Section 39 in The Rabindra Mukta Vidyalaya Act, 2001
39. Transitory provisions.
(1)The [President] [Word substituted for word 'Chairman' by W.B. Act of 2006.] shall make the first regulations for the purposes of this Act.(2)The first regulations shall remain in force for a period of one year or until regulations are made by 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.] under this Act, whichever is earlier.
