Section 4(1) in The Rabindra Mukta Vidyalaya Act, 2001
(1)The [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.] shall consist of the following members :-(a)the [President] [Word substituted for the word 'Chairman' by W.B. Act 13 of 2006.] appointed by the State Government;[* * * * * * * * * * * * * * * * *] [[Clause (b) omitted by W.B. Act 13 of 2006, which was as under :-'(b) the Director appointed by the State Government;'.]](c)one representative of the School Education Department, Government of West Bengal, to be nominated by the Secretary of the School Education Department, Government of West Bengal;(d)the Director, School Education, Government of West Bengal, ex officio;(e)the President of the West Bengal Council of Higher Secondary Education, ex officio;(f)the President of the West Bengal Board of Secondary Education, ex officio;(g)the President of the West Bengal Board of Madrasah Education, ex officio;(h)the President of the West Bengal Board of Primary Education, ex officio;(i)the Director of the State Council of Educational Research and Training, West Bengal, ex officio;(j)three persons, nominated by the State Government in consultation with the Chairman;(k)one member to be nominated by the Netaji Subhas Open University;(l)the Regional Director (Eastern Region), National Open School.
