Section 2 in Gujarat Educational Institutions Services Tribunal Act, 2006
2. Definitions.
- In this Act, unless the context otherwise requires ,-(a)"appointed day" means the date on which the remaining under (3) of section 1;(b)"college" means a college affiliated to a University;(c)"educational institution" means a University, College, Higher Secondary School, Secondary School and the Primary School;(d)"employee" means the any member of the teaching and non-teaching staff of the educational institution (whether confirmed or temporary or on probation) in service of such institution and for the purpose of any proceeding under this Act in relation to a dispute referred to in section 10, includes any such member who has been dismissed or removed or whose services are otherwise terminated;(e)"existing tribunal" means the tribunal established or constituted under the relevant Act;(f)"member" means a member of the tribunal and includes the President;(g)"prescribed" means prescribed by rules made under this Act;(h)"Primary School" shall have the same meaning assigned to it in the Bombay Primary Education Act, 1947 (Bombay LXI of 1947);(i)"relevant Act" means the Bombay Primary Education Act, 1947, the Gujarat Secondary and Higher Secondary Education Act, 1972, the Gujarat Affiliated Colleges services Tribunal Act, 1982, the Gujarat Higher Secondary School Services Tribunal Act, 1983 or, as the case may be, the Gujarat Universities Services Tribunal Act, 1983;(j)"repealed law" means the Acts repealed by this Act;(k)"Secondary School" and "Higher Secondary School" shall have the same meaning assigned to them in the Gujarat Secondary and Higher Secondary Education Act, 1972 (Gujarat 18 of 1973);(l)"tribunal" means the Gujarat Educational Institutions Services Tribunal established under section 3;(m)"University" means a University constituted under the Gujarat University Act, 1949, the Maharaja Sayajirao University of Baroda Act, 1949, the Sardar Patel University Act, 1955, the Veer Narmad South Gujarat University Act, 1965, the Saurashtra University Act, 1965, the Bhavnagar University Act, 1978, the Hemchandracharya North Gujarat University Act, 1986 or, as the case may be, the Krantiguru Shyamji Krishna Verma Kachchh University Act, 2003.Establishment of Tribunal and its Jurisdiction, Powers and Functions
