West Bengal Joint Entrance Examinations Board Act, 2014

Government of West Bengal Law Department The following Act of the West Bengal Legislature, having been assented by the Governor, is hereby published for general information:- An Act to provide for the constitution, re-constitution, administration and regulation of the West Bengal Joint Entrance Examinations Board and for matters connected therewith and incidental thereto. Whereas the State Government, in exercise of the powers conferred under article 162 of the Constitution of India had constituted the West Bengal Joint Entrance Examinations Board pursuant to No. 828-Edn (D) dated 02.03.1962, for the purpose of conducting Joint Entrance Examination for admission to various institutions in West Bengal imparting education in medical, engineering and technological courses; And whereas in view of the growing importance of the workings of the Board a need is felt to confer the Board the status of a statutory body and to streamline its powers and functions; And whereas it is expedient to constitute and re-constitute the Board for the purpose of conducting Joint Entrance Examinations for Selecting Students for admission to the undergraduate courses in engineering and technology and post-graduate professional, vocational and general degree courses in various educational institutions rendering professional, vocational and general education in West Bengal and to provide for its constitution, administration and regulation and for such other matters connected therewith and incidental thereto; It is hereby enacted in the Sixty-fifth Year of the Republic of India, by the Legislature of West Bengal, as follows:-

Act number

Act 14 of 2014

Year

2014

Enacted on

04-09-2014

In force from

4 September 2014

Jurisdiction

West Bengal State Act

Subjects

Education

Read the full text of West Bengal Joint Entrance Examinations Board Act, 2014 section by section on LawLens.

Official source: India Code