Section 52 in The West Bengal Primary Education Act, 1973
52. Removal.
- The State Government may, by notification, [remove a member] [Word 'Vice-Chairman' first omitted by W.B. Act 19 of 1994, then the present words substituted for the words 'remove the Chairman or a member' by W.B. Act 10 of 1999.] of a Primary School Council, if he -(a)refuses to act or becomes incapable of acting [as a member] [Word 'Vice-Chairman' first omitted by W.B. Act 19 of 1994, then the present words substituted for the words 'as Chairman or member' by W.B. Act 10 of 1999.] of the Primary School Council; or(b)acts in a manner prejudicial to the interest of the Primary School Council; or(c)without obtaining the consent of the Primary School Council is absent from six consecutive meetings of the Primary School Council:Provided that before such removal [the member] [Word 'the Vice-Chairman' first omitted by W.B. Act 19 of 1994, then the present words substituted for the words 'the Chairman or the member' by W.B. Act 10 of 1999.] concerned shall be given an opportunity of being heard.
