Section 19 in The Rabindra Mukta Vidyalaya Act, 2001
19. Committees of the [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.].
(1)The [Council] [Word 'Vidyalaya' first substituted for the words 'Governing Body' by W.B. Act 7 of 2002, then the word within third brackets' substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.] may also constitute all or any of the following committees :-[* * * * * * * * * * * * * * *] [[Clause (a) omitted by W.B. Act 13 of 2006, which was under :-'(a) Syllabus Committee;'.]](b)Examination Committee;(c)Recognition Committee;(d)Finance Committee.(2)The [Council] [Word 'Vidyalaya' first substituted for the words 'Governing Body' by W.B. Act 7 of 2002, then the word within third brackets' substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.] may constitute such other Committee or Committees as it may think fit.(3)[ Each of the Committees constituted under sub-section (1) shall consist of [the President and such other members,] [[Sub-section (3) substituted by W.B. Act 7 of 2002, which was earlier as under :-'(3) Each of the Committees constituted under sub-section (1) shall consist of the Director as its Chairman and such other members, not exceeding six, as the Governing Body may think fit.'.]] not exceeding seven, as the [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.] may think fit.] [[Sub-Section (3) substituted by W.B. Act 13 of 2006, which was earlier as under :-'(3) Subject to the other provisions of this section, the Academic Advisory Committee shall consist of nine members including eminent academicians in different branches of knowledge, to be nominated by the Governing Body.'.]](4)[ The Secretary of the Council shall be the Secretary of each of the Committee constituted under sub-section (1).] [[Sub-Section (4) substituted by W.B. Act 13 of 2006, which was earlier as under :-'(4) Each such Committee shall have a Secretary who shall be deputed by the Director from amongst the Officers of the Vidyalaya.'.]](5)[ Any member of the [Council] [[Sub-Section (5) substituted by W.B. Act 7 of 2002, which was earlier as under :-'(5) Any member of the Governing Body may be appointed to be a member of any Committee constituted under sub-section (1), but the total number of members of the Governing Body, including the Director, in any such Committee shall not exceed three.'.]] may be appointed to be a member of any Committee constituted under sub-section (1), but the total number of members of the [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.], [including the President and the Secretary,] [Words substituted for the words 'including the Chairman and the Director,' by W.B. Act 13 of 2006.] in any such Committee shall not exceed four.] [[Sub-Section (1) substituted by W.B. Act 13 of 2006, which was earlier as under :-'(1) The Governing Body shall constitute an Academic Advisory Committee of the Vidyalaya (hereinafter referred to in this Act as the Academic Advisory Committee) for advising the Governing Body on the courses of studies.'.]]
