Section 85(1) in The West Bengal Primary Education Act, 1973
(1)There shall be a Welfare Committee [for each primary school in an area in respect of which a scheme, referred to in section 79, has been prepared, and such scheme has been sanctioned by the State Government under sub-section (1) of section 81.] [Words, figures and brackets substituted for the words 'for each primary school,' by W.B. Act 10 of 1999.]. The Welfare Committee shall be constituted by the Primary School Council and shall consist of the following members, namely :-(a)the head teacher of the primary school;(b)one assistant teacher of the primary school elected by the teachers other than the head teacher thereof from amongst themselves;(c)four guardians elected in the prescribed manner by guardians of the students reading in the primary school from amongst themselves;(d)one person interested in education nominated by the Primary School Council concerned; and(e)where the primary school is situated within the jurisdiction of -(i)a Gram Panchayat, one person elected in the prescribed manner by the members of such Gram Panchayat from amongst themselves,(ii)[ a municipal authority, one person elected in the prescribed manner by the municipal authority from amongst the persons residing within a distance of sixteen hundred metres from the premises of the school.] [[Clause (ii) substituted by W.B. Act 13 of 1997, which was earlier as under :-'(ii) the Corporation of Calcutta or a municipality, one person elected in the prescribed manner by the Councilors of Corporation of Calcutta or by the municipal authority of such municipality, as the case may be, from amongst the persons residing within a distance of sixteen hundred meters from the premises of the school.'.]][Explanation. - In this clause, the expression "municipal authority" shall have the same meaning as in section 76.] [['Explanation' substituted by W.B. Act 13 of 1997, which was earlier as under :-'Explanation. - In this clause the expression 'municipal authority' has the same meaning as in section 76.'.]]
