Section 17 in The Rabindra Mukta Vidyalaya Act, 2001
17. [ Persons in service of Council. [[Section 17 substituted by W.B. Act 13 of 2006, which was earlier as under :-
'17. Persons in the service of the Vidyalaya. - (1) The Vidyalaya shall have a Secretary who shall be appointed by the Vidyalaya on such terms and conditions as may be determined by the State Government.(2)The Vidyalaya may appoint such other officers and employees as it may consider necessary for carrying out the purposes of this Act and shall determine, subject to the approval of the State Government, the terms and conditions of such appointment.'.]](1)(a)The State Government may appoint a Secretary to the Council for carrying out the purposes of this Act.(b)The Council may appoint such other officers and employees, as it may consider necessary, for carrying out the purposes of this Act.(2)The salaries and allowances payable to, and the method of recruitment and other terms and conditions of service of, -(a)the Secretary of the Council shall be such as may be prescribed;(b)the other officers and employees of the Council shall be such as mat be determined by regulations.(3)Subject to the general control and supervision of the President, the Secretary shah be the principal administrative officer of the Council and be entitled to attend and speak at any meeting of the Council, but shall not be entitled to vote.]
