Section 5(2)(xxviii) in The Rabindra Mukta Vidyalaya Act, 2001
(xxviii)to meet out of the fund as aforesaid the expenses of the [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.] including the expenses incurred while exercising its powers, and discharging its functions, under this Act;