- In this Act unless the context otherwise requires-(a)"Advisory Council" means the State Advisory Council of Education established under section 15;(b)"aided educational institution" means a private educational institution which is recognised by and is receiving and from the State Government;(c)"Board" means the District School Board established under section 16;(c1)[ "Director" means the Director of Public Instruction, Orissa and includes any other officer not below the rank of a Deputy Director of Public Instruction who may be authorised by the State Government, from time to time, by general or special order to perform all or any of the functions and exercise all or any of the powers of the Director under this Act and as the State Government may by notification specify in that behalf;] [Inserted by the Orissa Education (Second Amendment) Act, 1978 (Or, Act 31 of 1978), s. 2.](d)"educational agency" means any person or body of persons permitted to establish and maintain any private educational institution;(e)"educational institution" means any college or School, other than an institution for technical education not under the control of the Education Department of the State Government, and includes the lands, buildings, playgrounds and hostels of the college or school and the movable properties, maps and equipments pertaining thereto;.(f)"existing educational institution" means any aided, recognised or Government educational institution established before the commencement of this Act and continuing as such at such commencement;(g)"governing body" means any body of individuals, by whatever name designated, in which the management of a college vests;(h)"managing committee" means any body of individuals, by whatever name designated, in which the management of a school vests;(i)"prescribed" means prescribed to rules made under this Act;(j)"private educational institution" means any educational institution which is not established and maintained by the Government of Orissa, the Union Government or the Government of any other State;(k)"recognised educational institution" means any private educational institution which is or has been recognised by the State Government; and(l)"Rules" means rules made under this Act;(m)[ "Tribunal" means the Tribunal constituted under Section 24A.] [Added by the Orissa Education (Amendment) Act, 1974 (Or. Act 17 of 1974), s. 2.]
