The West Bengal Krishi Viswavidyalaya Laws ( Amendment) Act, 2022

Registered No. WB/SC-247 	 No. WB(Part-III)/2023/SAR-5 
IColltata Gagne 
+111J 11 44 
Extraordinary 
Published by Authority 
PHALGUNA 26] 	 FRIDAY, MARCH 17, 2023 	 [SAKA 1944 
PART III—Acts of the West Bengal Legislature. 
GOVERNMENT OF WEST BENGAL 
LAW DEPARTMENT 
Legislative 
NOTIFICATION 
No. 257-L.-17th March, 2023.—The following Act of the West Bengal Legislature, having been assented to by 
the Governor, is hereby published for general information:— 
West Bengal Act XIX of 2022 
THE WEST BENGAL KRISHI VISWAVIDYALAYA LAWS 
(AMENDMENT) ACT, 2022. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first published in the Kolkata Gazette, 
Extraordinary, of the 17th March, 2023.] 
Short title and 
commencement. 
An Act to amend the Bidhan Chandra Krishi Viswavidyalaya Act, 1974 and the 
Uttar Banga Krishi Viswavidyalaya Act, 2000. 
WHEREAS it is expedient to amend the Bidhan Chandra Krishi Viswavidyalaya Act, 
1974, and the Uttar Banga Krishi Viswavidyalaya Act, 2000, for the purposes and 
in the manner hereinafter appearing; 
It is hereby enacted in the Seventy-third Year of the Republic of India, by the 
Legislature of West Bengal, as follows:- 
1. (1) This Act may be called the West Bengal Krishi Viswavidyalaya Laws 
(Amendment) Act, 2022. 
West Ben. Act 
XLIX of 1974. 
West Ben. Act 
XX of 2000. 
2 	 THE KOLKATA GAZETTE, EXTRAORDINARY, MARCH 17, 2023 	 [PART III 
The West Bengal Krishi Viswavidyalaya Laws 
(Amendment) Act, 2022. 
(Sections 2, 3.) 
Amendment of 
section 20 of West 
Ben. Act XLIX of 
1974. 
Amendment of 
section 25 of West 
Ben. Act XX of 
2000. 
(2) It shall come into force on such date as the State Government may, by 
notification in the Official Gazette, appoint. 
2. In the Bidhan Chandra Krishi Viswavidyalaya Act, 1974, for sub-section (4) of 
section 20, the following sub-section shall be substituted:— 
"(4) (a) The Vice-Chancellor shall hold the office for a period of four years, 
appointed as such in terms of the provisions of sub-section (1), and shall be eligible for 
reappointment for another term of four years subject to the satisfaction of the State 
Government and on the basis of his past academic excellence and administrative 
success established during his term of office in the capacity of Vice-Chancellor, or till 
he attains the age of seventy years, whichever is earlier. 
(b) The Chancellor may, notwithstanding the expiration of the term of office of the 
Vice-Chancellor, allow him to continue in office for a period not more than two years 
at a time in consultation with the Minister-in-charge of the concerned Department, 
which shall under no circumstances be extended beyond the age of seventy years, 
subject to the satisfaction of the State Government and on the basis of his past academic 
excellence and administrative success established during his term of office in the 
capacity of Vice-Chancellor.". 
3. In the Uttar Banga Krishi Viswavidyalaya Act, 2000, for sub-section (4) of 
section 25, the following sub-section shall be substituted:— 
"(4) (a) The Vice-Chancellor shall hold the office for a period of four years, 
appointed as such in terms of the provisions of sub-section (1), and shall be eligible for 
reappointment for another term of four years subject to the satisfaction of the State 
Government and on the basis of his past academic excellence and administrative 
success established during his term of office in the capacity of Vice-Chancellor, or till 
he attains the age of seventy years, whichever is earlier. 
(b) The Chancellor may, notwithstanding the expiration of the term of office of the 
Vice-Chancellor, allow him to continue in office for a period not more than two years 
at a time, in consultation with the Minister-in-charge of the concerned Department, 
which shall under no circumstances be extended beyond the age of seventy years, 
subject to the satisfaction of the State Government and on the basis of his past academic 
excellence and administrative success established during his term of office in the 
capacity of Vice-Chancellor.". 
By order of the Governor, 
PRADIP KUMAR PANJA, 
Pr. Secy. to the Govt. of West Bengal, 
Law Department. 
Published by Law Department, Government of West Bengal and 
Printed at Saraswaty Press Ltd.(Goyernment of West Bengal Enterprise), Kolkata 700 056. 

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