Section 2 in Bihar State School Teachers and Employees Disputes Redressal Rules, 2013
2. Definitions.
- In these Rules, unless there is anything repugnant to the subject or context:-(i)"Elementary School" means the government /nationalised primary and middle school (government aided schools are included in it) established for imparting education up to class V or class VIII.(ii)"Secondary school" means the government / nationalised / project / minority school imparting education up to class X.(iii)"Higher Secondary school" means the government / nationalised / project / minority school up to class XII.(iv)"Minority school" means the school governed by the linguistic or religious community defined under clause (1) of Article 31 of the Indian Constitution and is getting grants from the government;(v)"Aided/established/recognised secondary and higher secondary school" means the school which is getting government grant and is governed by a management committee/governing body, Adhoc committee/ trust / body corporate.(vi)"Niyojit Teacher" means the teacher employed in elementary, secondary and higher secondary schools of the state according to Niyojan Niyamawali-2006 and under the successive employment Rules after that.(vii)"Niyojit Karmi" means the librarians, clerks, peons and other employees of the elementary / high and higher secondary schools employed according to Niyojan Niyamawali.(viii)"Teachers of Aided / established / recognised elementary /secondary and higher secondary school" means the headmasters and teachers appointed by the management committee/trust of these schools;(ix)"Non- teaching employees of aided / established / recognised secondary and higher secondary school" means the non-teaching employees appointed by the management committee of these schools.(x)"Government" means Bihar government.(xi)"Department" means the Education Department.(xii)"Niyojan Niyamawali" means the Niyamawali notified for employment of teachers and non-teaching employees from elementary schools to higher secondary schools.(xiii)"Appellate Authority" means an Appellate Authority Constituted at the district level.(xiv)"District Appellate Authority" means an authority constituted at the district level under Chapter 2 of these Rules.Chapter - 2 3. Establishment of District Appellate Authority.- The state government shall constitute a two members district Appellate Authority in each district to exercise the Jurisdiction, Powers and authority conferred to the Appellate authorities by these Rules and may also allocate the Jurisdictions among the presiding officers of the District Appellate authority from time to time.
