Section 2 in Bihar School Examination Board, (Issuance of No-objection certificate, Affiliation norms and Procedure for physical education Regulation, 2019
2. In these regulation, unless the context otherwise requires.
- (i) "Act" means Bihar School Examination Board Act, 1952;(ii)"Chairman" means the chairman of the Bihar School Examination Board;(iii)"Secretary" means the secretary of Bihar School Examination Board;(iv)"Director (Academic)" means Director (Academic) of education committee of Bihar School Examination Board, Patna;(v)"National Council for Teachers' Education" means National council for teacher's education and its Regional committee/ committees;(vi)"Board" means Bihar School Examination Board, Patna;(vii)"Screening committee" means screening committee of the Board;(viii)"State" means State of Bihar;(ix)"State Government" means Government of Bihar;(x)"Government Physical Education Teacher Training institution/college "means Physical Education Teacher training institution/college run by Govt;(xi)"Private/Non-Government Physical training institution/college" means Physical teachers training institution/college managed by non-government organisation;(xii)"Head of the Institution" means Principal of the concerned physical teachers training institution/college;(xiii)"Composite Institution" means a duly recognised higher education institution offering undergraduate or post graduate programme of study in Arts, Science or Social Science, Humanities or Commerce or teacher education programme of Physical teachers education programme or Mathematics as the case may be at the time of applying for non-objection certificate in connection with teacher education programme conducting D.P.Ed. Course.
