Section 37(1a) in The West Bengal Primary Education Act, 1973
(1a)[ the Chairman, who shall be appointed by the State Government;] [Clause (1a) inserted by W.B. Act 10 of 1999.](a)the District Inspector of Schools, in charge of primary education;(b)the District Special Officer, Scheduled Castes and Tribes Welfare or where no such officer is posted, the District Tribal Welfare Officer;(c)the District Social Education Officer;(d)one member for each sub-division, elected in the prescribed manner by the members of [Panchayat Samitis within the sub-division from among themselves] [Words substituted for the words 'Anchal Panchayats within the sub-divisions' by W.B. Act 47 of 1980.]:Provided that the number shall in no case be less than three;(e)three members, elected in the prescribed manner by the [(Councilor of municipal areas) within the district from amongst themselves] [Words 'municipalities within the district from amongst themselves' first substituted for the words 'non-specified municipalities within the district' by W.B. Act 47 of 1980, then the words within first brackets substituted for the words 'Commissioners of municipalities' by W.B. Act 13 of 1997.];[* * * * * * * * * * * * * *] [[Proviso omitted by W.B. Act 10 1999, which was as under :-'Provided that in the district of 24-Parganas, four members shall be elected by such municipalities;']](f)three members, elected in the prescribed manner by the members of Zilla Parishad, [from amongst themselves] [Words inserted by W.B. Act 47 of 1980.];(g)one teacher of a [Primary Teachers' Training Institute] [Words substituted for the words 'Junior Basic Training Institution' by W.B. Act 19 of 1994.] in the district, elected in the prescribed manner by the teachers of such institutions in the district;(h)three teachers [* * * * *] [Words 'of whom one shall be a woman' omitted by W.B. Act 47 of 1980.] elected in the prescribed manner by the teachers of primary schools in each sub-division from amongst themselves:[* * * * * * * * * * * *] [[Proviso omitted by W.B. Act 13 of 1997, which was as under :-'Provided that the member shall in no case be less than six;'.]][Provided that the number shall in no case be less than six;] [Proviso inserted by W.B. Act 10 of 1999.](i)[ not exceeding fifty per cent of the members of the West Bengal Legislative Assembly, subject to a maximum of six, not being ministers-, representing the constituencies comprised within the territorial jurisdiction of the district concerned, elected from amongst themselves in the manner prescribed; [[Clauses (i) and (ii) first substituted for original clause (i) by W.B. Act 47 of 1980, then proviso to clause (i) omitted by W.B. Act 18 of 1988, and finally, present clause (i) substituted by W.B. Act 13 of 1997. Previous clauses (i) and (ii) was as under :-'(i) six members of the West Bengal Legislative Assembly, not being Ministers, elected in the prescribed manner by the members of the Legislative Assembly, representing the constituencies comprised within the territorial jurisdiction of the district concerned, from amongst themselves;'.]](ii)one member from the staff of the Primary School Council elected in the prescribed manner by the members of the staff of the District Primary School Council from amongst themselves;](j)[ six persons interested in education, nominated by the State Government of whom - [[Clause (j) substituted by W.B. Act 47 of 1980, which was earlier as under :-'(j) three persons interested in education, nominated by the State Government'.]](i)one shall be a women;(ii)one shall be a member of a Scheduled Caste;(iii)one shall be a member of Scheduled Tribe;(iv)one shall be a member of linguistic minority;(v)one shall be a college teacher;(vi)one shall be a secondary school teacher.](k)[ the Chairman to be appointed by State Government.] [Clause (k) inserted by W.B. Act 19 of 1994.]
