Section 52(4)(a) in The Bidhan Chandra Krishi (Viswavidyalaya) Act, 1974.

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State of West Bengal - Subsection

Section 52(4)(a) in The Bidhan Chandra Krishi (Viswavidyalaya) Act, 1974.

(a)the constitution of the Court, the Executive Council and other bodies referred to in sub-section (3) cannot be completed within the period of office of the first Vice-Chancellor appointed under sub-section (1), then, on the expiry of such period, the Chancellor may, in consultation with the Minister, on such terms and conditions as he thinks fit appoint the first Vice-Chancellor whose period of office has expired or another person to be the Vice-Chancellor for the purposes of this section for such period not exceeding one year as the Chancellor thinks fit, or

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State of West Bengal - Subsection

Section 52(4)(a) in The Bidhan Chandra Krishi (Viswavidyalaya) Act, 1974.