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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of West Bengal - Subsection

Section 10(2)(a) in The Bidhan Chandra Krishi (Viswavidyalaya) Act, 1974.

(a)ex officio members
(i)the Vice-Chancellor;
(ii)the Pro-Vice-Chancellor, if any;
(iii)the Deans of Faculties;
(iiia)[ the Director of Research] [Clauses (iiia), (iiib), (iiic), (xv) inserted and clauses (v), (va), (vii), (viia), (viib), (xiv) substituted by W. B. Act 21 of 1996.];
(iiib)[ the Director of Extension Education] [Clauses (iiia), (iiib), (iiic), (xv) inserted and clauses (v), (va), (vii), (viia), (viib), (xiv) substituted by W. B. Act 21 of 1996.];
(iiic)[ The Registrar] [Clauses (iiia), (iiib), (iiic), (xv) inserted and clauses (v), (va), (vii), (viia), (viib), (xiv) substituted by W. B. Act 21 of 1996.];
(iv)the Secretary, Department of Agriculture, Government of West Bengal;
(v)[ the Secretary, Department of Food Processing Industries, Government of West Bengal] [Clauses (iiia), (iiib), (iiic), (xv) inserted and clauses (v), (va), (vii), (viia), (viib), (xiv) substituted by W. B. Act 21 of 1996.];
(va)[ the Campus Director] [Clauses (iiia), (iiib), (iiic), (xv) inserted and clauses (v), (va), (vii), (viia), (viib), (xiv) substituted by W. B. Act 21 of 1996.];";
(vi)the Secretary, Department of Finance, Government of West Bengal;
(vii)[ the Secretary, Department of Education, Government of West Bengal] [Clauses (iiia), (iiib), (iiic), (xv) inserted and clauses (v), (va), (vii), (viia), (viib), (xiv) substituted by W. B. Act 21 of 1996.];
(viia)[ the field-worker elected to the Court] [Clauses (iiia), (iiib), (iiic), (xv) inserted and clauses (v), (va), (vii), (viia), (viib), (xiv) substituted by W. B. Act 21 of 1996.];
(viib)[ the officer elected to the Court] [Clauses (iiia), (iiib), (iiic), (xv) inserted and clauses (v), (va), (vii), (viia), (viib), (xiv) substituted by W. B. Act 21 of 1996.]: