Section 7 in The Rabindra Mukta Vidyalaya Act, 2001
7. Publication of the-names of [President] [Word substituted for the word 'Chairman' by W.B. Act 13 of 2006.] and other members of the [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.].
- The names of the [President] [Word substituted for the word 'Chairman' by W.B. Act 13 of 2006.] and other members of the [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.], appointed or nominated, as the case may be, under section 4 shall be published in the Official Gazette as soon as may be after their appointment or nomination, as the case may be.
