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State of Odisha - Section

Section 215 in Orissa Municipal Rules, 1953

215.

Throughout this chapter -
(a)"School" means an institution in which the course of instruction does not go beyond the standard of Matriculation Examination and shall also mean a recognised basic school.
(b)"Recognised School" means school recognised by the Department of Education (hereinafter called the Department).
(c)"School under public management" means that recognised school which is managed by the Department, or by any Local Authority or by any special persons or committees appointed and action on behalf the State Government.
(d)"School under private management" means the recognised school of which the manager is a private person or body of persons.
(e)"The School authority" means a person, the committee or society which manages a school.
(f)"Public Funds" means all funds assigned for the purpose of education from State, Local or Municipal Revenues.
(g)"Private Funds" means funds derived from any other source.