Section 11 in The Rabindra Mukta Vidyalaya Act, 2001
11. Disqualification supervening membership of [Council] [Word 'Vidyalaya' first substituted for the words 'Governing Body' by W.B. Act 7 of 2002, then the word within third brackets' substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.].
- If the [President] [Word substituted for the word 'Chairman' by W.B. Act 13 of 2006.] or other member becomes subject to any of the disqualifications specified in section 14, he shall cease to be the [President] [Word substituted for the word 'Chairman' by W.B. Act 13 of 2006.] or other member, as the case may be, with effect from such date as the State Government may direct.
