Section 2(vi) in West Bengal Public Works Contractors (Regulation and Control) Act, 2006
(vi)Electrical Works either vested in or under the possession of the State and shall include such other works as the State Government may, by order, specify by the notification;](ka)[ "qualified persons" mean the persons who have been found eligible by the Advisory Board to be recommended for registration under this Act as enlisted contractors; [Clauses (ka) and (kb) inserted by section 5(11), ibid (w.e.f. 10.9.2010).](I)"State Government" means the Government of the State of West Bengal in the Public Works Department;(kb)"quotation" means the estimate in writing of any person against invitation by the State Government through notice in such form, and in such manner as may be prescribed for carrying out the job, as specified in the said notice, under Public Works Department;]
