Section 2(d) in The West Bengal Council Of Higher Secondary Education Act, 1975
(d)"Higher Secondary Education", except in relation to such class of students as the State Government may specify in this behalf, means such education, commencing after the terminal stage of school education in the pattern of secondary education introduced with effect from the 1st day of January, 1974, which concludes with the passing of the public examination by whatever name called and instituted by the West Bengal Board of Secondary Education, as is provided for students with a view to qualifying them for admission to diploma or degree course instituted by a University or by Government or by a Statutory Body, and includes, subject to any general or special order of the State Government, education in-(i)Humanities,(ii)Sciences,(iii)Commerce,(iv)Agriculture,(v)Technical courses, or(vi)Other courses, vocational or otherwise, which the State Government may, in consultation with the Council, specify;
