Section 2(13a) in The Bidhan Chandra Krishi (Viswavidyalaya) Act, 1974.
(13a)[ "revised scale" means any of the scales of pay sanctioned by the Government of West Bengal, Agriculture and Community Development Department Order No. 946-Edn & Trg/2U-20/75, dated 2nd February 1976, which is reproduced in Schedule I to this Act] [Clause (13a) Inserted W. B. Act 4 of 1977]:Provided that the State Government may, by notification published in the Official Gazette, amend Schedule I, from time to time, and the Schedule so amended shall be deemed to be part of this Act;(13a1) [ "registered graduate" means a graduate registered under this Act, at least three months prior to the date of election of members to the Court, on application in the prescribed form and on payment of a fee of one rupee] [Clause (13a1) inserted by W. B. Act 31 of 1981]:Provided that no person shall be eligible to be registered under this Act unless he has graduated himself from the University at least three years prior to the date of election of members to the Court;
