Section 60 in The West Bengal Primary Education Act, 1973
60. Duties of the Primary School Council.
- It shall be the duty of every Primary School Council -(a)to prepare and maintain in such manner and containing such particulars as may be prescribed, a register showing all primary schools within its jurisdiction, together with the teachers thereof and the accommodation available therein;(b)to maintain in such, manner and containing such particulars, as may be prescribed a register of teaching and non-teaching staff of all primary schools under its management;(c)to maintain in such manner and containing such particulars as may be prescribed a service record of teaching and non-teaching staff of all primary schools under its management;(d)to tabulate such further information and to prepare such plans or maps as may be necessary to enable the Primary School Council to frame an estimate of the existing provisions for primary education and of the further provisions necessary to place primary education within the reach of all children;(e)to prepare in the prescribed manner schemes for the extension of primary education and to make adequate provisions for facilities for the free primary education of all children to whom such schemes apply;(f)to arrange, in the prescribed manner and with the prior approval of the Board, for the opening of additional primary schools and expansion of existing primary schools with a view to giving effect as funds permit to such schemes;(g)to provide for the welfare of the children attending primary schools;(h)to maintain an adequate number of primary schools within its jurisdiction;(i)to carry on propaganda for expansion of primary education;(j)to construct, repair and manage, either directly or through any local authority, all primary schools under public management;(k)subject to the prescribed conditions, to appoint teachers and other staff in primary schools, to transfer any such teacher or other staff from one primary school to another primary school within the jurisdiction of the same Primary School Council and to pay to teachers and other staff salaries and allowances, if any, at such rates as may be fixed by the State Government;(kk)[ to set up new primary schools subject to fulfillment of the terms and conditions and observance of the guidelines laid down in this behalf by the State Government from time to time;] [Clause (kk) inserted by W.B. Act 47 of 1980.][Provided that the provisions of this clause shall not be applicable to-(i)a school established and administered by a minority community, whether based on religion or language, or(ii)a school under any trust established and administered by a minority community, whether based on religion or language, or(iii)a school not in receipt of financial assistance from the State Government, or(iv)a school in receipt of financial assistance from the State Government towards dearness allowance only of teachers of that school, or(v)a Government school, or(vi)a school established and administered by a charitable organization.Explanation I. - For the purpose of this section, the expression "Government school" shall mean a school maintained and managed by the State Government or the Government of India or the Railway Board under the Ministry of Railway Government of IndiaExplanation II. - For the purpose of this section, the expression "charitable organization" means an organization rendering humanitarian services to the society, donation to which shall qualify for deduction under section 80G of the Income Tax Act, 1961.] [Inserted by Act No. 16 of 2014, dated 14.11.2014.](l)[ (i) to withdraw recognition of any primary school on such ground, and following such procedure, as the State Government may prescribe, and [[Clause (l) substituted by W.B. Act 4 of 1996, which was earlier as under :-'(l) to grant recognition to primary schools with or without conditions or to withdraw recognition and to grant financial aid to any such primary schools or to withdraw such aid, in such manner, as may be prescribed;'.]](ii)to grant financial aid to a recognized primary school, or to withdraw financial aid to a recognized primary school on such ground, and in such manner, as the State Government may prescribe;](ll)[ to amalgamate two or more primary schools into one primary school, to split a primary school into two or more primary schools, and to shift a primary school from one site to another;] [[Clause (ll) first inserted by W.B Act 47 of 1980, then substituted by W.B. Act 4 of 1996, which was earlier as under :-'(ll) to change the location of an existing primary school by shifting the same to a new site subject to compliance with necessary guidelines and instructions laid down in this regard from time to time the State Government.'.]](m)to make grants in the prescribed manner for scholarships and stipends;(n)to prepare and transmit to the Director proposals for increasing the supply of trained and certified teachers;(o)to comply with such instructions as may be issued by the Board under clause (f) of sub-section (1) of section 19;(p)to advise upon and to supply all information with respect to matters relating to primary education referred to the Primary School Council by the Director or the Board;(q)subject to the prescribed conditions -(i)to grant pensions and gratuities to,(ii)to form and manage a provident or an annuity fund for,(iii)to compel contributions to such fund from, and(iv)to supplement the contributions to such fund of,the establishment of the Primary School Council and teachers in primary schools;(qq)[ to constitute, if the State Government so directs, a Vidyalaya Unnayan Committee for each primary school;] [Clause (qq) inserted by W.B. Act 10 of 1999.](r)to exercise supervision and control over the primary schools and the work of the Welfare Committees; and(s)to perform such other duties as may be prescribed.(1A)[ A Vidyalaya Unnayan Committee shall consist of -(a)a Chairman, and(b)such number of other members, not exceeding fourteen, as the State Government may determine, to be nominated by the Primary School Council within whose jurisdiction the Vidyalaya Unnayan Committee is constituted, and shall perform such functions as the State Government may by notification specify in this behalf.](2)The register referred to in clause (a) of sub-section (1) shall be maintained and the information referred to in clause (d) thereof shall be tabulated separately for each prescribed area.
