[Cites 0, Cited by 2]
[Section 4]
[Entire Act]
State of West Bengal - Subsection
Section 4(2) in The West Bengal Primary Education Act, 1973
| Section 4 substituted by W.B. Act 47 of 1980, which was earlier as under :-"4. Composition of the Board.- The Board shall consist of the following members, namely :-(a) an officer not below the rank of a Deputy Director of Public Instruction, Government of West Bengal, to be nominated by the State Government;(b) two teachers of Junior Basic Training Institutions, of whom one shall be the head of one such Institution, elected in the prescribed manner by the teachers of Junior Basic Training Institutions from amongst themselves;(c) eight teachers of primary schools of whom at least two shall be women, elected in the prescribed manner in accordance with the system of proportional representation by means of the single transferable vote by the members of the Primary School Councils who are representatives of teachers of primary schools in Primary School Councils;(d) one person elected in the prescribed manner by the Councilors of the Calcutta Corporation;(e) four persons elected in the prescribed manner in accordance with the system of proportional representation by means of the single transferable vote by the Commissioners of municipalities;(f) three persons elected in the prescribed manner in accordance with the system of proportional representation by means of the single transferable vote by the members of theZilla Parishads;(g) two members from each of the districts of Midnapore and 24-Parganas and one member from each of the other districts, from among the members of the West Bengal Legislative Assembly elected in the prescribed manner by the members of the Assembly from that district and one member from Calcutta elected by the members of the Assembly from Calcutta;(h) twelve persons interested in education nominated by the State Government of whom at least -(i) one shall be a woman;(ii) one shall be a member of the Anglo-Indian Community;(iii) one shall be a member of a Scheduled Caste;(iv) one shall be a member of a Scheduled Tribe;(v) one shall be a member of any of the linguistic minority communities in the State;(vi) one shall be an inhabitant of a hill area;(vii) one shall be a medical practitioner;(viii) one shall be a member of the West Bengal Board of Secondary Education.". |