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

State of West Bengal - Subsection

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

(xi)to prescribe by regulations the conditions of registration of students, the eligibility criteria for appearing at the examinations of the [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.] and the procedure of conduct of such examinations, and all other matters necessary for proper fulfilment of teaching and examination, and also to award certificates;