The West Bengal ( Rural ) Primary Education ( Temporary Provisions ) Act, 1969

GOVERNMtNT OF WEST BENGAL 
LEGISLATIVE DEPARTMENT 
West Bengal Act XII of 1969 
THE WEST BENGAL (RURAL) PRIMARY EDUCATION 
(TEMPORARY PROVISIONS) ACT, 1969. 
Ben. 
Act VU 
of 1930. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first published in the Calcutta 
Gazelle, Extraordinary, of the 11th August, 1969.j 
[11th August, 1969.] 
An Act to reorganise the administration of primary education 
in rural areas in West Bengal and pending suck re-
organisation to supersede the District School Boards and 
to provide for certain connected matters. 
• WHEREAs it is expedient to reorganise the administration 
of primary education in rural areas in West Bengal with a 
view to making it free, universal andcompulsory throughout 
the State and pending such reorganisation to supersede the 
District School Boards and to provide for certain connected 
matters; 
It is hereby enacted in the Twentieth Year of the 
Republic of India, by the Legislature of West Bengal, as 
follows:— 
1. This Act may be called the West Bengal •(Rural) Short title. 
Primary Education (Temporary Provisions) Act, 1969. 
2. In this Act, unless there is anything repugnant in 
%he subject or context,— 
(a) "the Act" means the Bengal (Rural) Primary 
Education Act, 1930; 
(b) "District- School Board" means a District School 
Board constituted under the Act; 
(c) "District Inspector of Schools" means a District 
Inspector of Schools as defined in the Act. 
- 3. The State Government may, by an order published in Super-
the Official Gazette, supersede all District School Boards for session of 
such period as may be specified in the order and may, from District o  
time to time, by like order, extend the period of supersession. Boards. 
Definitions. 
Price—+7.5p. 
2 The West Bengal (Rural) Primary Education (Temporary 
Provisions) Act, 1969. 
[west Ben. Act 
Conse-
quenoes of 
super-
session. 
(SecUons 4-6.) 
4. When an order of supersession has been made under 
section 3, then, notwithstanding anything contained in the 
Act or in any other law for the time being in force, the fol-
lowing consequences shall ensue, namely 
(a) all the members of every District School Board shall 
vacate their offices as such members: 
Provided that in the case of a District School Board in 
respect of which an order has been made under 
sub-section (1) of section 22 of the Act removing 
all appointed and elected members thereof, all 
the other members of the District School Board 
as also the person directed by the State 
Government -under sub-section (2) of that sec-
tion to exercise and perform. the powers and 
duties of the District School Board, shall vacate 
their offices; 
(b) all the powers, duties and functions which may, 
under the provisions of the Act or any rule or 
regulation made thereunder or of any other law 
for the time being in force, be exercised, dis-
charged and performed by a District School 
Board or the President or Vice-President thereof 
shall, during the period of supersession, be exer-
cised, discharged and performed by the District 
Inspector of Schools of the district for which the 
District School Board is established:. 
Provided that at any time during the period of super-
session the State Government may, if it thinks fit 
so to do, appoint, by notification in the Official 
Gazette, any of its officers not below the rank of 
a District Inspector of Schools to exercise, dis-
charge and perform, in relation to any District 
School Board, the powers, duties and. functions, 
referred to in this clause, of such District School 
Board and the President and Vice-President 
thereof and thereupon, with effect from such date 
as may be specified in the notification, such officer 
shall, and the District Inspector of Schools shall 
not, exercise, discharge and perform such powers, 
duties and un ctions in relation to such District 
School Board. 
5. If any difficulty arises in giving effect to the provi-
sions of this Act, the State Government may take such steps 
or issue such orders, not inconsistent with the provisions of 
this Act, as may appear to it to be necessary or expedient 
for the purpose of removing such difficulty. 
6. No suit, prosecution or other legal proceeding shall 
lie against a District Inspector of Schools or an officer ap-
pointed under the proviso to clause (b) of section 4 
in respect of anything which is in good faith done or 
intended to be done under this Act. 
Provision 
for 
removing 
difficulty. 
Indemnity. 
West Ben. 
Ord. VI 
of 1969. 
The West Bengal (Rural) Primary Education (Temporary 3 
Provisions Act, 1969. 2, 
XII of 1969.] 
(Sections 7, 8.) 
7. Nothing in this Act shall be construed as efEecting 
or implying in any way the dissolution of any District 
School. Board as a body corporate. 
8. (1) The West Bengal (Rural) Primary Education 
(Temporary Provisions) Ordinance, 1969, is hereby repealed. 
(2) Anything done or any action taken under the West 
Bengal (Rural) Primary Education (Temporary Provisions) 
Ordinance, 1969, shall be deemed to have been validly done 
or taken under this Act as if this Act had commenced on 
the 9th day of Nay, 1969. 
District 
School 
Board to 
continuo 
as a body 
corporate. 
Repeal 
and 
savings. 
‘ti BOP-69/70-4312A-5M 

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