Section 8 in The West Bengal Government Premises (Regulation of Occupancy) Act, 1984
8. Persons not in the employment of, or not holding.any post under, the State Government.
- No person in occupation of any Government premises on the appointed day shall remain in occupation thereof if he is not in the employment of, or does not hold any specified post under, the State Government, or is not the person to whom lawful authority had been granted for the occupation of such premises.Explanation. - For the removal of doubts it is declared that any person who has retired from the service of the State Government or from any of the All India Services shall not be deemed to be in the employment of, or to hold any post under, the State Government.
