Section 2(1) in The Goa, Daman and Diu School Education Rules, 1986
(1)In these rules, unless the context otherwise requires,-(a)"Act" means the Goa, Daman and Diu School Education Act, 1985 (15 of 1985);(b)"The Asstt. Dist. Educational Inspector (A.D.E.I.)" means an officer of the Education Department working at the Taluka level in charge of the taluka or part thereof;(c)"Affiliated Board" means the concerned Board referred to in clause (1) of Section 8 of the Act;(d)"Form" means a form annexed, to these rules;(e)"Higher Secondary Stage" means a stage of school education, above class X;(f)"Middle Stage" means a stage of school education from classes V-VII (both inclusive);(g)"Primary Stage" means a stage of school education from classes I-IV (both inclusive);(h)"Section" means a Section of the Act;(i)"Secondary Stage" means stage of school education having VIII-X classes or V-X classes as the case may be; (both inclusive);(j)"School" includes, a pre-primary, primary, middle, secondary, higher secondary, night secondary schools and primary teachers training institutions, depending upon the context;(k)"Trained Teacher" means a teacher who has secured a professional diploma or a degree in teaching as prescribed by the Government and recognised by the Department which qualifies him for a teaching post in a school;(l)"Zonal Education Officer" means Dy. Education Officer or any other education officer, in charge of a Zone or a District;(m)"Zone" means the Educational region or an Educational District comprising the areas in Goa, Daman and Diu, specified by the Director of Education in this behalf, for the purposes of organisation, supervision, inspection and control of schools located therein;
