Section 2 in Andhra Pradesh Private Aided Educational Institutions Employees (Regulation of Pay) Act, 2005
2. Definitions.
- In this Act unless the context otherwise requires,-(1)"Aided post" means a post in a Private Educational Institution admitted to grant-in-aid.(2)"Automatic Advancement Scheme" means higher scales granted to employees after completion of specified period of service in a post.(3)"Career Advancement Scheme" means higher scale granted to a lecturer working in a college after completion of specified period of service in the post.(4)"Government" means State Government of Andhra Pradesh.(5)"Grant-in-aid" means any sum of money paid as aid out of state Funds to any post in a Private Educational Institution.(6)"Private Aided Educational Institution" means a School or College established and administered or maintained by any Body of persons and recognized as Educational Institution by the Government and receiving grant-in-aid.(7)"Unaided Service" means service rendered by an employee of Private Educational Institution in a post prior to date of admission to grant-in-aid.
