Section 2 in The Gujarat Secondary and Higher Secondary Education Act, 1972
2. Definitions.
- In this Act, unless the context otherwise requires:-(a)"appointed day" means the date on which the remaining provisions of this Act come into force under sub-section (3) of Section 1;(b)"Board" mean's the Gujarat Secondary [and Higher Secondary] [These words inserted by Gujarat 14 of 2002, dated 6th April, 2002.] Education Board established under Section 3;(c)"by-laws" means by-laws made by the Board under Section 55;(d)"Chairman" means the Chairman of the Board;(e)"Committee" means a Committee appointed under Section 18;(f)"Deputy Chairman" means the Deputy Chairman of the Board;(g)"Guaranteed staff" means the staff comprising teachers and members of the non-teaching staff, the terms and conditions of whose service in a Government secondary school [or a Government higher secondary school] [These words inserted by Gujarat 14 of 2002, dated 6th April, 2002.] are, on their transfer to a private secondary school [or private higher secondary school] [These words inserted by Gujarat 14 of 2002, dated 6th April, 2002.], guaranteed by the State Government;(h)"headmaster" means the head of the teaching and non-teaching staff of a secondary school [or of a higher secondary school] [These words inserted by Gujarat 14 of 2002, dated 6th April, 2002.] by whatever style designated;(hh)[ "higher secondary education" means education including post basic education from eleventh standard to twelfth standard; [Clauses (hh), (hhh) and (hhhh) inserted by Gujarat 14 of 2002, dated 6th April, 2002.](hhh)"higher secondary school" means a school imparting higher secondary education;(hhhh)"Higher Secondary School Certificate Examination" means an examination of the students in the twelfth standard;](i)"hostel" means a unit of residence of students maintained by a registered school;(j)"manager" in relation to any school means a person or a body of persons in charge of the control or management of the school;(k)"non-teaching staff" means such staff of a registered school, as is appointed to perform any duty or function other than that of teaching;(l)"post basic education" means secondary education [or higher secondary education] [These words inserted by Gujarat 14 of 2002, dated 6th April, 2002.] imparted through a productive craft;(m)"post basic school" means a school imparting post basic education;(n)"prescribed" means prescribed by regulations;(nn)[ "private higher secondary school" means higher secondary school which is not owned, managed or sponsored by the Central or State Government;] [Clause (nn) inserted by Gujarat 14 of 2002, dated 6th April, 2002.](o)"private secondary school" means a secondary school which is not owned, managed or sponsored by the Central or State Government;(p)"protected teacher" means a person who before 29th March, 1965 taught in any school any subject in any of the standards fifth to seventh which before the said date formed part of secondary education, and who continues to teach in a school any subject in any of such standards which after the said date form part of primary education and whose rights in relation to pay and pay-scales are protected under an order of the State Government;(q)"recognised school" means a secondary school or a post basic school recognised by the Director of Education, Gujarat State, or an officer authorised by him in this behalf or, a high school registered by any University;(r)"register" means the Register of Secondary Schools [or the Register of Higher Secondary Schools] [These words inserted by Gujarat 14 of 2002, dated 6th April, 2002.] for the State of Gujarat prepared and maintained under this Act;(s)"registered school" means a secondary school [or a higher secondary school] [These words inserted by Gujarat 14 of 2002, dated 6th April, 2002.] or a post basic school registered by the Board under Section 31;(t)"regulations" means regulations made under Sections 53 or 54;(u)[ "secondary education" means education, including post basic education, from eighth standard to tenth Standard;] [Clause (u) substituted by Gujarat 14 of 2002, dated 6th April, 2002.](v)"secondary school" means a school imparting secondary education;(w)[ "Secondary School Certificate Examination" means an examination of the students in the tenth standard;] [Clause (w) substituted by Gujarat 14 of 2002, dated 6th April, 2002.](x)"teacher" means a teacher of a registered school but does not include a headmaster;(y)"Tribunal" means a Tribunal constituted under Section 39;(z)"University" means a University established by any law in the State of Gujarat;(aa)the expression "primary education" shall have the meaning assigned to it in the Gujarat Compulsory Primary Education Act, 1961 (Gujarat XLI of 1961) and the Bombay Primary Education Act, 1947 (Bombay LXI of 1947).
