- In this Act, unless the context otherwise requires, -(a)"academic year" means the year commencing on the first day of June;(b)"competent authority" means the competent authority appointed by the Government under section 4;(c)"Government" means the State Government;(d)"prescribed" means prescribed by rules;(e)"school" means, -(i)any primary school, middle school, high school or higher secondary school maintained by the State or local bodies; or(ii)any primary school, middle school, high school or higher secondary school established and administered or maintained by any private educational agency including minority school established and administered under clause (1) of Article 30 of the Constitution, whether receiving aid out of the State fund or not; or(iii)any Nursery and Primary School, Matriculation School, Anglo-Indian School or Oriental School including minority school established and administered under clause (1) of Article 30 of the Constitution, whether receiving aid out of the State fund or not; or(iv)such other school as may be notified by the Government in this behalf;Explanation. - For the purpose of this clause, -(i)Nursery and Primary School consist of standards L.K.G. to V;(ii)Primary School shall consist of standards 1 to V;(iii)Middle School shall consist of standards I to VIII or standards VI to VIII;(iv)High School shall consist of standards I to X, or VI to X or IX and X;(v)Higher Secondary School shall consist of standards I to XII, VI to XII or IX to XII.
