Section 2 in The West Bengal Board of Madrasah Education Act, 1994.
2. Definitions. -
In this Act, unless the context otherwise requires, -(a)[ 'Alim Madrasah' means a Madrasah where the Senior Madrasah Education system is followed upto tenth class;] [Inserted by Act No. 10 of 2014, dated 13.8.2014.](aa)[] [Clause 'a' shall be renumbered as Clause 'aa' by Act No. 10 of 2014, dated 13.8.2014.] "Board" means the West Bengal Board of Madrasah Education established under this Act;(aaa)[ 'elementary education' means the general education or Madrasah Education from first class to eighth class. [Inserted by Act No. 10 of 2014, dated 13.8.2014.](aaaa)'Fazil Madrasah' means a Madrasah where the Senior MAdrasah Education system is followed upto twelfth class;](b)"Head of Madrasah" means the head of the teaching staff of a Madrasah, by whatever name he or she may be designated;(c)"High Madrasah" means a Madrasah where the High Madrasah Education System is followed;(d)"Institution" means a Madrasah;(e)"Junior High Madrasah" means a High Madrasah up to middle level;(f)"Madrasah" means an educational institution imparting instruction in Madrasah Education;(g)"Madrasah Education" means a system of education in which instruction is imparted in Arabic, Islamic history and culture, and theology, and includes -(i)High Madrasah Education System which, in addition to covering Arabic language and Islamic history and culture, imparts general education [including primary education] [Substituted by Act No. 10 of 2014, dated 13.8.2014.] with a view to qualifying students for admission to a certificate, diploma or degree course instituted by a University or by a Government or by any statutory authority, and includes such other type of education as the State Government may, in consultation with the Board, specify;(ii)Senior Madrasah Education System which imparts instruction in Arabic language and literature, Islamic theology, history, culture and jurisprudence and some general education with a view to qualifying students for a certificate, diploma or degree of the Board or a University or a Government or any other statutory authority;(h)"Managing Committee" used in reference to an Institution means the person or the body of persons for the time being entrusted with the management of the affairs of the Institution;(i)"notification" means a notification published in the Official Gazette;(j)"prescribed" means prescribed by rules made under this Act;(k)"President" means the President of the Board;(l)"Primary Education" means education imparted in a primary school as defined in any Bengal Act or West Bengal Act or education equivalent thereto;(ll)[ "Primary Madrasah" means an institution where High Madrasah Education System or Senior Madrasah Education system is followed from first class to fourth or fifth class, as the case may be;] [Inserted by Act No. 10 of 2014, dated 13.8.2014.](m)"recognised" with its grammatical variations, used with reference to a Madrasah, means recognised under this Act or by the West Bengal Madrasah Education Board constituted by the State Government before the commencement of this Act;(n)"regulation" means a regulation made by the Board under this Act;(o)"rule" means a rule made by the State Government under this Act;(oo)[ "secondary education" means the general education or Madrash Education system is followed from first class to fourth or fifth class, as the case may be;] [Inserted by Act No. 10 of 2014, dated 13.8.2014.](p)"Senior Madrasah" means a Madrasah where the Senior Madrasah Education System is followed.
