Section 2 in Haryana Aided School (Security of Service) Act, 1971
2. Definitions.
- In this Act, unless the context otherwise requires(a)'aided school' means a school receiving aid from the State Government;(b)'Director' means the Director of Public Instruction, Haryana and includes any other officer authorised by the State Government in this behalf;(c)'District Education Officer' means the District Education Officer of the District in which an aided school is situated and includes any other officer authorised by the State Government in this behalf;(d)'employee' means a person in whole-time employment of an aided school; and(e)'Prescribed' means prescribed by rules made under this Act.
