Section 2(a) in The West Bengal Salaries And Allowances Act, 1952
(a)["Chief Minister", "Deputy Chief Minister", "Minister",] [Words Substituted for the words 'Chief Minister', 'Minister', by W.B. Act 8 of 2000.] "Minister of State", "Deputy Minister" and "Parliamentary Secretary" mean respectively [the Chief Minister, the Deputy Chief Minister, a Minister,] [Words Substituted for the words 'the Chief Minister, a Minister,' by W.B. Act 8 of 2000. ] a Minister of State, a Deputy Minister and a Parliamentary Secretary of the Government of West Bengal;
