Section 9(2) in The West Bengal Schools (Control of Expenditure) Act, 2005
(2)Notwithstanding anything contained in sub-section (1), the State Government shall not set up a new school or upgrade an existing school unless, -(a)the District Level Inspection Team recommends so to do, and(b)due appropriation is made in the Budget of the State by the State Legislature in this behalf.Explanation I. - For the purposes of this section, the expression "upgrade" means upgradation of a Junior High School to a Secondary School, or as the case may be, from a Secondary School to a Higher Secondary School.Explanation II. - The expression "Junior High School" means, a school imparting instruction in Secondary Education from class V to class VIII.
