Section 20 in The West Bengal Council Of Higher Secondary Education Act, 1975
20. Functions of Committees. -
(1)It shall be the duty of the Recognition Committee to advise the Council on all matters concerning the recognition of Institutions.(2)It shall be the duty of the Syllabus Committee to-(a)advise the Council on matters relating to the syllabus and the courses of studies to be followed and the books to be studied in recognised Institutions and for examinations instituted by the Council;(b)advise the Council on any matter relating to the syllabus, courses of studies or books to be studied, as may be referred to it by the Council.(3)It shall be the duty of the Examinations Committee to advise the Council on-(a)the selection of Paper-setters, Moderators, Tabulators, Examiners, Invigilators, Supervisors and others employed in connection with examinations instituted by the Council and the rates of remuneration to be paid to them;(b)the fees to be paid by candidates for such examinations;(c)any matter relating to such examinations which may be referred to it by the Council, for advice.(4)It shall be the duty of the Finance Committee to prepare the budget of the Council and to advise the Council on such matters relating to finance as may be referred to it by the Council, for advice.(5)(a)All appeals by the members of the teaching and the non-teaching staff against decisions of Managing Committees of the recognised Institutions shall be heard and decided by the Appeal Committee;(b)The decisions of the Appeal Committee on such appeals shall be final and no suit or proceeding shall lie in any Civil or Criminal Court in respect of any matter which has been or may be referred to, or has been decided by, the Appeal Committee.(6)Any other Committee or Committees that may be constituted under clause (f) of sub-section (1) of section 19 shall have such powers or functions as the Council may assign to such Committee or Committees.
