Section 2 in Jammu and Kashmir School Education Rules, 2010
2. Definitions
In these rules, unless the context other wise requires:(a)"Act" means the Jammu and Kashmir School Education Act, 2002(b)"Competent authority" in these rules shall mean(i)Administrative Department for Elementary Teachers Training Institutes/Nursery Teachers Training(ii)Administrative Secretary to Government School Education Department for Classes 9th to 12th(iii)Director School Education, Kashmir/Jammu for Classes 6th to 8th, within their respective jurisdictions; and(iv)Chief Education Officer of the District for Classes upto 5th within his area of jurisdiction.(c)"Form" means a form appended to these rules.(d)"Section" means section of the Act(e)Words and expressions used in these rules but not defined shall have the same meaning as assigned to them in the Act.
