Section 2 in The U.P. Pravidhik Shiksha (Admission Conduct of Examinations and Conferment of Certificates and Diplomas) Regulations, 1992
2. Definitions.
- In these regulation, unless there is anything repugnant in the subject or context-(a)'academic year' means the period commencing on the first day of July in a year and ending with the 30th day of June next following;(b)'Act' means the Uttar Pradesh Pravidhik Shiksha Adhiniyam, 1962;(c)'head of the Administrative Department' means the Head of the Department under whose administrative control the affiliated institution may be;(d)'Committee' means the Committee constituted by the Board for the purposes of these regulations;(e)'Convenor' means a person appointed to convene the meetings;(f)'Guardian' means the guardian mentioned in an application form for admission of any candidate;(g)'Principal' means the head of an affiliated institution;(h)'Private candidate' means a candidate seeking admission, without putting in the requisite number of attendance to an examination conducted by mi institution;(i)'Regular course of study' means a course of study determined from time to time by the Board;(j)'Session' means the period for which an institution is open for tuition during the academic year;(k)'Sessional marks' means the marks allotted for sessional work relating to any examination for the Class or course;(l)'Schedule' means a schedule appended to these regulations.
