Section 3 in The West Bengal State Council Of Vocational Education And Training Act, 2005.
3. Establishment, incorporation and jurisdiction of Council.
(1)The State Government shall, as soon as may be after the commencement of this Act, establish a Council to be called the West Bengal State Council of Vocational Education and Training.(2)The Council shall be a body corporate, having perpetual succession and a common seal, with power to acquire, hold and dispose of property, both movable and immovable, to enter into contracts and to do all other things necessary for the purposes of this Act, and shall by its name sue and be sued.(3)The head office of the Council shall be located at Kolkata and the Council may, with the prior approval of the State Government, establish offices at any other places in West Bengal.(4)On and after the commencement of this Act, the Council shall be solely authorised and responsible for conduct of vocational education and training at all levels in West Bengal.
