Section 28(3) in The Rabindra Mukta Vidyalaya Act, 2001
(3)[ All moneys payable to the credit of the Council shall forthwith be paid into the State Bank of India or any nationalised bank to the credit of the Fund of the Council, and all cheques drawn on the fund of the Council shall be signed by the President or by such other person as he may authorise in writing in this behalf.] [[Sub-Section (3) substituted by W.B. Act 13 of 2006, which was earlier as under :-'(3) All moneys payable to the credit of the Fund of the Vidyalaya shall forthwith be paid into the State Bank of India or any nationalised bank to the credit of the Fund of the Vidyalaya, and all cheques drawn on the Fund of the Vidyalaya shall be signed by the Director to by such other person as he may authorise in writing in this behalf jointly with any are of two members of Vidyalaya authorised by the Vidyalaya.'.]]
