Section 4 in The West Bengal Schools (Control of Expenditure) Act, 2005
4. Previous sanction of State Government for appointment etc.
(1)Save as otherwise provided in sub-section (2), no school authority shall, -(i)create any teaching or non-teaching post involving any financial liability on the State exchequer; or(ii)appoint or engage any teacher or non-teaching staff; or(iii)regularise the service of any person, who has rendered service on any casual or part-time vacancy on contract or any other basis, against any permanent teaching or non-teaching post of a school; or(iv)revise the pay or allowances of any teacher or non-teaching staff; or(v)grant any special pay or allowance or other remuneration under any description whatsoever including ex gratia payment or any other benefit, having financial implication, to any person holding a teaching or non-teaching post; or(vi)incur, except as prescribed, expenses for any development scheme, without previous sanction of the State Government.(2)Notwithstanding anything contained in sub-section (1), the school authority may fill up, in the manner as may be prescribed, a vacancy of a teacher caused by leave or deputation for a period not exceeding one year without previous sanction of the State Government:Provided that no such person who has been appointed on such vacancy in a school, shall be appointed in any sanctioned post or by creating any new post in that school, only for rendering such service.
