Section 2 in The West Bengal State Council Of Vocational Education And Training Act, 2005.
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"affiliated", in relation to an institution, means affiliated to the Council under this Act;(b)"Council" means the West Bengal State Council of Vocational Education and Training established under sub-section (1) of section 3 of this Act;(c)"Fund" means the West Bengal State Council of Vocational Education and Training Fund referred to in sub-section (1) of section 21;(d)"Institution" means a Polytechnic Institute, Industrial Training Institute, Industrial Training Centre, School, etc. in which instruction is provided for courses of study in Vocational Education and Training leading to secondary and higher secondary courses of the Council;(e)"member" means a member of the Council, and includes the President and the Secretary;(f)"notification" means a notification published in the Official Gazette;(g)"prescribed" means prescribed by rules made under this Act;(h)"President" means the President of the Council;(i)"recognised", in relation to an affiliated institution, means recognised by the West Bengal State Council of Vocational Education arid Training;(j)"regulation" means a regulation made by the Council under this Act;(k)"vocational education and training" means a systematic course of instruction and training in the field of engineering, technology, agriculture, dairy and poultry, para-medical, social science, applied arts and crafts or such other subject as the State Government, in consultation with the Council, may, by notification, declare;(l)"vocational institution" means an educational institution in which instruction is provided for courses of study in the field of engineering, technology, agriculture, dairy and poultry, paramedical, social science, applied arts and crafts and such other subject leading to any pre or post vocational certificate, and includes such other institutions as the State Government, in consultation with the Council, may, by notification, declare as vocational institutions.
