Section 2(9) in The Maharashtra Employees Of Private Schools (Conditions Of Service) Regulations Act, 1977
(9)“Head of a school” or “Head” means the person, by whatever name called, in charge of the academic and administrative duties and functions of a school conducted by any Management and recognised or deemed to be recognised under this Act, and includes a principal, vice-principal, headmaster, head-mistress, assistant head-master, assistant head-mistress or superintendent thereof;
