Section 2 in The Bihar School Examination Board Act, 1952
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-(a)"Board" means the Bihar School Examination Board established under Section 3;(b)"Chairman" means the Chairman of the Board;(c)"Examination Fund" means the Bihar Examination Fund established under Section 11;(d)"High School" means a recognised school or department of a recognised school imparting instructions in secondary education and recognised as such,[* * * * * *] [Omitted by Bihar Act 27 of 1976.](e)"prescribed" means prescribed by rules made by the State Government or by regulation made by the Board under this Act;(f)"regulation" means a regulation made by the Board under this Act; and(g)"Secretary" means the Secretary to the Board;
