Section 2(m) in The West Bengal Schools (Control of Expenditure) Act, 2005
(m)"school" means -(i)a recognised non-Government aided -(A)secondary school, or educational institution, or part or department of such school or institution, imparting instruction in secondary education, or(B)higher secondary school, or educational institution (other than a college), or part or department of such school or institution, imparting instruction in higher secondary education, or(C)Madrasah, or(D)Primary Teachers' Training Institution; or(ii)a recognised non-Government institution which has been imparting instruction in secondary education or higher secondary education or madrasah education and receiving grant from the State Government in the form of dearness allowance for its teachers and non-teaching staff.
