Section 24 in The West Bengal Primary Education Act, 1973
24. Evaluation Committee.
(1)The Evaluation Committee shall consist of the following members, namely :-(a)the President;(b)an officer not below the rank of a Deputy Director of [School Education,] [Words substituted for the words 'Public Instruction', by W.B. Act 19 of 1994.] Government of West Bengal, to be nominated by the State Government;(c)[ the Director, State Council of Educational Research and Training, West Bengal;] [[Clause (c) substituted by W.B. Act 19 of 1994, which was earlier as under :-'(c) the Principal, State Institute of Education;'.]][* * * * * * * * * * * * * *] [[Clause (d) omitted by W.B. Act 19 of 1994, which was as under :-'(d) the Principal of a Post-Graduate Basic Training College, elected in the prescribed manner by the Board;'.]](e)one of the two members of the Board referred to in [clause (c)] [Word, letter and brackets substituted for the word, letter and brackets 'clause (b)' by W.B. Act 47 of 1980.] of section 4 elected in the prescribed manner by the Board;[* * * * * * * * * * * * * *] [[Clause (f) omitted by W.B. Act 19 of 1994, which was as under :-'(f) the Evaluation Officer attached to the Bureau of Educational and Psychological Research or any other officer of the State Government having knowledge of evaluation, nominated by Director;'.]](g)one teacher of a High School elected in the prescribed manner by the West Bengal Board of Secondary Education;(h)three teachers of primary schools elected in the prescribed manner by the Board;(i)three persons having special knowledge in primary education or evaluation, who may or may not be members of the Board, nominated by the State Government;(j)[two out of six members of the Board referred to in clause (i)] [Words, letter and brackets substituted for the words, letter and brackets 'two out of sixteen members of the Board referred to in clause (g)' by W.B. Act 47 of 1980.] of section 4 elected in the prescribed manner by the Board.(2)The President shall be the Chairman of the Evaluation Committee and the Secretary to the Board shall be the Secretary to the said Committee.(3)It shall be the duty of the Evaluation Committee -(a)to assess from time to time the standard of instruction in a primary school with reference to the norms and objectives set by the Board and to suggest improvement on the basis of such assessment;(b)to advise the Board on such other matter relating to progress, improvement and development of the academic aspect of primary education as may be assigned to it by the Board.(4)The Evaluation Committee may appoint such Sub-Committee or Sub-Committees as it may consider necessary to advise it upon any matter referred to in sub-section (3) and not more than half of the total members of such Sub-Committee may consist of persons who are not members of the said Committee or the Board.
