Section 20(2) in The Rabindra Mukta Vidyalaya Act, 2001
(2)The Examination Committee shall advise the [Council] [Word 'Vidyalaya' first substituted for the words 'Governing Body' by W.B. Act 7 of 2002, then the word within third brackets' substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.] on -(a)the selection of [examination centres,] [Words inserted by W.B. Act 7 of 2002.] paper-setters, moderators, tabulators, examiners, invigilators, supervisors, and others employed in connection with the examinations conducted by the [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.] and the rates of remuneration to be paid to them,(b)the fees to be paid by the candidates for such examinations, and(c)such other matter relating to the examinations as aforesaid as may be referred to it by the [Council] [Word 'Vidyalaya' first substituted for the words 'Governing Body' by W.B. Act 7 of 2002, then the word within third brackets' substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.] for advice.
