Section 2 in The U.P. High Schools And Intermediate Colleges (Payment Of Salaries Of Teachers And Other Employees) Act, 1971
2. Definitions. -
In this Act unless the context otherwise requires, -(a)"Inspector" means the District Inspector of Schools, and in relation to 'girls' institution, the District Inspectress of Girls' Schools, as the case may be, and in each case includes any other officer authorised by the State Government to perform all or any of the functions of the Inspector under this Act;(b)[ "Institution" means recognized institution for the time being receiving maintenance grant from the State Government and includes a Sanskrit Mahavidyalaya or a Sanskrit Vidyalaya receiving maintenance grant from the State Government.] [Substituted by U.P. Act No. 3 of 2007.](c)"Maintenance Grant" means such grant-in-aid of an institution, as the State Government by general or special order in that behalf direct to be treated as maintenance grant appropriate to the level of the institution;(d)"Management" in relation to any institution, means the Committee of Management constituted in accordance with the scheme of administration, if any, and includes the Manager or other person vested with the Authority to manage and conduct the affairs of the institution;(e)"Teacher" of an institution means a Principal, Headmaster or other teacher in respect of whose employment maintenance grant is paid by the State Government to the institution and includes any other teacher employed in fulfillment of the conditions of recognition of the institution or its recognition in a new subject or for a higher class or as a result of the opening with the approval of the Inspector of a new section in an existing class;(f)"Employee" of an institution means non-teaching employees in respect of whose employment maintenance grant is paid by the State Government to the institution;(g)"Salary" of teacher or employee means the aggregate of the emoluments including dearness or any other allowance, for the time being payable to him at the rates approved for the purpose of payment of maintenance grant.(h)other words and expressions in the Intermediate Education Act, 1921 (U.P. Act II of 1921), not herein defined, shall have the meaning assigned to them in that Act.
