Section 2(1) in U.P. Non-Governmental Arabic and Persian Madarsa Recognition, Administration and Services Regulation, 2016
(1)In these regulations unless there is anything repugnant in the subject or context:-(a)"Act" means the Uttar Pradesh Board of Madarsa Education Act, 2004.(b)"Department" means the Minority Welfare Department, Government of Uttar Pradesh.(c)"District Madarsa Education Officer" means the District Minority Welfare Officer.(d)"Oriental or Traditional" subject mean Arabic, Persian, Urdu, Hadees, Tafseer, Theology, Maqoolat, Maths, History, Geography and Tibb.(e)"State Government" means the Government of Uttar Pradesh.(f)"Ductoora" means a degree for senior and complete research program.(g)"Alama" means a degree for junior research program.(h)"Fazil" means post-graduate degree of the Board.(i)"Kamil" means under graduate degree of the Board.(j)"Alim" means a certificate of senior secondary level examination of the Board.(k)"Maulvi/Munshi" means a certificate of 10th level examination of the Board.
