Section 2 in The Assam Elementary Education (Provincialisation) Rules, 1977
2. Definitions.
- In these rules unless there is anything repugnant to the subject or context-(i)"Act" means the Assam Elementary Education (Provincialisation) Act, 1974.(ii)"Government" means the Government of Assam.(iii)"Board" means the sub-Divisional Leave Advisory Board for Elementary Education constituted by the Government.(iv)"D.E.E." means the Director of Elementary Education, Assam.(v)"D.I." means the Deputy Inspector of Schools.(vi)"S.I." means the Sub-Inspector of Schools.(vii)"Managing Committee" means the Managing Committee of the School building.(viii)All other words and expressions shall have the same meaning assigned to them in the Act.
