Section 2 in The Tamil Nadu Backward Classes, Scheduled Castes and Scheduled Tribes (Reservation of Seats In Private Educational Institutions) Act, 2006
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Backward Classes of citizens" means the class or classes of citizens who are socially and educationally backward notified by the Government in the Tamil Nadu Government Gazette and includes the Most Backward Classes and the Denotified Communities;(b)"competent authority" means the competent authority appointed by the Government under section 6;(c)"Government" means the State Government;(d)"private educational institution" means any deemed University or any private college or other private educational institution, including any institute or training center recognised or approved by the Government, whether aided or unaided by the State, other than the minority educational institution referred to in clause (1) a of Article 30 of the Constitution established with the object of preparing, training or guiding its students for any certificate, degree or diploma or other academic distinctions granted or conferred by any University or authority established or approved in this behalf by the Government;(e)"prescribed" means prescribed by the rules made under this Act;(f)"Scheduled Castes" shall have the same meaning as in the Constitution;(g)"Scheduled Tribes" shall have the same meaning as in the Constitution.
