Section 2 in The West Bengal College Teachers (Security Of Service) Act, 1975
2. Definitions. -
In this Act, unless the context otherwise requires,-(1)"college" means a college or an institution affiliated to a University in accordance with the provisions of the Act constituting such University or the Statutes made thereunder and includes a constituent college or a Government Sponsored College but does not include a Government College;(2)"constituent college" means a college recognised as such by the University but does not include a Government College;(3)"Governing Body", in relation to a college, means the managing committee or any other body charged with the management of the affairs of that college and recognised as such by the University to which such college is affiliated;(4)"Government college" means a college maintained and managed by the State Government;(5)"Government Sponsored College" means a college declared by the State Government as such;(6)"prescribed" means prescribed by rules made under this Act;(7)"Principal" means the head of a college by whatever name called;(8)"Statutes", "Ordinances" and "Regulations" means respectively the Statutes, Ordinances and Regulations of the affiliating University;(9)"teacher" means Professor, Assistant Professor, Lecturer, Tutor, Demonstrator, Physical Instructor or any other person holding a teaching post recognised by the affiliating University and appointed as such by a college and includes its Principal and Vice-Principal.
