Section 57(4)(a) in Sanskrit College and University, West Bengal Act, 2015

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State of West Bengal - Subsection

Section 57(4)(a) in Sanskrit College and University, West Bengal Act, 2015

(a)the Constitution of the Governing Board 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 purpose of this section for such period not exceeding two years as the Chancellor thinks fit, or

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State of West Bengal - Subsection

Section 57(4)(a) in Sanskrit College and University, West Bengal Act, 2015