[(1)] [Re-numbered as sub-section (1) by U.P. Act No. 18 of 2000 (w.e.f. 21.6.1999).] In this Act, unless the context otherwise requires, -(a)"appointed day" means the date on which the Board is established;(b)"basic education" means education up to the eighth class imparted in schools other than high schools or intermediate colleges, and the expression "basic schools" shall be construed accordingly;(c)"Board" means the Uttar Pradesh Board of Basic Education constituted under Section 3;(d)"Director" and "District Basic Education Officers" means officers appointed by the State Government as the [Director of Education] [Substituted by U.P. Act No. 21 of 1975.], Uttar Pradesh and District Basic Education Officers respectively;[(d-1) "Junior Basic School" means a basic school in which education is imparted up to class fifth. [Inserted by U.P. Act No. 2 of 2018, dated 5.1.2018.](d-2) "Junior High School" means a basic school in which education is imparted to boys or girls or to both from class sixth to class eighth.](e)"local body" means the [Zila Panchayat or Municipality] [Substituted by U.P. Act No.18 of 2000 (w.e.f. 21.6.1999).] as the case may be;(f)[ "Municipality" means a Nagar Panchayat, Municipal Council or Municipal Corporation, as the case may be.] [Inserted by U.P. Act No. 18 of 2000 (w.e.f. 21.6.1999).](2)[ Words and expressions used in this Act but not defined shall have the meaning assigned to them in the United Provinces Panchayat Raj Act, 1947, the Uttar Pradesh Municipalities Act, 1916 or the Uttar Pradesh Municipal Corporation Act, 1959, as the case may be.] [Inserted by U.P. Act No. 18 of 2000 (w.e.f. 21.6.1999).]
