Section 2 in The West Bengal School Service Commission Act, 1997
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"Board" means the West Bengal Board of Secondary Education established under the West Bengal Board of Secondary Education Act, 1963;[* * * * * *] [[Clause (b) omitted by W.B. 31 of 2008, which was as under :-'(b) Board of Madrasah' means the West Bengal Board of Madrasah Education established under the West Bengal Board of Madrasah Education Act, 1994;'.]](c)"Central Commission" means the West Bengal Central School Service Commission constituted under section 3;(d)"Chairman" means the Chairman of the Commission;(e)"Commission" means the Central Commission or the Regional Commission;(f)"Council" means the West Bengal Council of Higher Secondary Education established under section 3 of the West Bengal Council of Higher Secondary Education Act, 1975;(g)"Headmaster" or "Headmistress" means the head of the teaching staff of a school, by whatever name he or she may be designated;[* * * * * * * * * *] [[Clause (h) omitted by W.B. Act 31 of 2008, which was as under :(h)'Madrasah' means an educational institution imparting instruction in -(i)High Madrasah Education System within the meaning of sub-clause (i), or(ii)Senior Madrasah Education System within the meaning of sub-clause (ii), of clause (g) of section 2 of the West Bengal Board of Madrasah Education Act, 1994, and includes a Junior High Madrasah.Explanation. - 'Junior High Madrasah' shall have the same meaning as in clause (e) of section 2 of the West Bengal Board of Madrasah Education Act, 1994;]](i)"member" means a member of the Commission, and includes the Chairman;(ia)[ "non-teaching staff" means a member of the staff other than an Assistant Teacher, or any other person holding a teaching post of a school and recognised as such by the Board or the Council, as the case may be, or the Headmaster, or the Headmistress, or the Assistant Headmaster, or the Assistant Headmistress, or the teacher holding a post against short term vacancy caused by deputation, leave or lien;] [Clause (ia) inserted by W.B. 31 of 2008.](j)"notification" means a notification published in the Official Gazette;(k)"prescribed" means prescribed by rules made under this Act;(l)"Regional Commission" means the West Bengal Regional School Service Commission constituted under section 3;(m)"regulations" means the regulations made by the Central Commission under this Act;(n)"school" means a recognised non-Government aided -(i)secondary school, or educational institution, or part or department of such school or institution, imparting instruction in a secondary education, or(ii)higher secondary school, or educational institution (other than a college), or part or department of such school or institution, imparting instruction in higher secondary education, or[* * * *] [[Sub-clause (iii) omitted by W.B. Act 31 of 2008, which was as under :-(iii)Madrasah,]] and includes a sponsored school.Explanation I. - "Recognised" with its grammatical variations, used with reference to a school, shall mean -(a)recognised or deemed to have been recognised under the West Bengal Board of Secondary Education Act, 1963, or(b)[ recognised under the West Bengal Council of Higher Secondary Education Act, 1975.] [[Clause (b) Substituted by W.B. Act 31 of 2008, which was earlier as under :-'(b) recognised under the West Bengal Council of Higher Secondary Education Act, 1975, or'.]][* * * * *] [[Clause (c) omitted by W.B. Act 31 of 2008, which was earlier as under :-'(c) recognised or deemed to have been recognised under the West Bengal Board of Madrasah Education Act, 1994.'.]]Explanation II. - "Aided" with its grammatical variations, used with reference to a school, shall mean aided by the State, Government in the shape of financial assistance towards the basic pay of the teachers of that school.Explanation III. - "Basic pay" shall mean the monthly pay of a teacher of a school which corresponds to a stage in the time-scale of pay of the post held by the teacher in that school.Explanation IV. - "Secondary Education" shall have the same meaning as in clause (1) of section 2 of the West Bengal Board of Secondary Education Act, 1963.Explanation V. - "Higher secondary education" shall have the same meaning as in clause (d) of section 2 of the West Bengal Council of Higher Secondary Education Act, 1975.Explanation VI. - "Sponsored school" shall mean a school declared as a sponsored school by the State Government by notification;(o)"Secretary" means the Secretary of the Commission;(p)[ "Teacher" means an Assistant teacher or any other person, holding a teaching post of a school and recognised as such by the Board or the Council, as the case may be, an includes the Headmaster or the Headmistress but shall not include the Assistant Headmaster or the Assistant Headmistress or the Teacher holding a post against short term vacancy caused by deputation, leave or lien.] [[Clause (p) Substituted by W.B. Act 31 of 2008, which was earlier as under:(p)'Teacher' means an Assistant Teacher or any mother person, holding a teaching post of a school and recognised as such by the Board or the Council or the Board of Madrasah, as the case may be, and includes the Headmaster or the Headmistress, but shall not include the Assistant Headmaster or the Assistant Headmastress or the Teacher holding a post against short-term vacancy caused by deputation, leave or lien.'.]]
