In this Act, unless there is anything repugnant in the subject or context
(1) child means a child whose age is not less than seven and not more than fourteen years;
(2) local authority means a Gram Panchayat, 5(Panchayat Samiti), a 6(Zila Parishad), a Notified Area Committee, a Small Town Committee or a Municipal Committee;
(3) parent includes a guardian or any person who has the actual custody, or is in charge, of a child;
(4) primary education means such instruction in reading, writing and arithmetic, as may be prescribed for the time being for primary schools by the State Government and such instruction in other subjects, if any, as may be determined by the State Government or the local authority with the approval of the prescribed authority;
(5) prescribed means prescribed by rules made under this Act;
(6) prescribed authority means an authority notified as such by the State Government whether generally or for a particular purpose;
(7) recognized primary school means a school or a department of a school in which instruction in primary education is given and which is for the time being recognised by the prescribed authority;.
(8) route means a motor road, a bridle path or a foot path;
(9) school committee means a committee appointed under the provisions of section 5 of this Act;
(10) State Government means the Government of Himachal Pradesh;
(11) to attend a recognised primary school means to be present for instruction at such school, on such days in the year, at such time or times, and for so many hours on each day of attendance, as may be fixed by the prescribed authroity.