Section 44 in The West Bengal Primary Education Act, 1973
44. Chairman [* * *] [Words 'and Vice-Chairman' omitted by W.B. Act 19 of 1994.] of a Primary School Council.
- [* * * * * * * * * * * * ] [[Sub-Section (1) omitted by W.B. Act 10 of 1999, which was earlier as under :-'(1) There shall be a Chairman of a Primary School Council.'.]](2)[ The Chairman shall hold office for a term of four years mentioned in section 42.] [[Sub-section (2) substituted by W.B. Act 19 of 1994, which was earlier as under :-'(2) The Chairman and the Vice-Chairman shall be elected by the members of the Primary School Council from among themselves in such manner as may be prescribed and shall, subject to the provisions of section 45, hold office for a term of four years mentioned in section 42:Provided that until a Chairman is elected by the members of the Primary School Council for the first time the State Government may appoint a person to be the Chairman of the Primary School Council and the person so appointed shall hold office until a Chairman is elected by the members of the Primary' School Council and assumes office.'.]](3)The Chairman [* * * *] [Words 'and the Vice-Chairman' omitted by W.B. Act 19 of 1994.] shall receive such pay or allowances or both as may be fixed by the State Government.(4)The Chairman may resign his office by giving notice in writing to the [State Government] [Words substituted for the words 'Primary School Council' by W.B. Act 19 of 1994.] and when such resignation is accepted by the [State Government] [Words substituted for the words 'Primary School Council' by W.B. Act 19 of 1994.] the Chairman shall be deemed to have vacated his office.[* * * * * * * * * * * * * * *] [[Sub-Section (5) omitted by W.B. Act 19 of 1994, which was as under :-'(5) The Vice-Chairman may resign his office by giving notice in writing to the Chairman and when such resignation is accepted by the Chairman, the Vice-Chairman shall be deemed to have vacated his office.'.]]
