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[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

State of West Bengal - Subsection

Section 40(2)(a) in The Rabindra Mukta Vidyalaya Act, 2001

(a)the acquisition, possession and disposal of property by the [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.], the conditions of such acquisition, possession and disposal, and the doing of any other thing referred to in sub-section (2) of section 3;
(aa)[ the salaries and allowances payable to, and the method of recruitment and other terms and conditions of service of the Secretary of the Council under clause (a) of sub-section (2) of section 17;] [Clause (aa) inserted by W.B. Act 13 of 2006.]