Section 2 in The Chhattisgarh Primary Education Act, 1961
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"academic year" means the year beginning on such date as the State Government may, by notification, specify in respect of any specified area or for approved schools generally or any approved school or class of approved schools in particular;(b)"approved school" means any schools in any specified area imparting 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 State Government as an approved school for the purpose of this Act;(c)"attendance authority" means any person appointed to be an attendance authority under Section 5 or Section 11;(d)"to attend an approved school" means to be present for instruction at an approved school on so many days in a year and at such time or time on each one of those days as may be fixed by the Prescribed Authority;(e)"child" means a boy or girl within such age group, not being less than six or more than fourteen, as the State Government may in each case specify for the purpose of this Act with respect to any specified area;(f)"local area" means the area within the jurisdiction of a local authority;(g)"parent" in relation to any child, includes a guardian and very person who has the actual custody of the child;(h)"Primary education" means education of such pattern and up to such class or standard as may be notified by the State Government from time to time;(i)"region" means the Mahakoshal Region, the Madhya Bharat Region, the Vindhya Padesh Region, the Bhopal Region or the Sironj Region;(j)"special school" means any institution witch imparts such primary education as in the opinion of the State Government is suitable for children suffering from any physical or mental defect;(k)"Scheduled area " means any area declared to be a scheduled area within the State of Chhattisgarh under Paragraph 6 of the Fifth Schedule to the Constitution of India;(l)"specified area" means any area in which primary education is declared to be compulsory under Section 4 or Section 9.
