Section 2 in The M.P. Local Authorities School Teachers (Absorption in Government Service) Act, 1963
2. Definitions.
- In this Act, unless the context otherwise requires,(a)"absorbed employees" means the teachers absorbed in Government Service under Section 8;(b)"appointed date" means the first day of October, 1963;(c)"competent authority" means the District Education Officer of the district in which the absorbed employee is employed immediately before the appointed date;(d)"existing teacher" means the teacher imparting instructions on the 19th day of August, 1963 to primary and/or middle classes in a school run by a local authority and includes a teacher who, but for his being on leave, training or deputation or under suspension, would have been so imparting instructions on the said date;(e)"teacher" means a teacher imparting instructions to primary and/or middle classes in a school run by a local authority.
