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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of West Bengal - Subsection

Section 5(2)(xxiii) in The Rabindra Mukta Vidyalaya Act, 2001

(xxiii)to create administrative, technical and other posts under the [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.], other than the post of Director, and to make appointment thereto, with prior approval of the State Government;