Section 2 in West Bengal Backward Classes (Other than Scheduled Castes and Scheduled Tribes) (Reservation of Vacancies in Services and Posts) Act, 2012
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"appointing authority", in relation to a service or post in an establishment, means the authority empowered to make appointment to such service or post;(b)"cadre" means the strength of a service or a part of a service sanctioned as a separate unit;(c)"establishment" means any office of the State Government, a local authority or statutory authority constituted under any State Act for the time being in force, or a corporation in which not less than fifty-one per cent of the paid up share capital is held by the State Government, and includes universities and colleges affiliated to the universities, primary and secondary schools and also other educational institutions which are owned or aided by the State Government, and an establishment in public sector;(d)"establishment in private sector" means any industry, trade, business or occupation which is not an establishment in public sector;(e)"establishment in public sector" means any industry, trade, business or occupation owned, controlled or managed by-(i)the State Government or any Department of the State Government,(ii)a Government company as defined in section 617 of the Companies Act, 1956 (1 of 1956) or a corporation established by or under a Central Act or State Act, in which not less than fifty-one per cent, of the paid up share capital is held by the State Government,(iii)a local or statutory authority, constituted under any State Act for the time being in force;(f)"lists" means list prepared by the Government of West Bengal from time to time for purposes of making provision for the reservation of appointments or posts in favour of Backward Classes of citizens which, in the opinion of the Government, are not adequately represented in the services under the Government of West Bengal or any local or other authority within the territory of the State of West Bengal or under the control of the Government of West Bengal;(g)"notification" means a notification published in the Official Gazette;(h)"Other Backward Classes" shall mean such classes of citizens as specified in Schedule I, other than Scheduled Castes and Scheduled Tribes, and includes such classes as the State Government may, by notification in the Official Gazette, specify from time to time;(i)"Schedule" means the Schedule appended to this Act;(j)"single post cadre" means a cadre which has the strength of one post only;(k)"State Government" means the Government of West Bengal.
