Section 2(f) in West Bengal State Higher Educational Institutions (Reservation in Admission) Act, 2013
(f)"Higher Educational Institution", for the purpose of this Act, shall mean-(i)a University, established and incorporated by or under an Act of State Legislature and aided fully or partly out of the States fund; or(ii)a Government College, established or maintained by the State Government, whether directly or indirectly, and affiliated to a University; or(iii)a College, receiving aid from the State Government in any form, or in any manner, whether fully or partly; or(iv)any other institution as may be declared as such, by the State Government;
