Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of West Bengal - Subsection

Section 17(1) in The Rabindra Mukta Vidyalaya Act, 2001

(1)
(a)The State Government may appoint a Secretary to the Council for carrying out the purposes of this Act.
(b)The Council may appoint such other officers and employees, as it may consider necessary, for carrying out the purposes of this Act.