Section 2(e) in The U.P. Junior High Schools (Payment of Salaries of Teachers and other Employees) Act, 1978
(e)"Institution" means a recognised Junior High School for the time being receiving maintenance grant from the State Government;(ee)[ "Junior High School" means an institution which is different from High School or Intermediate College in which education is imparted to boys or girls or to both from class sixth to class eight.] [Inserted by U.P. Act No. 3 of 2018, dated 5.1.2018.]
