Section 4 in The Rabindra Bharati (Temporary Supersession) Act, 1975.
4. Consequences of supersession.
- With effect from the date of coming into force of the Rabindra Bharati (Temporary Supersession) Ordinance, 1975, -(a)the Vice-Chancellor of the University, the members of the University except those referred to in clauses (i), (iii), (iv), (v) and (x) to (xii) of sub-section (1) of section 9 of the Act and the members of the Executive Council, the Academic Council and all Committees, Boards and other subordinate authorities, if any, constituted under the Act, shall vacate their respective offices;(b)[ all the powers and duties which may, under the provisions of the Act or any Statutes. Ordinances, Regulations and Rules made thereunder, be exercised and performed by the University, the Executive Council, the Academic Council and all Committees, Boards or other bodies shall be exercised by the Council to be known as the Rabindra Bharati University Council in the manner provided;] [Clause (b) substituted for the original by W.B. Act 33 of 1978.](c)the Council shall consist of the Chancellor, the Vice-Chancellor, appointed under section 5 of this Act, members referred to in clauses (iii), (iv); (x) to (xiii) and (xvi) of sub-section (1) of section 9 of the Act, the President, West Bengal Council of Higher Secondary Education and not more than eight, but not less than four persons from amongst the teachers of the University, and persons proficient in any of the performing arts nominated by the Chancellor in consultation with the Vice-Chancellor and the Minister:Provided that the Registrar shall act as the Secretary to the Council;(d)the Council so constituted shall carry on the functions of the. University, the Executive Council, the Academic Council, Faculties, Boards and other body or bodies constituted under the Act or any Statutes, Ordinances, Regulations or Rules made thereunder:Provided that the Council may, with the approval of the Chancellor, delegate any of its powers to such body or bodies as may be constituted to carry on the functions of the Executive Council, the Academic Council and other body or bodies which may have been constituted under the Act or any Statutes, Ordinances, Regulations or Rules made thereunder:Provided further that any vacancy in the Council or body or bodies, if any, constituted by the Council, due to retirement of a nominated member, death, resignation or otherwise shall not invalidate the proceedings of the Council or the body or bodies constituted:Provided also that the delegation shall not prevent the exercise of any such powers or performance of any such duties by the Council;(e)twenty-five per cent, of the members of the Council shall from the quorum for a meeting of the Council and twenty-five per cent, of the members of the particular body to which any function may be delegated under clause (d) shall form the quorum for a meeting of that body:Provided that the Chancellor, or in his absence, the Vice-Chancellor appointed under section 5 of this Act shall preside at meetings of the Council;(f)all the provisions of the Act, Statutes, Ordinances, Regulations or Rules made thereunder shall, if in conflict with the, provisions of this Act stand modified:Provided that nothing in this clause shall affect the powers of the Chancellor or Vice-Chancellor under the Act, Statutes, Ordinances, Regulations or Rules made thereunder.
