Section 3 in West Bengal State Council of Technical and Vocational Education and Skill Development Act, 2013
3. Establishment, incorporation and jurisdiction of Council.
(1)The State Government shall, as soon as may be after the commencement of this Act, establish a Council to be called the West Bengal State Council of Technical and Vocational Education and Skill Development.(2)The Council shall be a body corporate, having perpetual succession and a common seal, with power to acquire, hold and dispose of property, both movable and immovable, to enter into contracts and to do all other things necessary for the purposes of this Act, and shall by its name sue and be sued.(3)The head office of the Council shall be located at Kolkata at a place to be notified by the State Government and the Council may, with the prior approval of the State Government, establish offices at any other places in West Bengal.(4)After the commencement of this Act, the Council shall be solely authorized and responsible for those aspects of technical and vocational education and skill development at all levels in West Bengal.
