Section 2 in The West Bengal Universities (Control of Expenditure) Act, 1976
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)[ "Government-aided college" means a college receiving periodical pay packet from the State Government on account of salary and allowances of the teachers and other academic staff including the nonteaching employees of the college;] [Inserted by West Bengal Act No. 6 of 2017, dated 17.3.2017.](aa)[] [Renumbered '(a)' by West Bengal Act No. 6 of 2017, dated 17.3.2017.] "prescribed" means prescribed by rules made under this Act;(b)"revised scale" means any of the scales of pay sanctioned by the Government of West Bengal, Education Department Order No. 372-Edn. (CS)/5P-9/74, dated 7th April, 1975, which is reproduced in the Schedule to this Act:Provided that the State Government may, by notification published in the Official Gazette, amend the Schedule from time to time and the Schedule so amended shall be deemed to be part of this Act;(c)"Schedule" means the Schedule to this Act;(cc)[ "State Government" means the Government of West Bengal in the Higher Education, Science and Technology and Biotechnology Department;] [Inserted by West Bengal Act No. 6 of 2017, dated 17.3.2017.](d)"teacher" includes a Professor, Associate Professor, Reader, Assistant Professor, Lecturer and any other person holding a teaching post and also a person who may be declared to be a teacher ;(e)[ "State-aided University" means a University constituted and incorporated by a State Act and receiving regular grants from the State Government.] [Substituted by West Bengal Act No. 6 of 2017, dated 17.3.2017.]
