Section 2(1) in Uttar Pradesh Education Service Selection Commission Act, 2019
(1)In this Act, unless the context otherwise requires,-(a)"Board" means the Board of Secondary Education, Uttar Pradesh Prayagraj or the Basic Education Board, Uttar Pradesh, Prayagraj in relation to the institutions of secondary education and basic education respectively;(b)"Commission" means the Uttar Pradesh Education Service Selection Commission established under Section 3;(c)"Chairperson" means the Chairperson of the Commission, and includes any other person performing, in the absence of the Chairperson for the time being, the functions of the Chairperson;(d)"Director" means the Director of Higher Education, or the Director of Secondary Education, or the Director of Basic Education as the case may be and includes Joint Director of Higher Education and an Additional Director of Secondary/ Government/Basic Education authorised by him;(e)"Authorised Officer" means the Director or any other person authorised by the State Government;(f)"Institution" means any of the following, institutions other than an institution established and administered by a minority referred to in clause (1) of Article 30 of the Constitution-
