3. Definitions.-In this Act, unless the context otherwise requires,-

(a) "Board", in relation to any School, means the Board of Governors thereof;

(b) "Chairperson" means the Chairperson of the Board;

(c) "Corresponding School", in relation to a School mentioned in column (3) of the Schedule, means the School as specified against the said School in column (5) of the Schedule;

(d) "Council" means the Council established under sub-section (1) of section 33;

(e) "Director", in relation to any School, means the Director thereof;

(f) "existing School" means the School mentioned under column (3) of the Schedule;

(g) "Member" means a Member of the Board and includes the Chairperson;

(h) "notification" means a notification published in the Official Gazette and the expression "notify" with its grammatical variations and cognate expressions shall be construed accordingly;

(i) "prescribed" means prescribed by rules made under this Act;

(j) "Registrar", in relation to any School, means the Registrar thereof;

(k) "Schedule" means the Schedule annexed to this Act;

(l) "School" means any of the Schools mentioned in column (5) of the Schedule and such other Schools established under this Act;

(m) "Senate", in relation to any School, means the Senate thereof;

(n) "Society" means any of the societies registered under the Societies Registration Act, 1860 (21 of 1860) or under the societies of respective State Governments and mentioned in column (3) of the Schedule;

(o) "Statutes" and "Ordinances", in relation to any School, means the Statutes and Ordinances of that School made under this Act.

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