Section 2 in M.P. Recognition of Secondary and Higher Secondary School Rules, 2017
2. Definitions.
- In these Rules, unless the context otherwise requires, -(a)"Act" means the Madhya Pradesh Secondary Education Act, 1965 (No. 23 of 1965);(b)"Commissioner" means Commissioner, Public Instructions, Madhya Pradesh;(c)"Divisional Joint Director" means Divisional Joint Director, Public Instructions appointed by the State Government at divisional headquarters;(d)"Private School" means a school run by a Society/Trust duly constituted and registered under the provisions of Central/State Acts and not getting any regular grant in aid from any Government source(s).(e)"Recognition Committee" means Recognition Committee constituted under Rule 3;
