Section 2 in Bihar Intermediate Education Council (Establishment of Colleges and Conduct of Examination) Rules, 1994
2. Definitions.
- In these Rules, unless there is anything repugnant in the subject or context -(a)'Act' means the Bihar Intermediate Education Council Act, 1992.(b)'Admission' means admission to the privilege of the Bihar Intermediate Education Council.(c)'Council' means the Bihar Intermediate Education Council.(d)'Course' means the course prescribed for Intermediate (+2) standard by the Council.(e)'College' means an institution imparting education of Intermediate (+2) standard in the meaning of Section 39 of the Act.(f)'Chairman' means the Chairman of the Council.(g)'Courses of Study Committee' means the courses of study committee provided under Section 28 of the Act.(h)'College Service Commission' means [College Service Commission] [It may be noted that Bihar College Service Commission Act, has been repealed by Bihar College Service Commission (Repeal) Act, 2007. For details see Vol-III, Pg. 338 of Bihar Local Law.] constituted under the Bihar College Service Commission Act, 1976.(i)'Exclusion' means exclusion from the privilege of Bihar Intermediate Education Council.(j)'Enlistment' means enlistment as a student of Intermediate (+2) standard.(k)'Faculty' means the faculty of Arts, Science, Commerce or Vocational Education of a College or Institution.(l)'Institution' means an Institution imparting education of Intermediate (+2) standard recognised under the provisions of Section 39 of the Act.(m)'Management' means management of a College.(n)'Governing Body' means the Governing Body of a College constituted under Section 44 of the Act.(o)'Privilege' means the privilege of recognition by Bihar Intermediate Education Council.(p)'President' means the President of the Governing Body.(q)'Recognition' means recognition by the Bihar Intermediate Education Council.(r)'Recognition Committee' means the Recognition Committee constituted under Section 28 of the Act.(s)'Secretary' means the Secretary of the Council.(t)'Session' means the academic session.(u)'State Government' means the Government of the State of Bihar.Establishment
