Section 2(k) in The West Bengal Schools (Control of Expenditure) Act, 2005
(k)"recognised", with its grammatical variations, used with reference to a school, shall mean recognised or deemed to have been recognised under -(i)the West Bengal Board of Secondary Education Act, 1963, or(ii)the West Bengal Primary Education Act, 1973, or(iii)the West Bengal Council of Higher Secondary Education Act, 1975, or(iv)the West Bengal Board of Madrasah Education Act, 1994;
