Section 2 in The Bihar High Schools (Control and Regulation Administration) Act, 1960
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context-(a)"Board" means the Board of Secondary Education established under section 3;(b)"High School" means a recognised school imparting instruction in secondary or higher secondary education;(c)"Prescribed" means prescribed by rules made under this Act; and(d)"Recognised" means recognised by the Board under Section 4.
