Section 18(8) in The Rabindra Mukta Vidyalaya Act, 2001
(8)Any member of the Academic Advisory Committee may resign after giving fifteen days' notice to [the President] [Words substituted for the words 'The Director' by W.B. Act 13 of 2006.] and 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 have the power to remove any member of the Academic Advisory Committee after recording reasons thereof at a meeting.
