Section 2 in The Goa, Daman and Diu Secondary and Higher Secondary Education Board Act, 1975
2. Definitions.
- In this Act, unless the context otherwise requires,-(1)"appointed date" means the date on which the remaining provisions of the Act are brought into force under sub-section (3) of section 1;(2)"Board" means the Board established under the Act;(3)"Chairman of the Board" means a person appointed as Chairman of the Board constituted under the Act;(4)"Designated area" means area specified under the rules;(5)"Director of Education" means the Director of Education, Government of Goa, Daman and Diu;(6)"final examination" means the secondary school certificate examination or the higher secondary school certificate examination conducted or caused to be conducted by the Board;(7)"Government" means the Government of Goa, Daman and Diu;(8)"head master" means the person in-charge of the academic administration of a secondary or a higher secondary school recognised by the Board;(8a)[ "higher secondary education" means such general or combinations of general and technical or vocational or special education which is designed to meet the educational needs of students in classes XI and XII.] [This clause has been inserted by (Amendment) Act 1996 (No. 19 of 1997).](9)"higher secondary school" means a higher secondary school recognised as such by the Board under clause (1) of section 5;(10)"institution" means an academic institution imparting secondary or higher secondary education;(11)[ "management" in respect of Government run institution means the Director of Education and in case of other institutions means the trustees or the managing or governing body, by whatever name called, of any Trust or of any Society registered under the Societies Registration Act, 1860 (Central Act 21 of 1860) under whose management one or more schools or institutions are run;] [Clause 11 of the principal Act has been substituted by (Amendment) Act, 1996 (No. 19 of 1997).](12)"prescribed" means prescribed by rules made under this Act;(13)"primary education" means education imparted in a primary school recognised by the Government;(14)"regulation" means the regulation made by the Government under section 48 and by the Board under section 47;(15)"secondary education" means such general, technical, vocational or special education (including any combined course thereof) which is designed to meet the educational needs of the period of adolescence and which follows, immediately the primary education and precedes immediately the higher secondary education;(16)"secondary school" means a school recognised as such by the Board under sub- -section (1) of section 5;(17)"teacher" means a member of the teaching staff other than the head master of a secondary or higher secondary school recognised by the Board;(18)[ "State" means the State of Goa;] [Clause 18 of the principal Act has been substituted by (Amendment) Act, 1996 (No. 19 of 1997).](19)"text-book" in relation to an examination under this Act, means any book recommended or otherwise sanctioned by the Board for use of that examination.
