- The State Government shall appoint a Board to be called the State Children's Board, West Bengal, constituted in such manner and consisting of such number of members as maybe prescribed, to advise the State Government generally in regard to the administration of this Act and more particularly in regard to the control and management of the schools established or certified under section 7, after considering the comments of the various Boards of Visitors forwarded to it under sub-section (2) of section 9.
