Section 2(a) in The West Bengal Government Premises (Regulation of Occupancy) Act, 1984
(a)"Appellate Authority" means any authority, superior in rank to the Competent Authority, appointed by the State Government in respect of any Government premises or class of Government premises by notification for the purposes of sub-section (3) of section 11 and sub-section (3) of section 15, and includes different such authorities for different Government premises and different classes of Government premises;
