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State of West Bengal - Section

Section 42 in The Rabindra Mukta Vidyalaya Act, 2001

42. [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.] to be guided by directions of State Government.

- The [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.] shall, in exercising its powers and performing its duties under this Act, be guided by such directions in the matter of scope and content of courses of studies as the State Government may, by notification published in the Official Gazette, give from time to time.