Section 2 in The West Bengal Schools (Control of Expenditure) Act, 2005
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"approved" means approved by the Director or his authorised officer;(b)"Board" means the West Bengal Board of Secondary Education established under the West Bengal Board of Secondary Education Act, 1963;(c)"Board of Madrasah" means the West Bengal Board of Madrasah Education established under the West Bengal Board of Madrasah Education Act, 1994;(d)"Council" means the West Bengal Council of Higher Secondary Education established under the West Bengal Council of Higher Secondary Education Act, 1975;(e)"Director" means the Director of School Education, West Bengal;(f)"District Level Inspection Team" means the District Level Inspection Team constituted under sub-section (1) of section 8;(g)"Madrasah" shall have the same meaning as defined in clause (h) of section 2 of the West Bengal School Service Commission Act, 1997;(h)"non-teaching staff" means a member of the staff other than a teacher of a school;(i)"notification" means notification published in the Official Gazette;(ia)[ "pay" means the amount drawn monthly by a Teacher or a nonteaching staff as- [Inserted by West Bengal Act No. 20 of 2016, dated 2.2.2017.](i)the pay which has been sanctioned for a post held by him either in substantive or in officiating capacity, to which he is entitled by reason of his position in a school; and(ii)the grade pay according to category as assigned by the State Government from time to time, if any.](j)"prescribed" means prescribed by rules made under this Act;(k)"recognised", with its grammatical variations, used with reference to a school, shall mean recognised or deemed to have been recognised under -(i)the West Bengal Board of Secondary Education Act, 1963, or(ii)the West Bengal Primary Education Act, 1973, or(iii)the West Bengal Council of Higher Secondary Education Act, 1975, or(iv)the West Bengal Board of Madrasah Education Act, 1994;(l)"region" means a region as specified under sub-section (2) of section 3 of the West Bengal School Service Commission Act, 1997;(m)"school" means -(i)a recognised non-Government aided -(A)secondary school, or educational institution, or part or department of such school or institution, imparting instruction in secondary education, or(B)higher secondary school, or educational institution (other than a college), or part or department of such school or institution, imparting instruction in higher secondary education, or(C)Madrasah, or(D)Primary Teachers' Training Institution; or(ii)a recognised non-Government institution which has been imparting instruction in secondary education or higher secondary education or madrasah education and receiving grant from the State Government in the form of dearness allowance for its teachers and non-teaching staff.Explanation I. - "Aided", with its grammatical variations, used with reference to a school, shall mean aided by the State Government in the shape of financial assistance towards the [pay] [Substituted 'basic pay' by West Bengal Act No. 20 of 2016, dated 2.2.2017.] of the teachers and non-teaching staff of that school.[***] [Omitted 'Explanation II. - 'Basic pay' shall mean the monthly pay of a teacher or non-teaching staff of a school, which corresponds to a stage in the time-scale of pay of the post held by the teacher or nonteaching staff in that school.' by West Bengal Act No. 20 of 2016, dated 2.2.2017.]Explanation III. - "Secondary Education" shall have the same meaning as in clause (1) of section 2 of the West Bengal Board of Secondary Education Act, 1963.Explanation IV. - "Higher Secondary Education" shall have the same meaning as in clause (d) of section 2 of the West Bengal Council of Higher Secondary Education Act, 1975;(n)"school authority", in relation to a school, means the governing body, managing committee, ad hoc committee, administrator or any other body, by whatever name it is called, which is charged with the management of the affairs of the school;(o)"State Government" means the Government of West Bengal in the School Education Department;(p)"teacher" means an Assistant Teacher or any other person, holding a teaching post in a school on a regular and whole-time basis and is paid from the fund under the control of the State Government and includes a Headmaster or a Headmistress;(q)"unaided school" means a recognised unaided school to which no financial assistance has been sanctioned by the State Government;(r)"West Bengal Board of Primary Education" means the West Bengal Board of Primary Education established under the West Bengal Primary Education Act, 1973.
