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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of West Bengal - Subsection

Section 5(2)(xix) in The Rabindra Mukta Vidyalaya Act, 2001

(xix)to appoint committees or sub-committees as may be deemed fit for carrying out the objects of the [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.] and to prescribe by regulations and guidelines for the proper functioning of such committees or sub-committees;