Section 2 in The United Provinces District Boards Primary Education Act, 1926
2. Definitions of U.P. Act No. 10 of 1922. -
In the Act, unless there is anything repugnant in the subject or context, -(1)"to attend" a recognised primary school means to be present for instruction at such school on such days in the year, at such time or times, and for so many hours on each day of attendance, as may be fixed by the board;(2)"child" means a child whose age is not less than six and not more than eleven years provided that "child" when referring to Muslim girls, shall mean a child whose age is not less than five and not more than nine years;(3)"parent" includes a guardian or any person who has the actual custody or is in charge of a child;(4)"Primary education" means such instruction in reading, writing and arithmetic of such standard as may be prescribed for primary schools by the [State Government] [Substituted by the A.O. 1950 for (Provincial Government) which had been Substituted by the A.O. 1937 for (L.G.).] and such instruction in other subjects, if any, as may be determined by the board with the approval of the prescribed authority.(5)"Recognised Primary School" includes a school or a department of a school in which instruction in primary education is given and which is for the time being recognised by the Director of Public [Instructions] [Now Director of Education.];(6)"School Committee" means a committee appointed under the provisions of Section 6 of this Act.(7)"School area" means the area within a radius of one mile by the nearest route from a primary school maintained by the board and included within the local limits of a board;(8)"tahsil area" means the area comprised in a tahsil and included within the local limits of a board;(9)"thana area" means the area comprised in the limits of a police station and included within the local limits of a board;(10)"village area" means the area comprised in a village.
