Section 2(j) in Karnataka Secondary Education Examination Board Act, 1966
(j)"recognised High School" means a High School, a Higher Secondary School, [a Composite Junior College] [Inserted by Act 14 of 2003 w.e.f. 3.4.2003.] a Multipurpose High School or a Junior Technical School recognised by the [Director of Public Instruction in Karnataka] [Adapted by the Karnataka adoptation of laws order 1973 w.e.f. 01.11.1973.] or an officer authorised by him in this behalf;
