Section 2(1) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981
(1)In these rules, unless the context otherwise requires,(a)"Act" means the Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 (Maharashtra III of 1978);(b)"aided school" means a school which receives grant-in-aid either from Government or a local authority; [* * *] [The words 'but does not include a Primary School recognised by the Municipal Corporation of Greater Bombay' are deleted vide G. N. No. PST. 1087/18/SE-3, Cell, dated 4.1.1988.](c)"Chief Executive Officer" means the Secretary, Trustee Correspondent or a person by whatever name called who is empowered to execute the decisions taken by the Management;(d)"Directorate" means the Directorate of Education or, as the case maybe, the Directorate of Technical Education, Maharashtra State;(e)"Education Officer" -(i)in relation to a private secondary or higher secondary school or Junior College of Education in Greater Bombay, means an Educational Inspector,(ii)in relation to a private primary school in the areas of any Municipal Corporation or Municipal Council, means the Education Officer or the Administrative Officer of a Municipal Corporation or a Municipal School Board, as the case may be, and(iii)in relation to any private school in areas elsewhere in the State of Maharashtra, means an Education Officer in a Zilla Parishad,(f)"Government" means the Government of Maharashtra;(g)"Girls' School" means a school in which only girls are admitted;(h)"Schedule" means a Schedule appended to these rules;(i)"School Committee" means a Committee constituted in accordance with the provisions of Schedule "A";(j)"trained graduate" means a person possessing the qualifications mentioned in sub-sections (i) to (vi) of clause (1) of item II in the Schedule "B";(k)"trained teacher" means a teacher who has secured a professional certificate, a diploma or a degree recognised by the Department which qualifies him for a teaching post in a school.(l)"night school" means a secondary or higher secondary school which admits pupils who have completed eleven years of age and above, and which teaches the secondary or higher secondary school course for half the daily working hours of a day school to pupils who are unable by their daily vocations to attend day schools.
