Bankura University Act, 2013

Government of West Bengal Law Department Legislative [Passed by the West Bengal Legislature.] The following Act of the West Bengal Legislature, having been assented to by the Governor, is hereby published for general information:- An Act to provide for constitution of the Bankura University andfor certain matters incidental thereto and connected therewith. Whereas it is expedient to constitute the Bankura University to enable it to function efficiently as a University encouraging and providing for instruction, teaching, training and research in various branches of learning and courses of study, promoting advancement and dissemination of knowledge and learning, and extending higher education, to meet the growing needs of the society and to make the constitution of various authorities or bodies of the University more democratic; It is hereby enacted in the Sixty-fourth Year of the Republic of India, by the Legislature of West Bengal, as follows:-

Act number

Act 19 of 2013

Year

2013

Enacted on

06-01-2014

In force from

6 January 2014

Jurisdiction

West Bengal State Act

Subjects

Education

Read the full text of Bankura University Act, 2013 section by section on LawLens.

Official source: India Code