Section 2 in The M.P. Admission of Pupils in Schools and Change in Date of Birth Entries Rules, 1963
2. Definitions.
- In these rules unless the context otherwise, requires-(a)"Approved school" shall have the meaning assigned to it under the Madhya Pradesh Primary Education Act, 1961;(b)"Competent Authority" means the District Educational Officer in case of Primary or Middle School not attached to Higher Secondary School and in other cases the Divisional Superintendent of Education;(c)"Recognised school" shall have the meaning assigned to it under the Madhya Pradesh Secondary Education Act, 1959.First Admission
