Section 2 in The M.P. Date of Birth (Entries in the School Register) Rules, 1973
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Approved School" means any school imparting Middle or Primary education which-(i)is under the management of the State Government or a local authority; or(ii)being under any other management, is recognised by the Education Department.(b)"Board" means the Board of Secondary Education established under section 3 of the Madhya Pradesh Madhyamik Shiksha Adhiniyam, 1965 (23 of 1965);(c)"Competent authority" -(i)in the case of a primary or middle school not attached to a higher secondary school, means the District Educational Officer;(ii)in other cases, means the Divisional Superintendent of Education.(d)"Guardian" includes any person who has accepted or assumed the case or custody of a minor;(e)"recognised school" shall have the meaning assigned to it in clause (i) of section 2 of the Madhya Pradesh Madhyamik Shiksha Adhiniyam, 1965 (23 of 1965).
