Section 3 in The Rabindra Mukta Vidyalaya Act, 2001
3. Establishment and incorporation of the [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.].
(1)The State Government shall, as soon as may be after the coming into force of this Act, establish a school to be called [the West Bengal Council of Rabindra Open Schooling] [Words substituted for the words 'the Rabindra Mukta Vidyalaya' by W.B. Act 13 of 2006.].(2)The [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.] shall be a body corporate having perpetual succession and a common seal, and shall be entitled to acquire, hold and dispose of property, to enter into contracts, and to do all other things necessary for the purposes of this Act, and shall sue and be sued by the name of [the West Bengal Council of Rabindra Open Schooling] [Words substituted for the words 'the Rabindra Mukta Vidyalaya' by W.B. Act 13 of 2006.].
