Section 2 in The Goa, Daman and Diu School Education Act, 1984
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Administrator" means the Administrator of the Union territory appointed by the President under article 239 of the Constitution;(b)"Advisory Board" means the Board as constituted under section 24 of this Act;(c)"aid" means any aid granted to a recognised school by the Administrator, or any other authority designated by the Administrator;(d)"aided school" means a recognised private school which is receiving aid from the Administrator or any other authority designated by the Administrator;(e)"appropriate authority" means the Administrator or any other officer authorised by him in this behalf;(f)"Director" means the Director of Education, Government of Goa, Daman and Diu, and includes any other officer authorised by him to perform all or any of the functions of the Director under this Act;(g)"employee" means a teacher and includes every other employee working in a recognised school;(h)"existing employee" means an employee of an existing school who is employed in such a school immediately before the commencement of this Act;(i)"existing school" means a recognised school which is in existence at the commencement of this Act;(j)"Government" means the Government of Goa, Daman and Diu;(k)"Head of school" means the principal academic officer, by whatever name called, of a recognised school;(l)"local authority" means -(i)in relation to an area within the local limits of a municipal council constituted under the Goa, Daman and Diu Municipalities Act, 1968, the municipal council concerned;(ii)in relation to an area within the local limits of a Village Panchayat constituted under the Goa, Daman and Diu Village Panchayat Regulations, 1962, the Village Panchayat concerned;(m)"manager" in relation to a school, means the person by whatever name called, who is entrusted, either on the date on which this Act comes into force or, as the case may be, under a scheme of management made under section 6 with the management of the affairs of that school;(n)"managing committee" means the body of individuals which is entrusted with the management of any recognised private school;(o)"minority school" means a school established and administered by a minority having the right to do so under clause (1) of article 30 of the Constitution;(p)"notification" means a notification published in the Official Gazette;(q)"prescribed" means prescribed by rules made under this Act;(r)"private school" means a school which is not run by the Central Government, Administrator, or any other authority designated or sponsored by the Central Government or Administrator;(s)"public examination" means an examination conducted by the Central Board of Secondary Education, Council for School Certificate Examinations or the Goa, Daman and Diu Board of Secondary and Higher Secondary Education or any other Board recognised by the Administrator or any other officer authorised by him in this behalf;(t)"recognized school" means a school recognized by the appropriate authority;(tt)[ "residential school" means a school which provides facilities of lodging and boarding to its student;] [Inserted by the Amendment Act 26 of 2001.](u)[ "school" includes a pre-primary, primary, high school and higher secondary school, and also includes any other institution which imparts education or training below the degree level, but does not include an institution which imparts technical education;] [Substituted by the Amendment Act 26 of 2000.](v)"school property" means all movable and immovable property belonging to, or in the possession of, the School and all other rights and interests, in, or arising out of, such property, and includes land, building and its appurtenances, playgrounds, hostels, furniture, books, apparatus, maps, equipment, utensils, cash, reserve funds, investments and bank balances;(w)"teacher" includes the Head of a school;(x)"tribunal" means the Administrative Tribunal constituted under the Goa, Daman and Diu Administrative Tribunal Act, 1965;(y)"unaided minority school" means a recognised minority school which does not receive any aid;(z)"Union territory" means the Union territory of Goa, Daman and Diu.
