Section 2 in M.P. Niji Vidyalaya (Fees Tatha Sambandhit Vishayon Ka Viniyaman) Adhiniyam, 2017
2. Definitions.
- In this Act. unless the context otherwise requires -(a)"academic year" means any period that may be so specified by the State Government;(b)"competent authority" means the authority authorized to given recognition or renew recognition under the Madhya Pradesh Madhyamik Shiksha Adhiniyam 1965 (No. 23 of 1965) and rules made thereunder or give affiliation under the affiliation by laws of the Central Board of Secondary Education or any other Indian or international examination body;(c)"District Committee for Regulating Fee and Related Issues" means the Committee constituted under sub-section (1) of section 7;(d)"fee" means fee as defined in sub-section (1) of section 3;(e)"Government" means the Government of Madhya Pradesh;(f)"local authority" means the Gram Panchayat, Janpad Panchayat, Zila Panchayat, Nagar Parishad, Municipality or Municipal Corporation;(g)"management" means the management committee or the governing body or a person, by whatever name called, to whom the affairs of the private school are entrusted;(h)"prescribed" means prescribed by rules made under this Act;(i)"private high school" means the private school approved by the competent authority to impart education from Class IX to X or from Class 1 to X, and is affiliated to any Indian or International examination body;(j)"private higher secondary school" means the private school approved by the competent authority to impart education from class XI to XII or from Class I to XII, and is affiliated to any Indian or International examination body;(k)"private middle school" mean the private school approved by the competent authority to impart education from Class VI to VIII or from Class I to VIII and is affiliated to any Indian or International examination body;(l)"private minority school" means the private school which has been issued the minority status certificate by the Backward Classes and Minorities Welfare Department of the Government;(m)"private pre-primary school" means the private school providing early childhood care and education up to pre-primary school level to children of three to six years of age such as Nursery, Junior Kindergarten, Senior Kindergarten level or by whatever name called, whether attached to any private school or not;(n)"private primary school" means the private school approved by the competent authority to impart education from Class I to V level;(o)"private school" means any private pre-primary, primary, middle, high school or higher secondary school including private minority school, whether or not receiving any financial assistance from the Central Government or State Government or local authority or public sector undertakings or semi-Government organizations, but does not include a school imparting only religious education, a fully residential school and a school run by the State Government or any local authority;(p)"related issues" means issues such as providing textbooks, stationery, reading material, school bags, uniform, transport to the students and all such issues which cause the student or his parent or guardian to pay a sum of money directly or indirectly to the private school;(q)"State Committee for Regulating Fee and Related Issues" means the Committee constituted under sub-section (1) of section 11.
