Section 2 in The Meghalaya Board of School Education Act, 1973
2. Definition.
- In this Act, unless there is anything repugnant in the subject or context,-(a)"Board" means the Meghalaya Board of School Education established under this Act;(b)[ "Chairman" means the Chairman of the Board;] [Substituted by Meghalaya Act 5 of 2006, Section 2.](c)"College" means any college or institution situated in Meghalaya and maintained or admitted to the privileges by the University;(d)"Education Department" means the Department of Education of the Government of Meghalaya ;(e)"Fund" means the Meghalaya Board of School Education Fund constituted under this Act;(f)"High School" means a school or department of a school giving instruction in School Education and preparing students for Matriculation or High School Leaving Certificate Examination;(g)"Higher Secondary School" means a school or department of a school giving instruction in School Education and preparing students for Higher Secondary School Leaving Certificate Examination;(h)"Primary Education" means education imparted in a Primary or Junior Basic School or its equivalent;(i)"Professional and Vocational Schools" means a school or institution imparting technical education and vocational instruction upto the diploma level;(j)"recognised" means recognised by the Board for the purpose of admission to the privileges of the Board or, prior to recognition by the Board, by any University established by law in India or by any Board recognised by the State Government;(k)"regulation" means a regulation made by the Board under this Act;(l)"rule" means a rule made by the State Government under this Act ;(m)"School Education" means such education as is designed to meet the needs of the stage immediately starting from the stage of Primary Education and precedes immediately the stage of Degree Education (including Pre-University) controlled by any University established by law in India, or by a Board constituted by Government for this purpose and it include technical education and vocational instruction upto the diploma level and education in Higher Secondary Schools;(n)[(i) "Principal Director" means the Principal Director of the Board;] [Substituted by Meghalaya Act 5 of 2006, Section 2.](ii)"Director Administrative Wing" means the Director in-charge Administrative Wing of the Board ;(iii)"Director, Accreditation and Controller of Examination", means the Director in-charge Accreditation and Controller of Examination of the Board ;(iv)"Director, [Regional] Shillong Office" means the Director in-charge [Regional] Shillong MBOSE Office of the Board ;(v)"Chief Accounts Officer", means the Chief Accounts Officer in-charge Finance Wing of the Board ;(vi)"Chief Academic Officer" means the Chief Academic Officer in-charge Academic Wing of the Board ;](o)"University" means the University exercising jurisdiction in Meghalaya.(p)[ "Regional Shillong MBOSE Office" means the Regional Office of the Board at Shillong.] [Substituted by Meghalaya Act 5 of 2006, Section 3.]
