Section 2 in West Bengal State Higher Educational Institutions (Reservation in Admission) Act, 2013
2. Definition.
- In this Act, unless the context otherwise requires,-(a)"Academic session" means the period in a calendar year, or a part thereof, during which a Higher Educational Institution remains open for teaching, learning and instruction in any branch or course or study;(b)"annual permitted strength" means the total number of seats in a course or study or programme, available for admission of students in a Higher Educational Institution for the purpose of giving instruction or teaching and learning in any branch of study, which is authorized by an appropriate authority for a particular academic session;(c)"appropriate authority" means every authority, constituted or established either by the University Grants Commission or the Bar Council of India or the Medical Council of India or the All India Council for Technical Education or the National Council for Teacher Education and includes such other statutory body as may be established by or under any Central or State Act, for determination, co-ordination and maintenance of the quality and standards of higher education;(d)"creamy layer" means the category of persons for whom the reservation of seats shall not be applicable as may be determined and prescribed by the Backward Class Welfare Department, Government of West Bengal;(e)"faculty" means the faculty of a Higher Educational Institution;(f)"Higher Educational Institution", for the purpose of this Act, shall mean-(i)a University, established and incorporated by or under an Act of State Legislature and aided fully or partly out of the States fund; or(ii)a Government College, established or maintained by the State Government, whether directly or indirectly, and affiliated to a University; or(iii)a College, receiving aid from the State Government in any form, or in any manner, whether fully or partly; or(iv)any other institution as may be declared as such, by the State Government;(g)"Minority Educational Institution" means an institution established and administered by any minority, whether based on religion or language who enjoys the privileges incorporated under clause (1) of article 30 of the Constitution of India and also the institutions declared as such by an Act or Notification of the Central or the State Government or declared as such by National Commission for Minority Educational Institutions, constituted under the National Commission for Minority Educational Institutions Act, 2004;(h)"Other Backward Classes" means the class or classes of persons belonging to socially and educationally backward sections of the society as may be determined as per provisions made under clause (c) of section 2 of the West Bengal Commission for Backward Classes Act, 1993, and declared as such, by the Backward Class Welfare Department, Government of West Bengal, from time to time, in the Official Gazette;(i)"Other Backward Classes Category-A and Other Backward Classes Category-B" means the Other Backward Classes as may be determined and notified as such, by the Backward Class Welfare Department, Government of West Bengal, from time to time;(j)"Prescribed" means prescribed by rules made under this Act;(k)"Scheduled Castes" means the category of persons declared as such, under the provisions of article 341 of the Constitution of India;(l)"Scheduled Tribes" means the category of persons declared as such, under the provisions of article 342 of the Constitution of India;(m)"State Government" means the State Government of West Bengal in the Higher Education Department;(n)"Stream" means subjects bunched together under broad streams such as Humanities or Science or Medicine or Social Science of Engineering and Technology or Vocational Science and includes such other streams leading three principal levels of qualification at bachelor, masters and doctoral levels, as may be determined and prescribed by any appropriate authority, from time to time.
