Section 2 in The Assam Secondary Education (Provincialisation) Act, 1977
2. Definitions.
- In this Act unless there is anything repugnant in the subject or context-(i)"appointed day" in relation to any area means the day on which this Act comes into force in that area ;(ii)"date of appointment" means in relation to any employee, the date on which he joined the service of a school imparting Secondary Education on and from the date of its coming under ad hoc system of grants-in-aid;(iii)"deficit school" means a school receiving grants from the State Government under the Deficit Scheme of Grants-in-aid ;(iv)"Director" means the Director of Public Instruction, Assam, or when specifically appointed by the State Government, the Additional Director of Public Instruction, Assam ;(v)"employee" means a person in the employment of a school working against a regularly sanctioned post and whose appointment has been approved by the school authority wherever such approval was necessary;(vi)"existing employee" means an employee who is, on the appointed day, in the regular pay roll, employee against regular sanction and whose appointment has been approved by the school authority ;(vii)"Inspector" means, in relation to any secondary school, the Inspector of Schools under whose jurisdiction the school is situated ;(viii)"Managing Committee" in relation to any school means the Managing Committee approved by the State Government and functioning on the appointed day;(ix)"Prescribed" means prescribed by rules made under this Act ;(x)"secondary education" means education imparted up to Class XII in different types of schools including Middle English Schools, Middle Madrassas, High Madrassas, and Higher Secondary Schools ;(xi)"secondary school" means a deficit school where the secondary education is imparted ;(xii)"school authority" means the "Director" or "Inspector" whose approval is necessary for the appointment regularisation of the appointment of an employee of a secondary school.
