Section 22(5) in The West Bengal Board of Madrasah Education Act, 1994.
(5)No matter which has been decided by the Board shall, within the period of six months from the date of such decision, be reconsidered except at a special meeting of the board convened for the purpose upon the requisition of ten members and unless not less than two-thirds of the total number of members of the Board vote in favour of such reconsideration.
