Section 2 in Himachal Pradesh Board of School Education Act, 1968
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)[ "affiliated" with its grammatical variations used with reference to an institution means affiliated or deemed to be affiliated to the Board for the purposes of admission to the privileges of the Board";] [In section 2 clause existing (a) renumbered as (aa) and before clause (aa) new clause (a) inserted vide Act No. 15 of 1992.](aa)"Board" means the Board of School Education established under section 3;(b)[ "Bye-law" means a Bye-law made under this Act by the Board or its Committees;] [Clause (b) substituted vide Act No. 15 of 1992.](c)"Chairman" means the Chairman of the Board;(cc)[ "committee" means the committee set-up under section 24 of the Act;] [Clause (cc) inserted vide Act No. 15 of 1992.](d)"Director" means the Director of Education, Himachal Pradesh;(e)[ "examination" means an examination conducted by the Board;] [Clause (e) omitted vide A. O. 1973 and again inserted vide Act No. 15 of 1992.](f)[ "Head of the institution" means the Headmaster or Principal or other Principal academic officer, by whatever designation called of an affiliated institution;] [Clause (f) substituted vide Act No. 15 of 1992.](g)"Inspecting Officer" means the District Education Officer, Deputy District Education Officer, Block Education officer or any other officer appointed for the inspection of schools by the Education Department of the Himachal Pradesh Government;(h)"Institution" means institution imparting school education;(i)"Local Bodies" means Municipalities, Panchayat Samitis, Zila Parishads, Small Town Committees or Notified Area Committees;(j)"Managing Committee" means the Managing Committee constituted by the foundation society or the governing body of a recognised institution;(jj)[ "member" means a member of the Board and includes the Chairman and Vice-Chairman thereof;] [Clause (jj) added vide Act No. 15 of 1992.](k)"Official Gazette" means the Rajpatra, Himachal Pradesh;(kk)[ "plus two scheme" means the scheme of education where-under education is imparted for the two additional successive classes immediately following matriculation:] [Clause (kk) added vide Act No. 15 of 1992.](l)"prescribed" means prescribed by Regulations;(m)[ "Principal" means the Head of the College/Senior Secondary School/Junior Basic Training School;] [Clause (m) substituted vide Act No. 15 of 1992.](n)"Regulations" means Regulations made by the Board under this Act;(o)[ x x x x ] [Clause (o) omitted vide Act No. 15 of 1992.](p)[ "School Education" means all education upto the twelfth class, immediately preceding the stage of entry to course leading to the first degree of a University established by law in India and includes plus two scheme but does not include technical education;] [Clause (p) substituted vide Act No. 15 of 1992.](q)"Secretary" means the Secretary to the Board; [xxxxxxxx] [The word 'and' at the end of Clause (q) omitted vide Act No. 15 of 1992.](r)[ "State" means the State of Himachal Pradesh; [Existing Clause (r) renumbered as Clause (w) and new Clauses (r), (s), (t), (u) and (v) added vide Act No. 15 of 1992.](s)"State Council of Educational Research and Training" means the State Council of Educational Research and Training constituted by he State Government;(t)"State Government" means the Government of Himachal Pradesh;(u)"text book" means any book or other printed material prescribed, recommended or otherwise approved by the Board for study in any affiliated institution ;(v)"technical education" means the education imparted to students in the technical institutions; and(w)"Vice Chairman" means the Vice Chairman of the Board.]
