Section 2 in Bihar Elementary School Education Committee Act, 2007
2. Definitions.
- In this Act, unless there is anything repugnant to the subject or context.-(i)"Primary Schools" means such schools which have been established to provide education up to Class-V, but it does not include the minority schools and the schools fully or partially aided by the State Government;(ii)"Middle Schools" means such schools which have been established to provide education up to Class-VIII, but does not include the minority schools and the schools fully or partially aided by the State Government;(iii)"Elementary Schools" means primary and middle/basic schools providing education up to Class V or upto Class VIII;(iv)"Basic Schools" means such School which have been set up under Bihar and Orissa Primary Education (Amendment) Act, 1959;(v)"Minority Primary/Middle School" means a school administered by a linguistic ora religious minority as envisaged in clause (1) of Article 31 of the Constitution of India and which is in receipt of Government grants;(vi)"Aided Primary/Middle Schools" means a Private School which is in receipt of Government grants and which is administered by a Managing Committee;(vii)"Bal varg' means children of such age group who are being offered pre-primary education;(viii)"Block Education Extension Officer" means an Officer specified as such by the Human Resource Development Department;(ix)"District Superintendent of Education" means a Government Officer of the Human Resource Development Department at district level who is in-charge of elementary education;(x)"Act" means "The Bihar Prarambhik Vidyalaya Shiksha Samiti Act, 2007";(xi)"The State Government" means the Government of the State of Bihar;(xii)"Prarambhik Vidyalaya Shiksha Samiti" means the Committee constituted under Section 3 of this Act and registered under the provisions of this Act;(xiii)"Parents" means a person whose child/children are enrolled in the schools;(xiv)"Parent Body" means a body of parents of the children studying in schools;(xv)"Chairperson" means the Chairperson of the Vidyalaya Shiksha Samiti constituted under this Act;(xvi)"Secretary" means the Secretary of the Vidyalaya Shiksha Samiti constituted under this Act;(xvii)"Poshak Kshetra" means the earmarked area for each school declared by a competent authority;(xviii)"Vidyalaya Shiksha Samiti Development Fund" means the fund established by the Vidyalaya Shiksha Samiti.
