Section 20A in The Rabindra Mukta Vidyalaya Act, 2001
20A. [ Boards of Studies of Council. [Section 20A inserted by W.B. Act 13 of 2006.]
(1)The Academic Advisory Committee referred to under sub-section (1) of section 18 shall constitute Boards of Studies for one or more subjects in general and in vocational stream course.(2)Each such Board of Studies shall consist of -(a)the President;(b)one member to be nominated by the State Government;(c)ope member to be elected by the members of the Council from amongst themselves;(d)not more than four members to be nominated by the President from amongst the experts in the branch of education in respect of which the Board of Studies is to be constituted.(3)The terms of the office of the members of each of Board of Studies shall be three years, but the Council may extend the period from time to time so, however, that the total period does not exceed four years.(4)The President shall be the [President] of each of the Board of Studies and the Secretary to the Council shall be the Secretary thereto.(5)Each Board of Studies shall -(a)make recommendation relating to introduction of the course of studies for each of the subjects in general and in vocational stream;(b)perform such functions as may be assigned to it by the Council.(6)The Academic Advisory Committee shall consider the recommendations of the Board of Studies and advise the Council on that basis from time to time.(7)The [President] [Word substituted for the word 'Chairman' by W.B. Act 13 of 2006.] shall preside over the meetings of each such Board of Studies and in his absence, the members present shall elect one from amongst themselves to preside.(8)A member of any such Board who is a member of the Council shall continue to hold office until he ceases to be a member of the Council.][Chapter IV [[Chapter IV containing section 21 and 22 substituted by W.B. Act 13 of 2006. which was earlier as under :-'CHAPTRE IVPowers and functions of Governing Body, Chairman and Director
