The West Bengal Secondary Education ( Temporary Provisions ) Act, 1954

West Bengal Act XXII of 1954 
THE WEST BENGAL SECONDARY EDUCATION 
(TEMPORARY PROVISIONS) ACT, 1954. 
[Passed by the West Bengal Legislature.] 
[Assent of the Governor was first published in the Calcutta Gazette,, Extraordinary, of the 22nd September, 1954.].  
An,-Act to reorganize the administration of secondary educa-
tion in. West Bengal and pendinb such reorganization to 
supersede the Board of Secondary Education and certain 
other bodies and to provide for certain connected matters. 
WHEREAS it is expedient to reorganize the administra-
tion of secondary education in West Bengal and pending 
such reorganization to supersede the Board of Secondary 
Education and certain other bodies and to provide for cer- 
tain connected matters; 	 :-...4 . 	 1 
It is hereby enacted in. the Fifth Year of the Republic 
of India, by the Legislature of West Bengal, as follows :- 
West Ben. 
Ord. III 
of 1954. 
1. (1) This Act may be called the West Bengal Secondary 
Education (Temporary Provisions) Act, 1954. 
(12) It extends to the whole of West Bengal. 
(3) It shall come into force immediately on the West 
Bengal Secondary Education (Temporary Provisions) Ordi-
nance, 1954, ceasing to operate. 
Short title. 
extent 
and 
com-
mencement. 
West Ben. 
Act 
XXXVII 
of 1950. 
2. In this Act, unless there is anything repugnant in Defini- 
the subject or context,— 	 tions. 
(a) "the Act" means the West Bengal Secondary 
Education Act, 1950; 
(b) "the Board" means the Board of Secondary Educa-
tion established under the Act; 
(c) "Committee" or ".Sub-Committee" means any Com-
mittee or Sub-Committee constituted under the 
Act, or any rule, by-law or regulation made 
thereunder; 
(d) "the Executive Council" means the Executive 
Council referred to in section 20 of the Act; ' 
(e) "the President" means the President of the Board. 
3. The State Government may, by notification in the &verses- 
• Official Gazette, publish an order (hereinafter referred to as oi°i 1  
the Supersession Order) to be in force for such period as may 
be specified in the order and may by like notificati,Q4 extend 
such period, 
Price—Indian, annas 2; English, 3d, 
2  The West Bengal Secondary Education (Temporary 
Provisions) Act, 1954. 
[West Ben. Act 
Consequen-
ces of 
Superses-
sion 
Order. 
(Sections 4-8.) 
4. When a Supersession Order has been made under 
section 3, the following consequences shall ensue notwith-
standing anything contained in the Act or in any other 
law : — 
(a) all the members of the Board, the Executive Council, 
the Committees and the Sub-Committees, and the 
President shall vacate their offices; 
(b) all the powers, duties and functions which, under 
the provisions of the Act or any rule, by-law or 
regulation made thereunder or of any law for the 
time being in force, may be exercised or performed 
by the Board, the Executive Council or any Com-
mittee or Sub-Committee or the President shall, 
so long as the Supersession Order continues to be 
in force, be exercised and performed by such 
person (to be called the Administrator) as may be 
appointed by the State Government in this behalf : 
Provided that such Administrator may delegate any of 
his powers, duties or functions to such other per-
son as he may think fit or to such body as may 
be constituted by him; 
representatives of the Board on every body (statu-
tory or otherwise) shall vacate their offices as such 
representatives and shall, whatever may be their 
cumber, be replaced by the Administrator. 
5. (1) The Administrator shall receive such salary and 
allowances as may be fixed by the State Government. 
(2) The salary and allowances fixed under sub-section (1) 
shall be paid from the Secondary Education Fund referred 
to in section 44 of the Act. 
6. If any difficulty arises in giving effect to the provi-
sions of this Act, the State Government may, as occasion 
requires, by order, authorise any matter or thing to be done, 
not being inconsistent with the provisions of this Act which 
may be necessary for removing the difficulty. 
Salary 
and allow-
ances of 
the Ad-
ministra-
tor. 
Power of 
State 
Govern-
ment to 
make 
orders to 
remove 
difficul-
ties. 
(0) 
Indemnity. 	 7. No suit, prosecution or other proceeding shall lie 
against the Administrator, or any person or body to whom 
the Administrator may delegate any of his powers, duties 
or functions under the proviso to clause (b) of section 4, for 
anything done in pursuance of or in the execution of thiS 
Act or done in good faith or in intended execution of this Act. 
8. Nothing in this Act shall be construed as effecting or 
implying in any way the dissolution of the Board as a body 
corporate. 
Board to 
continue 
as a body 
corporate. 
S. 
The West Bengal Secondary Education (Temporary 3 
Provisions) Act, 1954. 
West Ben. 
Ord. III 
of 1954. 
XXII of 1954.] 
(Section 9.) 
9. Any notification issued, any order made, any action Savings. 
taken or anything whatsoever done under the West Bengal 
Secondary Education (Temporary Provisions) Ordinance, 
1954, shall, on the said Ordinance ceasing to operate, be 
deemed to have been issued, made, taken or done under this 
Act as if this Act had commenced on the 12th day of May, 
1954. O 
wpgp,54/5,6054-5N 

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