Section 2 in The Haryana School Education Act, 1995
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"affiliation" means formal enrolment of a school among the list of approved schools of a Board or Council for Indian School Certificate Examination, following prescribed/approved courses of studies upto class VIII, X and XII as well as those preparing students according to prescribed courses for the Board's examinations or Council for Indian School Certificate Examinations;(b)"aid" means any aid granted to a recognised school by the Government, a local authority or any other authority designated by the Government, Director or a local authority;(c)"aided school" means a recognised private school which is receiving aid in the form of grant from the Government;(d)"appropriate authority" means, -(i)in the case of a school recognised or to be recognised by an authority designated or sponsored by the Government, that authority;(ii)in case of disbursement of grant to recognised private aided schools, the authority designated by the Director;(e)"Board" means the Board of School Education, Haryana, the Central Board of Secondary Education, or any other Board which the State Government may, from time to time specify;(f)"Director" means Director, Secondary Education/Director, Primary Education, as the case may be, and includes any other officer authorised by the Government in this behalf;(g)"District Education Officer" means the Director Education Officer of the District in which a recognised Senior Secondary or High School is situated and includes any other officer authorised by the Government in this behalf;(h)"District Primary Education Officer" means the District Primary Education Officer of the district in which a recognised primary school is situated and includes any other officer authorised by the Government in this behalf;(i)"existing school" means a recognised private school which is in existence at the commencement of this Act;(j)"Government" means the Government of the State of Haryana;(k)"manager" in relation to a school, means the person, by whatever name called, who is entrusted, either on the date on which this Act comes into force or, as the case may be, under the scheme of management under Section 5, with the management of the affairs of that school;(l)"managing committee" means the body of individuals entrusted with the management of any recognised private school or schools;(m)"minority school" means a school established and administered by a minority whether based on religion or language; having the right to do so under clause (1) of Article 30 of the Constitution of India;(n)"prescribed" means prescribed by rules made under this Act;(o)"private school" means a school which is not run or sponsored by the Government;(p)"recognised school" means a school recognized by the appropriate authority;(q)"recognition" means formal certification granted by an appropriate authority to a privately managed educational institution that the institution conforms to the standards and conditions laid down by the appropriate authority;(r)"school" includes a primary, middle, high or senior secondary school and also includes any other institution which imparts education or training below degree level, but does not include an institution which imparts technical education;(s)"school property" means all movable and immovable property belonging to, or in the possession of, the school and all other rights and interests in, or arising out of, such property, and includes land, building and its appurtenances, play grounds, hostels, furniture, books, apparatus, maps, equipment, utensils, cash, reserve funds, investments and bank balances;(t)"Secretary" means the Secretary to Government, Haryana Education Department;(u)"State" means the State of Haryana.
