Section 2 in The Maharashtra Educational Institutions (Transfer of Management) Rules, 1972
2. Definitions.
- In these rules, unless the context otherwise requires, -(a)"Act" means the Maharashtra Educational Institutions (Transfer of Management) Act, 1971;(b)"Education Officer" means the Education Officer of a Zilla Parishad constituted under the Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961, or the Educational Inspector or the Additional Inspector, Greater Bombay, as the case may be;(c)"Government treasury" in relation to any educational institution means,-(a)in Greater Bombay, the Reserve Bank of India or the Stale Bank of India or Pay Accounts Office of State Government; and(b)outside Greater Bombay, the treasury or sub-treasury of the district or taluka in which the educational institution is situated:(d)"salary grant" means such portion of the maintenance grant by the State Government under the Grant-in-aid Code which is paid quarterly to an educational institution, as in the opinion of the Education Officer is necessary for the full payment of the salaries and allowances of employees of the institution, regard being had to the amount of fees realisable by the institution from month to month of in instalments, as the case may be;(e)"Principal Officer" means an officer of an educational institution appointed by it as such and includes the Secretary, Managing Trustee, Superintendent or Head Master, by whatever name called, who is in charge of the administration of the institution.
