Section 2 in Telangana Intermediate Education Act, 1971
2. Definitions.
- In this Act, unless the context otherwise requires -(1)"academic year" means the period commencing on the 1st day of July of any year and ending with the 30th day of June of the succeeding year, or in the case of any junior college or any other affiliated college or any class of junior colleges or other affiliated colleges, the classes in which are started on a date other than the 1st day of July with the previous sanction of the Director, the year commencing on such date and ending with twelve months from such date; and consisting of such number of semesters as may be prescribed;(2)"affiliated college" means any college or any other educational institution within the State affiliated to the Board as providing, whether wholly or partly, courses of study qualifying students for admission to the Intermediate examination, in accordance with the regulations;(3)"Board" means the [Telangana] [Substituted by G.O.Ms.No.21, Higher Education (IE) Department, dated 20.10.2014.] Board of Intermediate Education established under section 3;(4)"college" means a college established or maintained by, or affiliated to, or recognised by any University; but does not include a junior college;(5)"committee" means a committee appointed by the Board under section 11;(6)[ "Government" means the (i) Commissioner and Director of Collegiate Education, (ii) The Commissioner and Director of School Education and (iii) The Commissioner and Director of Intermediate Education" and includes an Additional or Joint Director of the said institutions on whom all or any of the powers of the Director under this Act may be conferred by the Government;] [Substituted by Act No.10 of 1982 and subsequently by G.O.Ms.No.21, Higher Education (IE) Department, dated 20.10.2014.](7)"Government" means the State Government;(8)"Intermediate examination" means the examination conducted by the Board according to the regulations;(9)"Junior college" means any educational institution in the State established or maintained by the State, or by any association of individuals and affiliated to the Board as providing courses of study qualifying students for admission to the Intermediate examination, in accordance with the regulations, but not to the degree examinations of a University;Explanation. - For the removal of doubts, it is hereby declared that the term 'college' as defined in any law relating to the Universities for the time being in force in the State, shall not be deemed to include or to have ever included, a junior college;(10)"notification" means a notification published in the [Telangana] [Substituted by G.O.Ms.No.21, Higher Education (IE) Department, dated 20.10.2014.] Gazette;(11)"prescribed" means prescribed by rules made by the Government under this Act;(12)"Principal" means the head of a junior college or other affiliated college or of a recognised college or educational institution;(13)"recognised" with its grammatical variations used with reference to a college or other educational institution, not being a Junior College or other affiliated college, means recognized by the Board for the purpose of admitting it to the privileges to be granted by the Board, in accordance with regulations;(14)"regulations" means regulations made by the Board under this Act;(15)"Secretary" means any person appointed by the Government under sub-section (1) of section 7 to be the Secretary to the Board;(16)"semester" means a term or session within an academic year, during which such subjects in a course of study as may be specified in the regulations shall be taught in a junior college or other affiliated college;(17)"teachers" means the lecturers, junior lecturers, teachers, tutors, demonstrators and such other persons giving instruction in a junior college or other affiliated college as may be declared by the regulations to be teachers ;(18)"University" means a University established by law in India.
