Section 3(2) in The West Bengal School Service Commission Act, 1997
(2)[ For the purposes of clause (b) of sub-section (1), the territory of the State of West Bengal shall comprise seven regions to be called the Eastern Region, the Southern Region, the South-Eastern Region, the Western Region, the Northern Region, the North-Eastern Region and the Hill Region; each such region shall comprise such district or districts or part of a district as the State Government may, by notification, determine, and the territorial jurisdiction of a Regional Commission shall be construed accordingly.] [[Sub-Section (2) Substituted by W.B. Act 28 of 2003, which was earlier as under :'(2) For the purposes of clause (b) of sub-section (1), the territory of the State of West Bengal shall comprise five regions to be called the Eastern Region, the Southern Region, the Western Region, the Northern Region, and the Hill Region; each such region shall comprise such district or districts or part of a district as the State Government may, by notification, determine, and the territorial jurisdiction of a Regional Commission shall be construed accordingly.]]Explanation I. - Kolkata as defined in clause (9) of section 2 of the Kolkata Municipal Corporation Act, 1980, shall, for the purposes of this Act, be deemed to be a district.Explanation II. - Part of a district shall ordinarily mean a sub-division, or two or more, but not all, sub-divisions taken together, of that district as may be specified in the notification under this sub-section:Provided that if the area of a district, or any part of a district, other than Kolkata, overlaps any part of the area included in Kolkata, such overlapping area shall be excluded from the territorial jurisdiction of the Regional Commission in respect of such district and shall be included within the territorial jurisdiction of the Regional Commission in respect of Kolkata.
