Section 2 in Kerala Medical Education (Regulation and Control of Admission to Private Medical Educational Institutions) Act, 2017
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)[ "Admission Supervisory Committee" means the Admission Supervisory Committee constituted as per Section 3:] [Inserted by Notification No. 4573/Leg.H1/2019/Law, dated 28.6.2019.](aa)[] [Relettered '(a)' by Notification No. 4573/Leg.H1/2019/Law, dated 28.6.2019.] "appropriate authority" means a Central or State authority established by the Central of the State Government for laying down norms and conditions for ensuring standards of medical education;(b)"capitation fees" means any amount or thing, by whatever name called, whether in cash or in kind, paid or collected or received directly or indirectly in addition to the fees fixed under this Act;(c)"centralized counseling" means a common counseling and allotment of seats in colleges through a single window procedure by the Government or by any agency authorized by it for persons who have qualified in the common entrance test, for the purpose of merit based admission to medical colleges or institutions;(d)[ "Committees" mean the Admission Supervisory Committee constituted as per Section 3 and the Fee Regulatory Committee constituted as per Section 3A;] [Substituted by Notification No. 4573/Leg.H1/2019/Law, dated 28.6.2019.](e)"common entrance test" means an entrance test conducted by the Central Board of Secondary Education, New Delhi or any agency authorized by Government of India for determination of merit of the candidates;(f)"fee" means all fee including tuition fee and development charges;(fa)[ "Fee Regulatory Committee" means the Fee Regulatory Committee constituted as per Section 3A;] [Inserted by Notification No. 4573/Leg.H1/2019/Law, dated 28.6.2019.](g)"Government" means the Government of Kerala;(h)"management" means any person or body, by whatever name called, managing and controlling the private medical educational institutions;(i)"medical course" means a course of study notified as a medical or paramedical course by the appropriate authority, such as a degree, diploma or certificate, by whatever name called;-(j)"medical educational" means education in medicine, dentistry, pharmacy, ayurveda, homoeopathy, siddha, unani, naturopathy, nursing and other medical courses;(k)"minority" means a community defined as minority under clause (f) of Section 2 of the National Commission for Minority Educational Institutions Act, 2004 (Central Act 2 of 2005);(I)"minority institution" means an institution imparting medical education, established and administered by a minority;(m)"non-resident Indian" shall have the same meaning as assigned to it in clause (e) of Section 114C of the Income Tax Act, 1961 (Central Act 43 of 1961);(n)"Other Backward Classes" means the Other Backward Classes notified as such by the State Government as amended from time to time;(o)"prescribed" means prescribed by rules made under this Act;(p)"private medical educational institution" or "institution" means a private aided or private unaided educational institution which is a college, a school, a department or an institution, by whatever name called, imparting medical education, other than those promoted and maintained by the Central Government or State Government, approved or recognized by an appropriate authority, which is affiliated to, or is a constituent unit of a university, established or incorporated by an Act of the State Legislature;(q)"private unaided medical educational institution" means a medical educational institution which is not receiving recurring financial aid or grant-in-aid from any State or Central Government and which is not established or maintained by the Central Government, the State Government or any public body;(r)"reserved seats" means the seats reserved in favour of students belonging to the Scheduled Castes, the Scheduled Tribes and Other Backward Classes notified by the State Government;(s)"sanctioned intake" means the total number of seats sanctioned by an appropriate authority and notified by the State Government for admitting students in each course of study in a medical educational institution;(t)"Scheduled Castes" means any caste, race or tribe or part of, or group within caste, race or tribe specified as Scheduled Castes with respect to the State of Kerala under Article 341 of the Constitution of India;(u)"Scheduled Tribes" means any tribe or tribal community or part of, or group within such tribe or tribal community specified as Scheduled Tribes with respect to the State of Kerala under Article 342 of the Constitution of India;(v)"State" means the State of Kerala;(w)"University" means a University established under any law made by the Legislature of the State.
