Section 45 in The West Bengal Primary Education Act, 1973
45.
[* * * * * * * * * * * * *] [[Section 45 omitted by W.B. Act 19 of 1994, which was as under :-'45. Removal of the Chairman and the Vice-Chairman. - If at a meeting of the Primary School Council specially convened for the purpose a resolution is passed against the Chairman or the Vice-Chairman by a majority of the then members of the Primary School Council and by a majority of not less than two-thirds of the members of the Primary School Council present and voting such resolution shall have the effect of removing the Chairman or the Vice-Chairman, as the case may be, from his office as from the date on which the resolution is so passed.'.]]
