Section 2(9) in The West Bengal Regulation of Recruitment in State Government Establishments And Establishments of Public Undertakings, Statutory Bodies, Government Companies And Local Authorities Act, 1999
(9)"public undertaking" means any industry, trade, business or occupation owned, controlled or managed by -(a)the State Government or any department of the State Government; or(b)a Government company; or(c)a corporation established by or under a Central or State Act which is owned, controlled or managed by the State Government and in which not less than fifty-one per cent, of the paid up share capital is held by the State Government;
