Section 2 in The West Bengal Council Of Higher Secondary Education Act, 1975
2. Definitions. -
In this Act, unless the context otherwise requires,-(a)"Council" means the West Bengal Council of Higher Secondary Education established under section 3;(b)"the Fund" means the West Bengal Council of Higher Secondary Education Fund referred to in section 28;(c)"Head of Institution" means the head of the teaching staff of an Institution by whatever name he or she may be designated;(d)"Higher Secondary Education", except in relation to such class of students as the State Government may specify in this behalf, means such education, commencing after the terminal stage of school education in the pattern of secondary education introduced with effect from the 1st day of January, 1974, which concludes with the passing of the public examination by whatever name called and instituted by the West Bengal Board of Secondary Education, as is provided for students with a view to qualifying them for admission to diploma or degree course instituted by a University or by Government or by a Statutory Body, and includes, subject to any general or special order of the State Government, education in-(i)Humanities,(ii)Sciences,(iii)Commerce,(iv)Agriculture,(v)Technical courses, or(vi)Other courses, vocational or otherwise, which the State Government may, in consultation with the Council, specify;(e)"Institution" means a Higher Secondary School or an educational institution or department of a college or institution imparting instruction in Higher Secondary Education;(f)"Managing Committee", used with reference to an Institution means the person or the body of persons for the time being entrusted with the management of the affairs of the Institution;(g)"member" means a member of the Council;(h)"notification" means a notification published in the Official Gazette;(i)"prescribed" means prescribed by rules made under this Act;(j)"President" means the President of the Council;(k)"recognised" with its grammatical variations, used with reference to Institutions, means recognised under this Act;(l)"regulation" means a regulation made by the Council under this Act;(m)"rule" means a rule made by the State Government under this Act; and(n)"Secondary Education", except in relation to such class of students as the State Government may specify in this behalf, means such education in the pattern of Secondary Education introduced with effect from the 1st day of January, 1974, imparted in any institution defined as such in the West Bengal Board of Secondary Education Act, 1963, as terminates with the passing of the public examination by whatever name called and instituted by the West Bengal Board of Secondary Education.
