Section 2(c) in West Bengal State Higher Educational Institutions (Reservation in Admission) Act, 2013
(c)"appropriate authority" means every authority, constituted or established either by the University Grants Commission or the Bar Council of India or the Medical Council of India or the All India Council for Technical Education or the National Council for Teacher Education and includes such other statutory body as may be established by or under any Central or State Act, for determination, co-ordination and maintenance of the quality and standards of higher education;
