Section 2 in Tripura Board of Secondary Education Act, 1973
2. Definitions.
- In this Act, unless the context otherwise requires,--(a)"Board" means the Tripura Board of Secondary Education established under this Act ;(b)"committee" or "sub-committee" means any committee or sub-committee constituted under this Act or in accordance with any rule, regulation or bye-laws thereunder ;(c)"Fund" means the Tripura Board of Secondary Education Fund constituted under section 20 of this Act ;(d)"Head of Institution" means the head of the teaching staff of an institution by whatever name he or she be designated ;(e)"institution" means a high or higher secondary school or an educational institution or part or department of such school or institution imparting instruction in secondary education.(f)"managing" committee" used in reference to any institution includes the Governor or the Government Body of such an institution ;(g)"notification" means a notification published in the Official Gazettee ;(h)"prescribed" means, unless the context indicates otherwise, prescribed by rules or regulations made under this Act ;(i)"President" means the President of the Board ;(j)"recognised" means recognised under this Act ;(k)"regulation" means a regulation made by the Board under this Act ;(l)"rule" means a rule made by the State Government under this Act ;(m)"secondary education" means general education above the primary education stage provided for students to qualify them for admission to certificate, diploma or degree course instituted by a University or Government or any other type of education that the State Government may include in by any general or special order ;(n)"Secretary" means the Secretary to the Board ; and(o)"section" means a section of the Tripura Board of Secondary Education Act, 1973.CHAPTER - II The Board
