Section 2 in The West Bengal Regulation of Recruitment in State Government Establishments And Establishments of Public Undertakings, Statutory Bodies, Government Companies And Local Authorities Act, 1999
2. Definitions.
- In this Act, unless the context otherwise requires, -(1)"appointing authority", in relation to any post in a State Government establishment or establishment of a public undertaking or statutory body or Government company or local authority, means the authority empowered to make appointment to such post;(2)"Director of Employment" means the Director of Employment, Government of West Bengal;(3)"employment exchange" means any office or place established and maintained by the State Government for the collection and furnishing of information, either by the keeping of registers or otherwise, in respect of -(a)persons who seek to engage employees,(b)persons who seek employment, and(c)vacancies to which persons seeking employment may be appointed;(4)"establishment" means -(a)any office, or(b)any place where any industry, trade, business or occupation is carried on;(5)"exempted category" means the category of persons seeking any job, declared by the State Government to be exempted category under section 3:(6)"Government company" has the same meaning as in clause (18) of section 2 of the Companies Act, 1956;(7)"local authority" has the same meaning as in clause (23) of section 3 of the Bengal General Clauses Act, 1899;(8)"notification" means a notification published in the Official Gazette;(9)"public undertaking" means any industry, trade, business or occupation owned, controlled or managed by -(a)the State Government or any department of the State Government; or(b)a Government company; or(c)a corporation established by or under a Central or State Act which is owned, controlled or managed by the State Government and in which not less than fifty-one per cent, of the paid up share capital is held by the State Government;(10)"registrant" means the person who, seeking any employment, has registered his name in the employment exchange and whose name exists in such register of the employment exchange as is in force for the time being;(11)"statutory body" means any board, corporation, or society, not being a local authority, set up under any law for the time being in force and the affairs of which are controlled by the State Government.
