Section 354 in THE RAJASTHAN MADARSA BOARD ACT, 2020
354. राजस्
थान र राज-पत्र, शसतम्बर2,, 2222 भाग 4 (क)(d)"Competent Authority" means the Authority specified by notification in theOfficial Gazette by the State Government to hear the appeal preferred undersection 26;(e)"Fund" means the Fund constituted under section 18;(f)"Head Master/Principal" means the head of the teaching staff of a Madarsa, bywhatever name he may be designated;(g)"Madarsa" means an educational institution registered with the Madarsa Boardand imparting instruction in Madarsa Education;(h)"Madarsa Education" means a system of education which includes studies inIslamic history and culture, and theology, and also includes general educationwhich prepares the student to appear for exams conducted by Central Board ofSecondary Education, Council for the Indian School Certificate Examinations,Rajasthan Board of Secondary Education or Secondary Education Boards ofother States;(i)"Madarsa Management Committee" means the person or the body of persons forthe time being entrusted with the management of the affairs of the Madarsa;(j)"Majority" means the majority votes of the members including Chairperson,present and voting in the meeting of the Board;(k)"Member" means a member of the Board under this Act;(l)"Prescribed" means prescribed by rules made under this Act;(m)"Regulations" mean regulations made under this Act;(n)"Rules" mean rules made under this Act;(o)"Secretary" means the Secretary of the Board;(p)"Sadar" means the head of the Madarsa Management Committee;(q)"Social Worker" means a person who is engaged in the field of social work andsocial, economical, psychological and educational upliftment of the society;(r)"State Government" means the Government of Rajasthan; and(s)"Teacher" means a person appointed for imparting instruction and includes aShiksha Sahyogi and the Head Master/Principal.
