Section 2 in West Bengal Municipal Service Commission Act, 2018
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Appointing Authority" means the Authority empowered to make appointment to the candidates for any particular post in question;(b)"Chief Executive Officers" means the Chief Executive Officers of the different Development Authorities or Organisation under Urban Development and Municipal Affairs Department, Government of West Bengal;(c)"Chairman" means the Chairman of the Commission;(d)"Commission" means the West Bengal Municipal Service Commission constituted under this Act;(e)"Corporation" means a Municipal Corporation in West Bengal, by whatever name called, constituted under the relevant Municipal Corporation Act;(f)"Development Authority" means the Development Authorities constituted under the West Bengal Town and Country (Planning and Development) Act, 1979;(West Ben. Act XIII of 1979).(g)"Director" means the Director under the control of the Urban Development and Municipal Affairs Department, Government of West Bengal;(h)"Public Servant" means those persons who are acting or deemed to be acting as Public Servant within the meaning of section 21 of Indian Penal (45 of 1860). Code, 1860;(i)"Governor" means the Governor of the State of West Bengal;(j)"Member" means a Member of the Commission and includes the Chairman;(k)"Municipalities" means the municipalities constituted under the West Bengal Municipal Act, 1993;(West Ben. Act XXII of 1993).(l)"Notification" means a notification published in the Official Gazette;(m)"prescribed" means prescribed by rules made under this Act;(n)"regulations" means the regulations made by the Commission under this Act;(o)"Requiring Body" means those Organisations or Authorities that will send requirement for recruitment to different posts in their Organisations or Authorities to the West Bengal Municipal Service Commission;(P)"State Government" means the Government of the State of West Bengal in the Urban Development and Municipal Affairs Department;(q)"Secretary" means the Secretary of the Commission;(r)"section" means a section of this Act;(s)"Valuation Board" means the West Bengal Valuation Board constituted under the West Bengal Valuation Board Act, 1978.(West Ben. Act LVII of 1978).
