Section 16(2) in The Rabindra Mukta Vidyalaya Act, 2001
(2)The [President] [Word substituted for the word 'Chairman' by W.B. Act 13 of 2006.], [or any member of the Council,] [Words substituted for the words 'or the Director,' by W.B. Act 13 of 2006.] presiding at the meeting of the [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.] shall decide any question arising under sub-section (1), and his decision thereon shall be final.
