Section 92 in The West Bengal Primary Education Act, 1973
92.
[* * * * * * * * * * * * * * *] [[Section 92 omitted by W.B. Act 10 of 1999 which was as under :-'92. Procedure to be followed by a Tribunal. - (1) The time within which an appeal shall be filed or a dispute shall be referred under section 91 and the procedure to be followed by the Tribunal in deciding such appeal or dispute shall be such as may be prescribed.(2)The decision of the Tribunal under sub-section (2) of section 91 shall be final and no suit or proceeding shall lie in any Court in respect of any matter which has been or may be referred to or has been decided by the Tribunal.'.]]
