Section 2 in The Jharkhand Education Tribunal Act, 2005
2. Definition.
- In this Act, unless the context otherwise requires-(a)"Administrative Member" means a member of a Tribunal who is not a Educationist Member within the meaning of Section 4(i);(b)"Application" means an application made under Section 9;(c)"Appointed day" in relation to a Tribunal, means the date with effect from which it is established, by notification, under Section 3;(d)"Bench" means a Bench of the Tribunal;(e)"Jharkhand Education Tribunal" means the Tribunal established under Section 3;(f)"Chairman" means the Chairman of the Tribunal;(g)"Educationist Member" means a Member of the Tribunal appointed as such under this Act, who possesses any of the qualifications specified in sub-section 4 (ii) of Section 4;(h)"Member" means a Member (Whether Educationist or Administrative) of the Tribunal, and includes the Chairman;(i)"Notification" means a notification published in the Official Gazette;(j)"Prescribed" means prescribed by rules made under this Act;(k)"Rules" means rules made under Sections 20 and 21 of this Act;(l)"Service" means service rendered to the educational institutions is specified in Section 2(n);(m)"Service matter in relation to a person", means all matter relating to the conditions of his service in connection with the affairs of the educational institution, other than Govt, institution;(n)"Educational institution" means any educational institution managed and administered by private management located within the State of Jharkhand.
