Section 2(34) in West Bengal College Service Commission Act, 2012
(34)"University" means an educational institution in which instruction is provided for a course of study leading to a Bachelors, Masters or Doctoral degree in any field of study and duly constituted or established by an Act as under:-(i)the Bengal Engineering and Science University, Shibpur Act, 2004, (West Bengal Act 13 of 2004);(ii)the Burdwan University Act, 1981, (West Bengal Act 23 of 1981);(iii)the Calcutta University Act, 1979, (West Bengal Act 38 of 1979);(iv)the Gour Banga University Act, 2007, (West Bengal Act 26 of 2007);(v)the Jadavpur University Act, 1981, (West Bengal Act 24 of 1981);(vi)the Kalyani University Act, 1981, (West Bengal Act 40 of 1981);(vii)the Netaji Subhash Open University Act, 1997, (West Bengal Act 19 of 1997);(viii)the North Bengal University Act, 1981, (West Bengal Act 25 of 1981);(ix)the Presidency University Act, 2010, (West Bengal Act 13 of 2010);(x)the Rabindra Bharati University Act, 1981, (West Bengal Act 36 of 1981);(xi)the Sidho Kanho Birsha University Act, 2010, (West Bengal Act 12 of 2010);(xii)the Vidyasagar University Act, 1981, (West Bengal Act 18 of 1981);(xiii)the West Bengal State University (Barasat, North 24-Parganas) Act, 2007, (West Bengal Act 28 of 2007);(xiv)the West Bengal University of Technology Act, 2000, (West Bengal Act 15 of 2000);and also includes such other University and such Private University established under any Act by the State Legislature, for the time being in force.Chapter-II Reformation of the Commission, its Chairperson, Members and their Qualification, Age, Removal etc.
