[West Bengal Act 11 of 2005] [25th May, 2005] An Act to amend the West Bengal Board of Madrasah Education Act,
1994. West Bengal, Act XXXIX of 1994.—Whereas it is
expedient to amend the West Bengal Board of Madrasah Education Act, 1994, for
the purpose and in the manner hereinafter appearing; It is hereby enacted in the Fifty-sixth Year of the Republic of
India, by the Legislature of West Bengal, as follows:— (1)
This Act may be called
the West Bengal Board of Madrasah Education (Amendment) Act, 2005. (2)
It shall come into force at once. After clause (m) of sub-section (2) of section 20 of the West
Bengal Board of Madrasah Education Act, 1994, the following clauses shall be
inserted:— “(mm) to make regulations relating to conduct and discipline in
respect of teachers and non-teaching staff of the recognised Institutions under
the Board; (mmm) to make regulations determining the qualification for, and
the method of, recruitment of teachers in class I to class IV of the Senior
Madrasah;” [1] Received the
Assent of the Governor was first published in the Kolkata Gazette,
Extraordinary, of the 25th May, 2005West Bengal Board of
Madrasah Education (Amendment) Act, 2005[1]
Section 2. Amendment of section 20 of West Ben. Act XXXIX
of 1994