Section 2(1) in The U.P. Basic Education (Teachers) Service Rules, 1981
(1)In these rules, unless the context otherwise requires,(a)"Act" means the Uttar Pradesh Basic Education Act, 1972 (U.P. Act 34 of 1972);(b)"Appointing Authority" in relation to teachers referred to in Rule 3 means the District Basic Education Officer;(c)"Basic School" means a school where instructions from Classes I to VIII are imparted;(d)"Board" means the Uttar Pradesh Board of Basic Education constituted under Section 3 of the Act;(e)"Chairman" means the Chairman of the Uttar Pradesh Board of Basic Education;(f)"District Basic Education Officer" means the officer appointed by the Government as such for a particular district;(g)"Government" means the Government of Uttar Pradesh;(h)"Junior Basic School" means a basic chool where instructions from Classes I to V are imparted;(i)"Local Area" means the area over which a local body exercises jurisdiction;(j)"Nursery School" means a school in which children ordinarily of the age up to six years are taught in classes lower than Class I;(k)"Rural Local Area" means the area over which a (Zila Panchayat) exercises jurisdiction;(l)"Selection Committee" means the Selection Committee constituted under Rule 16;(m)"Senior Basic School" means a Basic School where instructions from Classes VI to VIII are imparted;(n)"Service" means the Uttar Pradesh Basic Education Teachers Service;(o)"Teacher" means a person employed for imparting instructions in Nursery Schools, Junior Basic Schools, or Senior Basic Schools; ip) "Training Institution" means an institution imparting training for recognised certificate courses of teaching;(q)"Training" means a training course recognised by the Government or any training qualification notified by National Council for Teacher Education (NCTE) from time to time to teach children from Class I to VIII for which graduates are eligible for admission;(r)"Urban Local Area" means the area over which a Nagar Nigam, Nagar Panchayat, Town Area Committee or Notified Area Committee exercise jurisdiction;(s)"Teacher Eligibility Test" means the Teacher Eligibility Test conducted by the Government or by the Government of India;(t)"Qualifying marks in Teacher Eligibility Test" Qualifying marks in Teacher Eligibility Test will be such as may be prescribed from time to time by the National Council for Teacher Education, New Delhi;(u)"Trainee teacher" means a candidate who has passed B.Ed./B.Ed (Special Education)/D.Ed. (Special Education) and has also passed the teacher eligibility test and has been selected for eventual appointment as assistant teacher in Junior Basic School after successful completion of six months special training programme in elementary education recognised by National Council for Teacher Education (NCTE);(v)"Shiksha Mitra" means a person working as such in junior basic schools run by Basic Shiksha Parishad under the Government Orders prior to the commencement of Uttar Pradesh Right of Children to Free and Compulsory Education Rules, 2011;orA person who has been a Shiksha Mitra and appointed as an Assistant Teacher in Junior Basic Schools run by Basic Shiksha Parishad and reverted to work as Shiksha Mitra in pursuance of the judgment of the Apex Court in SLP No. 32599/2015 State of U.P. and others v. Anand Kumar Yadav and others.(w)"Assistant Teacher Recruitment Examination" means a written examination conducted by the Government for recruitment of a person in junior basic schools run by Basic Shiksha Parishad.(x)"Qualifying Marks of Assistant Teacher Recruitment Examination" means such minimum marks as may be determined from time to time by the Government.(y)"Guidelines of Assistant Teacher Recruitment Examination" means such guidelines as may be determined from time to time by the Government.
