Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Entire Act]

State of West Bengal - Section

Section 17 in The West Bengal Primary Education Act, 1973

17. Secretary, [Controller of Finance] [Words substituted for the words 'Finance Officer' by W.B. Act 17 of 2009.] and other persons in the service of the Board.

(1)The Board shall have a Secretary who shall be appointed by the State Government.
(2)The State Government may, if it so thinks fit, appoint a [Controller of Finance] [Words substituted for the words 'Finance Officer' by W.B. Act 17 of 2009.] for the Board.
(3)The Board may, subject to the prior approval of the State Government, create such posts of officers and employees as it considers necessary for carrying out the purposes of this Act:Provided that no officer or employee shall be appointed to any post carrying a monthly salary of three hundred rupees or more without the prior approval of the State Government.
(4)The terms and conditions of service and the scales of pay and allowances, if any, shall, as respect the Secretary, the [Controller of Finance] [Words substituted for the words 'Finance Officer' by W.B. Act 17 of 2009.], if any, and other officers and employees, be such as may be fixed by the State Government.
(5)The pay and allowances of the Secretary and the [Controller of Finance] [Words substituted for the words 'Finance Officer' by W.B. Act 17 of 2009.], if any, shall be paid out of the fund of the Board.
(6)Subject to the general control and supervision of the President, the Secretary shall be the principal administrative officer of the Board. He shall be entitled to attend and speak at any meeting of the Board, but shall not be entitled to vote.
(7)The [Controller of Finance] [Words substituted for the words 'Finance Officer' by W.B. Act 17 of 2009.] shall perform such functions and discharge such duties as may be prescribed.
(8)Subject to prescribed conditions, the Board may award any punishment including dismissal or removal of the members of its staff other than the Secretary and the [Controller of Finance] [Words substituted for the words 'Finance Officer' by W.B. Act 17 of 2009.].