Section 22 in The West Bengal Board Of Secondary Education Act, 1963.
22. Procedure.
(1)No Court inferior to a Presidency Magistrate or a Magistrate of the first class shall try an offence punishable under this Act.(2)No Court shall take cognizance of an offence punishable under this Act except upon complaint made by an Inspector appointed under section 19 :Provided that such complaint shall, in the case of offences punishable under sub-section (2) of section 21, be made with the prior approval of the State Government.
