Section 2 in The Bihar Non-Government Elementary Schools (Taking Over of Control) Act, 1976
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-(a)"Elementary school" means a school of different grades up to class VII and includes-(i)a school established and administered by the District Board and Zila Parishad under the provisions of the Bihar and Orissa Local Self-Government Act of 1885 (Bengal Act 3 of 1885).(ii)a school established and administered by the Municipal Board under the provisions of the Bihar and Orissa Municipal Act, 1922 (B. & O. Act VII of 1922).(iii)a school established and administered by the Patna Municipal Corporation under the provision of the Patna Municipal Corporation Act, 1951 (Bihar Act XIII of 1952).(b)"Minority Elementary School" means a school administered by a linguistic or religious minority as envisaged in clause (i) of Article 31 of the Constitution and which has been in receipt of Government grant prior to its being taken by the State Government;(c)"Aided Elementary School" means a private school which has been in receipt of Government grant prior to its being taken over by the State Government and which is administered by a Managing Committee.(d)"Unaided Elementary School" means a private school recognised by the Government and which is not in receipt of any Government grant.
