Section 2 in Andhra Pradesh School Education Regulatory and Monitoring Commission Act, 2019
2. Definitions.
- In the Act, unless the context otherwise requires,-(1)"aided school" means a School, Teacher Education Institution established and tun by the private individuals/societies, with the aid/financial support from Government;(2)"appropriate authority" means authority designated by Government for a particular purpose as per the existing rules;(3)"board" means Board of Secondary Education A.P. Central Board of Secondary Education, Council of Indian School Certification, any other Indian or International Board of examinations or any other board which Government may specify;-(4)"commission" means the Andhra Pradesh School Education Regulatory and Monitoring Commission established under Section 3 of this Act;(5)"educational institution" means any institution of education in Pre-Primary, Primary, Upper Primary, Secondary Level and Teacher Education;(6)"fees" means the total amount collected by the school from the student(s)/their parent(s)/their guardian(s)/any person paying on behalf of the student. This to reflect the total burden on the parents and is the total of tuition fee and all other charges paid to or collected by the school;(7)"Government" means the Government of Andhra Pradesh;(8)"member" means a member of the Commission including the Vice-Chairperson;(9)"prescribed" means prescribed by rules made under this Act;(10)"private school" means a School, Teacher Education Institution established and run by the private individuals/societies governed/affiliated to State/Central/ other boards;(11)"regulations" means regulations made by the Commission under Section 21 of this Act;(12)"Regulatory Body" means any State or Central Regulatory Body set up for the purpose;(13)"School Education" means study of a curriculum or course for the pursuit of knowledge from pre-primary, Classes I to X and Teacher Education;(14)"student" means person enrolled in the Educational Institution, including teacher education for pursuing a course of study from Pre-Primary, Classes I to X, Teacher Education;(15)"teacher", means Headmaster, School Assistant, Secondary Grade Teacher, Physical Education Teacher, pre-primary teacher, teacher education faculty, etc., or any other person required to impart education or to guide research or render guidance in any other form to the students for pursuing a course of study in such educational institutions, including teacher education institutions.Chapter-II Establishment of the Commission
