Section 2 in The U.P. Secondary Education Services Selection Board Act, 1982
2. Definitions
. - In this Act -(a)[ 'Board' means the Uttar Pradesh Secondary Education Services Selection Board established under section 3; [Substituted by U.P. Act No. 25 of 1998 (w.e.f. 20.4.1998).](b)'Chairman' means the Chairman of the Board, and includes any other person performing, in the absence of the Chairman, for the time being, the functions of the Chairman;](c)[* * *] [Omitted by U.P. Act No. 25 of 1998 (w.e.f. 20.4.1998).](d)'Director' means the Director of Education, Uttar Pradesh and includes an Additional Director of Education, Uttar Pradesh;(dI)[ 'Inspector' means the District Inspector of Schools and in relation to an institution for girls, the Regional Inspectress of Girls Schools;] [Inserted by U.P. Act No. 1 of 1993 (w.e.f. 7.8.1993).](e)'Institution' means an Intermediate College or a Higher Secondary School or a High School recognised under the Intermediate Education Act, 1921, and includes institution maintained by a local authority but does not include an institution maintained by the State Government;(f)'Management' in relation to an institution means the committee of management or person or authority vested with the power to manage and conduct the affairs of that institution;(g)['Member' means a member of the Board and includes its Chairman;] [Substituted by U.P. Act No. 31 of 1999 (w.e.f. 20.5.1999)](h)[* * *] [Deleted by U.P. Act No. 15 of 1995 (w.e.f. 28.12.1995).](hh)[ 'other backward classes of citizens' means the backward classes of citizens specified in Schedule I of the Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and other Backward Classes) Act, 1994; [Inserted by U.P. Act No. 15 of 1995 (w.e.f. 28.12.1995).](i)'regulation' means any regulation made under section 34;](j)[* * *] [Clause (j) omitted by U.P. Act No. 1 of 1993 (w.e.f. 7.8.1993).];(k)'Teacher' means a person employed for imparting instruction in an institution and includes a Principal or a Headmaster.(k1)[ [* * *] [Omitted by U.P. Act No. 31 of 1999 (w.e.f. 20.5.1999).](l)[ 'Year of recruitment' means a period of twelve months commencing from first day of July of a calendar year.] [Inserted by U.P. Act No. 1 of 1993 (w.e.f. 7.8.1993).]
