Section 2(n) in The West Bengal Council Of Higher Secondary Education Act, 1975
(n)"Secondary Education", except in relation to such class of students as the State Government may specify in this behalf, means such education in the pattern of Secondary Education introduced with effect from the 1st day of January, 1974, imparted in any institution defined as such in the West Bengal Board of Secondary Education Act, 1963, as terminates with the passing of the public examination by whatever name called and instituted by the West Bengal Board of Secondary Education.
