Section 2 in Karnataka Secondary Education Examination Board Act, 1966
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Board" means the [Karnataka Secondary Education Examination Board] [Adapted by the Karnataka adoptation of laws order 1973 w.e.f. 01.11.1973.] constituted under this Act;(b)"bye-laws" means bye-laws made by the Board under this Act;(c)"Chairman" means the Chairman of the Board;(d)"Committee" means a Committee appointed under this Act;(da)[ "Director" means the Director of the Board;] [Inserted by Act 1 of 1995 w.e.f. 1.6.1995 by Notification No. ED 2 MES 95 dated 30.5.1995.](e)"examination" means an examination conducted by the Board;(f)"Examiner" includes the Chief Examiner, the Joint Chief Examiner, the Deputy Chief Examiner and a Paper-setter;(g)"Head Master" or "Head Mistress" means the head of the teaching staff of a recognised High School, by whatever name designated;(h)"notification" means a notification published in the official Gazette;(i)"prescribed" means prescribed by rules made by the State Government under this Act;(j)"recognised High School" means a High School, a Higher Secondary School, [a Composite Junior College] [Inserted by Act 14 of 2003 w.e.f. 3.4.2003.] a Multipurpose High School or a Junior Technical School recognised by the [Director of Public Instruction in Karnataka] [Adapted by the Karnataka adoptation of laws order 1973 w.e.f. 01.11.1973.] or an officer authorised by him in this behalf;(k)"regulations" means regulations made by the Board under this Act;(l)"rules" means rules made by the State Government under this Act;(m)"Secretary" means the Secretary of the Board;(n)"Supervisor" includes Chief Superintendent, Block Superintendent, Assistant Superintendent, Room Superintendent and Custodian;(o)"Vice-Chairman" means the Vice-Chairman of the Board.
