- In this Act unless there is anything repugnant in the subject or context:-(a)"Administrator" means the Administrator of the Council, when the Council is superseded or not constituted;(b)"Chairman" means the Chairman of the Council;(c)"Council" means the Jharkhand Academic Council, established under Section 3;(d)"Examination Fund" means the Jharkhand Academic Council Fund established under section 17;(e)"High School" means a recognized school imparting instructions in Secondary Education;(f)"Intermediate Educations" means education of (+2) standard imparted according to Intermediate syllabus and it includes (+2) or the post 10th standard or the pre-degree (three years) standard education of two years duration;(g)"Madarsa" means an institution where there is arrangement for the study of Arabic, Persian and Islamic;(h)"Prescribed" means prescribed by rules made by the State Government under section 26 and for regulations made by the Council under section 27;(i)"Regulation" means a regulation made by the Council under section 27;(j)"Rules" means a rule made by the State Government under section 26;(k)"Sanskrit Vidyalaya" means a recognised institution which imparts instructions in Sanskrit up to the Madhyama standard (of traditional or modern type);(l)"Secretary" means the Secretary to the Council.(m)[ "Joint Secretary" means Joint Secretary of the Council. [Inserted by Act No. 02 of 2007.](n)"Finance Officer" means Finance Officer of the Council.(o)"Controller of Examinations" Controller of Examinations of the Council.(p)"Academic Officer" means Academic Officer of the Council.(q)"Recognition Committee" means Recognition Committee of the Council.(r)"Courses Committee" means Courses Committee of the Council.(s)"Examination Committee" means Examination Committee of the Council.(t)"Finance Committee" means Finance Committee of the Council.(u)"Governing Body" means the Governing Body of the Inter College.(v)"Managing Committee" means Managing Committee of Secondary School, Sanskrit Vidyalaya and Madrasa.(w)"Institution" means an institution imparting education of Intermediate (+2). Secondary School, Sanskrit Vidyalaya & Madrasa recognized under the provision of section 7(2)(i) of the Act.(x)"Intermediate College" means Institution imparting general education of Intermediate (+2), standard recognized by the Council.(y)"Member" means Member of the Council.(z)"Notification" means Notification published in the Gazette.(zz)"Act" means Jharkhand Academic Council Act.(zzz)"Govt." means State Govt. of Jharkhand.]
