Section 2 in Jammu and Kashmir State Board of School Education Act, 1975
2. Interpretation
In this Act unless there is anything repugnant in the subject or context,-(a)"Board" means the Jammu and Kashmir State Board of School Education established under section 3;(b)"Chairman" means the Chairman of the Board;(c)"Elementary Education" means the education imparted in a primary school in such subjects and up to such standards as the Government may determine from time to time;(d)"Examination" means any examination in general, technical, vocational education or in fine art courses or other examinations within the purview of and conducted by the Board;(e)"Higher Secondary Education" means such general, technical, vocational or special education (including any combined course thereof) which follows the stage of Secondary Education and is imparted in classes XI and XII and precedes the education controlled by a University or any of the examining body established by law in the State or outside;(f)"Institution/School" means an institution/school imparting primary, secondary and/or higher secondary (school graduation) education and includes the part of an institution imparting instructions in the said course;(g)"prescribed" means prescribed by regulations;(h)"Recognised" along with its grammatical variations and cognate expressions, used with reference to institutions means recognised by the Board for purpose of admission to the privileges of the Board;(i)"Regulations" means regulations made by the Board under this Act;(j)"Secretary" means the Secretary of the Board;(k)"Secondary Education" means such general, technical, vocational or special education (including any combined course thereof) which follows the stage of elementary education and is imparted in classes IX and X and precedes the higher secondary education;(l)"Text Book" in relation to any standard or course means any book prescribed/approved by the Board or caused to be prepared/approved by the Board;(m)"Training Institution" means a training institution run, aided and recognised by the Government.
