Section 2(m) in The West Bengal Government Premises (Regulation of Occupancy) Act, 1984
(m)"specified post", in relation to any Government premises, means any post the headquarters in respect of which are within the specified distance from such premises or any post specified in respect of such premises in any declaration made under section 5 or any post in consideration of which an authority had lawfully been granted to any person for the occupation of such premises before the appointed day;
