Section 12 in The West Bengal Schools (Control of Expenditure) Act, 2005
12. Power to derecognise school or abolish post.
- If the State Government has reason to believe that the number of students studying in a particular school has fallen below the prescribed number, or the school authority has failed to take action as directed by the State Government under section 11, it may, after giving the concerned school authority an opportunity of being heard and for the reasons to be recorded in writing, -(a)direct the Board, West Bengal Board of Primary Education, Council, Board of Madrasah, or such other authority to derecognise the school; or(b)abolish any teaching or non-teaching post of such school; or(c)order shifting of teaching and non-teaching staff from such school to any other school within the region; or(d)take such action as may appear to the State Government to be necessary and proper.
