Section 3 in The Meghalaya School Education Act, 1981
3. Definitions.
- In this Act, useless the context otherwise requires-(i)"Aid or grant in aid" means any sum of money paid by the State Government to any educational institution ;(ii)"Aided School" means a recognised private school which receives aid in the form of maintenance and/or development grant from the State Government or any other authority designated buy the State Government;(iii)"Appropriate Authority" means the Director of Public Instruction or any other officer authorised by the Government in this behalf;(iv)"Competent Authority" means any person, officer or authority authorised by the Government, by notification to perform the functions of the competent authority under this act for such area or in relation to such class of educational institutions as may be specified in the notification ;(v)"Constitution" means the Constitution of India ;(vi)"Director" means the Director of Public Instruction of Meghalaya or any other officer authorised by the Government to perform all or any of the functions of the Director under this Act;(vii)"Employees" means a teacher and every employee working in a recognised school;(viii)"Existing employee" means an employee of an existing school who is employed in such school immediately before the commencement of this Act, and includes an employee who has been employed in such school of r a period of not less than twelve months prior to the commencement of this Act;(ix)"Existing school" means a recognised private school which is in existence a the commencement of this Act;(x)"Educational institution" means a recognised school or an institution (including a boarding house or hostel or all other premises attached to it), other than a school or an institution imparting religious education only, by whatever name called, the management of which is carried on, either exclusively or among other activities, the activity of imparting education therein :(xi)"Government" means the Government of the State of Meghalaya ;(xii)"Head of School" means the principal academic officer, by whatever name called, of a recognised school;(xiii)"Inspection" includes the security of records, and registers in buildings, libraries, laboratories, playgrounds and other allied matters and overall appraisal of the educational institution and its functionaries. It also includes supervision and examination of academic work, discipline and except in the case of a minority school, of internal administration of the institution ;(xiv)"Meaning Committee" means the body of individual who are entrusted with the management of any recognised private school;(xvi)"Prescribed" means prescribed by Rules made under this Act;(xvii)"Prescribed Authority" means any authority prescribed by Rules made under this Act;(xviii)"Private school" means a school which is not run by the Central Government, State Government, a District Council or any other authority designated or sponsored by the State Government;(xix)"Public Examination" means an examination conducted by the Meghalaya Board of School Education, Council for Indian School certificate Examination or any other Board/Body recognised or which may be recognised by the Government or any other officer authorised by the Government in this behalf;(xx)"Recognised School" means a school recognised by the appropriate authority;(xxi)"School" includes pre-primary, primary, middle and high school or any institution which imparts technical or vocational education or training up to certificate or diploma level;(xxii)"School property" means all movable and immovable property belonging to, or in the possession of the school and all other rights and interest in, or arising out of such property and includes land, building ana its appurtenances, playgrounds, hostels, furniture, books apparatus, maps, equipments, utensil cash, reserve funds, investments and bank balances.(xxiii)"Teacher" includes the Head of School.(xxiv)"Unaided Minority School" means a recognised minority school which does not receive an aid.
