Section 2 in The Bihar Primary and Middle Education Rules, 1961
2. Definitions.
- In these Rules unless there is anything repugnant in the subject or context:(a)"the Act" means the Bihar and Orissa Local Self-Government Act of 1885;(b)"aided school" means a school under private management receiving financial assistance from the District Education Fund;(c)"Department" means the Department of Education including the office of the Director of Public Instruction, Bihar;[(?k [Substituted by G.S.R. 30, dated 29.4.1969.]) "mi f'k{kk v/kh{kd" ls rkRi;Z gS vf/kfu;e dh /kkjk 62&d ds v/khu fu;qDr inkf/kdkjh vkSj blesa efgyk f'k{kk v/kh{kd Hkh 'kkfey gS(](f)"District Education Fund" means the Fund formed under Section 54A of the Act;(g)"Director" means the Director of Public Instruction, Bihar, and includes the Additional Director of Public Instruction, Bihar;(h)"District Inspector" (now known as District Education Officer) means an officer appointed in a district to perform, such duties as may be assigned by the State Government from time to time;(i)"District Insepectress" means an officer appointed in a district or for more than one district to perform such duties in respect of female education as may be assigned by the State Government time to time;(j)"District Superintendent" means the District Superintendent of Education appointed under Section 62A of the Act;(k)"Grant-in-aid" includes any kind of aid sanctioned to a Primary or Middle school either out of the District Education Fund or the Consolidated Fund of the State;(l)"Regional Deputy Director" means the Deputy Director of Education in-charge of a division;(m)"Panchayat" means a Gram Panchayat established under Section 3 of the Bihar Panchayat Raj Act, 1947 (Bihar Act VII of 1948);(n)"Planning Committee" means the Education Planning Committee constituted under Section 65C of the Act;(o)"Private funds" means funds derived from sources other than public funds;(p)"Public Funds" means all funds assigned for the purpose of education from the Consolidated Fund of the State, or from local or municipal fund;(q)"Recognised School" means a school recognised by the Department of Public Instruction;(r)"school" means an institution in which the course of instruction does go beyond the middle or the senior basic standard;(s)"School Authority" means the Committee which manages a school and includes a Panchayat established under Section 3 of the Bihar Panchayat Raj Act, 1947 (Bihar Act VII of 1948);(t)"Sub-divisional Education Officer" means an officer appointed for a subdivision or a smaller until to perform such duties as may be assigned by the State Government or the Director;(u)"school under private management" means a recognised school of which the managers are private persons or bodies;(v)"school under public management" means a recognised school which is managed by the department or by any local authority, or by any person or committee appointed by, and acting on behalf of, the State Government;Note. - The expression "Board-managed school", wherever used, means a school under the direct management of District Board.
