Section 2 in The U.P. Junior High Schools (Payment of Salaries of Teachers and other Employees) Act, 1978
2. Definitions. -
In this Act, -(a)"Appointed day" means the date notified under sub-section (3) of Section 1;(b)"Education Officer" means the District Basic Education Officer appointed under the Uttar Pradesh Basic Education Act, 1972 and in relation to a girls institution, the District Basic Education Officer (Women), and in each case includes any other officer authorised by the State Government to perform all or any the functions of the Education Officer under this Act;(c)"Employee of an institution" means a non-teaching employee in respect of whose employment maintenance grant is paid by the State Government to the institution;(d)"Inspector" means the District Inspector of Schools and in relation to a girls' institution the District Inspectress of Girls' Schools, and in each case includes any other officer authorised by the State Government to perform all or any of the functions of the Inspector under this Act;(e)"Institution" means a recognised Junior High School for the time being receiving maintenance grant from the State Government;(ee)[ "Junior High School" means an institution which is different from High School or Intermediate College in which education is imparted to boys or girls or to both from class sixth to class eight.] [Inserted by U.P. Act No. 3 of 2018, dated 5.1.2018.](f)"Maintenance grant" means such grant-in-aid of an institution as the State Government by general or special order in that behalf, directs to be treated as maintenance grant appropriate to the level of the institution;(g)"Management" in relation to any institution means the Managing Committee or other body charged with managing the affairs of the institution and includes the Manager or other person vested with the authority to manage and conduct the affairs of the institution;(h)"Teacher" of an institution means a headmaster or other teacher in respect of whose employment maintenance grant is paid by the State Government to the institution;(i)"Salary" of a teacher or employee means the aggregate of the emoluments, including dearness or any other allowance, for the time being payable to him at the rate approved for the purpose of payment of maintenance grant;(j)other words and expressions defined in the Uttar Pradesh Basic Education Act, 1972 and not herein defined shall have the meanings assigned to them in that Act.
