- In this Act, unless there is anything repugnant in the subject or context :-(a)"Area of compulsion" means an area specified or the purpose of making elementary education compulsory under section 41 ;(b)"Attendance Authority" means any person appointed to be an attendance authority under section 47 ;(c)"Autonomous District" means the autonomous districts under the Sixth Schedule to the Constitution of India ;(d)"Basic Training Centre" means an Institution in which teachers are trained in Basic Education ;(e)"Block Development Officer" means the Executive Officer appointed by the Government to be in-charge of a Community Development Block ;(f)"Child" means a person of either sex, of such age, between six and fourteen years, or as the State Government may, from time to time, prescribe ;(g)"District Council" means a District Council constituted under sub-paragraph (I) of paragraph 2 of the Sixth Schedule to the Constitution of India ;(h)"Elementary Education" means education up to such class or standard, not beyond the eighth class or standard, as may be prescribed ;(i)"Elementary School" means a school where elementary education is imparted ;(j)"Guardian" means the person to whom the duty of taking care of, bringing up or the custody of the child has been entrusted by Jaw or custom, or by any lawful authority, or who has in fact accepted or assumed such duty, or has actual custody of such child or where such guardian cannot be readily ascertained such person as the Local Authority shall decide ;(k)"Local Authority" means a Municipal Board as defined in the Assam Municipal Act, 1956 (Aasam Act XV of 1957), a Town Committee as established under section 335 of the said Act, and a Gaon Panchayat established under the Assam Panchayat Act, 1959 (Assam Act XXIV of 1959):Provided that the State Board shall be deemed as Local Authority for the areas not covered by Municipality, Town Committee, Gaon Panchayat and District Council ;(l)"Management" means and includes such powers and functions in respect of the Local Authorities and of District Councils as have been laid clown in this Act;(m)"Notification" means a notification published in the Official Gazette ;(n)"Prescribed" means prescribed by rules made under this Act ;(o)"Recognised School" means a school recognised under this Act ;(p)"School Board" means a Regional Board for basic education constituted under section 76 of the Assam Basic Education Act, 1954(Assam Act XXVI of 1954) ;(q)"State Board" means the State Board for elementary Education constituted under section 3.
