Section 19(3) in The Rabindra Mukta Vidyalaya Act, 2001
(3)[ Each of the Committees constituted under sub-section (1) shall consist of [the President and such other members,] [[Sub-section (3) substituted by W.B. Act 7 of 2002, which was earlier as under :-'(3) Each of the Committees constituted under sub-section (1) shall consist of the Director as its Chairman and such other members, not exceeding six, as the Governing Body may think fit.'.]] not exceeding seven, as the [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.] may think fit.] [[Sub-Section (3) substituted by W.B. Act 13 of 2006, which was earlier as under :-'(3) Subject to the other provisions of this section, the Academic Advisory Committee shall consist of nine members including eminent academicians in different branches of knowledge, to be nominated by the Governing Body.'.]]
