Section 3 in The Assam Secondary Education Act, 1961
3. Definitions.
- In this Act, unless there is anything repugnant to the subject or context-(a)"Board" means the Board of Secondary Education established under this Act ;(b)"Chairman" means the Chairman of the Board ;(c)"Controller of Examinations" means the officer conducting the examinations of the Board ;(d)"Education Department" means the Department of Education of the Government of Assam;(e)"Fund" means the Secondary Education Board Fund constituted under this Act ;(f)"Headmaster of Headmistress" means the head of the teaching staff of a High School or Higher Secondary School by whatever name he or she be designated ;(g)"High School" means a school or department of a school giving instruction in Secondary Education and preparing students for Matriculation or High School Leaving Certificate Examination ;(h)"Higher Secondary School" means a school or department of a school giving instruction in Secondary Education and preparing students for Higher Secondary School Leaving Certificate Examination ;(i)"Managing Committee" means a Managing Committee of a High School or a Higher Secondary School;(j)"Primary Education" means education imparted in a Primary or Junior Basic School or its equivalent;(k)"Recognised" means recognised by the Board for the purpose of admission to the privileges of the Board or prior to recognition by the Board, by any University established by law in India or by any Board recognised by the State Government;(l)"Regulation" means a regulation made by the Board under the Act;(m)"Rule" means a rule made by the State Government under this Act;(n)"Secondary Education" means such education as is designed to meet the needs of the stage which follows immediately the stage of Primary Education and precedes immediately the stage of Degree or Diploma Education controlled by any University established by law in India or by a Board constituted by Government for this purpose ;(o)"Secretary" means Secretary of the Board ; and(p)"Notification" means a notification published in the official Gazette.
