Section 2 in The West Bengal College Service Commission Act, 1978
2. Definitions. -
In this Act, unless the context otherwise requires,-(a)"Chairman" means the Chairman of the Commission;(b)"Chancellor" means the Chancellor of a University;(c)"college" means a college or an institution affiliated to a University in accordance with the provisions of the Act constituting or establishing, as the case may be, such University or the Statutes made thereunder and includes a constituent college or a Government Sponsored College but does not include a Government College or a Medical College;(d)"Commission" means the West Bengal College Service Commission constituted under section 3;(e)"constituent college" means a college recognised as such by a University but does not include a Government College;(f)"Government College" means a college maintained and managed by the State Government;(g)"Government Sponsored College" means a college declared by the State Government as such;(h)"Governor" means the Governor of the State of West Bengal;(hh)[ "institution deemed to be a University" means an institution declared as such by the Central Government under section 3 of the University Grants Commission Act, 1956;] [Clause (hh) inserted by West Bengal Act 26 of 1993.](i)"Medical College" means a college in which instruction is provided primarily for courses of study leading to any degree, diploma or certificate of a University in medicine and which is recognised as such under any enactment in force for the time being;(j)"member" means a member of the Commission and includes the Chairman;(k)"notification" means a notification published in the Official Gazette;(l)"prescribed" means prescribed by rules made under this Act;(m)"Principal" means the head of a college by whatever name called;(n)"regulations" means regulations made under section 17;(o)"Secretary" means the Secretary of the Commission;(p)"Teacher" means a Professor, Assistant Professor, Lecturer, Tutor, Demonstrator, Physical Instructor or any other person holding a teaching post of a college recognised by the University to which such college is affiliated and appointed as such by such college and includes its Principal and Vice-Principal;(q)"University" means any of the Universities constituted or established, as the case may be, under-(i)the Jadavpur University Act, 1955,(ii)the Burdwan University Act, 1959,(iii)the Kalyani University Act, 1960,(iv)the North Bengal University Act, 1961,(v)the Rabindra Bharati Act, 1961,(vi)the Calcutta University Act, 1966, and(vii)the Bidhan Chandra Krishi Viswa Vidyalaya Act, 1974.
