Section 2 in The Maharashtra Employees Of Private Schools (Conditions Of Service) Regulations Act, 1977
2. Definitions. —
In this Act, unless the context otherwise requires, —(1)“appointed date” means the date on which this Act comes into force;(2)“coaching class” means any institution, other than a recognized school conducted by any person or body of persons, by whatever name called and established and administered with the object of preparing its students for any certificate or diploma or degree or any college or school course;(3)“college” means a college conducted by, or affiliated to, a University established by law in the State;(4)“Department” means the Education Department of the Government of Maharashtra;(5)“Deputy Director” means the Deputy Director of Education, the Deputy Director of Technical Education, the Deputy Director of Vocational Education and Training or, as the case may be, the Deputy Director of Art, appointed as such by the Government for the respective region or area;(6)“Director” means the Director of Education or the Director of Technical Education or the Director of Vocational Education and Training or the Director of Art as the case may be, appointed as such by the State Government;(6A)“Divisional Board” means the Divisional Board established under the Maharashtra Secondary and Higher Secondary Education Boards Act, 1965 (Mah. XLI of 1965);(7)“employee” means any member of the teaching and non-teaching staff of a recognised school and includes Assistant Teacher (Probationary);(8)“existing private school” means a recognised private school which is in existence on the appointed date;(9)“Head of a school” or “Head” means the person, by whatever name called, in charge of the academic and administrative duties and functions of a school conducted by any Management and recognised or deemed to be recognised under this Act, and includes a principal, vice-principal, headmaster, head-mistress, assistant head-master, assistant head-mistress or superintendent thereof;(10)“Junior College of Education” means a school imparting teacher education to person for being appointed as teachers and Assistant Teacher (Probationary) in pre-school centres or primary schools;(11)“local authority” means a Zilla Parishad, a Municipal Corporation, or a Municipal Council, as the case may be;(12)“Management” in relation to a school, means, —(a)in the case of a school administered by the State Government, the Department;(b)in the case of a school administered by a local authority, that local authority; and(c)in any other case, the person or body of persons, whether incorporated or not and by whatever name called, administering such school;(13)“minority school” means a school established and administered by a minority having the right to do so under clause (1) of article 30 of the Constitution of India;(14)“Municipal Corporation” means a Municipal Corporation established or constituted under the Mumbai Municipal Corporation Act (Bom. III of 1888), or the Bombay Provincial Municipal Corporations Act, 1949, or the City of Nagpur Corporation Act, 1948 (Bom. LIX of 1949 and Berar II of 1950);(15)“Municipal Council” means a Municipal Council established or constituted under the Maharashtra Councils Act, 1965 (Mah. XL of 1965);(16)“pre-school centre” means an institution, by whatever name called, which provides education for children who have attained the age of three years but have not attained the age of six years;(17)“prescribed” means prescribed by rules;(18)“primary education” means education imparted in such subjects and up to such standards as may be determined by the State Government, from time to time, located either in a primary or a secondary school;(19)“primary school” means a recognised school, or a part of such school, in which primary education is imparted;(20)“private school” means a recognised school established or administered by a Management, other than the Government or a local authority;(21)"recognised" means recognised by the Director, the Divisional Board or the State Board, or by any officer authorised by him or by any of such Boards;(23)“rules” means the rules made by the State Government under this Act;(24)“Assistant Teacher (Probationary)” means a member of base teaching cadre appointed on honorarium and subject to such terms and conditions as specified in the Government Resolution published in the Maharashtra Government Gazette, Extraordinary, No. 12, Part I- Central Sub-Section, dated the 15th February 2007, for eventual appointment as a teacher;(25)“State Board” means, —(a)the Maharashtra State Board of Secondary and Higher Secondary Education established under the Maharashtra Secondary and Higher Secondary Education Boards Act, 1965 (Mah. XLI of 1965);(b)the Board of Technical Examinations, Maharashtra State;(c)the Maharashtra State Board of Vocational Examinations; or(d)the Art Examinations Committee;(26)“teacher” means a member of the teaching staff, and includes the Head of a school;(27)“Zilla Parishad” means a Zilla Parishad established or constituted under the Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961 (Mah. V of 1962).
