Section 2 in The Rules for Payment Of Grant-in-Aid to Non-Government Educational, Cultural & Physical Education Institutions, 1963
2. Definitions.
- In these rules unless the context otherwise requires:(a)Director of Education in case of degree and Post-graduate Colleges means the Director of College Education, Rajasthan:(b)Director of Education in case of schools and other institutions (other than degree and Post-graduate colleges and institutions of Sanskrit Education) means the Director of Primary and Secondary Education.[Director of Education includes "Additional Director/Joint Director"] [Added by Notification No. 2/(24)Shi.Pra./6/62, dated. 8-4-1968 [18-10-1964].](c)Director of Education in case of institutions of Sanskrit Education means Director of Sanskrit Education:(d)Director of Education in case of institutions of Technical Education means Director of Technical Education;(e)Government means the Government of the State of Rajasthan;(f)University will include University of Rajasthan, Jodhpur University and such other Universities as may by law be established in Rajasthan.(g)[ "Examiner" means the Examiner, Local Fund Audit Department, Rajasthan, Jaipur.] [Added by Notification No. 10(102)Edu/VI/78, dated 28-5-1979 [1-4-1979].]
