Section 66 in The West Bengal Primary Education Act, 1973
66. Transfer of primary schools under scheme sanctioned under West Bengal Act 28 of 1963.
- Notwithstanding anything contained in section 65, all primary schools in [a municipal area] [Words substituted for the words 'a municipality' by W.B. Act 13 of 1997.] under a scheme sanctioned under the West Bengal Urban Primary Education Act, 1963 shall, with effect from such date as may be fixed by the State Government by notification, together with their lands, buildings and other properties, movable or immovable, vested in or under the control of the [Councilors of such municipal area] [Words substituted for the words 'Commissioners of such municipality' by W.B. Act 13 of 1997.] immediately before such date, shall stand transferred to and all teachers and other staff employed in such primary schools and continuing in office immediately before such date shall be deemed to be employed by, -[* * * * * * * * * * * * * * * *] [[Clause (a) omitted by W.B. Act 47 of 1980, which was as under :-'(a) the Primary School Council established for a specified municipality, if such schools are within the jurisdiction of such municipality; and'.]](b)the primary School Council established for the district, [* * * * * * * * * * * *] [Words ', if such schools are within the jurisdiction of a non-specified municipality within the district' omitted by W.B. Act 47 of 1980.](2)The terms and conditions of service of such teachers and other staff be such as may be determined by the State Government.
