Section 21A in The U.P. Secondary Education Services Selection Board Act, 1982
21A. Definitions
. - In this chapter, -(a)'Director' means the Director of Education, Uttar Pradesh and includes any other officer authorised by him in this behalf;(b)the expressions 'Inspector', 'Institution', 'Management' and 'Teacher' shall have the meaning respectively assigned to them in the Uttar Pradesh High School and Intermediate Colleges (Payment of Salaries of Teachers and Other Employees) Act, 1971, provided that 'teacher' shall not include a Principal or a Headmaster.
