Section 15 in The West Bengal School Service Commission Act, 1997
15. Act not to apply in relation to certain schools.
- The provisions of this Act shall not apply to -(a)a school established and administered by a minority, whether based on religion or language, or(b)a school under any trust, established and administered by a minority, whether based on religion or language, or(c)a school not in receipt of any financial assistance from the State Government, or(d)a school in receipt of a financial assistance from the State Government towards dearness allowance only of Teachers of such school, or(e)a Government school.Explanation. - "Government school" shall mean a school maintained and managed by the State Government or the Government of India or the Railway Board under the Ministry of Railway, Government of India.
