Section 2 in Gujarat Compulsory Primary Education Act, 1961
2. Definitions.
- In this Act, unless the context otherwise requires-(a)"academic year" means the year beginning on such date as a local authority may specify with respect to any area of compulsion or with respect to approved school generally or any approved school or class of any approved schools in particular within its jurisdiction;(b)"approved school" means any school in any area of compulsion within the jurisdiction of a local authority imparting primary education which-(i)is under the management of the State Government or the local authority, or(ii)being under any other management, is recognised by the local authority, or the State Government or an officer authorised by it in this behalf as an approved school for the purposes of this Act;(c)"area of compulsion" means any area in which primary education is declared to be compulsory under section 4 or 16;(d)"attendance authority" means any person appointed to be an attendance authority under section 7;(e)"to attend an approved school" means to be present for instruction at an approved school on so many days in an academic year and at such time or times on each one of those days as may be fixed by the local authority concerned;(f)"child" means a boy or girl within such age-group not being less than six or more than fourteen years, as may be specified in a declaration made under section 4 or 16;(g)"Director" means an officer appointed by the State Government as the Director of Education and includes any officer who may be authorised by the State Government to perform all or any of the functions of the Director under this Act;(h)"local authority" means a District School Board, a Municipal Corporation, an authorised Municipality, a cantonment Board or an authority constituted by or under any law for the time being in force, or any person or body of persons empowered by the State Government to control primary education in any area specified by the State Government;(i)"parent" in relation to any child includes a guardian and every person who has the actual custody of the child;(j)"prescribed" means prescribed by rules made under this Act;(k)"primary education" means education in such subjects and upto such standard not beyond the seventh standard as may by general or special order from time to time be determined by the State Government;(l)"special school" means any institution which imparts such primary education as in the opinion of the State Government or the local authority is suitable for children suffering from any physical or mental defect;(m)words and expressions used but not defined in this Act shall, have the meanings respectively assigned to them under the Bombay Primary Education Act, 1947 (Bombay LXI of 1957) or as the case may be, the Saurashtra Primary Education Act, 1956 (Saurashtra XXX11I of 1956).
