Section 2 in Tamil Nadu Minority Schools (Recognition and Payment of Grant) Rules, 1977
2. Definition.
- In these rules, unless the context otherwise requires,-(a)"District Educational Officer" means, in relation to the Anglo-Indian Schools and the Girls Schools, the Inspector of Anglo-Indian Schools or the Inspectress of Girls' Schools as the case may be;(b)"Government" means the State Government;(c)"Grant" means any sum of money paid out of State funds to any minority school;(d)"Minority School" means a Private School of its choice established and administered, or administered by any such minority whether based on religion or language and has the right to do so underclause (1) of Article 30 of the Constitution;(e)"Private School" means a Pre-primary, Primary/Middle or High School or any other institution imparting education or training, established and administered or maintained by any such minority whether based on religion or language and has the right to do so underclause (a) of Article 30 of the Constitution;(f)"Rules" means the Tamil Nadu Minority Schools (Recognition and Payment of Grant) Rules, 1977;(g)"Teacher" shall include a Headmaster.
