Section 25(1) in The West Bengal Primary Education Act, 1973
(1)The Development Committee shall consist of the following members, namely :-(a)the President;(b)an officer of the Education Department, Government of West Bengal, nominated by the State Government;(c)a woman officer of the Education Department, Government of West Bengal, nominated by the State Government;(d)one officer of the Directorate of Health Services. Government of West Bengal, not below the rank of a Deputy Director, nominated by the Director of Health Services, Government of West Bengal;(e)three of the [twelve members of the Board referred to in clause (d)] [Words, letter and brackets substituted for the words, letter and brackets 'eight members of the Board referred to in clause (c)' by W.B. Act 47 of 1980.] of section 4 elected in the prescribed manner by the Board;(f)the members of the Board referred to in [clause (f)] [Word, letter and brackets substituted for the word, letter and brackets 'clause (d)' by W.B. Act 47 of 1980.] of section 4;(g)one of the [three members of the Board referred to in clause (g)] [Words, letter and brackets substituted for the words, letter and brackets 'four members of the Board referred to in clause (e)' by W.B. Act 47 of 1980.] of section 4 elected in the prescribed manner by the Board;(h)one of the three members of the Board referred to in [clause (h)] [Word, letter and brackets substituted for the word, letter and brackets 'clause (f)' by W.B. Act 47 of 1980.] of section 4 elected in the prescribed manner by the Board;(i)two of the [six members of the Board referred to in clause (i)] [Words, letter and brackets substituted for the words, letter and brackets 'sixteen members of the Board referred to in clause (g)' by W.B. Act 47 of 1980.] of section 4 elected in the prescribed manner by the Board;(j)two persons who may or may not be members of the Board nominated by the State Government.
