Section 64 in The West Bengal Primary Education Act, 1973
64. Transfer of primary schools under the control of the [Calcutta Municipal Corporation] [Words substituted for the words 'Corporation of Calcutta' by W.B. Act 19 of 1994.].
- With effect from such date as may be fixed by the State Government by notification, -(a)such primary schools in Calcutta as may be mentioned in the notification in consultation with the Corporation of Calcutta, together with their lands, buildings, and other properties, movable or immovable, vested in or under the control of the [Calcutta Municipal Corporation] [Words substituted for the words 'Corporation of Calcutta' by W.B. Act 19 of 1994.] immediately before such date, shall stand transferred to the Calcutta Primary School Council;(b)the primary schools referred to in clause (a) shall be under the control and management of the Calcutta Primary School Council;(c)teachers of such primary schools who are employed against permanent vacancies and are in continuous service for at least one year immediately before such date shall be deemed to be employees of the Calcutta Primary School Council and the terms and conditions of their service shall be such as may be determined by the State Government.
