Section 16(3) in West Bengal State Council of Technical and Vocational Education and Skill Development Act, 2013
(3)No regulation shall be valid unless it is approved by the State Government, and the State Government may, while according such approval, make such additions, alterations or modifications therein as it deems fit:Provided that before making such additions, alterations or modifications, the State Government shall give the Council an opportunity to express its views thereon within such period, not exceeding stipulated time frame, as may be specified by the State Government.
