Section 2 in Bihar High Schools (Constitution, Powers and Functions of Managing Committee) Rules, 1964
2. Definitions.
(1)In these Rules, unless there is anything repugnant in the subject or context-(1)"The Act" means the Bihar High Schools (Control and Regulation of Administration) Act, 1960 (Bihar Act XIII of 1960);(2)"Committee" means the Managing Committee of School;(3)"Deputy Director" means the Regional Deputy Director of Education of the area;(4)"Director" means the Director of Public Instruction, Bihar;(5)"District Inspectress" means the District Inspectress of Schools;(6)"Donor" means a person who has donated to the satisfaction of the Inspectress in the case of a school for girls and the District Education Officer in other cases, a sum not less than Rs. 5,000 in cash or in Government securities or property of equivalent value certified to be so by the Land Reforms Deputy Collector having jurisdiction over the area concerned, in one or more instalments, to or for the purpose of the school and is declared as such by the Inspectress or the District Education Officer, as the case may be;(7)"Guardian" means a person whose name is recorded as such in the Admission Register of the School at the time of admission;(8)"Headmaster" included Principal, Lady Principal, Head Mistress or any person, appointed as head of a school by the authority competent to appoint;(8-A) "Hereditary member" means a person who has donated, to the satisfaction of the Inspectress in case of school for girls; and Deputy Director in other cases, a sum not less than Rs. 50,000 in cash or in Government Securities or property of equivalent value certified to be so by the Land Reforms Deputy Collector of the area concerned, in one or more instalments, to or for the purpose of the school and includes, after his death, a person nominated by him in writing during his lifetime to be such member from amongst the persons who would have been his heirs had he died intestate at the midnight between the date of nomination and the day just preceding such date;(9)"Inspectress" means the Inspectress of Schools, Bihar;(10)"Life member" means a persons who has donated, to the satisfaction of the Inspectress in case of school for girls, and Deputy Director in other cases, a sum not less than Rs. 10,000 in cash or in Government securities or property of equivalent value certified to be so by the Land Reforms Deputy Collector of the area concerned, in one or more instalments, to or for the purposes of the school and is declared as such by the Inspectress or Deputy Director as the case may be;(11)"President" means the president of the Managing Committee of a school;(12)"Proprietor" means a private individual, a group of individuals, a trust, an association or a corporate body who have been bearing the entire financial responsibility, for the running of a proprietary school and have been declared as such by the Director;(13)"Proprietary School" means a school the entire financial responsibility for the running of which is borne by a private individual, a group of private individuals, a trust, an association or a corporate body, and which is declared as such by the Director;(14)"School" means a recognised High school, not owned by the State Government, imparting instruction in Secondary or Higher Secondary Education;(15)"Section" means a Section of the Act;(16)"Subsidised School" means a school which is in receipt of subsidy from the State Government for the purpose of meeting the entire deficit in its maintenance and which is declared as such by the State Government;(17)All words and expressions used in these Rules but not defined herein shall have the same meanings as are respectively assigned to them in the Act.
