Section 3 in The Manipur Higher Secondary Education Act, 1992
3. Definitions.
- In this Act, unless there is anything repugnant to the subject or context-(a)"Council" means the Council for Higher Secondary Education established under this Act;(b)"Chairman" means the Chairman of the Council;(c)"Controller of Examination" means the Officer conducting the Examinations of the Council ;(d)"College" means a College or Department of a College giving instructions in plus two or plus there stage of education and preparing students for either Higher Secondary Schools Leaving Certificate Examination or degree examination of the University or both ;(e)"Education Department" means the Department of Education of the Government of Manipur ;(f)"Fund" means the Higher Secondary Education Council Fund constituted under this Act;(g)"Government" means the State Government of Manipur ;(h)"Higher Secondary Education" means such education as is designed to meet the needs of the plus two stage which follows immediately the stage of the secondary of Education and precedes immediately the stage of Degree or Diploma Education controlled by the University established by law in India or by a Council constituted by the Government for this purpose ;(i)"Higher Secondary School" means a School or Department of a School giving instructions in Higher Secondary Education and preparing students for Higher Secondary School Leaving Certificate Examination;(j)"Notification" means a notification published in the official Gazette ;(k)"Principal" means the head of the teaching staff of a Higher Secondary School or College by whatever name he or she is designated ;(l)"Regulation" means a regulation made by the State Government under this Act;(m)"Rule" means a rule made by the State Government under this Act ;(n)"Secretary" means the Secretary of the Council;(o)"State" means the State of Manipur.
