Section 2(1) in Gujarat Elementary Education Rules, 2010
(1)In these rules, unless the context otherwise requires, -(a)"Act" means the Gujarat Elementary Education Act, 2010(b)"Anganwadi" means an Anganwadi Centre established under the Integrated Child Development Scheme, and shall also include Balwadi, Balmandir and similar establishments imparting pre primary education.(c)"appointed date" means the date on which the Act comes into force, as notified in the Official Gazette.(d)"Chapter", "section" and Schedule" means respectively Chapter, section of, and Schedule to, the Act.(e)"Government" means the Government of Gujarat.(f)"Pupil Cumulative Record" means record of the progress of the child based on comprehensive and continuous evaluation.(g)"school mapping" means planning school location to overcome social barriers and geographical distance.
