Section 3 in The Assam Higher Secondary Education Act, 1984
3. Definitions.
- In this Act, unless there is anything repugnant to the subject or context-(a)"Council" means the Council for Higher Secondary Education established under this Act;(b)"Chairman" means the Chairman of the Council;(c)"Controller of Examination" means the Officer conducting the Examinations of the Council ;(d)"Education Department" means the Department of Education of the Government of Assam ;(e)"Fund" means the Council for Higher Secondary Education Fund constituted under this Act;(f)"Principal" means the head of the teaching staff of a Higher Secondary School or College by whatever name he or she is designated ;(g)"Higher Secondary School" means a School or Department of a School giving instructions in Higher Secondary Education (plus two stage) and preparing students for Higher Secondary School Leaving Certificate Examination ;(h)"Junior College" means a College or Department of a College giving instructions in plus two stage and preparing students for Higher Secondary School Leaving Certificate Examination ;(i)"Managing Committee" means a Managing Committee of a Higher Secondary School ;(j)"Governing Body" means a Governing Body of a College ;(k)"Recognised" means recognised by the Council for the purpose of admission to the privileges of the Council or prior to recognition by the Council 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 State Government under this Act;(m)"Rule" means a rule made by the State Government under this Act;(n)"Higher Secondary Education" means such education as is designed to meet the needs of the plus two stage which follows immediately the stage of Secondary Education and precedes immediately the stage of Degree or Diploma Education Controlled by the University established by law in India or by a Council constituted by Government for this purpose ;(o)"Secretary" means the Secretary of the Council;(p)"Notification" means a notification published in the official Gazette ;(q)"Government" means the State Government of Assam ;(r)"State" means the State of Assam.
