Section 41 in The Rabindra Mukta Vidyalaya Act, 2001
41. Power to make regulations.
- The [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.] may, with the approval of the State Government and by notification published in the Official Gazette, make regulations not inconsistent with the provisions of this Act [* * * * * *] [Words 'or the rules made, or the regulations made by the Governing Body, thereunder' omitted by W.B. Act 7 of 2002.] in respect of all or any of the matters required to be provided for by regulations.[* * * * * * * * * * * * * * * *] [[Sub-Section (2) omitted by W.B. Act 7 of 2002, which was as under :-'(2) The Governing Body may, with the approval of the State Government and by notification published in the Official Gazette, make regulations not inconsistent with the provisions of this Act or the rules, or the regulations made by the Vidyalaya, thereunder in respect of all or any of the matters required to be provided for by regulations.'.]]
