Section 65 in The West Bengal Primary Education Act, 1973
65. Transfer of primary schools under the control of a municipality.
- [* * * * * * * * * * * * * *] [[Sub-Section (1) omitted by W.B. Act 47 of 1980, which was as under :-'(1) With effect from such date as may be fixed by the State Government by notification, -(a)such primary schools in a specified municipality as may be mentioned in the notification in consultation with Commissioners of such municipality, together with their lands, buildings and other properties, movable or immovable, vested in or under the control of the Commissioners of such municipality immediately before such date shall stand transferred to the Primary School Council established for such municipality;(b)the primary school referred to in clause (a) shall be under the control and management of the Primary School Council established for such municipality;(c)teachers of such primary schools who are employed against permanent vacancies and are in continuous service for at least one year immediately before such date shall be deemed to be employees of the Primary School Council established for such municipality and the terms and conditions of their service shall be such as may be determined by the State Government.'.]](2)With effect from such date as may be fixed by the State Government by notification, -(a)such primary schools in a [* * * *] [Word 'non-specified' omitted by W.B. Act 47 of 1980.] [municipal area] [Words substituted for the word 'municipality' by W.B. Act 13 of 1997.] in a district as may be mentioned in the notification in consultation with the Commissioners of such [municipal area] [Words substituted for the word 'municipality' by W.B. Act 13 of 1997.] together with their lands, buildings and other properties, movable or immovable, vested in or under the control of the Commissioners of such [municipal area] [Words substituted for the word 'municipality' by W.B. Act 13 of 1997.] immediately before such date, shall stand transferred to the Primary School Council established for the district;(b)the primary schools referred to in clause (a) shall be under the control and management of the Primary School Council established for such district;(c)teachers of such primary schools who are employed against permanent vacancies and are in continuous service for at least one year immediately before such date shall be deemed to be employees of the Primary School Council established for the district and the terms and conditions of their service shall be such as may be determined by the State Government.
