The west bengal district school boards act, 1947

West Bengal Act IV of 1947 t - 
THE WEST BENGAL DISTRICT SCHOOL BOARDS ACT, 
1947. 
[Passed by the PrIst Bengal Legislature.] 
[Assent dthe Governor was first published in the Calcutta Gazette, Extraordinary, .of the 30th December, 1947.] iv  
An Act to provid e  for the dissolution and 	 nstitntion of . certain district schoo4 boards. 
WHEREAS under the award of the Boundary Commission 
parts of the districts of Jalpaiguri, Malda, Nadia and 
Dinajpur have been ,excluded from the Province of West Bengai ; 
AND WHEREAS the new districts of Itmvadwip: -, West Dinajpur, Malda and Jalpaiguri have ben constituted Com-
prising respectively the parts of the former :districts of 
Nadia, Dinajpur, Malda and Jalpaiguri which have been included within est Bengal under the said award; 
AND Willi:MA S it is expedient to provide for the dissolution and constitution of certain district school boards; 
,It is hereby enacted as follows :- 
1. (1) This Act may be called the West Bengal District Short title School Boards Act, 1947. and 
(2) It shall come into force on the date on which the co 
mence- 
in- 
West Ben. West Bengal District School Boards Ordinance, 1947, ceases ment. Ord. XII to operate. -of 1947. 
2. In this Act, the expression "Boundary Commission"
-• means qthe Boundary Commission referred to in the Indian Definition. 
10 & 11, Independence Act, 1947. 'Geo. VI, 
30. 3. Notwithstanding anything contained in the Bengal_ Ben. Act (Rural) Primary Education Act, 19n, or in any other law ,tion of. VIT. of  for the time being in force, on and from the date on which certain • 19. 	 the award of the Boundary Commission came into force the district 
Distfite School Boards of the districts of Nadia, Dinajpur, boards. 
school 
Malda and Jalpaiguri constituted under the said Act shall he 
deemed to have been dissolved and every member' of each 
such board shall be deemed to have ceased to hold office- as 
such member in so far as such 7.1bards had authority over -any area included within West Bengal under the said award. 
4. (I) Notwithstanding anything contained in the Bengal Constitu-(Rural) Primary Education Act,' 1930, or in any other law tion of for the time being in force, the Provincial Government may, certain by notification in the Official Gazette, constitute district district 
school boards of the districts of 11T.ay.a,c1wip,i West Dinajpur, boards 
l 
Malda and Jalpaiguri in such manner and consisting of such 
number of members as it may determine in this behalf. 
• (2) The district school boards constituted under sub-
section (/) shall be deemed to have been constituted on and 
from the date on which the award of the Boundary Com-mission carne into force. 
Price—Indian, annas 2; English, 3d. 
2 
The West 'Bengal District School Boards Act, 1947. 
Vilest Bengal Act IV of 1947.1 
- - 
(Sections .5-7) ,,. 
Term of 	
5. The Provincial Government may, by notification in 
dace of 	 the Offi,cial 
Gazette, fix_ the terra of office of ine-mbers of the 
members. district school boards cOnstit.nted 
u nder. section 4 for such 
peri*d as the Provincial Government may 
think -Proper. 
. 	 . 	 .1..  
Savings. 	 6. 
Any regulation.s made or directions issue or 
anything - 	 .A: ' 
done or any action taken Or anY suit instituted or any pro-
ceedin.gs commenced by or against the district school bbards 
dissolved under section 3 in nlation. to the areas comprised 
in the districts ol Aavadw.ip,:vWest Dinajp-dr, Malda and 
3'alpaiguri before the public-tion di the notification consti-
tuting the district school boards of the said districts under, 
strip-section. (I) 
of section 4 shall be deemed to have been 
made, issued, done, taken, instituted or commenced, as the 
case may be, by or against the respective district school 
boards as so constituted 	
if Such boards had been constitut, 
ed and were in existence at the time when such regulations 
were made, directions issued, thing done, action taken, suit - 
instituted 'or proceedings commenced. 
	 , 
. 	
, 
	
of- 	 7. 
Any notification issued or anything done or any actipn. 
ance of 	
,taken in exercise of' any power conterreeby t1.- West Bengal 
action 	 District School Boards Ordinance, 1947, 
shall, on the said West Bemi 
West 	
been issued, done or taken in exercise of the po-cvers conferred  
- ofOit947. '' 
taken 	
Ordinance, ceasing to be in operation, be deemed to have 
	
Bengal 	
this Act as if this Act had commenced on the 6th day (If under 
	
X -11 of 	
November, 1947. Ordinance 
1947. 
WBGP-4718-7228A-1,660 

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