Section 2 in Orissa School Education (Community Participations) Rules, 2000
2. Definitions.
- In these rules, unless the context otherwise requires,(a)"District Officer" means the Circle Inspector of School in respect of High School and District Inspector of Schools in respect of Upper Primary Schools and S.I. of School in respect of NFE etc centres and Primary Schools;(b)"Form" means form appended to these Rules;(c)"Headmaster" means academic head of any educational institution which may include the Headmaster of a Formal School or the facilitator/instructor of the Non-formal Education Centre or any other teacher or officer nominated by the concerned District Officer to carry out the duties of the Headmaster in educational institution;(d)"Inspecting Officer" means the C.l. of Schools in respect of High Schools, the D.l. of Schools in case of Upper Primary and S.I. of Schools in case of Primary Schools and other NFE centres and continuing Education Centres;(e)"School" means both formal and non-formal; and(f)"VEC" shall mean the School Committee constituted under rules 10 and 11.
