Section 4(2) in The Rabindra Mukta Vidyalaya Act, 2001
(2)[ The President shall be the whole-time officer of the Council.] [[Sub-Section (2) substituted by W.B. Act 13 of 2006, which was earlier as under :-'(2) The Director shall receive such salary and allowances, from the Fund of the Vidyalaya referred to in sub-section (1) of section 28, as the State Government may determine.'.]]]
