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

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State of West Bengal - Subsection

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

(b)"teachers of schools" shall mean the teachers of schools imparting -

(i)Primary Education as defined in clause (c) of section 2 of the West Bengal Primary Education Act, 1973, or

(ii)Secondary Education as defined in clause (e) of section 2 of the West Bengal Board of Secondary Education Act, 1963, or

(iii)Higher Secondary Education as defined in clause (d) of section 2 of the West Bengal Council of Higher Secondary Education Act, 1975;

(xiv)to purchase or otherwise acquire or take on lease or hire premises for the [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.];

(xv)[ to invest and deal with funds and monies of the Council in accordance with the provisions of section 28 of the Act;] [[Clause (xv) substituted by W.B. Act 13 of 2006, which was earlier as under :-

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State of West Bengal - Subsection

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