Section 18A in The West Bengal Primary Education Act, 1973
18A. [ Ad hoc Committee. [[Section 18A first inserted by W.B. Act 14 of 1987, then amended by W.B. Act 9 of 1991 and finally substituted by W.B. Act 10 of 1999. Previous Section 18A was as under :-
'18A. Ad hoc Committee. - (1) The State Government may, by notification, appoint an Ad hoc Committee for such period, not exceeding one year at a time as may be specified in the notification.(2)The Committee shall consist of such number of members as the State Government may think think fit to appoint.(3)The Committee shall exercise all the powers and perform all the functions of the Board and the Committees of the Board to be constituted under this Act.'.]](1)The State Government may, by notification, appoint an Ad hoc Committee consisting of -(a)a President, and(b)such number of other members, not exceeding nineteen, as the State Government may think fit,for such period, not exceeding one year at a time, as may be specified in the notification.(2)The President of the Ad hoc Committee shall exercise all the powers, and shall perform all the functions, of the President of the Board, and the Ad hoc Committee shall exercise all the powers, and shall perform all the functions, of the Board and the Committees constituted by Board under this Act.]
