Section 76 in The West Bengal Primary Education Act, 1973
76. Contributions from [Calcutta Municipal Corporation] [Words substituted for the words 'Calcutta Corporation' by W.B. Act 19 of 1994.] and municipalities.
- Notwithstanding anything contained in any law for the time being in force, the [Calcutta Municipal Corporation] [Words substituted for the words 'Corporation of Calcutta' by W.B. Act 19 of 1994.] shall pay to the Primary School Council established for Calcutta and the municipal authority of [a municipal area] [Words substituted for the words 'a municipality' by W.B. Act 13 of 1997.] shall pay to the Primary School Council established for the [municipal area,] [Words substituted for the words 'area comprising the municipality,' by W.B. Act 13 of 1997.] in each year in the prescribed manner an amount equal to the amount spent by them on primary education during the year immediately preceding the year in which this Act comes into force in Calcutta or in such municipality, as the case may be.[Explanation. - In this section "municipal authority" shall mean -(i)the Municipality referred to in clause (a) of section 12, or the Notified Area Authority referred to in section 379, of the West Bengal Municipal Act, 1993, or(ii)the Corporation referred to in -(a)clause (a) of section 3 of the Howrah Municipal Corporation Act, 1980, or(b)clause (a) of section 3 of the Calcutta Municipal Corporation Act, 1980, or(c)clause (a) of section 3 of the Siliguri Municipal Corporation Act. 1990, or(d)clause (a) of section 3 of the Asansol Municipal Corporation Act, 1990, or(e)clause (a) of section 3 of the Chandernagore Municipal Corporation Act, 1990, or(f)clause (1) of section 2, read with section 4, of the Durgapur Municipal Corporation Act, 1994.]
