Section 2 in Uttar Pradesh Intermediate Education Act, 1921
2. Definitions
. - In this Act, and in all Regulations made hereunder, unless there is anything repugnant in the subject or context, -(a)"Board" means the Board of High School and Intermediate Education;(aa)[ "Centre" means an institution or a place fixed by the Board for the purposes of holding its examinations and includes the entire premises attached thereto] [Inserted by U.P. Act No. 6 of 1959.];(aaa)[ "Director" means the Director of Education, Uttar Pradesh] [Inserted by U.P. Act No. 35 of 1958.] [and except for purposes of Section 3, includes an Additional Director of Education] [Inserted by U.P. Act No. 1 of 1981.];(b)[ "Institution" means a recognised Intermediate College, Higher Secondary School or High School, and includes, where the context so requires, a pan of an institution, and 'Head of Institution' means the Principal or Head Master, as the case may be, of such institution;] [Substituted by U.P. Act No. 26 of 1975.](bb)[ "Inspector" means the District Inspector of Schools, and in relation to an institution for girls, the Regional Inspectress of Girls' Schools, as the case may be, and in each case includes an officer authorised by the State Government to perform all or any of the functions of the Inspector under this Act;] [Substituted by U.P. Act No. 26 of 1975.](bbb)[ "Invigilator" means a person who assists the Superintendent of a Centre in conducting and supervising the examinations at a Centre] [Inserted by U.P. Act No. 6 of 1959.];(c)[ "Prescribed" means prescribed by regulations] [Inserted by U.P. Act No. 26 of 1975.];(d)"Recognition" means recognition for the purpose of preparing candidates for admission to the Board's examinations;(dd)[ "Regional Deputy Director, Education" means the Deputy Director of Education in charge of a region and includes an officer authorised by the State Government to perform all or any of the duties of a Regional Deputy Director] [Inserted by U.P. Act No. 35 of 1958.];(e)"Regulations" means Regulations made by the Board under this Act;(f)"State Government" means the Government of Uttar Pradesh.(g)[ "Superintendent of a Centre" means a person appointed by the Board to conduct and supervise examinations of the Board and includes an Additional Superintendent and an Associate Superintendent] [Inserted by U.P. Act No. 6 of 1959.].[3. Constitution of the Board. - (1) The Board shall consist of a Chairman (which office shall be held by the Director, ex-officio) and the following other member, namely :-(a)two heads of the institution, maintained by the State Government nominated by the State government;(b)two teachers of the institutions maintained by the State Government, nominated by the State Government;(c)the Director, State Council of Educational Research and Training, Uttar Pradesh, Lucknow or a representative nominated by him;(d)the Director, State Institute of Educational Management and Training, Uttar Pradesh, Allahabad or a representative nominated by him;(e)the Additional Director of Education (Correspondence), Correspondence Education Institute, Allahabad;(f)the Additional Director of Education, (Vocational Education), Lucknow;(g)two persons related to Education, nominated by the State Government;(h)two men related to the Women's Education, nominated by the State Government;(i)the Director, State Institute of Science Education, Allahabad ex-officio:(j)the Principal, State Institute of Education, Allahabad ex-officio;(k)the Director, Bureau of Psychology, Allahabad ex-officio;(l)the Secretary, Board of Secondary Sanskrit Education, Lucknow, ex-officio;(m)one District Inspector of Schools nominated by the State Government;(n)one Regional Joint Director of Education nominated by the State Government;(o)the Regional Officer, Central Board of Secondary Education, Allahabad ex-officio;(p)the Principal, Government Physical Training College, Rampur, ex-officio;(q)one Professor of a Degree College affiliated to a University established by law in Uttar Pradesh nominated by the State Government;(r)one Professor of an Engineering College affiliated to an Engineering University established by law in Uttar Pradesh nominated by the State Government;(s)one Professor of Agricultural University established by law in Uttar Pradesh, nominated by the State Government;(t)one Professor of a Medical College affiliated to a Medical University nominated by the State Government.(2)The Secretary of the Board shall be the ex-officio member-secretary of the Board.(3)As soon as may be after the nomination of the Board has been completed, the State Government shall notify that the Board has been duly constituted] [Substituted by U.P. Act No. 16 of 2008].[3A. Removal of member. - The State Government may remove from the Board a member who in its opinion has so flagrantly abused his position as such member as to render his continuance on the Board detrimental to the public interest :Provided that the State Government shall before removing a member as aforesaid give him an opportunity of explanation and shall place on record reasons for his removal.] [Inserted by U.P. Act No. 35 of 1958.]
