Section 2 in Tamil Nadu Recognised Private Schools (Regulation) Act, 1973
2. Definitions.
- In this Act, unless the context otherwise requires -(1)"academic year" means the year commencing on the First day of January or June;(2)"competent authority" means any authority, officer or person authorised by the Government, by notification, to perform the functions of the competent authority under this Act for such area or in relation to such class of private schools, as may be specified in the notification;(3)"educational agency" in relation to -(a)any minority school, means any person who, or body of persons which, has established and is administering or proposes to establish and administer such minority school; and(b)any other private school, means any person or body of persons permitted or deemed to be permitted under this Act to establish and maintain such other private school;(4)"Government" means the State Government;(5)"grant" means any sum of money paid as aid out of State Funds to any private school;(6)"minority school" means a private school or its choice established and administered, [xxx] [The words 'or administered' were omitted by Tamil Nadu Recoginsed Private School (Regulation) Amendment Act, 1987 (Tamil Nadu Act of 39 of 1987).] by any such minority whether based on religion or language as has the right to do so under clause (1) of Article 30 of the Constitution;(7)[ "private school" means a pre-primary, primary, middle or high school or higher secondary school or teacher training institution imparting education or training, whether receiving grant from the Government or not; established and administered or maintained by any person or body of persons, and recognised by the competent authority under this Act but does not include a school or an institution - [Substituted by Tamil Nadu Recoginsed Private School (Regulation) Amendment Act, 1999 (Tamil Nadu Act of 11 of 1999).](a)imparting technical or professional education;(b)established and administered or maintained by the Central Government or the State Government or any local authority;(c)maintained or approved by, or affiliated to, any University established by law; or(d)giving, providing or imparting religious instruction alone, but not any other instruction.](8)"school committee", in relation to a private school, means' the school committee constituted under section 15;(9)"secretary", in relation to a private school, means the secretary referred to in section 16;(10)"Tribunal" means a Tribunal constituted under section 42 and having jurisdiction.
