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State of Jharkhand - Section

Section 1 in Bihar Education Code, 1961

1. Definitions.

- Throughout this Code, unless it is stated on the contrary -
(i)"Department" means the Department of Education, in Bihar,
(ii)"University" means the Bihar State Universities (University of Patna, with headquarters at Patna; University of Bihar, with headquarters at Muzaffarpur; University of Bhagalpur, with headquarters at Bhagalpur and the University of Ranchi, with headquarters at Ranchi), or any other University established by law which may from time to time have jurisdiction over the whole or such parts of Bihar as may be defined by law.
(iii)The "Sanskrit University" means the Kameshwer Singh Darbhanga Sanskrit Vishvavidyalaya established by law under Act VI of 1960.
(iv)"A recognised institution" means a college or Mahavidaylaya, Madrasa, or school or any other institution in which the courses of study followed are those that are prescribed or recognised by the Department of Education, by any of the Universities, the Sanskrit Vishvavidyalaya, the Board of Secondary Education, the Madrasa Examination Board, the Board of Sanskrit Education, or any other Board duly constituted either by law or Government order and which satisfies one or more of these authorities as the case may be, that it attains to a reasonable standard of efficiency and that it is open to inspection and its pupils are ordinarily eligible for admission to public examinations, tests and assessments held by the Department, or any of the authorities named above, or by any other agency set up by Government from time to time.
(v)An "unrecognised institution" is a college or school which does not come under the above definition of a recognised institution.