Section 1(2) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975
(2)They shall come into force at once. In these Rules, unless context otherwise requires:-(i)"Act" means the Goa, Daman and Diu Secondary and Higher Secondary Education Board Act, 1975.(ii)"Chairman" means the Chairman of the Goa, Daman and Diu Secondary and Higher Secondary Education Board established under the Act.(iii)"Director" means the Director of Education, Government of Goa, Daman and Diu.(iv)"Education Officer" means an officer of Government of Goa, Daman and Diu and entrusted with the responsibility of inspecting a Secondary or Higher Secondary School;(iva)[ "Fund" means the General Provident Fund governed by the General Provident Fund (Central Services) Rules, 1960; [Clause (iva), (ivb) and (ivc) were inserted by the Amendment Rules 1980 thereafter clause (iva) has been substituted by (Amendment) Rules, 1990.](ivb)"Permanent employee" means an employee confirmed in a permanent post on which no other employee of the Board has a lien.(ivc)"Salary" includes pay, special pay, leave salary and subsistence grant of the employee of the Board.](v)"School Year" means the academic year commencing from June every year;(vi)"A Secondary School" means a school recognised as such by the Board which provides a course in general education leading to the Secondary School Certificate (S. S. C.) Examination;(vii)"Higher Secondary School" means a Higher Secondary School recognised as such by the Board providing a course in general education leading to Higher Secondary School Certificate (H. S. S. C.) Examination;(viii)"Secretary" means the secretary of the Goa, Daman and Diu Board of Secondary and Higher Secondary Education;(viiia)[ Words and expressions used but not defined in these rules shall have the same meaning as assigned to them in the Act.] [Inserted by (Amendment) Rules, 1980.].
