Section 2 in The Assam Elementary Education (Provincialisation) Act, 1974
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context-(a)"Area of compulsion" means an area specified for the purpose of making Elementary Education compulsory under Section 14 ;(b)"Autonomous district" means the district under the Sixth Schedule to the Constitution of India ;(c)"Child" means a person of either sex who has completed five years of age and has not exceeded fourteen years or of such age as the State Government may, from time to time, prescribe ;(d)"District Council" means a District Council constituted under sub-paragraph (1) of Paragraph 2 of the Sixth Schedule to the Constitution of India ;(e)"Elementary Education" means education of such class or standard, as may be prescribed ;(f)"Elementary School" means a school where elementary education is imparted ;(g)"Guardian" means the person to whom the duty of taking care of bringing up or the custody of the child has been entrusted by the law or custom or by any lawful authority or who has in fact accepted or assumed such duty or has actual custody of such child or where such guardian cannot be readily ascertained of such person as the local authority shall decide;(h)"Local Authority" means the Gauhati Municipal Corporation a Municipal Board as defined in the Assam Municipal Act, 1956 a Town Committee established under the said Act and a Mhakuma Parishad and a Gaon Panchayat established under the Assam Panchayat Raj Act, 1972 ;(i)"Management" means and includes such powers and functions, in respect of the local authorities and of "District Council" as have been laid down in this Act;(j)"Notification" means a notification published in the official Gazette ;(k)"Prescribed" means prescribed by rules under this Act;(l)"State Government" means the Government of Assam ;(m)"Recognised School" means a school recognised or deemed to be recognised under this Act;(n)"State Board" for Elementary Education and "Regional Board" for Elementary Education means the Board constituted under the Assam Elementary Education Act, 1968 ;(o)"Existing teachers" means the teachers appointed or deemed to have been appointed by the Government and the State Board for Elementary Education under the Assam Elementary Education Act, 1968;(p)"attendance authority" means any person appointed to be an attendance authority under Section 20.
