Section 2(a) in The West Bengal Scheduled Castes And Scheduled Tribes (Reservation of Vacancies in Services And Posts) Act, 1976
(a)"appointing authority", in relation to a service or post in an establishment, means the authority empowered to make appointment to such service or post;(aa)[ "cadre" means the strength of a service or a part of a service sanctioned as a separate unit;] [Clause (aa) inserted by W.B. Act 21 of 2005.]
