Rabindra Bharati Act, 1981

Assent of the Governor first published in the Calcutta Gazette, Extraordinary, dated the 26th October, 1981. An Act to provide for the reconstitution of the University known as Rabindra Bharati and for certain matters incidental thereto and connected therewith. Whereas it is expedient to reconstitute the University known as Rabindra Bharati to encourage in conformity with the ideas and thoughts of Rabindranath Tagore, the integration of cultural heritage of the nation consistent with its linguistic and socio-economic history and to enable it to function more 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 society and to make the constitution of various authorities or bodies of the University more democratic; It is hereby enacted as follows :-

Act number

Act 36 of 1981

Year

1981

Enacted on

26-10-1981

In force from

26 October 1981

Jurisdiction

West Bengal State Act

Subjects

Education

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Official source: India Code