Section 2 in The U.P. Board of Madarsa Education Act, 2004
2. Definition.
- In this Act unless the context otherwise requires-(a)"Board" means the Uttar Pradesh Board of Madarsa Education established under Section 3;(b)"Centre" means an institution or a place fixed by the Board for the purpose of holding its examinations and includes the entire premises attached thereto;(c)"Director" means the Director, Minority Welfare, Uttar Pradesh;(d)"Head of institution," in relation to an institution, means the Principal or the Head Master, as the case may be, of that institution;(e)"Inspector" means the inspector, Arabic Madarsas, Uttar Pradesh and includes an officer authorised by the State Government to perform all or any of the functions of the inspector under this Act;(f)"Institution" means the Government Oriental College, Rampur and includes a Madarsa or an Oriental College established and administered by Muslim-Minorities and recognised by the Board for imparting Madarsa Education;(g)"Legislator" means a member of either house of the State Legislature;(h)"Madarsa-Education" means education in Arabic, Urdu, Persian, Islamic-studies, Tibb Logic, Philosophy and includes such other branches of learning as may be specified by the Board from time to time;(i)"Invigilator" means a person who assists the Superintendent of a centre in conducting and supervising the examinations at a Centre;(j)"Recognition" means recognition for the purpose of preparing candidates for admission to the Board's Examination;(k)"Deputy Director" means the Deputy Director, Minority Welfare, Uttar Pradesh charged with the work of Madarsa-education;(l)"Regulations" means regulations made under this Act;(m)"Registrar" means the Registrar of the Board;(n)"Superintendent of a Centre" means a person appointed by the Board to conduct and supervise an examination of the Board and includes an Additional Superintendent;(o)"Unfair-means" in relation to an examinee while answering questions in an examination, means the unauthorised help from any person directly or indirectly or from any material written, recorded, copied or printed in any form whatsoever, or the use of any unauthorised telephonic, wireless or electronic or other instrument or gadget.
