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State of West Bengal - Section
Section 39 in The West Bengal Primary Education Act, 1973
39.
[* * * * * * * * * * * * * *]| Section 39 omitted by W.B. Act 47 of 1980, which was as under :-"39. Municipal Primary School Council.- (1) The State Government shall, by notification, establish in each specified municipality, with effect from such date as may be specified in the notification, a Municipal Primary School Council bearing the name of the municipality.(2) A Municipal Primary School Council shall consist of the following members, namely :-(a) the District Inspector of Schools, in charge of Primary Education;(b) the District Social Education Officer;(c) the Chief Medical Officer of Health of the District or any other Medical Officer of the District nominated by him;(d) the District Officer for Physical Education and Youth Welfare or any other officer of the Education Department, Government of West Bengal, nominated by the State Government;(e) four persons elected in the prescribed manner in accordance with the system of proportional representation by means of the single transferable vote by the Commissioners of the municipality concerned;(f) five teachers of whom one shall be a woman, elected in the prescribed manner in accordance with the system of proportional representation by means of the single transferable vote by the teachers of primary schools within the municipality concerned from amongst themselves;(g) the members of the West Bengal Legislative Assembly, not being Ministers, representing the constituencies comprised within the territorial jurisdiction of the municipality concerned;(h) four persons interested in education nominated by the State Government, of whom -(i) one shall be a woman;(ii) one shall be a member of a Scheduled Caste or a Scheduled Tribe;(iii) one shall be a member of any of the linguistic minority communities in the district;(i) the Chairman of the municipality concerned.Explanation.- In this clause the expression 'Chairman' shall include 'Mayor' in the case of the Municipal Corporation of Chandernagore.(3) A Municipal Primary School Council shall be a body corporate having perpetual succession and a common seal, shall be entitled to acquire, hold and depose of property, to enter into contracts and to do all other things necessary for the purposes of this Act, and shall by its corporate name sue and be sued.'. |