Section 23 in The Rabindra Mukta Vidyalaya Act, 2001
23. Meetings of [Council] [Word 'Vidyalaya' first substituted for the words 'Governing Body' by W.B. Act 7 of 2002, then the word within third brackets substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.].
(1)The annual meeting of the [Council] [Word 'Vidyalaya' first substituted for the words 'Governing Body' by W.B. Act 7 of 2002, then the word within third brackets substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.] shall be held in the month of [July] [Word substituted for the word 'January' by W.B. Act 7 of 2002.] each year.(2)The [Council] [Word 'Vidyalaya' first substituted for the words 'Governing Body' by W.B. Act 7 of 2002, then the word within third brackets substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.] may hold meetings, at such other times as the [President] [Word substituted for the word 'Chairman' by W.B. Act 13 of 2006.] may decide, but in no case shall such meetings be held for less than four times a year.(3)One-third of the total number of members of the [Council] [Word 'Vidyalaya' first substituted for the words 'Governing Body' by W.B. Act 7 of 2002, then the word within third brackets substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.] shall be a quorum for a meeting of the [Council] [Word 'Vidyalaya' first substituted for the words 'Governing Body' by W.B. Act 7 of 2002, then the word within third brackets substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.].(4)[ A meeting of the [Council] [Sub-Sections (4) and (5) inserted by W.B. Act 7 of 2002.] shall be convened by the [Secretary] [Word substituted for the word 'Director' by W.B. Act 13 of 2006.] after giving ten days' notice to the members along with the agenda to be prepared by the [Secretary] [Word substituted for the word 'Director' by W.B. Act 13 of 2006.] in consultation with the [President] [Word substituted for the word 'Chairman' by W.B. Act 13 of 2006.].](5)[ The [Secretary] [Sub-Sections (4) and (5) inserted by W.B. Act 7 of 2002.] may, on the advice of, or in consultation with, the [President] [Word substituted for the word 'Chairman' by W.B. Act 13 of 2006.], convene an emergent meeting of the [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.] after giving two days notice to the members, for transaction any urgent matter.]
