Section 4(2) in The West Bengal Board Of Secondary Education Act, 1963.
(2)The State Government may, if it thinks fit so to do in the public interest, by notification, exempt, subject to such conditions, if any, as may be specified in the notification from the operation of any of the provisions of this Act [other than those of sections 8 and 9] [Substituted by the West Bengal Shops and Establishement(A) Act, 2002 (Act No. 33 of 2002)],-(a)any class or classes of shops or establishment either generally or, such occasion or occasions, in such area or areas and for such period or periods as may be specified in the notification ;(b)any class or classes of persons employed in a shop or an establishment-(i)in a managerial or confidential capacity, or(ii)as a traveller, canvasser, messenger, watchman or care-taker, or
