Section 2 in Bihar School Examination Board Act, 2019
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context, -(a)'Academic Session' means a period of twelve months from the 1st of April of the current year to 31st March of the following year;(b)'Affiliated School' means educational institutions having received privilege of the Board according to the provisions of this Act and rules and regulations thereto up to class XII.(c)'Affiliation committee' means Affiliation Committee constituted under Section 20 of the Act.(d)'Appointing Authority' with respect to all employees above the level of Office Attendant means the Chairman and of the level of Office Attendant employees means the Secretary;(e)'Appellate Authority' with respect to all employees above the level of Office Attendant means the Board and of the level of Office Attendant employees means the Chairman; and(f)'Appendix' means Appendix appended to this Act;(g)'Board' means the Bihar School Examination Board established under Section 3 of the Bihar School Examination Board Act, 1952 and to be established under section-3 of this Act;(h)'Chairman' means the Chairman of the Board;(i)'Department' means Education Department, Government of Bihar;(j)'Examination' means examination conducted by the Board.(k)'Government' means the State Government of Bihar;(l)'Government Teacher Training College' means Teacher Training College established by the Government of Bihar;(m)'Headmaster or Head Mistress' means the Headmaster or Head Mistress of a Senior Secondary or Secondary School affiliated by the Board.(n)'Head of the Department (HoD)' means the head of different wings as enumerated in section 13 (2) of this Act;(o)'Non-Governmental Organization' means any organization or institution or society or trust or any other body with any such name and registered under Societies Registration Act, 1860 or created under Indian Trusts Act, 1882 or registered under Section 25 of the Companies Act, 1956 for educational and social purposes;(p)'Prescribed' means prescribed by Rules and Regulations made by the Board under this Act;(q)'Regulations' means Regulations made by the Board under this Act;(r)'Rules' means Rules made by the Department under this Act;(s)'School' means secondary and senior secondary schools recognized and affiliated by the Board;(t)'Secondary School' means a school imparting education of courses up to grade 10 as prescribed by the Board and includes institutions duly affiliated by the Board;(u)'Senior Secondary School' means a school imparting education of courses up to Intermediate (+2) grade as prescribed by the Board, and includes institutions of Intermediate (+2) Education, duly affiliated by the Board;(v)'Secretary' means the Secretary of the Board;(w)'State' means the state of Bihar;(x)'State Government' means the State Government of Bihar;(y)'State University' means University established by the State of Bihar under the Bihar State Universities Act-1976, The Patna University Act-1976, Nalanda Open University Act-1995 and Aryabhatta Knowledge University Act-2008;(z)'Vice Chairman' means the Vice-Chairman of the Board.Chapter - II Board
