Section 5 in The West Bengal State Council Of Vocational Education And Training Act, 2005.
5. Issue of appointment letter and publication of names of appointed or nominated members.
(1)The State Government shall issue the appointment letter to the President and other members (other than ex officio members) who has been appointed or, as the case may be, nominated under section 4.(2)The name of every person appointed or, as the case may be, nominated under section 4 as a member of the Council shall, as soon as may be after such appointment or nomination is made, be published in the Official Gazette.
