Section 37(1a)(i) in The West Bengal Primary Education Act, 1973

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State of West Bengal - Subsection

Section 37(1a)(i) in The West Bengal Primary Education Act, 1973

(i)[ not exceeding fifty per cent of the members of the West Bengal Legislative Assembly, subject to a maximum of six, not being ministers-, representing the constituencies comprised within the territorial jurisdiction of the district concerned, elected from amongst themselves in the manner prescribed; [[Clauses (i) and (ii) first substituted for original clause (i) by W.B. Act 47 of 1980, then proviso to clause (i) omitted by W.B. Act 18 of 1988, and finally, present clause (i) substituted by W.B. Act 13 of 1997. Previous clauses (i) and (ii) was as under :-

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State of West Bengal - Subsection

Section 37(1a)(i) in The West Bengal Primary Education Act, 1973