Section 12 in The Chandernagore Municipal Corporation Act, 1990
12. Education Committee.
(1)The Corporation shall, at its first meeting after each general election or as soon as may be thereafter, constitute an Education Committee for ensuring general control and supervision of primary and secondary schools maintained by the Corporation under any law in force immediately before the coming into force of this Act.(2)The constitution, powers and duties of the Education Committee shall be such as may be provided for by rules to be made by the State Government after considering the views of the Corporation.
