Section 2 in The M.P. Ashaskiya Shikshan Sanstha (Anudan Ka Pradaya) Adhiniyam, 1978
2. Definitions.
- In this Act, unless the context otherwise requires,(a)"Appointed date" means the date appointed by notification under sub-section (3) of Section 1;(b)"Competent Authority" means an authority appointed by the State Government, by notification for discharging the functions of competent authority under this Act;(c)[ "Education officer" means the District Education Officer or any other officer of the State Government or any teacher serving in the institution not below the rank of Principal or Mead Master by whatever name called, appointed by the State Government as such for the purposes of this Act;] [Substituted by Madhya Pradesh Act No. 24 of 1981 (w.e.f. 20-7-81).](d)"Employee" means an employee of the institution other than a teacher [* * *] [The words 'in respect of whose employment maintenance grant is paid by the State Government or the Ayog, as the case may be, to the institution and', omitted by Madhya Pradesh Act No. 26 of 2000 Section 4 (w.e.f. 18-8-2000).] shown on the pay roll of the institution against a post as being in the employment as such but does not include an employee whose appointment is disapproved under clause (c) of Section 6;(e)"Institution" means a Non-Government School or Non-Government Educational Institution for higher education for the time being receiving maintenance grant from the State Government or from the Madhya Pradesh Uchcha Shiksha Anudan Ayog, as the case may be, established, administered and managed by a society registered or deemed to be registered under the Madhya Pradesh Society Registrikaran Adhiniyam, 1973 (No. 44 of 1973) but does not include an institution established, administered and managed by-(i)the Central Government; or(ii)the State Government; or(iii)a local authority ; or(iv)any agency managed, controlled, approved or sponsored by the Central Government or the State Government, as the State Government may, by notification, specify;(v)a non-trading corporation formed and registered under the Madhya Pradesh Non-trading Corporation Act, 1962 (No. 20 of 1962) or deemed to have been registered thereunder;(f)[ Grant means a grant given to the institution as may be fixed by the State Government from time to time;] [Substituted by Madhya Pradesh Act No. 26 of 2000, Section 4(ii) (w.e.f. 18-8-2000).](g)"Management" in relation to any institution means the governing body thereof within the meaning of the Madhya Pradesh Society Registrikaran Adhiniyam, 1973 (No. 44 of 1973), and the expression management of the institution shall be construed accordingly;(h)"School" means Non-Government Primary, Middle or Secondary School;(i)[ "Teacher" means a teacher of an institution employed in fulfilment of the conditions of recognition/affiliation of an institution or of a new subject or a higher class or a new Section in the existing class by the Madhya Pradesh Board of Secondary Education or any University or the Ayog, as the case may be, and shown on the pay roll of the institution against a post as being in the employment as such but does not include a teacher whose appointment is disapproved under clause (c) of Section 6.] [Substituted by Madhya Pradesh Act No. 26 of 2000, Section 4(ii) (w.e.f. 18-8-2000).](j)[ "Salary" means the salary and other allowances payable to a teacher or an employee at the rate as may be notified by the institution;] [Substituted by Madhya Pradesh Act No. 26 of 2000, Section 4(ii) (w.e.f. 18-8-2000).](k)words and expressions used but not defined in this Act and defined in the Madhya Pradesh Society Registrikaran Adhiniyam, 1973 (No. 44 of 1973), the Madhya Pradesh Ashaskiya School Viniyaman Adhiniyam, 1975 (No. 33 of 1975) or the Madhya Pradesh Uchcha Shiksha Anudan Ayog Adhiniyam, 1973 (No. 21 of 1973), as the case may be, shall, as the context requires, have the meanings assigned to them in the respective said Acts.
