Section 2 in Kerala Professional Colleges or Institutions (Prohibition of Capitation Fee, Regulation of Admission, Fixation of Non-Exploitative Fee and Other Measures to Ensure Equity and Excellence in Professional Education) Act, 2006
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)'Admission Supervisory Committee' means the committee constituted under section 4 for regulating admission in unaided professional colleges or institutions;(b)'Aided College' means a professional college or an institution receiving recurring financial aid or grant-in-aid from any State or Central Government and includes minority and non-minority professional college or institution, as specified by the Government;(c)'Capitation Fees' means any amount by whatever name called whether in cash or in kind paid or collected or received directly or indirectly in addition to the fees determined under this Act;(d)'common entrance test' means the entrance test conducted for determination of merit of the candidates followed by centralised counselling for the purpose of merit based admission to professional colleges or institutions through a single window procedure by the State Commissioner for Entrance Examinations;(e)'fee' means all fees including tuition fee, development fee and any other fee fixed by the Fee Regulatory Committee;(f)'Fee Regulatory Committee' means the Committee constituted under section 6 for determining the fee for admission to unaided professional colleges or institutions;(g)'Freeship' means full or partial remission of tuition fee awarded to Scheduled Caste and Scheduled Tribe and other socially, educationally and economically backward students on merit-cum-means basis by an unaided professional college or institution as may be prescribed;(h)'general merit seats' means seats other than specified seats, minority seats and Non-Resident Indian seats and notified as such by Government or any agency authorised by it;(i)'Government' means the Government of Kerala;(j)'Higher Education Scholarship Fund' means the fund for providing scholarship to socially and economically backward students on merit-cum-means basis;(k)'management' means any person or body by whatever name called, under whose administration any unaided professional college or institution is functioning;(l)'minority' for the purpose of this Act means a community belonging to a religious or linguistic minority as may be determined by Government taking the State as a unit;(m)'minority professional college or institution' means a professional college or institution established and maintained by a minority that fulfills the non-discriminatory criteria as laid down in this Act and determined as such by the Government;(n)'minority seats' means seats reserved for students who belong to the community that runs the minority unaided professional college or institution and filled up on the basis of inter se merit in the manner as may be prescribed from the rank list prepared by the Commissioner for Entrance Examinations;(o)'Non-Resident Indian seats' means seats reserved for children or wards or dependants of Non-Resident Indians to whom admission is given by the management in a fair, transparent and non-exploitative manner on the basis of fees as may be prescribed;(p)'prescribed' means prescribed by rules made under this Act;(q)'privilege seats' means seat filled up through the single window system from the common merit list prepared by the Commissioner for Entrance Examinations through the Common Entrance Test, on the basis of inter se merit from the applications submitted by the management of each unaided professional college or institution, as may be prescribed;(r)'professional college or institution' means a college or institution aided or unaided imparting professional courses in any of the following disciplines, namely:-(a)Engineering and Technology;(b)Medicine, Dentistry, Pharmacy, Ayurveda, Homoeopathy, Siddha and Nursing;(c)Teacher education or any other discipline as may be declared by the Government by notification in the Gazette;(s)'qualifying examination' means the examination as may be prescribed as qualifying for the purpose of appearing for the Common Entrance Test;(t)'single window system' means the centralized system for admission administered by the State Commissioner for Entrance Examinations to professional courses in both aided and unaided, minority and non-minority colleges or institutions;(u)'specified seats' means seats earmarked under sub-section (1) of section 10;(v)'State' means the State of Kerala;(w)'unaided professional college or institution' means professional college or institution which is not receiving aid or grant-in-aid from any State or Central Government and includes minority and non-minority professional colleges or institutions;(x)'University' means a University established under any law made by the Legislature of the State.
