2. Definitions. - In this Act unless there is anything repugnant in the subject or context-
(1)"Administrative Officer" means an officer appointed under Section 21 or 22.(2)"Approved School" means a primary school maintained by the [State] Government or by a school board or by an authorised municipality[and includes a private primary school recognized under section 40A;](3)"Area of compulsion" means the area in which primary education upto any standard is compulsory;(4)"Area of an authorised municipality" means the area comprised within the limits of such municipality and shall include the area of a non-authorised municipality approved school in which vest in or are controlled by the authorised municipality;(5)"To attend an approved school" means to be present for instruction at such school on such day and at such time and for such period on each day as may be required under the regulations framed by the school board;[(5A) "Authorised Officer" means such officer as the State Government may, by order appoint.](6)"Authorised Municipality" means a municipality which is authorised by the [State] Government under sub-section (1) of Section 16 to control all approved schools within its area;(7)"Child" means a girl or boy whose age is not less than six and not more than fourteen years at the beginning of the school year.Explanation. - For the purposes of this definition, "school year" shall mean the year beginning with such date as the school Board, may, with the sanction of the Director, fix;(8)"Director" means [The Director of Education;] [***](9)"District" in Clause (h) of section 5, in sections 6 sub-section (3) of section 10, [section 19 and section 68] means the district as formed under the Bombay Land Revenue Code, 1879 (Bombay V of 1879), [or, as the case may be, that Code as extended to the Kutch area of the State of Gujarat] and elsewhere the area comprised in a district so formed excluding the areas of authorised municipalities and cantonments;(10)"District School Board" means a school board constituted for a district under section 3;[(10A) "Educational Inspector of the district" means the Educational Inspector appointed for a district or group of districts;](11)"Municipal" School Board means a school board constituted for the area of an authorised municipality under Section 3;(12)"Non-authorised Municipality" means a municipality other than an authorised municipality;(13)"Parent" includes a guardian or any person who has the custody of a child;(14)"Prescribed" means prescribed by the rules made under this Act;(15)"Primary Education" means education in such subjects and upto such standards, as may be determined by the [State] Government from time to time;(16)"Primary Education Fund" means the Fund maintained under Section 44;(17)"Primary School" means a school or a part of a school in which primary education up to any standard is imparted;(18)"[Board] of Primary Education" means the Board constituted under Section 58;[(18A) "Private primary school" means a private primary school which is not maintained b the State Government or by a School Board or by an authorized municipality;](19)"School Board" means a district school board or a municipal school board, as the case may be;[(20) "Teacher" means primary school teacher;(21)"Vidyasahayak" means a person appointed on contract to assist a teacher and pupils (students) in a primary school under the supervision and control of the head-teacher.]
