Section 2 in The Gujarat Higher Secondary Schools Services Tribunal Act, 1983
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"appointed day" means the date on which this Act comes into force;(b)"employee" means any member of the teaching and non-teaching staff of a higher secondary school (whether confirmed or temporary or on probation) in the service of such school and for the purpose of any proceeding under this Act in relation to a dispute referred to in section 8, includes any such member who has been dismissed or removed or whose services are otherwise terminated;(c)"headmaster" means the head of the teaching and non-teaching staff of a higher secondary school by whatever style designated;(d)"higher secondary education" means the education including post basic higher secondary education from eleventh standard upto twelfth standard.(e)"higher secondary school" means a school imparting higher secondary education and includes school imparting post basic higher secondary education;(f)"manager" in relation to any higher secondary school means a person or body of persons in charge or control of the management of the higher secondary school;(g)"non-teaching staff means such staff of a higher secondary school as is appointed to perform any duty or function other than that of teaching;(h)"notified order" means an order published in the Official Gazette;(i)"post basic higher education" means higher secondary education imparted through a productive craft;(j)"prescribed" means prescribed by rules made under section 17;(k)"Tribunal" means the Higher Secondary School Services Tribunal constituted under section 3.
