Section 27 in The Rabindra Mukta Vidyalaya Act, 2001
27. Grant by the State Government.
- The State Government may, after considering the Budget Estimate, the accounts of the [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.] and such revision of the Budget Estimate as it may think necessary, make such annual or periodical grant to it as it may think fit, provided that on the establishment of the [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.] and before the first Budget Estimate is forwarded to the State Government, the State Government may, after considering such report as it may call for from the [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.] make such initial grant to the [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.] as may be considered necessary.
