Section 2 in Hyderabad Compulsory Primary Education Act 1952
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context, -(i)"approved school" means a school maintained by the Government or a part of such school in which primary education up to any standard imparted, and at which no fee is charged for instruction;(ii)"area of compulsion" means the area in which primary education up to any standard is compulsory;(iii)"child" means a boy or girl whose age is not less than six years and not more than eleven years, at the beginning of tire school years;Explanation. - For the purpose of this definition, 'school year' means the year beginning on such date as the Director may fix.(iv)"director" means the Director of Public Instruction [for the area to which this Act extends] [Substituted by A. O., 1956.];(v)"guardian" includes the parent and any person who has the actual custody and care of a child;(vi)"local committee" means the Committee constituted under section 3;(vii)"prescribed" means prescribed by rules made under this Act;(viii)"primary education" means education in such subjects and up to such standard as may be determined by the Government, from time to time.(ix)"recognised school" means a school or a part of such school; other than an approved school or special school, in which primary education up to any standard is imparted, and which is, for the time being, recognised by the Director, irrespective of whether fee for instruction is or is not charged therein;(x)"school" means an approved school, a special school or a recognised school;(xi)"special school" means a school maintained by the Government or a part of such school in which primary education up to any standard is imparted, and which is permitted to charge fee for instruction;(xii)"to attend" used with reference to a school means to be present for instruction at the school on such dates and for such time and for such periods of each day as may be required under regulations framed by the Local Committee for that area with approval of the Director.
