Section 2 in 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 school having establishment permission or a recognized school or department of a recognised school imparting instructions in secondary education and recognised as such.] [Substituted by Bihar Act No. 6 of 2011, dated 27.5.2011.](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;(h)[ "Non-Governmental Organisation" means any organisation or institution or society or trust or any other body with any such name and registered under Society 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. [Inseretd by Bihar School Examination Board (Amendment) Act 2007.](i)"Secondary School" means a school imparting education of courses up to grade 10 as prescribed by the Board.(j)"Senior Secondary School" means a school imparting education of courses up to grade 12 as prescribed by the Board, and includes institutions of Intermediate (+2) Education, duly recognised under Section 39 of the Bihar Intermediate Education Council Act, 1992.(k)'Government' means Government of State of Bihar.]
