Section 2 in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965
2.
In these regulations unless the context otherwise requires.-(1)"Adhiniyam" means "The Madhya Pradesh Madhyamik Shiksha Adhiniyam, 1965";(2)"Board" means the Board of Secondary Education, Madhya Pradesh established under Section 3;(3)"Divisional Board" means the Divisional Board established for Revenue Commissioner's Division under Section 20;(4)"Chairman" means the Chairman of the Board of Secondary Education, Madhya Pradesh;(5)"Division Chairman" means the Chairman of the Divisional Board;(6)"College" means of educational institutions preparing candidates for the Higher Secondary 'B' courses, Teacher's Training Certification Examination, Physical Teacher's Examination, or such other examination of the Board as recognised by the Board for such a purpose;(7)"College" means a Committee constituted by the Board under Section 24 of the Act or under any of the provisions of these regulations;(8)"Department" means the Department of Public Instruction, Madhya Pradesh;(9)"Director" means the Director of Public Instruction, Madhya Pradesh;(10)"Guardian" means the natural or legal guardian or a person approved by the Head of the institution concerned as the guardian of a student for the purposes of these regulations;(11)"Head Master" means the Head of a High School recognised by the Board;(12)"High School" means an educational institutions which is not a college-preparing candidates for the High School Examination of the Board and recognised by the Board for such a purpose;(13)"Higher Secondary School" means an educational institution preparing candidate for a Higher Secondary School Certificate Examination of the Board and recognised by the Board for such a purpose;(14)"Multipurpose Higher Secondary School" means an education institution preparing candidate for the Higher Secondary School Certificate Examination of the Board and recognised by the Board as a Multipurpose Higher Secondary School under it bye-laws;(15)"Principal" means the Head of a College or a Higher Secondary School or a Multipurpose Higher Secondary School recognised by the Board;(16)"Private Candidate" means a person seeking admission to an examination for which regular attendance at a recognised institution is prescribed, without putting in the requisite amount of attendance or a person who has enrolled for regular guidance in the Correspondence started by the Board;(17)"Recognised Institution" means an institution recognised by the Board for admission to its privileges;(18)"Regular Courses of study" means courses of study prescribed by the Board;(19)"Scholar's Register" means the register containing the record of a scholar's progress kept by the institution to which he belongs, in the form approved by the Board;(20)"Secretary" means the Secretary of the Board of Secondary Education, Madhya Pradesh;(21)"Divisional Secretary" means the Secretary of the Divisional Board;(22)"Session" means the period for which an institution is open for tuition during the twelve months commencing with the formation of new classes.
