Section 2 in Puducherry School Education Act, 1987
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"academic year" means the year commencing on the first day of January or June;(b)"aid" means any aid granted to a recognised school by the Central Government, the Government, a local authority or any other authority designated by the Central Government, the Government or a local authority;(c)"aided school" means a recognised school which is receiving aid in the form of maintenance grant from the Central Government, the Government, or a local authority or any other authority designated by the Central Government, the Government, or a local authority;(d)"appropriate authority" means any authority, officer or person authorised by the Government, by notification, to perform the functions of the appropriate authority or any other authority under this Act for such area or in relation to such class of private schools, as may be specified in the notification;(e)"Director" means the Director of Education, Puducherry, and includes any other officer authorised by him to perform all or any of the functions of the Director under this Act;(f)"educational agency" in relation to, -(a)any minority school, means any person who, or body of persons which has established and is administering or proposes to establish and administer such minority school; and(b)any other private school, means any person or body of persons permitted or deemed to be permitted under this Act to establish and maintain such other private school;(g)"employee" means a teacher and includes every other employee working in a recognised school;(h)"existing employee" means an employee of an existing school who is employed in such school immediately before the commencement of this Act, and includes an employee who was employed in such school for a period of not less than twelve months immediately preceding the commencement of this Act;(i)"existing school" means a recognised private school which is in existence at the commencement of this Act;(j)"Government" means the Administrator of the Union territory of Puducherry appointed by the President under article 239 of the Constitution;(k)"Head of School" means the principal academic officer, by whatever name called, of a recognised school;(l)"manager", in relation to a school, means the person, by whatever name called, who is entrusted, either on the date on which this Act comes into force or, as the case may be, under a scheme of management made under section 11, with the management of the affairs of that school;(m)"minority school" means a private school of its choice established and administered, or administered, by any such minority whether based on religion or language as has the right to do so under clause (1) of article 30 of the Constitution;(n)"notification" means a notification published in the Official Gazette;(o)"prescribed" means prescribed by rules made under this Act;(p)"private school" means a pre-primary, primary, middle or high school or higher secondary school or any other institution imparting education or training, established and administered or maintained by any person or body of persons, but does not include a school or an institution -(i)imparting technical or professional education;(ii)established and administered or maintained by the Central Government or the Government or any other authority designated or sponsored by the Central Government or the Government;(iii)maintained or approved by, or affiliated to, any University established by law; or(iv)giving, providing or imparting religious instruction alone, but not any other instruction;(q)"public examination" means an examination conducted by the Boards of Secondary Education in the States of Tamil Nadu, Kerela and Andhra Pradesh or any other Board or authority which may hereafter be established for the purpose, and recognised by the Government or any other officer authorised by him in this behalf ;(r)"recognised school" means a private school recognised by the appropriate authority;(s)"school property" means all movable and immovable property belonging to, or in the possession of, the school and all other rights and interests in, or arising out of, such property, and includes land, building and its appurtenances, playgrounds, hostels, furniture, books, apparatus, maps, equipment, utensils, cash, reserve funds, investments and bank balances ;(t)"teacher" includes the Head of a School ;(u)"Tribunal" means a Tribunal constituted under section 37 ; and(v)"unaided minority school" means a minority school which does not receive any aid.CHAPTER - II Establishment, Permission for Establishment and Management of Private Schools
