Section 2 in The Punjab Primary Education Act, 1960
2. Definitions.
- In this Act, unless the context otherwise requires :-(a)"academic year" means the year beginning on such date as the State Government may, by notification in the Official Gazette, specify in respect of any specified area or for approved schools generally or for any approved school or class of approved schools in particular;(b)"approved school" means any school in any specified area imparting primary education which -(i)is under the management of the State Government; or(ii)being under any other management, is recognised by the State Government as approved school for the purposes of this Act;(c)"attendance authority" means any person appointed to be an attendance authority under section 4;(d)"to attend an approved school" means to be present for instruction at an approved school on so many days in a year and at such time or times on each one of those days as may be fixed by the prescribed authority;(e)"child" means a boy or girl within such age group not being less than six or more than fourteen, as the State Government may, in each case, specify for the purposes of this Act, either generally or with respect to any specified area;(f)"parent" in relation to any child, includes a guardian and every person who has the actual custody of the child;(g)"prescribed" means prescribed by rules made under this Act;(h)"Primary education" means education up to such class or standard not beyond the eight class or standard as may be prescribed;(i)"Special school" means any institution which imparts such primary education as is in the opinion of the State Government suitable for children suffering from any physical or mental defect;(j)"Specified area" means any area in which primary education is declared by the State Government to be compulsory under section 3;(k)"State Government" means the Government of the State of Punjab.
