Section 2 in Uttar Pradesh Education Service Selection Commission Act, 2019
2. Definitions.
(1)In this Act, unless the context otherwise requires,-(a)"Board" means the Board of Secondary Education, Uttar Pradesh Prayagraj or the Basic Education Board, Uttar Pradesh, Prayagraj in relation to the institutions of secondary education and basic education respectively;(b)"Commission" means the Uttar Pradesh Education Service Selection Commission established under Section 3;(c)"Chairperson" means the Chairperson of the Commission, and includes any other person performing, in the absence of the Chairperson for the time being, the functions of the Chairperson;(d)"Director" means the Director of Higher Education, or the Director of Secondary Education, or the Director of Basic Education as the case may be and includes Joint Director of Higher Education and an Additional Director of Secondary/ Government/Basic Education authorised by him;(e)"Authorised Officer" means the Director or any other person authorised by the State Government;(f)"Institution" means any of the following, institutions other than an institution established and administered by a minority referred to in clause (1) of Article 30 of the Constitution-(1)an affiliated or associated non-government aided college to which the privilege of affiliation has been granted by a University established under the Uttar Pradesh Universities Act, 1973;(2)a non-government aided Intermediate College or a Higher Secondary School or a High School and an attached primary school recognised by the Board established under the Intermediate Education Act, 1921;(3)a school of the Uttar Pradesh Basic Education Board or an aided junior high school and includes an aided attached primary school recognised by the Board established under the Uttar Pradesh Basic Education Act, 1972.(g)"Management" in relation to an institution means the committee of management or a person or an authority vested with the powers to manage and conduct the affairs of that institution;(h)"Member" means a member of the Commission;(i)"Non-Teaching Employees" means a person employed in an institution for perposes other than teaching;(j)"Other Backward Classes of Citizens" means the backward classes of citizens specified in Schedule I to the Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994;(k)"Regulations" means the regulations made under Section 26;(l)"Teacher" means a person employed for imparting instructions in an institution and includes a Principal or a Headmaster but does not include Principal of a Government Inter College and Headmaster of a Government High School;(m)"Year of recruitment" means a period of twelve months commencing on the first day of July of a calendar year.(2)Words and expressions used and not defined in this Act but defined in the Uttar Pradesh State Universities Act, 1973, the Intermediate Education Act, 1921 or the Uttar Pradesh Basic Education Act, 1972, shall have the meanings respectively assigned to them in the respective Act.
