Section 2 in The U.P. Recognised Basic Schools (Junior High Schools) (Recruitment And Conditions Of Service Of Ministerial Staff And Group 'D' Employees) Rules, 1984
2. Definitions. -
In these rules unless the context otherwise requires, -(a)"Academic Session" means the year commencing on July 1 and ending on July 30 in the next following calendar year;(b)"Act" means the Uttar Pradesh Basic Education Act, 1972;(c)"Board" means the Uttar Pradesh Board of Basic Education constituted under Section 3 of the Act;(d)"District Basic Education Officer" means the District Basic Education Officer appointed by the State Government and includes the Additional Basic Education Officer (Women);(e)"Junior High School" means an institution other than High School or Intermediate College imparting education to boys or girls or both from Classes VI to VIII;(f)"Management" in relation to a recognised school means the Managing Committee or other body managing the affairs of the school and recognised as such by the Board;(g)"Recognised School" means any Junior High School, not being an institution belonging to or wholly maintained by the Board or any local body, recognised by the Board as such;(h)"Selection Committee" means the Selection Committee constituted under Rule 14.
