Section 20A(8) in The Rabindra Mukta Vidyalaya Act, 2001
(8)A member of any such Board who is a member of the Council shall continue to hold office until he ceases to be a member of the Council.][Chapter IV [[Chapter IV containing section 21 and 22 substituted by W.B. Act 13 of 2006. which was earlier as under :-'CHAPTRE IVPowers and functions of Governing Body, Chairman and Director
