Section 3 in The Rajasthan Secondary Education Regulations, 1957
3.
In these Regulations and Bye-laws made thereunder, unless there is anything repugnant in the subject or context,-(1)"Act" means the Rajasthan Secondary Education Act, 1957 (Act No. 42 of 1957);(2)"College" means an educational institution preparing candidates for an Intermediate Examination of the Board and recognised by the Board for such a purpose;(3)"Higher Secondary School" or "Multi-purpose Higher Secondary School" means an educational institution preparing candidates for the Higher Secondary Examination of the Board and recognised by the Board for such a purpose;(4)"High School" means an educational institution preparing candidates for the High School Examination of the Board and recognised by the Board for such a purpose;(5)"Recognised institution" means an institution (college or school) recognised for admission to any examination of the Board;(6)"Principal" means the Head of a College recognised by the Board;(7)"Headmaster" means the Head of a High School, or a Higher Secondary School, or a Multi-purpose Higher Secondary School, recognised by the Board for the High School Examination or the Higher Secondary Examination.(8)"Head of an Institution" means the Headmaster of a High School or a Higher Secondary School or a Multi-purpose Higher Secondary School, or the Principal of an Intermediate College, recognised by the Board;(9)'Teacher" means a person actually engaged in the work of giving instructions in a school or college recognised by the Board;(10)"Guardian" means the natural or legal guardian, or a person approved by the Head of the institution concerned as the guardian of a student for the purpose of these Regulations;(11)"Session" means the period for which an institution is open for tution during the twelve months commencing with the formation of new classes;(12)"Private Candidate" means a candidate for an examination conducted by the Board who has not, during the session preceding the examination, been studying at an educational institution of any kind;(13)"Regular Course of Study" means a course of study prescribed by the Board; and(14)"Scholar's Register" means the register containing the record of a scholar's progress kept by the institution to which he belongs, in the form approved by the Board.
