Section 2(b) in Assam Women (Reservation of Vacancies in Services and Posts) Act, 2005
(b)"Establishment" means any office of the State Government, a local or statutory authority constituted under any State Act, for the time being in force or a Corporation in which not less than fifty-one percent of the paid-up share capital is held by the State Government and includes Universities, Colleges affiliated to the Universities, Primary, Secondary and Multipurpose schools and also other educational institutions which are owned or aided by the State Government and also includes an establishment in Public Sector ;
