Section 25 in The West Bengal Primary Education Act, 1973
25. Development Committee.
(1)The Development Committee shall consist of the following members, namely :-(a)the President;(b)an officer of the Education Department, Government of West Bengal, nominated by the State Government;(c)a woman officer of the Education Department, Government of West Bengal, nominated by the State Government;(d)one officer of the Directorate of Health Services. Government of West Bengal, not below the rank of a Deputy Director, nominated by the Director of Health Services, Government of West Bengal;(e)three of the [twelve members of the Board referred to in clause (d)] [Words, letter and brackets substituted for the words, letter and brackets 'eight members of the Board referred to in clause (c)' by W.B. Act 47 of 1980.] of section 4 elected in the prescribed manner by the Board;(f)the members of the Board referred to in [clause (f)] [Word, letter and brackets substituted for the word, letter and brackets 'clause (d)' by W.B. Act 47 of 1980.] of section 4;(g)one of the [three members of the Board referred to in clause (g)] [Words, letter and brackets substituted for the words, letter and brackets 'four members of the Board referred to in clause (e)' by W.B. Act 47 of 1980.] of section 4 elected in the prescribed manner by the Board;(h)one of the three members of the Board referred to in [clause (h)] [Word, letter and brackets substituted for the word, letter and brackets 'clause (f)' by W.B. Act 47 of 1980.] of section 4 elected in the prescribed manner by the Board;(i)two of the [six members of the Board referred to in clause (i)] [Words, letter and brackets substituted for the words, letter and brackets 'sixteen members of the Board referred to in clause (g)' by W.B. Act 47 of 1980.] of section 4 elected in the prescribed manner by the Board;(j)two persons who may or may not be members of the Board nominated by the State Government.(2)The President shall be the Chairman of the Development Committee and the Secretary to the Board shall be the Secretary to the said Committee.(3)It shall be the duty of the Development Committee to -(a)advise the Board in the matter of improvement and development of primary schools in all aspects, including schemes for universal, free and compulsory education, construction of building, welfare of students and teachers and other staff, good relationship between guardians, teachers and students, community participation in schools, meals supplied in schools and the health of the students in schools;(b)advise on any other matter assigned to it by the Board relating to progress, development and improvement of primary education excepting those allotted to the Curriculum or the Evaluation Committee.
