Section 2 in Telangana (Compulsory Teaching and Learning of Telugu in Schools) Act, 2018
2. Definitions.
- In this Act, unless the context otherwise requires,-(1)"Academic Year" means the year commencing on the first day of month notified by the Government;(2)"competent authority" means the competent authority appointed by the Government under section 7;(3)"Government" means the State Government;(4)"Notification" means a notification published in the Telangana Gazette and the word 'notified' shall be construed accordingly;(5)"prescribed" means prescribed by rules, made by Government;(6)"school" means,-(a)any primary, upper primary/middle school and high school/secondary school/senior secondary school maintained by the State or Local Bodies; or(b)any primary, upper primary/middle school and high school/secondary school established and administered or maintained by any private educational agency including minority school established and administered under clause (1) of article 30 of the Constitution of India whether receiving aid from out of the State Fund or not; or(c)any Primary School, Matriculation School, Anglo- Indian School or Oriental School including minority school established and administered under clause (1) of article 30 of the Constitution of India whether receiving aid from out of the State Fund or not; or(d)such other school as may be notified by the Government in this behalf,Explanation. - For the purpose of this clause,-(i)Primary School shall consist of Classes 1 to 5/ Standards I to V;(ii)Upper Primary shall consist of Classes 1 to 8 or 6 to 8 / Standards I to VIII or Standards VI to VIII;(iii)High School shall consist of Classes 1 to 10 or 6 to 10 or 9 and 10 / Standards I to X or VI to X or IX and X;(iv)Higher or Senior Secondary schools shall consist of Standards I to XII, VI to XII or Standards IX to XII;(7)"State" means the State of Telangana.
