5A. Application of certain definitions in section 3 of Act 10 of 1897 to all Bengal and West Bengal Acts.
(1)The definitions in section 3 of the General Clauses Act, 1897 (10 of 1897) of the expressions "British India", "Central Act", "Central Government", "Chief Controlling Revenue Authority", "Chief Revenue Authority", "Constitution", "Gazette," "Government", "Government securities", "High Court'', "India," "Indian law", Indian State", "merged territories", Official Gazette", "Part A State", "Part B State", "Part C State", "Province". "Provincial Act", "Provincial Government", "State", "State Act", and "State Government" shall apply also unless there is anything repugnant in the subject or context to all Bengal and West Bengal Acts.(2)In any Bengal Act or West Bengal Act, references to the "State Government" or "Central Government" in any provision conferring power to make appointments to the civil services of, or civil posts under, the Government in India include references to such person as the State Government or the Central Government, as the case may be, may direct, and in any provision conferring power to make rules prescribing the conditions of service of persons serving Government in a civil capacity in India, include references to any person authorised by the State Government or the Central Government, as the case may be, to make rules for the purpose.(3)The references in any Bengal Act or West Bengal Act to servants of or under, or to service of or under, the Central Government or the State Government or the State of West Bengal, to property of,or belonging to, or vested in, the Secretary of State in Council or the Central Government or the Provincial Government or the Province of Bengal, and to forfeitures to the Central Government or the Provincial Government or the Province of Bengal, shall be construed as references respectively to persons in the service of the Crown. to the service of the Crown, to property vested in the Crown, and to forfeitures to the Crown.General Rules of Construction
