Section 2 in The Punjab Privately-Managed Recognised Schools Employees (Security of Service) Rules, 1981
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Punjab Privately-Managed Recognised Schools Employees (Security of Service) Act, 1979 (Punjab Act No. 18 of 1979);(b)"Government" means the Government of the State of Punjab in the Department of Education;(c)"Punishing authority" means the managing committee or any person otherwise competent to impose on an employee any of the penalties specified in rule 16;(d)"recognised university" means, -(i)any university incorporated by law in any of the States of India;(ii)in the case of degrees, diplomas or certificates obtained as a result of examinations held before the 15th August, 1947, the Punjab, Sind or Dacca University; or(iii)any other university which is recognised by the Government for the purposes of these rules.(e)[ 'Scheme' means the Scheme made under rule 22-A of these rules.] [Added vide Punjab Government Gazette Leggislative Supplement Part III, dated 16.1.1991.]
