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State of Punjab - Section

Section 2 in The Punjab School Education Board Act, 1969

2. Definitions.

- In this Act, unless there is anything repugnant in the subject or context,-
(a)[ "affiliated" with its grammatical variations used with reference to an institution means affiliated or deemed to be affiliated to the Board for the purposes of admission to the privileges of the Board;] [Inserted vide Act 10 of 1987.]
(aa)[ "Board" means the Punjab School Education Board, established under section 3] [Renumbered by Punjab Act 10 of 1987.];
(b)"Chairman" means the Chairman of the Board;
(c)"examination" means an examination conducted by the Board;
(d)"Head of the institution" means Headmaster or Principal or any other principal academic officer, by whatever designation called of [an affiliated institution;] [Vide the Punjab Act 10 of 1987.]
(e)[ "Institution" means an institution imparting school education in or outside the State;] [Substituted by Punjab Act 10 of 1987.]
(f)"member" means a member of the Board and includes the Chairman and Vice-Chairman thereof;
(ff)[ "plus two scheme" means the scheme of education whereunder education is imparted for two additional successive classes immediately following matriculation;] [Substituted by Punjab Act 10 of 1987.]
(g)"prescribed" means prescribed by regulations made by the Board under this Act;
(h)[ - ] [Omitted by Punjab Act 10 of 1987.]
(i)[ "School education" means all education from the first class to the twelfth class, immediately preceding the stage leading to entry to the first degree of a University established by law in India and includes plus two scheme but does not include technical education;] [Substituted by Punjab Act 10 of 1987.]
(j)"Secretary" means the Secretary of the Board;
(jj)[ ***] [Omitted by Punjab Act No. 2 of 2018, dated 2.1.2018]
(k)"State" means the State of Punjab;
(l)"text book" means any book or other printed material prescribed, recommended or otherwise approved by the Board for study in any [affiliated institution;] [Vide the Punjab Act 10 of 1987.]
(m)"Vice-Chairman" means the Vice-Chairman of the Board.