Section 2 in The Bihar Intermediate Education Council Act, 1992
2. Definition.
- In this Act, unless there is anything repugnant in the subject or context, -(a)"Council" means the Bihar Intermediate Education Council established under Section 3,(b)"Fund" means Bihar Intermediate Education Fund mentioned in Section 27,(c)"Rules" means Rules framed under this Act,(d)"Regulation" means Regulation framed under this Act,(e)"Chairman" means the Chairman of Bihar Intermediate Education Council,(f)"Vice-Chairman" means the Vice-Chairman of Bihar Intermediate Education Council,(g)"Secretary" means the Secretary of Bihar Intermediate Education Council,(h)"Head of the Institution" means Head of the Institution imparting Intermediate Education, irrespective of the designation,(i)"Intermediate Education" means the education of (+2) standard imparted according to the Intermediate syllabus in the subjects and up to the standard prescribed by the State Government from time to time, and it includes (+2) or the post 10th standard and the pre-degree (three years) standard education of two years duration imparted in secondary schools,(j)"Institution" means educational institution recognised by the Intermediate Education Council under this Act or the Institutions imparting Intermediate (+2) standard Education admitted to the privilege of maintained and controlled by the Universities in Bihar before promulgation of this Act,(k)"Governing body of any Institution" means such a group of person whom at any particular period the work of management of the Institution has been entrusted,(l)"Member" means Member of the Council,(m)"Notification" means notification published in the Official Gazette,(n)"Prescribed" means prescribed under this Act or Rules framed thereunder,(o)"Centrally-managed School" means schools imparting Secondary education established or managed by the Government of India or by any authority recognised or controlled by the Government of India, and(p)"Intermediate College" means institution imparting general education of Intermediate (+2) standard recognised by the Council.
