Section 2 in West Bengal State Council of Technical and Vocational Education and Skill Development Act, 2013
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-(a)"affiliated", in relation to an institution, means affiliated to the Council under this Act;(b)"Board of Assessment, Examination and Certification" means the Board of Assessment, Examination and Certification constituted by the Council under section 20;(c)"Board of Studies and Skilling" means the Board of Studies and Skilling constituted by the Council under section 19;(d)"Chairperson" means the Chairperson of the Council and he shall be the Chief executive of the Council;(e)"Chief Administrative Officer (CAO)" means the Officer of the Council appointed under section 6 and exercising such powers, and carrying out such functions, as mentioned in section 17;(f)"Council" means the West Bengal State Council of Technical and Vocational Education and Skill Development established under subsection (1) of section 3;(g)"Fund" means the West Bengal State Council of Technical and Vocational Education and Skill Development Fund referred to in subsection (1) of section 24;(h)"Institution" means a Polytechnic, Industrial Training Institute, Industrial Training Centre, Schools having Vocational Training and includes such non-Government Institute, Private Vocational Training or Skill Providers, in which instruction is provided for courses in technical education or vocational training or skill development as the State Government may, by notification, specify;(i)"member" means a member of the Council and includes the Chairperson, the Vice-Chairperson, the Chief Administrative Officer (CAO);(j)"notification" means a notification published in the Official Gazette;(k)"Polytechnic" means an institution in which instruction is provided for courses of study in technical education leading to a diploma of the Council;(l)"prescribed" means prescribed by rules made under this Act;(m)"recognized", in relation to an affiliated institution, means recognized by the Council;(n)"regulation" means a regulation made by the Council under this Act;(o)"rules" mean rules made by the State Government under this Act;(p)"Secretary", in the appropriate context, means the Member-Secretary of the Council;(q)"State Government" means the Government of West Bengal;(r)"technical and vocational education and skill development" means a systematic course of instruction and skill training in the field of engineering, technology, agriculture, dairy and poultry, paramedical, social science, applied arts and crafts or vocational trades in service sector or such other subject as the State Government, in consultation with the Council, may, by notification, declare;(s)"technical or vocational or skill development institution" means an institution in which skill training is provided in the field of engineering, technology, agriculture, dairy and poultry, paramedical, social science, applied arts and crafts, any subject related to service sector and such other vocational courses leading to any pre or post vocational certificate, and includes such other institutions as the State Government, in consultation with the Council, may, by notification, declare as technical or vocational or skill development institutions.
