Section 2(p) in The West Bengal School Service Commission Act, 1997
(p)[ "Teacher" means an Assistant teacher or any other person, holding a teaching post of a school and recognised as such by the Board or the Council, as the case may be, an includes the Headmaster or the Headmistress but shall not include the Assistant Headmaster or the Assistant Headmistress or the Teacher holding a post against short term vacancy caused by deputation, leave or lien.] [[Clause (p) Substituted by W.B. Act 31 of 2008, which was earlier as under:
