Section 2 in The West Bengal Medical And Dental Colleges (Regulation Of Admission) Act, 1973
2. Definitions. -
In this Act, unless the subject or context otherwise requires,-(a)"Central Selection Board" means the Board constituted by the State Government under section 3;(b)"district" means any of the districts of Bankura, Birbhum, Burdwan, Cooch Behar, Darjeeling, Hooghly, Howrah, Jalpaiguri, Malda, Midnapore, Murshidabad, Nadia, Purulia, 24-Parganas and West Dinajpur and includes Calcutta comprised within the territorial jurisdiction of the Corporation of Calcutta;(c)"Joint Entrance Examination" means the competitive examination held for the purpose of admission to the Pre-Medical Course in the Medical and Dental Colleges in West Bengal;(d)"normally resident" means a person who has been residing in a district in West Bengal continuously for at least two years immediately preceding the date of his making the application for admission to a Medical or Dental College;(e)"Pre-Medical Course" means the course of studies prescribed by any University in West Bengal for the preliminary examination of a student after his admission in any of the Medical or Dental Colleges;(f)"prescribed" means prescribed by rules made under this Act;(g)"qualifying examinations" means the examinations which are recognised by any University in West Bengal for the purpose of admission to the Pre-Medical Course in any of the Medical or Dental Colleges;(h)"Medical or Dental College" includes,-(i)the Medical College, Calcutta,(ii)the Nilratan Sircar Medical College, Calcutta,(iii)the R. G. Kar Medical College, Calcutta,(iv)the Calcutta National Medical College, Calcutta,(v)the Bankura Sammilani Medical College, Bankura,(vi)North Bengal University Medical College,(vii)Burdwan University Medical College,.(viii)the Dr. R. Ahmed Dental College, Calcutta, andany other Medical or Dental College which may hereafter be notified by the State Government to be a Medical or Dental College.
