Section 55 in The West Bengal Primary Education Act, 1973
55. Secretary and Finance Officer of Primary School Council.
(1)Every Primary School Council shall have a Secretary and a [Controller of Finance] [Words substituted for the words 'Finance Officer' by W.B. Act 17 of 2009.].(2)The Secretary shall be appointed by the State Government and the terms and conditions of service of the Secretary, and his pay and allowances shall be such as the State Government may determine.(3)Subject to the general control and supervision of the Chairman, the Secretary shall be the principal administrative officer of the Primary School Council.(4)The State Government shall appoint a person [possessing such qualifications as may be prescribed] [Words substituted for the words 'who is in the service of the State Government' by W.B. Act 25 of 1975.] as the [Controller of Finance] [Words substituted for the words 'Finance Officer' by W.B. Act 17 of 2009.] upon such terms and conditions and on such pay and allowances as the State Government may determine.(5)The Finance Officer shall be in charge of the matters relating to finance and accounts of the Primary School Council and shall perform such functions as may be prescribed.(6)The pay and allowances of the Secretary and the [Controller of Finance] [Words substituted for the words 'Finance Officer' by W.B. Act 17 of 2009.] shall be paid out of the fund of the Primary School Council.(7)The Secretary and the [Controller of Finance] [Words substituted for the words 'Finance Officer' by W.B. Act 17 of 2009.] shall be entitled to attend and speak at any meeting of the Primary School Council but shall not be entitled to vote.
