Section 2 in The West Bengal Municipal Employees (Compulsory Retirement) Act, 1976
2. Definitions. -
In this Act, unless the context otherwise requires,-(a)"basic pay" means the pay sanctioned for a post held by a municipal employee substantively or in an officiating capacity or to which he is entitled by reason of his position in a cadre, but does not include special pay granted in consideration of-(i)the specially arduous nature of the duties, or(ii)a specific addition to the work or responsibility, or(iii)the unhealthiness of the locality in which the work is performed,and any other emoluments which may be specially classed as pay by any Corporation, municipality, notified area or any other local authority to which the provisions of this Act may be extended or pay granted in view of personal considerations or qualifications;(b)"Corporation" includes the Corporation of Calcutta constituted under the Calcutta Municipal Act, 1951 and the Municipal Corporation of Chandernagore established under the Chandernagore Municipal Act, 1955;(c)"municipality" includes any municipality constituted under the Bengal Municipal Act, 1932, and the Garden Reach Municipal Act, 1932 and the Town Committee constituted under the Cooch Behar Town Committee Act, 1903;(d)"municipal employee" means an officer, servant or any other employee by whatever name called serving in any Corporation, municipality, notified area or any other local authority to which the provisions of this Act are extended by the State Government by notification under sub-section (2) of section 1;(e)"notified area" means an area constituted as such by notification under section 93A of the Bengal Municipal Act, 1932;(f)"prescribed" means prescribed by rules made under this Act.
