Rabindra Mukta Vidyalaya Act, 2001

Assent of the Governor first published in the Calcutta Gazette, Extraordinary, Part III, dated the 29th March, 2001. An Act to establish and incorporate an open school (mukta vidyalaya) in the State of West Bengal and to provide for matters connected therewith or incidental thereto. Whereas it is expedient to establish an open school in the State of West Bengal to provide distance education at school level to all those who cannot get themselves admitted to any school and to provide for matters connected therewith or incidental thereto; It is hereby enacted as follows :-

Act number

Act 11 of 2001

Year

2001

Enacted on

29-03-2001

In force from

29 March 2001

Jurisdiction

West Bengal State Act

Subjects

Education

Read the full text of Rabindra Mukta Vidyalaya Act, 2001 section by section on LawLens.

Official source: India Code