Section 2 in Rajasthan Schools (Regulation of Fee) Act, 2016
2. Definitions.
- In this Act, unless the context otherwise requires, -(a)"academic year" means any period of twelve months prescribed as such and different academic years may be prescribed for different class of schools;(b)"aided school" means a school receiving any sum of money as aid from the State Government;(c)"Deputy Director" means the Deputy Director of Education or any equivalent officer working under the Director of Elementary Education/Director of Secondary Education, designated as such by the State Government, or Deputy Director of any other Directorate of the State Government, entrusted with the task of supervision of the schools imparting any kind of education in the State;(d)"Director" means the Director of Education or any equivalent officer designated as such by the State Government and includes the Director of Education (Elementary), Director of Education (Secondary), or Director of any other Directorate of the State Government, entrusted with the task of supervision of the schools imparting any kind of education in the State;(e)"District Education Officer" means the District Education Officer or any officer designated as such by the State Government and includes District Education Officer (Secondary) and District Education Officer (Elementary);(f)"Divisional Fee Regulatory Committee" means the Divisional Fee Regulatory Committee constituted under Section 7;(g)"elementary education" means the education from first class to eighth class;(h)"fee" means any amount, by whatever name called, collected, directly or indirectly, by a school for admission of a pupil to any Standard or course of study;(i)"Government" means the State Government of Rajasthan;(j)"Government school" means a school established, owned or maintained by the Government or a local authority;(k)"local authority" means a Municipality constituted under the Rajasthan Municipalities Act, 2009 (Act No. 18 of 2009) or a Panchayati Raj Institution constituted under the Rajasthan Panchayati Raj Act, 1994 (Act No. 13 of 1994);(l)"management", in relation to a school, means the committee of management constituted under Section 9 of the Rajasthan Non-Government Educational Institutions Act, 1989 (Act No. 19 of 1992) and includes any person, body of persons, committee or any other governing body, by whatever name called, in whom the power to manage or administer the affairs of a school is vested;(m)"minority educational institution" means the Government approved institution established and administered by minority having right to do so under clause (1) of article 30 of the Constitution of India;(n)"Parent-Teachers Association" means the Parent-Teachers Association constituted under Section 4;(o)"prescribed" means prescribed by the rules made under this Act;(p)"private school" means a school established and administered or maintained by any person or body of persons and which is a recognized institution within the meaning of clause (q) of Section 2 of the Rajasthan Non-Government Educational Institutions Act, 1989 (Act No. 19 of 1992), but does not include -(i)an aided school; and(ii)a school established and administered or maintained by the Central Government or the State Government or any local authority;(q)"Revenue Division" means a division constituted under Section 15 of the Rajasthan Land Revenue Act, 1956 (Act No. 15 of 1956);(r)"Revision Committee" means the Revision Committee constituted under Section 10;(s)"rules" means the rules made under this Act;(t)"school" means the school imparting elementary, secondary and senior secondary education recognized by the Government and managed by any management and affiliated to any Indian or foreign course or Board, whether aided, partially aided, un-aided including the school run by the minority educational institution but does not include a school imparting religious instructions only;(u)"School Level Fee Committee" means the School Level Fee Committee constituted under clause (a) of sub-section (2) of Section 4;(v)"secondary education" means the education from ninth class to tenth class; and(w)"senior secondary education" means the education from eleventh class to twelfth class.
