Section 2(27) in The Karnataka Education Act, 1983
(27)"private educational institution" means any educational institution imparting education referred to in section 3, established and administered or maintained by any person or body of persons, but does not include an educational institution,-(a)established and administered or maintained by the Central Government or the State Government or any local authority or any other authority designated or sponsored by the Central Government or the State Government;(b)established and administered by any University established by law;(c)giving, providing or imparting only religious instruction, but not any other instruction; or(d)imparting instruction for which there is no approved syllabi or course of studies or Government or University Examination;
