Section 2(1) in The Rajasthan Secondary Education Act, 1957
(1)In this Act, unless the context otherwise requires-(a)'Board' means the Board of Secondary Education for Rajasthan established under Section 3;(b)'Chairman' means the Chairman of the Board;(c)[ "Director", used with reference to any department, means the Director of that department, and in cases where the office of the Director of any department is vacant, it includes the Additional Director of that department;] [Substituted by Section 2 of Rajasthan Act No. 25 of 1964.](d)'Head of the Institution' means the Headmaster of a High or Higher Secondary School, or the Principal of an Intermediate College recognised by the Board;(e)'Inspecting Officer' means an Inspecting Officer of the Education Department of the State Government and includes the Deputy Director of Education, Inspector of Schools, deputy Inspector of Schools and Inspectors of Schools and deputy Inspectors of Schools under the State Government;(f)'Institution' means an institution imparting Secondary Education and includes a part of an institution;(g)'Prescribed' means prescribed by regulations;(h)'Principal' means the Head of a College;(i)'Recognised' with its grammatical variations, used with reference institutions means recognised by the Board for the purpose of admission to the privileges of the Board;(j)'Regulations' means regulations made under this Act;(k)[ "Secondary Education" means such general, special or vocational education forming in itself a complete and purposive whole, which follows immediately, the state of Middle School Education or education equivalent thereto, and precedes immediately the stage of education controlled by any University in Rajasthan: [Substituted by Rajasthan Act No. 25 of 1964, w.e.f. 1.3.1962 published in Rajasthan Gazette Part IV-A Extraordinary dated 5.10.1964.]Provided that it shall include and shall deemed to have included such special courses of study in-(i)physical education,(ii)technical education,(iii)professional education, including teachers training,(iv)industrial education,(v)commercial education,(vi)agricultural education,(vii)education for the physically or mentally handicapped,(viii)education in any Reformatory Schools, Jails and institutions for the protection of the fallen or destitute women, and(ix)any oriental language, arts, music or crafts,as the State Government may, by notification in the Official Gazette, direct with or without reference to any examination conducted by the Board with the approval of the State Government.](l)'Secretary' means the Secretary to the Board;(m)'State' means the State of Rajasthan as formed by Section 14 of the States Re-organisation Act, 1956 (Central Act 37 of 1956);(n)[ "University" means a University established by Law;] [Substituted by section 2 (e) of Rajasthan Act No. 25 of 1964.](o)'Vice -Chairman' means the Vice-Chairman of the Board.
