Section 6 in The Rabindra Mukta Vidyalaya Act, 2001
6. [ Salary and allowances of President. - The President shall receive such salary and allowances from the Rabindra Nath State Council of Open Schooling Fund constituted under sub-section (1) of section 28, as the State Government may, by order, determine.] [[Section 6 first substituted by W.B. Act 7 of 2002, then again substituted by W.B. Act 13 of 2006, which was earlier as under :-
'6. Honorarium payable to Chairman. - The Chairman shall receive such honorarium from the Fund of the Vidyalaya referred to in sub-section (1) of section 28 as the State Government may determine.'.]]
