Section 2 in Maharashtra Secondary and Higher Secondary Education Boards Act, 1965
2. Definitions.
In this Act, unless the context otherwise requires, ––(a)“appointed day” means the date on which the remaining provisions of this Act come into force under sub-section (3) of section 1;(b)“Board” means the State Board or a Divisional Board, as the case may be;(c)“bye-laws” means bye-laws made by the State Board under section 38;(d)“corresponding Divisional Board” in relation to the Maharashtra Secondary School Certificate Examination Board means the Board established under this Act for the Pune Division and in relation to the Vidarbha Board of Secondary Education means the Board so established for the Nagpur Division;(e)“Division” means the areas comprised in each of the Division as specified in the first Schedule to this Act;(f)“Divisional Board” means a Board established for a Division under this Act;(g)“final examination” means one or more examination conducted at the end of the secondary, or as the case may be, higher secondary stage of education, by a Division Board on behalf of the State Board;(h)“headmaster” or “headmistress” or “principal” means the head of the teaching staff of a secondary school or a junior college recognised by a Divisional Board, by whatever style designated:(h1)“higher secondary education” means such general, technical, vocational or special education (including any combined course thereof), which follows immediately the secondary education and precedes immediately the education controlled by Universities established by law in the State;(i)“institution “means as institution imparting secondary or higher secondary education or both;(i-1) “junior college” means an institution which imparts education in the first year or the second year or both, of the higher secondary education course;(j)“prescribed” means prescribed by regulations;(k)“primary education” means education imparted in a primary school as defined by the State Government in this behalf or education equivalent thereto;(l)“recognised by a Divisional Board” with reference to a secondary school or a junior college, means recognised by a Divisional Board for the purposes of admission to the privileges of that Board, and “recognised by the Education Department” means recognised either by the Directorate of Education or the Directorate of Technical Education under the Secondary Schools Code or any other administrative orders of the Education Department of the State Government and the expression “recognition”, with all its grammatical variations and cognate expressions, shall be construed accordingly;(m)“regulations” means the regulations made by the State Government under section 37 and by the State Board under section 36;(o)“secondary education” means such general, technical, vocational or special education (including any combined course thereof), which is designed to meet the needs of the period of adolescence and which follows immediately primary education and precedes immediately higher secondary education;(p)“State Board” means the Maharashtra State Board of Secondary and Higher Secondary Education established under this Act;(p-1) “secondary school” means an institution which imparts secondary education and is recognised by a Divisional Board;(q)“teacher” means a member of the teaching staff (other than headmaster or headmistress or principal) of a secondary school or a Junior College recognised by a Divisional Board;(r)“text-book” in relation to any standard including the final standard of secondary or higher secondary education, means any book prescribed by the State Board, or prepared or caused to be prepared and prescribed by it, for that standard.
