Section 20(5) in The Rabindra Mukta Vidyalaya Act, 2001
(5)Any other Committee that may he constituted 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 the sub-section (2) of section 19 shall perform such functions as may be assigned to such Committee 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.].
