Section 2(u) in The Orissa Professional Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2007
(u)"professional educational institution" means college or school or an institute, by whatever name called, imparting professional education or conducting professional educational courses leading to the award of a degree, diploma or a certificate by whatever name called, approved or recognized by the competent statutory body or affiliated to a University, in any of the following disciplines, namely -(i)Bachelor of Science; Engineering, Bachelor of Engineering, Bachelor of Technology and Bachelor of Architecture;(ii)Master in Computer Application;(iii)Bachelor of Medicine and Bachelor of Surgery (MBBS);(iv)Bachelor of Dental Surgery (BDS);(v)Bachelor of Pharmacy;(vi)Bachelor in Hotel Management and Catering Technology;(vii)Master in Business Administration;(viii)Master of Science Engineering, Master of Engineering, Master of Technology and Master of Architecture;(ix)Bachelor in Bio-Technology;(x)All Master Degree courses in Medical streams;(xi)Master of Pharmacy; and(xii)any other educational courses as may be declared by Government, by notification, from time to time;(v)"qualifying examination" means the examination as may be determined by the Policy Planning Body as qualifying for the purpose of appearing JEE;
