Section 3 in The West Bengal Primary Education Act, 1973
3. Establishment and incorporation of the West Bengal Board of Primary Education.
(1)The State Government shall, by notification, establish, with effect from such date as may be specified in the notification, a Board to be called the West Bengal Board of Primary Education.(2)The Board shall be a body corporate with perpetual succession and a common seal, shall be entitled to acquire, hold and dispose 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.
