Section 51 in The West Bengal Primary Education Act, 1973
51. Restriction on voting.
(1)No member of a Primary School Council shall vote on any matter in which he has any personal or pecuniary interest or if it relates to any primary school of which he is either a teacher or a member of the managing committee.(2)The Chairman or [* * * * * * * *] [Words 'the Vice-Chairman or' omitted by W.B. Act 19 of 1994.] the member presiding at a meeting of a Primary School Council shall decide any question arising under sub-section (1) and his decision thereon shall be final.
