Section 2(b) in The Departmental Proceedings (Enforcement Of Attendance Of Witnesses And Production Of Documents) Act, 1973
(b)persons who, having been appointed to any public service or post in connection with the affairs of the State, are in service or pay of,-(i)any local authority,(ii)any corporation owned or controlled by the State Government,(iii)any Government company within the meaning of section 617 of the Companies Act, 1956, in which not less than fifty-one per cent, of the paid-up share capital is held by the State Government or any company which is a subsidiary of such Government company,(iv)any society registered under the West Bengal Societies Registration Act, 1961, which is subject to the control of the State Government.
