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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of West Bengal - Subsection

Section 5(2)(xxxix) in The Rabindra Mukta Vidyalaya Act, 2001

(xxxix)to provide, by regulations, after considering the recommendations of the Examination Committee, if any, the rates of remuneration to be paid to the paper-setters, tabulators, examiners, invigilators, supervisors and other employed in connection with the examinations conducted by the [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.], and the fees to be paid by the candidates for such examinations;