Section 69(2) in The West Bengal Primary Education Act, 1973
(2)The [Director] [Word substituted for the words 'State Government' by W.B. Act 47 of 1980.] may either approve of the budget estimate as it stands, or approve of it after making such alterations, if any, as it may think fit or may cause it to be returned to the Primary School Council for such modifications as the [Director] [Word substituted for the words 'State Government' by W.B. Act 47 of 1980.] may think necessary, and when such modifications have been made, the budget estimate shall be re-submitted for approval to the [Director] [Word substituted for the words 'State Government' by W.B. Act 47 of 1980.].[* * * * * * * * * * * * * *] [[Sub-Section (3) omitted by W.B. Act 14 of 1987, which was earlier as under :-'(3) If the Director does not accord its approval to the budget estimate within three months of the receipt thereof for such approval or within three months of the resubmission thereof with or without modification of said estimate shall be deemed to have been approved by the Director.'.]]
