Section 23(4) in The Rabindra Mukta Vidyalaya Act, 2001
(4)[ A meeting of the [Council] [Sub-Sections (4) and (5) inserted by W.B. Act 7 of 2002.] shall be convened by the [Secretary] [Word substituted for the word 'Director' by W.B. Act 13 of 2006.] after giving ten days' notice to the members along with the agenda to be prepared by the [Secretary] [Word substituted for the word 'Director' by W.B. Act 13 of 2006.] in consultation with the [President] [Word substituted for the word 'Chairman' by W.B. Act 13 of 2006.].]
