Section 20 in The Rabindra Mukta Vidyalaya Act, 2001
20. Functions of Committees.
- [* * * * * * * * * * * * * * *] [[Sub-Section (1) omitted by W.B. Act 13 of 2006, which was as under :-'(1) The Syllabus Committee shall advise the Governing Body -(a)on matters relating to the syllabus, the courses of studies to be followed, and the books to be studied for examinations conducted by the Vidyalaya, and(b)on such other matter relating to the syllabus, the courses of studies to be followed, and the books to be studied for examinations conducted by the Vidyalaya as aforesaid, as may be referred to it by the Vidyalaya.'.]](2)The Examination Committee shall advise 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.] on -(a)the selection of [examination centres,] [Words inserted by W.B. Act 7 of 2002.] paper-setters, moderators, tabulators, examiners, invigilators, supervisors, and others employed in connection with the examinations conducted by the [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.] and the rates of remuneration to be paid to them,(b)the fees to be paid by the candidates for such examinations, and(c)such other matter relating to the examinations as aforesaid as may be referred to it 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.] for advice.(3)The Recognition Committee shall advise 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.] on all matters relating to the recognition of study centres.(4)The Finance Committee shall prepare the budget of the [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.] and shall advise 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.] on such matters relating to finance as may be referred to it 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.] for advice.(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.].
