Section 2 in The Maharashtra State Council of Examinations Act, 1998
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"affiliated institution" means an institution duly recognised by and affiliated to, the Council;(b)"Commissioner" means the Commissioner of the Maharashtra State Council of Examinations appointed under section 20;(c)"Council" means the State Council of Examinations or Regional Council as the case may be, established under Section 3;(d)"bye-laws" means the bye-laws made by the State Council under section 39;(e)"examination" means one or more examinations conducted by the Council at the end of each prescribed time schedule as declared by the Council in the syllabi;(f)"Government" means the Government of Maharashtra;(g)"prescribed" means prescribed by regulations;(h)"principal or Head Master" means the head of the staff of a recognized institution;(i)"professional examination" means the examination conducted by the Council to gauge the level of knowledge and merits of the candidates for being eligible to enter any professional course they have applied fOr;(j)"Regional Council" means a Regional Council established by the Government under sub-section (2) of section 3;(k)"recognized institution" means an organized body imparting education or training as per the prescribed syllabi which is duly recognized by the school Education Department of Government;(l)"regulations" means the regulations made by the Government under section 38 and by the State Council under section 37;(m)"scholastic examination" means the examinations conducted by the Council to measure the scholastic attainment levels of the students at primary and secondary school levels;(n)"State Council" means the Maharashtra State Council of Examinations, established under sub-section (1) of section 3 of the Act.
