Section 2 in Uttaranchal School Education Act, 2006
2. Definitions.
- In this Act unless there is repugnant in the subject or context -(a)"Board" means the Board of School Education, Uttaranchal;(b)"Center" means an institution or a place fixed by the Board for the purposes of holding its examinations and includes the entire premises attached thereto;(c)"Director" means the Director of Education, Uttaranchal;(d)"District Education Officer" means the District Education Officer in charge of the district;(e)"Employee" of an institution receiving Maintenance grant from the State funds means a non-teaching employee in respect of whose employment maintenance grant is paid by the State Government to the Institution;(f)"Head of Institution" means the Principal or Head master, as the case maybe, of an institution;(g)"Institution" means a recognized Intermediate College, High school, Junior High School and Primary School;(h)"Institution receiving Maintenance grant from the State funds" means a recognized institution receiving maintenance grant from State GoVernment;(i)"Invigilator" means a person who assists the Superintendent of a Center A in conducting and supervising the examinations at Centre;(j)"Local Bodies" means the Zila Panchyat, Municipal Corporation, Municipal Council or Nagar Panchyat respectively;(k)"Maintenance grant" means Such grant-in-aid of an institution, as the State Government by the general or special order in that behalf direct to be Vatted as maintenance grant appropriate to the level of the institution;(l)"Management" in relation to any institution, means the Committee of Management constituted in accordance with the Scheme of administration, if any, and included the Manager or other person vested with the authority to manage and conduct the affairs of the institution;(m)"Prescribed" means prescribed by Regulations under this Act;(n)"Property" in relation to a recognized institution, includes all immovable properties belonging to or endowed wholly or purely for the benefit of the institution, including lands, buildings and all other rights and interests arising out of such property as may be in the ownership, possession, power Or control of the Management;(o)"Recognition" means recognition for the purpose of adopting the curriculum prescribed by the Board, and for preparing candidates for admission to the Board's Examinations;(p)"Regional Additional Director, Education" means the Additional Director of Education of the region;(q)"Regulation" means regulations made by the Board under this Act;(r)"Salary" of teacher or employee of an institution receiving maintenance grant from the State Government means the aggregate of the emoluments including dearness or any other allowance, for the time being payable to him at the rates approved for the purpose of payment of maintenance grant;(s)"State Government" means the State Government of Uttaranchal;(t)"Center Superintendent" means a person appointed- by the Board to conduct and supervise examinations of the Board and includes an Additional Superintendent and Associate Superintendent;(u)"Teacher" of as to institution receiving Maintenance grant from the State funds means a Principal, Headmaster or other teacher in respect of whose employment maintenance grant is paid by the State Government to the institution and includes any other teacher employed according to rules fulfillment of the conditions of recognition of the institution or as a result of the opening with the approval of the DiStrict Education Officer of a new section in an existing class;
