Section 23(2) in The Rabindra Mukta Vidyalaya Act, 2001
(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 hold meetings, at such other times as the [President] [Word substituted for the word 'Chairman' by W.B. Act 13 of 2006.] may decide, but in no case shall such meetings be held for less than four times a year.
