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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of West Bengal - Subsection

Section 19(3) in The West Bengal Board of Madrasah Education Act, 1994.

(3)It shall be the duty of the Examinations Committee to advise the Board on -
(a)matters relating to selection of paper setters, moderators, tabulators, examiners, invigilators, supervisors and others to be employed in connection with examinations instituted by the Board and the rates of remuneration to be paid to them;
(b)the fees to be' paid by candidates for such examinations; and
(c)any other matter relating to such examinations which may be referred to it by the Board for advice.