Section 2 in The U.P. Pravidhik Shiksha Adhiniyam, 1962
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context-(a)'affiliated institution' means an institution affiliated to the Board in respect of any course or courses of study in accordance with the provisions of the Act or the regulations made thereunder;(b)'Board' means the Uttar Pradesh Pravidhik Shiksha Parishad (Board of Technical Education, Uttar Pradesh), established under Section 3;(c)'bye-laws' means the bye-laws made under Section 24;(d)'centre' means the institution or the place fixed by the Board for the purpose of holding its examinations and includes the premises attached or appurtenant thereto;(e)'certificate' means the certificate awarded by the Board to a person for successfully completing in an affiliated institution such courses of study as may from time to time be prescribed by regulations;(f)'Chairman' means the Chairman of the Board appointed by the State Government under Section 4;(g)'diploma' means a diploma awarded by the Board to a person for successfully completing in an affiliated institution such courses of study as may from time to time be prescribed by regulations [and includes a preparatory diploma, advanced diploma, higher diploma, intermediate diploma or a diploma awarded for completing a post diploma course] [Inserted by U.P. Act No. 23 of 1966.],(gg)[ "Director" means the Director of Technical Education, Uttar Pradesh and includes for the purposes of Sections 22-A to 22-G, any officer not below the rank of Deputy Director, Technical Education authorized by the Director in that behalf;] [Inserted by U.P. Act. No. 36 of 1971.](h)"invigilator" means a person who assists the Superintendent of a Centre in conducting and supervising the examinations at the centre and includes a project observer in relation to a project examination;(hh)[ 'Management' or 'Committee of Management', in relation to an affiliated institution, means the Managing Committee or other body charged with managing the affairs of that institution ;] [Inserted by U.P. Act. No. 35 of 1974](i)'member' means a member of the Board and includes the Chairman and the Vice-Chairman thereof;(j)'Regulations' means regulations made under Section 23;(k)'Rules' means rules made by the State Government under Section 22;(l)'Secretary' means the Secretary of the Board appointed by the State Government under Section 11;(m)'State' means the State of Uttar Pradesh;(n)'Superintendent of Centre' means the person appointed by the Board to conduct and supervise examinations of the Board and includes an additional Superintendent and an associate Superintendent; and(o)'Vice-Chairman' means the Vice-Chairman of the Board, appointed by the State Government under Section 4.
