Section 2 in Gujarat Elementary Education Rules, 2010
2. Definitions.
(1)In these rules, unless the context otherwise requires, -(a)"Act" means the Gujarat Elementary Education Act, 2010(b)"Anganwadi" means an Anganwadi Centre established under the Integrated Child Development Scheme, and shall also include Balwadi, Balmandir and similar establishments imparting pre primary education.(c)"appointed date" means the date on which the Act comes into force, as notified in the Official Gazette.(d)"Chapter", "section" and Schedule" means respectively Chapter, section of, and Schedule to, the Act.(e)"Government" means the Government of Gujarat.(f)"Pupil Cumulative Record" means record of the progress of the child based on comprehensive and continuous evaluation.(g)"school mapping" means planning school location to overcome social barriers and geographical distance.(2)All references to "forms" in these Rules shall be construed as references to forms set out in Appendix I hereto.(3)All other words and expressions used herein and not defined but defined in the Act shall have the same meanings respectively assigned to them in the Act.(4)In these rules, including the schedules, appendices and forms, the reference to President, Vice- President and Chief Officer of a Municipality shall in relation to a municipal corporation deemed to be a municipality under sub-section (2) of section 4 of the Bombay Provincial Municipal Corporation Act, 1949, be construed as a reference to the Mayor, Deputy Mayor and Commissioner, respectively, of such corporation and where the post of such Mayor, Deputy Mayor of Commissioner is vacant, to such person, officer or authority as the State Government may specify in that behalf.Chapter - II Right of Child to Free and Compulsory Education
