty Councils for post-graduate and undergraduate studies' by W.B. Act 17 of 1999.] and of any other authority or body of the University.