Section 2 in Haryana School Teachers Selection Board Act, 2011
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Board" means Haryana School Teachers Selection Board established under section 3;(b)"Chairman" means the Chairman of the Board and includes any other person performing, in the absence of the Chairman, for the time being, the functions of the Chairman;(c)"Director" means the Director, School Education Department and includes Additional Director, Joint Director or Deputy Director as authorized by him in this behalf;(d)"Education Board" means the Board of School Education, Haryana;(e)"Educational Supervisor" means teachers appointed to such posts with various designations to man school, block, district and head quarter office dealing with school education;(f)"Government" means the Government of the State of Haryana;(g)"Head of Institution" means the Head Teacher, Head Master or the Principal of a School, as the case may be;(h)"member" means a member of the Board and includes its Chairman;(i)"prescribed" means prescribed by rules made under this Act;(j)"recognized university / institution" means -(i)any university/institution established by law in India; or(ii)any other university/ institution which is declared by the Government to be a recognised university/institution for the purposes of these rules;(k)"School" means an institution established by the Government imparting education from primary to senior secondary level;(l)"Teacher" means such persons appointed to regular teaching posts with various designations in school;(m)"Teacher Educator" means teachers with various designations appointed as such in District Institute of Education and Training/State Council of Education and Research Training or any other Government Teacher Training Institution as established by the Government.(n)"Teacher Training Institute" means a Government Training Institute imparting pre-service/in-service training to school teacher.
