Section 23 in The West Bengal Primary Education Act, 1973
23. Curriculum Committee.
(1)The Curriculum 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 was under :-'(c) the Principal, State Institute of Education;'.]](d)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;(e)three teachers of primary schools elected in the prescribed manner by the Board;(f)one teacher of a secondary school elected in the prescribed manner by the West Bengal Board of Secondary Education;(g)two persons having special knowledge of science, art, crafts or primary education, who may or may not be members of the Board, nominated by State Government;(h)[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 Curriculum Committee and the Secretary to the Board shall be the Secretary to the said Committee.(3)It shall be duty of the Curriculum Committee to -(a)advise the Board about the syllabus and courses of studies to be followed [in the Primary Teachers' Training Institute and in primary schools] [Words substituted for the words 'in primary schools,' by W.B. Act 10 of 1999.] as well as for examinations instituted or conducted by the Board or the Primary School Councils;(b)advise the Board on any matter relating to the syllabus, courses of studies or books to be studied, as may be referred to it by the Board.(4)The Curriculum 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 it shall not be necessary for any member of such a Sub-Committee to be a member of the said Committee or the Board.
