Section 2 in The Bombay Secondary School Certificate Examination Act, 1948
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context,-(a)[ "Board" means a Secondary School Certificate Examination Board constituted under section 3;] [Clause (a) was substituted for the original by the Bombay Secondary School Certificate Examination Board (Dissolution and Reconstitution) Order, 1960.](b)[ "examination" means the Secondary School Certificate Examination;(c)"examiner" shall include a paper-setter [and moderator] [These words were inserted by Bombay 56 of 1953, section 2(i).];(d)"Headmaster" or "Headmistress" means the head of the teaching staff of a recognised high school, by whatever style designated;(e)"notification" means a notification published in the Official Gazette;(f)"prescribed" means prescribed by regulations made by the Board under this Act;(g)[ "State" means the State of Gujarat;] [Clause (g) substituted by Gujarat 6 of 1969, dated 11th April, 1969.](h)"recognised high School" means a high school recognised by the [Director of Education] [These words were substituted for the words 'Director of Public Instructions' by Bombay 56 of 1953, section 2 (ii).], Gujarat [State] [These words were substituted for the word 'Province' by the Adaptation of Laws Order, 1956.], or an officer authorised by him in this behalf or a high school registered by any University established by law in the [State] [These words were substituted for the word 'Province' by the Adaptation of Laws Order, 1956.] [and includes a recognised post basic school] [These words were inserted by Gujarat 56 of 1963, section 3 (i) (w.e.f. 31-12-1963).];(hh)[ "recognised post basic school" means a post basic school recognised by the Director of Education, Gujarat State or an officer authorised by him in this behalf; [Clauses (hh) and (hhh) were inserted, by Gujarat 56 of 1963, section 3(ii) (w.e.f. 31-12-1963).](hhh)"secondary teachers" include teachers imparting instruction in recognised post basic schools;](i)"text book" means any book prescribed or recommended for the examination [by the Board] [These words were inserted by Bombay 56 of 1953, section 2(iii) (w.e.f. 31-12-1963).] and includes a guide-book containing annotations on such text book;[***] [Clause (j) deleted by Gujarat 6 of 1969, dated 11th April, 1969.]
