Section 4 in The Rabindra Mukta Vidyalaya Act, 2001
4. [ Composition of the [Council] [[Section 4 substituted by W.B. Act 7 of 2002, which was earlier as under :-
'4. Governing Body of the Vidyalaya. - The Vidyalaya shall consist of the following members :-(a)the Chairman appointed by the State Government;(b)the Director appointed by the State Government;(c)the Chairman of the National Open School, ex officio;(d)the Director of the State Council of Educational Research and Training, West Bengal, ex officio;(e)the President of the West Bengal Board of Secondary Education, ex officio;(f)the President of the West Bengal Council of Higher Secondary Education, ex officio;(g)the Director, School Education, Government of West Bengal;(h)the President of the West Bengal Board of Primary Education, ex officio;(i)the President of the West Bengal Council of Higher Secondary Education, ex officio;(j)a Deputy Secretary of the School Education Department, Government of West Bengal, to be nominated by the Secretary of the School Education Department, Government of West Bengal;(k)three persons, nominated by the State Government in consultation with the Chairman;(l)three members of whom -(i)one shall be nominated by the Netaji Subhas Open University,(ii)one shall be nominated by the National Council of Educational Research and Training, and(iii)one shall be nominated by the National Institute of Educational Planning and Administration.'.]].(1)The [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.] shall consist of the following members :-(a)the [President] [Word substituted for the word 'Chairman' by W.B. Act 13 of 2006.] appointed by the State Government;[* * * * * * * * * * * * * * * * *] [[Clause (b) omitted by W.B. Act 13 of 2006, which was as under :-'(b) the Director appointed by the State Government;'.]](c)one representative of the School Education Department, Government of West Bengal, to be nominated by the Secretary of the School Education Department, Government of West Bengal;(d)the Director, School Education, Government of West Bengal, ex officio;(e)the President of the West Bengal Council of Higher Secondary Education, ex officio;(f)the President of the West Bengal Board of Secondary Education, ex officio;(g)the President of the West Bengal Board of Madrasah Education, ex officio;(h)the President of the West Bengal Board of Primary Education, ex officio;(i)the Director of the State Council of Educational Research and Training, West Bengal, ex officio;(j)three persons, nominated by the State Government in consultation with the Chairman;(k)one member to be nominated by the Netaji Subhas Open University;(l)the Regional Director (Eastern Region), National Open School.(2)[ The President shall be the whole-time officer of the Council.] [[Sub-Section (2) substituted by W.B. Act 13 of 2006, which was earlier as under :-'(2) The Director shall receive such salary and allowances, from the Fund of the Vidyalaya referred to in sub-section (1) of section 28, as the State Government may determine.'.]]]
