Section 3 in The West Bengal Schools (Control of Expenditure) Act, 2005
3. Application.
- This Act shall apply to schools other than, -(a)a school not in receipt of any financial assistance from the State Government; or(b)a Government school:Provided that the State Government may, if it considers necessary in the exigencies of public service, exempt any school from the operation of this Act for such period as it may think necessary.Explanation. - "Government school" means a school maintained and managed by the State Government, the Government of India, or the Railway Board under the Ministry of Railway, Government of India.
