Section 2 in The Rabindra Mukta Vidyalaya Act, 2001
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)[ "Council" means the West Bengal Council of Rabindra Open Schooling established under section 3;] [[Clauses (a) and (b) substituted by W.B. Act 13 of 2006, which were earlier as under :-'(a) 'Chairman' means the Chairman of the Vidyalaya;(b)'Director' means the Director of the Vidyalaya;'.]](b)[ "President" means the President of the Council;] [[Clauses (a) and (b) substituted by W.B. Act 13 of 2006, which were earlier as under :-'(a) 'Chairman' means the Chairman of the Vidyalaya;(b)'Director' means the Director of the Vidyalaya;'.]][* * * * * * * * * * *] [[Clause (c) omitted by W.B. Act 7 of 2002, which was as under :-'(c) 'Governing Body' means the Governing Body of the Vidyalaya.'.]](d)"State Government" means the Government of West Bengal in the School Education Department;[* * * * * * * * * * *] [[Clause (e) omitted by W.B. Act 13 of 2006, which was as under :-'(e) 'Vidyalaya' means the Rabindra Mukta Vidyalaya established under section 3.'.]]
