Section 2 in Code of Regulations for Matriculation Schools, Tamil Nadu
2. Definitions.
- The term "Matriculation Schools" in this Code signifies the schools which were recognised by the Universities of Chennai and Madurai, as the case may be, and subsequently recognised by the Department. Schools which will be admitted into this category hereinafter will also be called the Matriculation Schools and be governed by the said Code.In this Code unless the context otherwise requires, -(i)The term "School" signifies Matriculation Schools;(ii)The term "Government" signifies the Government of Tamil Nadu;(iii)The term "'Director" signifies the Director of School Education;(iv)The term "Board" signifies Board of Matriculation Schools;(v)The term "Inspector" signifies the Inspector of Matriculation Schools;(vi)"Recognised Schools" means a school recognised under this Code;(vii)"Principal" denotes "The head of a Matriculation School";(viii)"Education Agency" means any person or body of persons which has established and is administering or proposes to establish and administer such Matriculation Schools.
