Section 3 in The Punjab School Education Board (Submission of Books and their Approval) Regulations, 1979
3. Definitions.
- In these regulations, unless there is anything repugnant in the subject or context :-(a)"The Act" means the Punjab School Education Board Act, 1969;(b)"Approved" with its grammatical variations used with reference to a work means approved by the Board for use as a text-book or other book of study for imparting education for study in recognised institutions;(c)"Other Books of Study" means any books used in addition to the text-books;(d)"Course of Instruction" means outlines of the course that is to be covered in imparting school education;(e)"Entry" means any text-book or other book of study submitted for approval of the Board under these regulations;Note. - The same entry in different languages shall be treated as separate entries.(f)"Party" means a publisher, author-publisher or any other person who submits an entry for the consideration of the Board;(g)Other terms and expressions have the meanings as respectively assigned to them in the Act.
