Section 2(1) in The Maharashtra Self-Financed Schools (Establishment and Regulation) Act, 2012
(1)In this Act, unless the context otherwise requires,-[(1-a) "Authority" means the State Level Authority and field level Authorities appointed under sub-section (1) of section 6 of the Act;] [Inserted by Maharashtra Act No. 39 of 2018, dated 15.5.2018.](a)"District Education Officer" in relation to primary education means, the District Education Officer (Primary) and in relation to secondary or higher secondary education means, the District Education Officer (Secondary);(b)"Director",-(i)in relation to primary education, means the Director of Education (Primary Education);(ii)in relation to secondary or higher secondary education means, the Director of Education (Secondary and Higher Secondary Education);(c)"endowment fund" means the endowment fund created under section 4;(d)"existing school" means a recognised school existing and imparting education on the date of commencement of this Act;(e)"local authority" means,-(i)in relation to educational institution managed by a Zilla Parishad, the Zilla Parishad constituted under the Maharashtra Zilla Parishads and Panchayats Samitis Act, 1961;(ii)in relation to educational institution managed by the Municipal Corporation, the Municipal Corporation constituted under the Mumbai Municipal Corporation Act or, as the case may be, the Maharashtra Municipal Corporations Act;(iii)in relation to educational institution managed by the Municipal Council, Nagar Panchayat or, as the case may be, Industrial Township, the Municipal Council, Nagar Panchayat or Industrial Township constituted under the Maharashtra Municipal Councils, Nagar Panchayats and Industrial Townships Act, 1965;(iv)any other authority treated as local authority under any other law.(f)[* * *] [Clause (1) was deleted by Maharashtra 19 of 2013, Section 2(1)];(g)"prescribed" means prescribed by rules;[(g-1) "registered company" means a company registered under the provisions of section 8 of the Companies Act, 2013;] [Inserted by Maharashtra Act No. 39 of 2018, dated 15.5.2018.](h)"registered society" means a society for charitable purposes registered under the provisions of the Societies Registration Act, 1860;(i)"registered trust" means a public trust for charitable purposes registered under the provisions of the Maharashtra Public Trusts Act;(j)"rules" means rules made under this Act;(k)"Schedule" means the Schedule appended to this Act;(l)"school" means a [* * *] [The words 'pre-primary school' were deleted by Maharashtra 19 of 2013, Section 2(2) w.e.f. 2-7-2013], primary school, secondary school, higher secondary school or junior college recognised by the Government and managed by any management and affiliated to any Indian or foreign course or Board on self-financed basis wherein all expenses of the school, for any purpose whatsoever, are to be met with by the management itself; and neither any grant-in-aid or financial assistance be given from the State Government or from a local authority, nor the State Government or the local authority be liable to meet any liability whatsoever incurred by such management of the school;(m)[ ***] [Deleted '(m) 'scrutiny committee' means a scrutiny committee constituted under section 6;' by Maharashtra Act No. 39 of 2018, dated 15.5.2018.](n)"section" means section of this Act;(o)"State" means the State of Maharashtra;(p)"up-gradation of school" means up-gradation of a recognised primary school to upper-primary school, upper-primary school to secondary school or secondary school to higher secondary school.
