Section 21(4) in The West Bengal Council Of Higher Secondary Education Act, 1975
(4)No regulation shall be valid unless it is approved by the State Government and the State Government may, in according such approval, make such additions, alterations or modifications therein as it thinks fit:Provided that before making any such addition, alteration or modification the State Government shall give the Council an opportunity to express its views thereon within such period not exceeding one month as may be specified by the State Government.
