Section 2 in The West Bengal State Council Of Technical Education Act, 1995.
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"affiliated" in relation to a polytechnic or a technical institution means affiliated to the Council under this Act;(b)"Chairman" means the Chairman of the Council;(c)"Council" means the West Bengal State Council of Technical Education established under this Act;(d)"Fund" means the West Bengal State Council of Technical Education Fund referred to in sub-section (1) of section 20;(e)"member" means a member of the Council, and includes the Chairman and the Vice-Chairman;(f)"notification" means a notification published in the Official Gazette;(g)"polytechnic" means an institution in which instruction is provided for courses of study in technical education leading to a diploma of the Council;(h)"prescribed" means prescribed by rules made under this Act;(i)"recognised" in relation to an affiliated polytechnic or technical institution means recognised by the All-India Council for Technical Education;(j)"regulation" means a regulation made under this Act;(k)"rule" means a rule made by the State Government under this Act;(l)"technical education" means a systematic course of instruction, research and training in the subject of engineering, technology, architecture, management, pharmacy, applied arts and crafts and such other subject as the State Government, in consultation with the Council, may, by notification, declare;(m)"technical institution" means an educational institution in which instruction is provided for courses of study in engineering, technology, or management leading to any diploma or post-diploma certificate, and includes such other institutions as the State Government, in consultation with the Council, may, by notification, declare as technical institutions.
