Section 2(3) in Uttar Pradesh Education Service Selection Commission Act, 2019
(3)a school of the Uttar Pradesh Basic Education Board or an aided junior high school and includes an aided attached primary school recognised by the Board established under the Uttar Pradesh Basic Education Act, 1972.(g)"Management" in relation to an institution means the committee of management or a person or an authority vested with the powers to manage and conduct the affairs of that institution;(h)"Member" means a member of the Commission;(i)"Non-Teaching Employees" means a person employed in an institution for perposes other than teaching;(j)"Other Backward Classes of Citizens" means the backward classes of citizens specified in Schedule I to the Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994;(k)"Regulations" means the regulations made under Section 26;(l)"Teacher" means a person employed for imparting instructions in an institution and includes a Principal or a Headmaster but does not include Principal of a Government Inter College and Headmaster of a Government High School;(m)"Year of recruitment" means a period of twelve months commencing on the first day of July of a calendar year.
