Section 2 in The Maharashtra State Board of Technical Education Act, 1997
2. Definitions.
- In this Act, unless the context otherwise requires.-(a)"appointed day" means the date on which the remaining provisions other than section 1 of this Act come into force under sub-section (3) of section 1;(b)"Board" means the Maharashtra State Board of Technical Education established under section 3;(c)"bye-laws" means bye-laws made by the Board under section 48;(d)"Diploma Level Technical Education" means such Technical Engineering education which follows the Secondary, Higher Secondary, Engineering, or Technology Diploma education, as the case may be, to attain Diploma or Post-Diploma or Post-Graduate Diploma or Advanced Diploma Level Engineering or Technology or Management or any other education specified by the Board;[(d-a) "Director" means Director of the Maharashtra State Board of Technical Education appointed under section 6(1);] [Clause (d-a) was inserted by Maharashtra 1 of 2003. Section 2(a), (w.e.f. 27-11-2002).](e)"Examination" means one or more examinations conducted by the Board;(f)"Government" means the Government of Maharashtra;[(f-a) "Governing Council" means the Governing Council of the Maharashtra State Board of Technical Education established under section 7A;] [Clause (f-a) was inserted by Maharashtra 1 of 2003, Section 2(b), (w.e.f. 27-11-2002).](g)"Head of Institute" or "Principal" means the Head of the teaching staff of a polytechnic or Diploma Level Institution recognized by the Board, whatever name designated;(h)"Polytechnic or Institution" means an institution imparting Diploma or Post-Diploma or Post-Graduate Diploma or Advanced Diploma in Engineering or Technology or Management Education recognized by the Board under this Act:(i)"prescribed" means prescribed by regulations made under this Act;(j)"region" means the area comprised in each of the three regions as specified in the Schedule to this Act:(k)"regulation" means the regulations made by the Government under section 47 and by the Board under section 46;(l)"teacher" means a member of the teaching staff (other than Principal or the Head of Institute of a Diploma Level Institutions) recognized by the Board.
