Section 24(3) in West Bengal State Council of Technical and Vocational Education and Skill Development Act, 2013
(3)All moneys payable to the credit of the Fund shall forthwith be paid into the Reserve Bank of India, or the State Bank of India or any branch thereof, or any Nationalised Bank or any Branch thereof or any Scheduled Bank authorized by the State Government, to the credit of the Fund, and all cheques drawn on the Fund shall be signed by the Chairperson or by such other persons as he may authorise in writing in this behalf.
