Section 2 in Bihar State Non Government Recognised Sanskrit School (up to Madhyama Standard) Non-teaching staff Service Conditions Rules, 2015
2. Definitions.
- In these Rules, unless there is anything repugnant in the subject or context:-(i)'the Government' means Government of Bihar.(ii)'Department' means Education Department.(iii)'Act' means Bihar Sanskrit Shiksha Board Act, 1981.(iv)'Board' means Bihar Sanskrit Shiksha Board, constituted under the Act, 1981.(v)'Chairman' means Chairman of the Bihar Sanskrit Shiksha Board.(vi)'Secretary' means Secretary of the Bihar Sanskrit Shiksha Board.(vii)'Recognition' means Recognised Non-Government Sanskrit School (up to Madhyama Standard) from the Government of Bihar, Education Department, Patna.(viii)'School' means Recognized Non-Government Sanskrit School(up to Madhyama Standard) from the Education Department.(ix)'Managing Committee' means School Managing Committee of Non- Government Sanskrit School (up to Madhyama Standard) constituted under the School Managing Committee Rules, 2015.(x)'Recognised Non-Government Sanskrit School (up to Madhyama Standard) means: -(i)Recognised Non-Government Primary Sanskrit School: -From Class I to V(ii)Recognised Non-Government Middle Sanskrit School:-From Class VI to VIII(iii)Recognised Non-Government Primarycum Middle Sanskrit School :-From Class I to VIII(iv)Recognised Non-Government Madhyamik Sanskrit School: -From Class VI to X(v)Recognised Non-Government Primary Cum High Sanskrit School - From Class I to X(xi)'Non-teaching staff means employee other than teacher.
