Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com West Bengal University Laws Amendment (No. 2) Act, 1976 31 of 1976 [17 May 1976] CONTENTS 1. Short title 2. Definition 3. Age of compulsory retirement of Vice-Chancellor West Bengal University Laws Amendment (No. 2) Act, 1976 31 of 1976 [17 May 1976] PREAMBLE An Act to provide for compulsory retirement of Vice-Chancellors on attaining the age of sixty-five years. Whereas it is expedient to provide for compulsory retirement of Vice-Chancellors on attaining the age of sixty-five years; It is hereby enacted in the Twenty-seventh Year of the Republic of India, by the Legislature of West Bengal, as follows:- 1. For Statement of Objects and Reasons, see the Calcutta Gazette, Extraordinary, Part IV of the 15th April, 1976; for proceedings of the West Bengal Legislative Assembly, see the proceedings of the meeting of that Assembly held on the 22nd April, 1976. 1. Short title :- This Act may be called the West Bengal University Laws Amendment (No. 2) Act, 1976. 2. Definition :- In this Act, unless the context otherwise requires, "University" means any of the Universities constituted or established, as the case may be, under sub-section (1) of section 3 of- (i) the Calcutta University Act, 1966(West Ben. Act II of 1966); (ii) the North Bengal University Act, 1961(West Ben. Act XXVII of 1961.); (iii) the Kalyani University Act, 1960(West Ben. Act XIII of 1960); (iv) the Burdwan University Act, 1959(West Ben. Act XXIX of 1959); (v) the Jadavpur University Act, 1955(West Ben. Act XXXIII of 1955); and (vi) the Rabindra Bharati Act, 1961(West Ben. Act XXIX of 1961). 3. Age of compulsory retirement of Vice-Chancellor :- Notwithstanding anything contained in any law for the time being in force, no person shall hold office as a Vice-Chancellor of a University after he has attained the age of sixty-five years: Provided that nothing contained in this section shall apply to a Vice-Chancellor who was appointed before the coming into force of this Act. Explanation.-For the purposes of this section, a Vice-Chancellor includes a Pro-Vice-Chancellor.