Section 2 in Andhra Pradesh School Education Management (Community Participation) Rules, 1998
2. Definitions
: - In these rules, unless the context otherwise requires ;(1)"Act" means the Andhra Pradesh School Education (Community Participation) Act, 1998.(2)"Form" means Form appended to these Rules.(3)"District Officer" means the District Educational Officer in respect of Formal Schools, the Deputy Director, Adult Education in case of Adult Education Centres and Continuing Education Centres, and the District Women and Child Welfare Officer in respect of Anganwadis, Balwadis and Early Childhood Education Centers.(4)"Inspecting Officer" means the Deputy Educational Officer in respect of High Schools, the Mandal Educational Officer in respect of Upper Primary and Primary Schools, [x x x] [The Words 'the Project Officer in case of Non Formal Education Centers' omitted by G.O. Ms. No. 95, Education (S.E. Prog. II - 2), dated 2 - 12 - 2006.] and the Project Officer/Mandal Literacy Officer in case of Adult Education Centres and Continuing Education Centres.(5)"Head Master" means, head functionary of any educational institution which may include the Headmaster of a Formal School or any other officer nominated by the concerned District Officer/Head of Department to carryout the duties of the Head Master in an educational institution.(6)(a)"Election Officer" means the officer specified by the District Officer for the purpose of Election of School Committee and other Committee members.(b)All the words and expression used in these rules and not defined, shall have the same meaning as defined in the Andhra Pradesh School Education (Community Participation) Act, 1998 and Andhra Pradesh Education Act, 1982.
