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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of West Bengal - Subsection

Section 14(2) in The West Bengal Primary Education Act, 1973

(2)Every meeting of the Board shall be convened by the Secretary to the Board under instructions of the President:Provided that the President shall, when required in writing by one-third of the members of the Board to convene a meeting, direct the Secretary to do so within seven days from the date of receipt of the requisition and if no meeting is convened within the said period the members aforesaid may convene a meeting after giving seven clear days' notice to the President and other members of the Board.