Section 2 in The U.P. Recognised Basic Schools (Junior High Schools) (Recruitment And Conditions Of Service Of Teachers) Rules, 1978
2. Definitions. -
In these rules unless the context otherwise requires, -(a)"Academic Session" means the year commencing on July 1 and ending on June 30, in the next following calendar year;(b)"Act" means the Uttar Pradesh Basic Education Act, 1972;(c)"Board" means the Uttar Pradesh Board of Basic Education constituted under Section 3 of the Act;(d)"District Basic Education Officer" means the District Basic Education Officer appointed by the State Government and includes the Additional Basic Education Officer (Women);(e)"Junior High School" means an Institution other than High School or Intermediate College imparting education to boys or girls or both from Classes VI to VIII (inclusive);(f)"Management" in relation to a recognised school means the managing committee or other body managing the affairs of that school and recognised as such by the Board;(g)[ "Minority institution" means an institution established and administered by a minority, referred to in clause (1) of Article 30 of the Constitution.] [Inserted by Notification No. 3227/XV-6-10(8)79 - UPA-34-1972-Rule-1978-AM(1)-1981, dated 31.5.1984 (w.e.f. 13.6.1984).](h)"Recognised School" means any Junior High School not being an institution belonging to or wholly maintained by the Board or any local body recognised by the Board as such;(i)"Selection Committee" means the Selection Committee constituted under Rule 9.
