Section 19(5) in The Rabindra Mukta Vidyalaya Act, 2001
(5)[ Any member of the [Council] [[Sub-Section (5) substituted by W.B. Act 7 of 2002, which was earlier as under :-'(5) Any member of the Governing Body may be appointed to be a member of any Committee constituted under sub-section (1), but the total number of members of the Governing Body, including the Director, in any such Committee shall not exceed three.'.]] may be appointed to be a member of any Committee constituted under sub-section (1), but the total number of members of the [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.], [including the President and the Secretary,] [Words substituted for the words 'including the Chairman and the Director,' by W.B. Act 13 of 2006.] in any such Committee shall not exceed four.] [[Sub-Section (1) substituted by W.B. Act 13 of 2006, which was earlier as under :-'(1) The Governing Body shall constitute an Academic Advisory Committee of the Vidyalaya (hereinafter referred to in this Act as the Academic Advisory Committee) for advising the Governing Body on the courses of studies.'.]]
